M/S. D.P.Foam Privte Ltd vs M/S Sika India Private Ltd
2022 Latest Caselaw 11345 Mad

                                                                                 CRP.No.857 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 28.06.2022

                                         CORAM : JUSTICE N.SESHASAYEE


                                                     C.R.P.No.857 of 2022

                     M/s. D.P.Foam Privte Ltd.,
                     No.7, Jawaharlal Nehru Street,
                     Puducherry – 605 001.
                     Rep. By its Proprietor K.Lohakivaman
                                                    ... Petitioner/Petitioner/Judgment Debtor

                                                             Vs.

                     M/s Sika India Private Ltd.,
                     Represented by its Power Agent,
                     A.K.Manikandan
                                                  ... Respondent/Respondent/Decree Holder

                     PRAYER:- Civil Revision Petition is filed under Article 227 of the Indian
                     Constitution against the order in E.A.No.18 of 2019 in E.P.No.69 of 2016 in
                     O.S.No.30 of 2014 dated 06.08.2020 on the file of the II Additional District
                     Judge at Pondicherry.


                                    For Petitioner         : Mr.S.Subramanian
                                    For Respondent         : Mr.M.Devaraj


                                                         ORDER

The Civil Revision Petition arises out of the execution proceedings in a

https://www.mhc.tn.gov.in/judis CRP.No.857 of 2022

money suit. The matter was referred to mediation and it was successful. The

terms of settlement as arrived between the parties before the Mediator is

also filed.

2. In view of the same, this Civil Revision Petition is disposed of in terms of

the settlement of agreement between the parties and the said settlement of

agreement dated 26.04.2022 is required to be read as part of this order. No

costs.

28.06.2022

Index : Yes/No Internet: Yes/No CM

To:

1.The II Additional District Judge at Pondicherry.

2.The Section Officer, VR Section, Madras High Court, Madras

https://www.mhc.tn.gov.in/judis CRP.No.857 of 2022

N.SESHASAYEE. J.,

CM

C.R.P.No.857 of 2022

28.06.2022

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