Madras High Court
Kepl Engineering Private Limited vs Glory Industrial Constructions ... on 3 June, 2021
CS No.400 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.06.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.No.400 of 2020
and Appl. Nos.3231, 3232 of 2020 and 724 of 2021
KEPL Engineering Private Limited,
Rep. By its Managing Director,
Having its registered office at
No.11, West Club Road,
Shenoy Nagar, Chennai 600 030. ... Plaintiff
Versus
1. Glory Industrial Constructions Private Limited,
Old No.319, New No.2/49,
2nd Floor, Mount Poonamallee High Road,
Kattupakkam, Chennai 600 056.
2. Hong Sa Woong
Director
Glory Industrial Constructions Private Limited,
Old No.319, New No.2/49,
2nd Floor, Mount Poonamallee High Road,
Kattupakkam, Chennai 600 056.
3. Kim Jebang
Director
Glory Industrial Constructions Private Limited,
Old No.319, New No.2/49,
2nd Floor, Mount Poonamallee High Road,
Kattupakkam, Chennai 600 056.
1/4
https://www.mhc.tn.gov.in/judis/
CS No.400 of 2020
4. Kim Jehyeong
Director
Glory Industrial Constructions Private Limited,
Old No.319, New No.2/49,
2nd Floor, Mount Poonamallee High Road,
Kattupakkam, Chennai 600 056. ... Defendants
Plaint filed under Order VII Rule 1 of the Code of Civil Procedure,
1908 and Order IV, Rule 1 of the Original Side Rules, praying to pass a
judgment and decree:-
a) a sum of Rs.6,27,82,709/- (Rupees Six Crores Twenty
Seven lakhs eighty two thousand seven hundred and nine
only) along with pendent lite and future interest at the rate
of 18% per annum on Rs.5,02,71,755/- from the date of
plaint till the date of realization in full;
b) the costs of the suit.
For Plaintiff : Mr.V.Aishwarya
for M/s.R & P Partners
For Defendants : Mr.T.R.Prabakaran
JUDGMENT
The counsel for the plaintiff has filed a Memo stating that the
suit has been settled out of Court and seeking permission to withdraw the
suit. The Memo is recorded, the suit is dismissed as settled out of Court.
https://www.mhc.tn.gov.in/judis/
CS No.400 of 2020
2. In view of Section 69(A) of the Tamil Nadu Court Fees and Suits
Valuation Act, the Registry is directed to refund the entire Court Fee paid
on the plaint to the counsel for the plaintiff. It is also stated that two of the
Garnishees have deposited certain amounts pursuant to the orders passed
in Application No.3232 of 2020. The Registry is also directed to payout
the amounts deposited by the Garnishees to them without insisting on any
application for that purpose. Consequently, the connected miscellaneous
applications are closed.
03.06.2021
jv
Index : Yes/ No
Internet : Yes/ No
Speaking Order/ Non-speaking Order
List of the witnesses examined on the side of the plaintiffs: Nil.
List of Exhibits marked on the side of the plaintiffs: Nil.
List of the witnesses examined on the side of the defendants: Nil.
List of Exhibits marked on the side of the defendants: Nil.
03.06.2021
jv
https://www.mhc.tn.gov.in/judis/
CS No.400 of 2020
R.SUBRAMANIAN, J.
jv
To
The Sub Assistant Registrar
Original Side,
High Court of Madras.
C.S.No.400 of 2020
and Appl. Nos.3231, 3232 of 2020 and 724 of 2021
03.06.2021
https://www.mhc.tn.gov.in/judis/
