M/S.Mel Systems And Services Ltd vs M/S.Autosys Engineering Pvt. Ltd
2022 Latest Caselaw 14625 Mad

                                                                                  C.S.No.15 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Date : 17.08.2022

                                                      CORAM:

                                    THE HON`BLE MR.JUSTICE A.A.NAKKIRAN

                                                  C.S.No.15 of 2013

                                                        and

                                       O.A.No.44 of 2013 and A.No.1031 of 2013

                     M/s.Mel Systems and Services Ltd.,
                     Plot No.173, Developed Plots for Electrical
                     Electronics & Instrument Industries
                     Perungudi, Chennai-600 096.
                     rep. by its Head (Works)
                     Mr.N.Kannan, S/o.Nellaiappan                           .. Plaintiff

                                                          vs.

                     1. M/s.Autosys Engineering Pvt. Ltd.,
                        No.55/1, RE Apartments
                        Ganapathy Avenue, Naidu Street
                        Kottur, Chennai-600 085.

                     2. V.Jayakumar
                     3. G.Pichaipillai
                     4. Anup Raj Gauni
                     5. V.Thandayudhapani                             .. Defendants




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https://www.mhc.tn.gov.in/judis
                                                                                           C.S.No.15 of 2013

                     Prayer: Civil Suit filed under Order IV Rule 1 of Original Side Rules and
                     Order VII Rule 1 of CPC, praying to pass the following judgment and
                     decree against the defendants.


                                          a) for a permanent injunction restraining the
                                  defendants, their men, agent and servants in any way
                                  doing any business directly or indirectly, any where in
                                  India or outside with the existing customers of the plaintiff
                                  (or) with others in competition with          the plaintiff's
                                  business for a period of three years from the date of
                                  cessation of employment of the defendants 2 to 5 with the
                                  plaintiff's company in violation of non compete agreement
                                  the defendants 2 to 5 have signed with the plaintiff
                                        b) to direct the defendants to pay a sum of
                                  R.1,00,000/- as damages.
                                        c) to pay the costs of the suit.



                                             For Plaintiff        : Mr.S.Venkatesh

                                             For Defendants       : Mr.P.R.Vandana for D1
                                                                    For M/s.Surana & Surana




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https://www.mhc.tn.gov.in/judis
                                                                                       C.S.No.15 of 2013

                                                       JUDGMENT

When this Civil Suit was taken up for hearing today, the learned

counsel for the plaintiff seeks permission of this Court to withdraw this suit

and also made an endorsement to that effect.

2. In view of the aforesaid submission and endorsement made by the

learned counsel for the plaintiff, the Civil Suit is dismissed as withdrawn.

No costs. Consequently, connected applications are closed.

17.08.2022

Index : Yes/No Internet : Yes Speaking/Non-speaking order uma

A.A.NAKKIRAN,J.

https://www.mhc.tn.gov.in/judis C.S.No.15 of 2013

uma

C.S.No.15 of 2013

and

O.A.No.44 of 2013 and A.No.1031 of 2013

17.08.2022

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