Madras High Court
M/S.Narendra Properties Ltd vs M/S.Statco Infraprojects Ltd on 22 November, 2021
C.S.No.680 of 2017
and Tr.C.S.No.331 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.11.2021
CORAM : JUSTICE N.SESHASAYEE
C.S.No.680 of 2017
and Tr.C.S.No.331 of 2019
1.
M/s.Narendra Properties Ltd.
Represented by its Managing Director
Mr.Chirag Maher
Having its office at :
Makanji House 2nd Floor
Kilpauk, Chennai – 600 010.
... Plaintiff in CS.No.680 of 2017
2.M/s.Statco Infraprojects Pvt. Ltd.,
No.4/4, Ground Floor
Justice Ramanujam Street
Malavya Avenue, Chennai – 600 041.
... Plaintiff in Tr.C.S.No.331 of 2019
Vs.
1.M/s.Statco Infraprojects Ltd.,
Represented by Mr.Manoj Kantibhai Sheth
Managing Director
No.4/4, Ground Floor
Justice Ramanujam Street
Malavya Avenue, Chennai – 600 041.
... Defendant in C.S.No.680 of 2017
https://www.mhc.tn.gov.in/judis
C.S.No.680 of 2017
and Tr.C.S.No.331 of 2019
2.M/s.Narendra Properties Ltd.
Represented by its Managing Director
Mr.Chirag Maher
Having its office at :
Makanji House 2nd Floor
Kilpauk, Chennai – 600 010.
... Defendant in Tr.CS.No.331/2019
Prayer in CS.No.680 of 2017 : Civil Suit filed under Order VII Rule 1
and 2 of the CPC read with Order IV Rule 1 & 2 of the Original Side
Rules praying to pass a judgment and decree against the defendant :
(a) directing the defendant to pay the sum of Rs.87,50,000/-
(Rupees Eighty Seven Lakhs Fifty Thousand only) together
with interest on Rs.50,00,000/- principal, at the rate of 18%
per annum from the date of plaint till the date of realization
in full;
(b) pay the cost of the suit to the plaintiff;
(c) pass such further or other order as this Court may deem fit
and reasonable in the circumstances of the case.
Prayer in Tr.CS.No.331 of 2019 : Civil Suit filed under Order VII Rule
1 of CPC praying to pass a judgment and decree :
(a) declaring that the document dated 01.04.2013, 26.04.2013,
31.03.2014 and 31.03.2015 allegedly issued by the plaintiff /
its officers to the defendant or its agents/officers as null and
void and not binding on the plaintiff;
(b) permanent injunction restraining the defendant, its agent
officers, servants or anyone or any organisation claimng
through or under them from relying / using the document
dated 01.04.2013, 26.04.2013, 31.03.2014 and 31.03.2015
allegedly issued by the plaintiff / its officers to the defendant
or its agents/officers before any legal proceeding or in any
manner whatsoever against the plaintiff;
https://www.mhc.tn.gov.in/judis
C.S.No.680 of 2017
and Tr.C.S.No.331 of 2019
(c) direct the defendant to pay the costs of the suit to the
plaintiff and
(d) pass such further or other order as this Court may deem fit
in the facts and circumstances of the present case.
In C.S.No.680 of 2017 :
For Plaintiff : M/s.Aiyar and Dolia
For Defendant : Mr.Vaibhav R.Venkatesh
In Tr.C.S.No.331 of 2019 :
For Plaintiff : Mr.Vaibhav R.Venkatesh
For Defendant : M/s.Aiyar and Dolia
COMMON JUDGMENT
Both sides made a joint statement that the dispute between the parties has
been compromised before NCLT, consequent to which, both the suits are
withdrawn as settled out of Court.
2. The suits are dismissed as settled out of Court. The Registry is
required to refund the Court fee to the respective plaintiff's as per law.
No costs.
22.11.2021
ds
Index : Yes / No
Internet : Yes / No
https://www.mhc.tn.gov.in/judis
C.S.No.680 of 2017
and Tr.C.S.No.331 of 2019
N.SESHASAYEE.J.,
ds
C.S.No.680 of 2017
and Tr.C.S.No.331 of 2019
22.11.2021
https://www.mhc.tn.gov.in/judis
