M/S.Ascent Engineers & ... vs Lakshman Bherwani
2021 Latest Caselaw 6274 Mad

                                                                                   CS.No.598 of 2012

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 09.03.2021

                                                    CORAM:

                            THE HON'BLE MR.JUSTICE P.RAJAMANICKAM

                                               CS.No.598 of 2012
                                                     and
                                               A.No.4209 of 2012


                 M/s.Ascent Engineers & Infrastructures India
                 Private Ltd.,
                 Formerly M/s.Ascent Engineers, Partnership Firm
                 Represented by its Managing Director
                 Mr.Srinivasan S.Iyer
                 No.12, 46th Street, 9th Avenue,
                 Ashok Nagar, Chennai 600 083.                                    ... Plaintiff

                                                       Vs.

                 1. Lakshman Bherwani
                 2. K.Tahalram
                 3. K.Naraindas
                 4. K.Radhakrishnan
                 5. K.Doulatram
                 6. Tulsi Das
                 7. Suresh
                 8. Ramesh
                 9. Deena                                                       ... Defendants



                 Prayer: Civil Suit is filed under Order IV Rule 1 of the Madras High Court
                 Original Side Rules read with Order VII Rule 1 of CPC, 1908, to pass a
                 judgment and decree jointly against the defendants and in favour of the plaintiff

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                                                                                        CS.No.598 of 2012

                 a) for a sum of Rs.2,07,73,495/- together with interest at the rate of 18% per
                 annum from the date of plaint till the date of realization, b) directing the
                 defendants to bear the costs of the present litigation.


                                       For Plaintiff        : M/s.Rank Associates
                                       For Defendants       : M/s.S.Rajasekaran for D3 and D4
                                                               M/s.A.V.Arun for D6
                                                               No appearance for D1, D2 and D5,
                                                               and D7 to D9


                                                       JUDGMENT

Both sides counsel appeared through video conferencing.

2. The learned counsel for the plaintiff has filed a memo in the Registry

on 05.03.2021 stating that the matter is settled out of court. Memo recorded.

3. The suit is dismissed as settled out of court. The Registry is directed to

re-fund the court fee as per rules. Consequently, connected application in

A.No.4209 of 2012 is closed.

09.03.2021 Vv

http://www.judis.nic.in

CS.No.598 of 2012

P. RAJAMANICKAM,J.

Vv

CS.No.598 of 2012 and A.No.4209 of 2012

09.03.2021

http://www.judis.nic.in