Unknown vs M/S.Navin Housing & Properties ...
2022 Latest Caselaw 15265 Mad

                                                                       O.S.A.(CAD).No.95 of 2022
                                                                        and O.S.A.No.237 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 13.09.2022

                                                  CORAM :

                                  THE HON'BLE MR. JUSTICE M.DURAISWAMY,
                                           ACTING CHIEF JUSTICE
                                                   AND
                                   THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                           O.S.A.(CAD).No.95 of 2022
                                           and O.S.A.No.237 of 2022
                     1.N.Hemalatha
                     2.K.Natarajan
                     3.N.Tharini
                     4.R.Selvaraj
                     5.S.Saraswathi
                     6.S.Vijayarathinam
                     7.Yogeshwaran
                     8.Uma Maheswari
                     9.L.Subbiah
                     10.S.Nithya
                     11.R.M.Alagappan
                     12.L.Alamelu
                     13.N.Mathivanan
                     14.M.Tamilselvi
                     15.P.S.Sekar


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                                                                               O.S.A.(CAD).No.95 of 2022
                                                                                and O.S.A.No.237 of 2022



                     16.S.Vijaya                     .. Appellants in O.S.A.(CAD).No.95 of 2022/
                                                        Respondents in O.S.A.No.237 of 2022
                                                              Vs.

                     M/s.Navin Housing & Properties Pvt. Ltd.,
                     A Company incorporated under Companies Act 1956
                     and having its registered Officer at
                     Navins Triumph
                     No.802 & 804, Anna Salai, Nandanam,
                     Chennai – 600 035
                     rep by its Managing Director
                     Dr.R.Kumar                 .. Respondent in O.S.A.(CAD).No.95 of 2022/
                                                  Appellants in O.S.A.No.237 of 2022

                                  Appeal filed under Section 37 of the Arbitration and Conciliation
                     Act 1996 read with Section 13(1) of the Commercial Courts Act against
                     the order dated 01.02.2022 in O.P.No.761 of 2019.
                                  For Appellants (O.S.A.(CAD).No.95 of 2022)/
                                      Respondents (O.S.A.No.237 of 2022) : Mrs.AL.Gandhimathi

                                  For Respondent (O.S.A.(CAD).No.95 of 2022)/
                                      Appellant (O.S.A.No.237 of 2022) : Mr.T.Ravichandran
                                              COMMONJUDGMENT

                              (Judgment was made by the Hon'ble Acting Chief Justice.)
                               Mrs.AL.Gandhimathi, learned counsel for the appellants in

                     O.S.A.(CAD).No.95 of 2022/respondents in O.S.A.No.237 of 2022 and

                     Mr.T.Ravichandran, learned counsel for the respondent in O.S.A.(CAD).

                     No.95 of 2022/appellant in O.S.A.No.237 of 2022 submitted that the



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                                                                               O.S.A.(CAD).No.95 of 2022
                                                                                and O.S.A.No.237 of 2022

                     parties had settled the matter out of Court and also entered into joint

                     memorandum of compromise dated 12.09.2022. The compromise has

                     been signed by the appellants and respondents in both the appeals.



                                  2.The parties, who are present        before this Court,         also

                     acknowledged the due execution of the joint memorandum of

                     compromise.



                                  3.The joint memorandum of compromise dated 12.09.2022 is

                     taken on record.



                                  4.The Original Side Appeals are disposed of in terms of the joint

                     memorandum of compromise dated 12.09.2022. The terms of the

                     compromise shall form part of the decree. No costs.




                     Index          : Yes/No                           [M.D., ACJ.] [S.M., J.]
                     va                                                        13.09.2022

                                                                       M.DURAISWAMY, ACJ.

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                                         O.S.A.(CAD).No.95 of 2022
                                          and O.S.A.No.237 of 2022

                                  and
                                  SUNDER MOHAN, J.

va

O.S.A.(CAD).No.95 of 2022 and O.S.A.No.237 of 2022

13.09.2022

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