M/S.Meenakshi Enterprises ... vs A.Nithya
2021 Latest Caselaw 11539 Mad

                                                                                   C.S.No.372 of 2020


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 10.06.2021

                                                       CORAM

                               THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE

                                                  C.S.No.372 of 2020

                     M/s.Meenakshi Enterprises Limited,
                     A Company registered under the
                     Provisions of the Companies Act, 1956,
                     Represented by its Director,
                     Mr.S.G.F.Melkha Singh,
                     No.45, Venkata Maistry Street,
                     Mannady, Chennai-600 001.                                  ... Plaintiff

                                                           Vs.

                     A.Nithya                                                    ... Defendant



                     Prayer: This Suit is filed under Order XXXVII Rule 1 of the Code of
                     Civil Procedure red with Order VII Rule 1 of the Madras High Court
                     Original Side Rules, 1956.


                                           For Plaintiff    : Mr.Hari Krishnan
                                                                 for Mr.Sharath Chandran




                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                    C.S.No.372 of 2020



                                                    JUDGMENT

(The case has been heard through video conference)

Mr.Hari Krishnan, learned counsel representing the counsel on

record for the plaintiff has submitted that the matter has been settled out

of Court and therefore seeks permission of this Court to withdraw the

suit.

2. He has also sent an e-mail to that effect to the Registry of

this Court and the same is recorded.

3. He would also submit that the refund of Court fee may be

ordered to be paid to the counsel on record for the plaintiff since the

plaintiff will not be in a position to come to the Court personally due to

the present lockdown.

4. After recording the submission of the learned counsel for the

plaintiff, this Suit is dismissed as settled out of Court. No costs.

https://www.mhc.tn.gov.in/judis/ C.S.No.372 of 2020

5. Registry is directed to refund the entire Court fee to the

counsel on record for the plaintiff.

10.06.2021

ssn/rsi

https://www.mhc.tn.gov.in/judis/ C.S.No.372 of 2020

ABDUL QUDDHOSE, J.,

ssn/rsi

C.S.No.372 of 2020

10.06.2021

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