A.S.Shipping Agencies (P) Ltd vs B. Prakash
2022 Latest Caselaw 4414 Mad

                                                              1                 C.S.No.573 of 2013

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 07.03.2022

                                                         CORAM

                          THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                    C.S.No.573 of 2013


                     A.S.Shipping Agencies (P) Ltd.
                     Rep. by its Managing Director,
                     Atul Agarwal,
                     New No.113, (Old No.55),
                     Armenian Street, Chennai - 600 001                               ...Plaintiff


                                                            .Vs.
                     1.B. Prakash

                     2.Karnataka Bank Ltd.
                       Rep. by its Senior Branch Manager,
                       Tambaram Branch,
                       Tambaram, Chennai - 600 045.                                ... Defendants

                     Prayer:


                                  Plaint filed under Order VII Rule 1 of the CPC, 1908 read with

                     Order IV rule of 1 of the Original Side Rules praying for a judgment and

                     decree as follows:-



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                                                                2                   C.S.No.573 of 2013

                                  a) Directing the defendants to pay to the plaintiff a sum of
                     Rs.89,12,758/- with future interest at 24% per annum from the date of
                     plaint till date of realization.


                                  b) Directing the 1st defendant to pay to the plaintiff a sum of
                     Rs.21,42,380/- with future interest at 24% per annum from the date of
                     plaint till the date of realization.


                                  c) Directing the defendants to pay to the plaintiff the cost of the
                     suit.
                                        For Plaintiff      : No Appearance

                                        For Defendants     : Mr. A. Arumugam

                                                           ********

                                                        JUDGMENT

When the matter was listed on 01.03.2022 before this Court as per

the order dated 23.2.2022 passed by the learned Additional Master-IV,

since there is no instruction on the side of the plaintiff despite the learned

counsel for the plaintiff sent a registered post to the plaintiff. To that

effect, a memo was filed by the learned counsel for the plaintiff recorded.

Further, the Registry was directed to verify any fresh vakalat had been

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filed on behalf of the plaintiff and if not so, print the name of the plaintiff

in the cause list and the matter was adjourned to 07.03.2022.

2. Even today, despite the name is printed in the cause list, there is

no representation on the side of the plaintiff either through counsel or in

person.

3. In view of the above, the aforesaid Civil Suit stands dismissed

for non prosecution. No costs.

                                                                                            07.03.2022
                     Lbm
                     Index              : No
                     Internet           : Yes
                     Speaking order

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V.BHAVANI SUBBAROYAN, J., Lbm

C.S.No.573 of 2013

07.03.2022

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