Tamil Nadu Newsprint And Papers ... vs Ranglal Modi & Sons
2023 Latest Caselaw 4486 Mad

                                                                            C.S.No.907 of 2000

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 19.04.2023

                                                  CORAM:

                                  THE HONOURABLE Mr. JUSTICE S.SOUNTHAR

                                              C.S.No.907 of 2000

               Tamil Nadu Newsprint and Papers Ltd.,
               rep. by its Officer Marketing
               Mr.T.Lal Jagadheesh
               No.67, Mount Road, Guindy,
               Chennai – 600 032.                                  ...Plaintiff


                                                     Vs.

               1. Ranglal Modi & Sons
                  rep. by its Partner,
                  Mr.Arun Kumar Modi,
                  Banka Bazaar, P.S.Lal Bag,
                  Cuttack – 753 002.

               2. Mr.Arun Kumar Modi,
                  Partner,
                  Ranglal Modi & Sons,
                  Banka Bazaar, P.S.Lal Bag,
                  Cuttack – 753 002.

               3. Smt. Sushila Devi Modi,
                  Partner,
                  Ranglal Modi & Sons
                  Banka Bazaar, P.S.Lal Bag,

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https://www.mhc.tn.gov.in/judis
                                                                                C.S.No.907 of 2000

                  Cuttack – 753 002.

               4. Mr.Santhosh Kumar Modi,
                  Power of Attorney agent
                  of Arun Kumar Modi
                   Ranglal Modi & Sons                                         ... Defendants
                  Banka Bazaar, P.S.Lal Bag,
                  Cuttack – 753 002.

               PRAYER: This Civil Suit is filed under Order IV Rule 1 of O.S. Rules, 1956
               read with Order VII Rule 1 of Civil Procedure Code, 1908; praying to pass
               the judgment and decree:-


                         a. for a Judgment and decree against the defendant for a sum of
               Rs.6,12,66,012/-


                         b. interest at the rate of 36% p.a.       on Rs.3,69,19,235/- being the
               outstanding in respect of printing and writing paper and 18% p.a. on
               Rs.19,60,344/- being the outstanding in respect of newsprint from the date of
               suit till the date of realisation in full;


                         c. costs of this suit;


                                       For Plaintiff        : No appearance
                                       For Defendants       : Mr.R.Arumugam




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https://www.mhc.tn.gov.in/judis
                                                                            C.S.No.907 of 2000



                                                JUDGMENT

When the suit was listed for hearing on 05.04.2023, there was no

representation for the plaintiff. Again the suit was listed for hearing on

17.04.2023 and on that day also there was no representation for the plaintiff.

2. It is stated by the learned counsel for the defendant that the

Defendant Nos. 3 and 4 had expired on 18.03.2022 and 19.03.2004

respectively and the same was recorded on 17.04.2023 itself. Since there was

no representation for the plaintiff on 17.04.2023, in order to give an

opportunity to the plaintiff, the Registry was directed to list the suit today

(19.04.2023) under the caption “for dismissal”. Even today (19.04.2023)

there is no representation for the plaintiff. Hence, the suit is dismissed for

default. No costs.

19.04.2023

nti

Index:Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis C.S.No.907 of 2000

S.SOUNTHAR, J.

nti

C.S.No.907 of 2000

19.04.2023

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