Updater Services Private Limited vs Vivek Phadke
2021 Latest Caselaw 17663 Mad

                                                                               C.S.No.204 of 2010

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 27.08.2021

                                         CORAM : JUSTICE N.SESHASAYEE

                                                   C.S.No.204 of 2010

                     1.Updater Services Private Limited,
                       Rep. by its Asst. General Manager L.B.Jayaram,
                       having Registered Office at
                       7-21, Sakthi Garden, DB Jain College Hostel Road,
                       Thoraipakkam, Chennai - 600 097.

                     2.Mr.T.Raghunandana,
                       Managing Director,
                       M/S Updater Services Pvt. Ltd.,
                       Residing at No.7, D'silva Road,
                       Mylapore, Chennai-4.                              ...   Plaintiffs

                                                               Vs.


                     Vivek Phadke                                       ...     Defendant


                     PRAYER : Civil Suit filed under Order IV Rule 1 of Original Side
                     Rules R/w Order VII, Rule 1 & 2 CPC:


                              (a) Directing the Defendant to pay the Plaintiffs a sum of
                              Rs.1,00,00,000/- (Rupeees One Crore only) towards the
                              damages to the Plaintiffs for the defamatory statements made
                              by him against the Plaintiffs.


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https://www.mhc.tn.gov.in/judis/
                                                                                  C.S.No.204 of 2010




                              (b) To Pass an order of permanent Injunction restraining the
                              Defendant, his men, servants, agents or any other person
                              claiming right through him from making any defamatory
                              statement against Plaintiffs in future through e-mails or any
                              other mode.


                              (c) To direct the Defendant to pay the Plaintiffs cost of the
                              suit.


                              (d) To pass such or further orders as this Hon'ble Court deems
                              fit and proper in the facts and circumstances of the case.

                                      For Plaintiffs     : Mr.J.Nandagopal

                                      For Defendants     : Mr.G.RM.Palaniappan

                                                  JUDGMENT

The learned counsel for the plaintiffs has filed a memo to the effect that

the matter has been settled out of Court and further, sought the leave of

the Court to withdraw the suit.

2.The memo is taken on record.

https://www.mhc.tn.gov.in/judis/ C.S.No.204 of 2010

3.The Civil Suit is dismissed as settled out of Court. No costs.

4. The Registry is directed to refund the Court fee as per law.

27.08.2021

Tsg Index : Yes / No Speaking Order / Non-speaking order

https://www.mhc.tn.gov.in/judis/ C.S.No.204 of 2010

N.SESHASAYEE.J.,

Tsg

C.S.No.204 of 2010

27.08.2021

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