Mr.G.Diwakar vs Vasan Visual Ventures Private ...
2021 Latest Caselaw 17100 Mad

                                                                        C.S.No.75 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 19.08.2021
                                                     CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 C.S.No.75 of 2012
                                                       and
                                                 A.No.757 of 2021

                     Mr.G.Diwakar, Proprietor of G.D.Films,
                     Diwan Mansion, No.2, 3rd Cross,
                     Annasandhra Palaya, HAL Post,
                     Bangalore – 560 017.                                   ...Plaintiff

                                                         Vs.

                     1.Vasan Visual Ventures Private Limited,
                       New No.10, 92nd Street,
                       18th Avenue, Ashok Nagar,
                       Chennai – 600 083.

                     2.K.S.Srinivasan,
                       Director,
                       Vasan Visual Ventures Private Limited,
                       New No.10, 92nd Street,
                       18th Avenue, Ashok Nagar,
                       Chennai – 600 083.

                     3.Sivaraman Akshaya,
                       Director,
                       Vasan Visual Ventures Private Limited,
                       New No.10, 92nd Street,
                       18th Avenue, Ashok Nagar,
                       Chennai – 600 083.                               ...Defendants


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     C.S.No.75 of 2012

                     Prayer: Plaint filed under Order VII, Rule 1 of C.P.C., r/w. Order IV Rule 1
                     of the High Court original side rules, praying to direct the defendants to pay
                     a sum of RS.25,90,056/- together with interest from date of suit till date of
                     realization and for costs.


                                  For Plaintiff     : Mr.K.Harishankar – No Instructions


                                                      JUDGMENT

A representation was made on behalf of Mr.G.K.Muthukumar that

the party had taken back the papers on 07.08.2021 to engage a new counsel.

The matter was adjourned to today with a direction to the Registry to verify

any new counsel has entred appearance.

2.The Registry has reported that no new counsel has entered

appearance. Therefore, this suit is dismissed for non-prosecution. No

costs. Consequently, connected application is closed.

19.08.2021 kkn

Internet:Yes/No Index:Yes/No Speaking/Non-speaking

https://www.mhc.tn.gov.in/judis C.S.No.75 of 2012

List of witness and documents filed on the side of the plaintiff:

Nil

List of witness and documents filed on the side of the defendants:

Nil

19.08.2021 kkn

https://www.mhc.tn.gov.in/judis C.S.No.75 of 2012

R.SUBRAMANIAN, J.

KKN

C.S.No.75 of 2012 and A.No.757 of 2021

19.08.2021

https://www.mhc.tn.gov.in/judis