M/S.Bafna Pharmaceuticals ... vs M/S.Deep Enterprises
2022 Latest Caselaw 7737 Mad

                                                                              C.S.No.369 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    Dated : 12.04.2022
                                                        CORAM
                                   THE HONOURABLE MR. JUSTICE P.VELMURUGAN
                                                   C.S.No.369 of 2021
                                                           and
                                                   A.No.4807 of 2021

                     M/s.Bafna Pharmaceuticals Limited,
                     Represented by its Authorised Signatory
                     M.Sridhar,
                     New No.68, Thambu Street,
                     George Town, Chennai – 600 001.                          .. Plaintiff

                                                         /versus/

                     M/s.Deep Enterprises,
                     A Proprietorship concern,
                     represented by its Proprietor Dhaval Vora,
                     Block No.7, Building No.3,
                     Sindhu Baugh Tilak Road,
                     Ghatkopar East,
                     Mumbai – 400 077.                                        ..Defendant

                     Prayer: Civil Suit has been filed under Order IV, Rule 1 of the Original
                     Side Rules read with Order VII, Rule 1 of the C.P.C., praying to pass a
                     judgment and decree for:-
                                  (i) to direct the defendant to pay the plaintiff a sum of
                     Rs.2,09,78,528/- together with subsequent interest at 10% per annum
                     from the date of plaint till the date of realization ;


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https://www.mhc.tn.gov.in/judis
                                                                                   C.S.No.369 of 2021

                                  (ii) awarding costs of the suit and
                                  (iii) pass such further or other orders as this Hon'ble Court may
                     deem fit in the circumstances of the case and thus render justice.


                                               For Plaintiff : Mr.T.Ravichandran


                                                        JUDGMENT

Though sufficient opportunities were provided to the plaintiff to

serve suit summons on the defendant, no steps were taken and even the

Batta with Memo was not filed by the plaintiff till 11.04.2022. Hence, the

Civil Suit is dismissed for default. No costs. Consequently, connected

application is closed.

12.04.2022

Index: Yes/No ms

To

The Sub Assistant Registrar, Original Side, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.S.No.369 of 2021

P.VELMURUGAN, J., ms

C.S.No.369 of 2021

12.04.2022

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