M/S Malles Constructions Private ... vs K. Jayanthi
2021 Latest Caselaw 1992 Mad

                                                                                   C.S.No.532 of 2017



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 29.01.2021

                                                        CORAM

                                   THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                 C.S.No.532 of 2017


                     M/S Malles Constructions Private Limited,
                     Represented by its,
                     Managing Directoir Mr.U.Chandraprakasam,
                     having Registered Office at:
                     No.19, Tanjore Road,
                     T.Nagar, Chennai 6y00017.                 ... Plaintiff


                                                      //vs//


                     K. Jayanthi
                     W/o S. Krishna Kumar
                     Old No.8, New No.2,
                     3rd Cross Street, Pulla Avenue,
                     West Shenoy Nagar,
                     Chennai 600030.                               ... Defendant



                               Plaint filed under Order VII Rule 1 of Civil Procedure Code read
                     with Order       IV Rule 1 of Madras High Court Original Side Rules for
                     passing Judgment and Decree against the Defendant for recovery of a
                     sum of Rs.3,48,00,000/- with interest at 24% per annum from the
                     date of suit till realisation of the principal outstanding       amount of
                     Rs.3,00,00,000/- with costs.


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https://www.mhc.tn.gov.in/judis/
                                                                                                C.S.No.532 of 2017




                                       For Plaintiff          :    Mr. P. Raghu
                                       For Defendant          :    Mr.S. Balaji


                                                              JUDGMENT

The suit has been filed for recovery of a sum of

Rs.3,48,00,000/- with interest at 24% per annum from the date of

suit till realisation of the principal outstanding amount of

Rs.3,00,00,000/- with costs.

2. When the suit is taken up for hearing today, the learned

counsel appearing for the Plaintiff seeks permission of the Court to

withdraw the suit, as the matter has been duly settled out of court

with the Defendant. Learned Counsel also filed a Memo dated

25.01.2021 in this regard and requested the Court to refund the court

fee paid.

3. In view of the above submission made by the learned counsel

for the Plaintiff and also the Memo dated 25.01.2021 filed before this

Court, the Plaintiff is permitted to withdraw the suit. The Memo dated

25.01.2021 is recorded.

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https://www.mhc.tn.gov.in/judis/ C.S.No.532 of 2017

4. Accordingly, the Civil Suit is dismissed as Withdrawn. No

costs. With regard to the prayer of refund of Court fee, the registry is

directed to refund the same as per law.

29.01.2021

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

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https://www.mhc.tn.gov.in/judis/ C.S.No.532 of 2017

R.PONGIAPPAN, J.

ggs

C.S.No.532 of 2017

29.01.2021

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