M.Mayilvaganan vs M/S.Gm Pens Private Limited
2021 Latest Caselaw 2155 Mad

                                                                        A.S.No.119 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 01.02.2021

                                                        CORAM

                                 THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                           THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                                 A.S.No.119 of 2017

                     1. M.Mayilvaganan
                     2. Manju
                     3. M.Jagajeevanram
                     4. M.Ravindranath                                ... Appellants

                                                         -vs-

                     1. M/s.GM Pens Private Limited
                        rep. by its Managing Director

                     2. M/s.GM Pens (International) Private Limited
                        rep. by its President

                         Respondents 1 and 2 are having Office at
                         No.76, Janakpuri,
                         Kamarajapuram,
                         Velacherry Road, Guindy,
                         Chennai-600 032.

                     3. A.P.Nesamani

                     4. M.Elangovan




                     1/4
https://www.mhc.tn.gov.in/judis/
                                                                                 A.S.No.119 of 2017

                     5. M/s.Baalakh Holding Private Limited
                        rep. by its Authorised Signatory
                        M.S.Subramanian,
                        Hallmark Tower, 4th Floor,
                        550 (Old No.136), TTK Road,
                        Alwarpet, Chennai-600 018.                             ... Respondents


                               First Appeal filed under Order 41 Rule 1 read with Section 96 of

                     Civil Procedure Code against the judgment and decree dated 30.09.2016

                     made in O.S.No.330 of 2009 by the Principal District Judge, Kancheepuram

                     District at Chengalpattu.


                                     For Appellants    : Mr.R.Saravana Kumar

                                     For Respondents : Ms.R.Ramya for R2

                                                        M/s.S.Bhargavan for R5


                                                      JUDGMENT

(Judgment of the Court was pronounced by T.RAJA, J.)

The First Appeal has been preferred against the judgment and decree

dated 30.09.2016 passed in O.S.No.330 of 2009 by the learned Principal

District Judge, Kancheepuram District at Chengalpattu.

https://www.mhc.tn.gov.in/judis/ A.S.No.119 of 2017

2. When the matter was called, Mr.R.Saravanakumar, learned

Counsel appearing for the appellants submitted that the dispute between the

parties has been settled out of court. Therefore, he seeks permission of this

Court to withdraw the present Appeal. He has also produced a Memo dated

03.07.2018 signed by the appellants in this regard.

3. Ms.R.Ramya, learned Counsel for the 2nd respondent and

Mr.S.Bhargavan, learned Counsel for the 5th respondent were also present

before the Court.

4. Recording the Memo dated 03.07.2018 filed by the appellants,

the A.S.No.119/2017 is dismissed as withdrawn. No costs.

                                                                  (T.R.J.,)      (G.C.S.J.,)

                                                                       01.02.2021

                     tsi



                     To

The Principal District Judge, Kancheepuram District at Chengalpattu.

https://www.mhc.tn.gov.in/judis/ A.S.No.119 of 2017

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

tsi

A.S.No.119/2017

01.02.2021

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