Century Papers Ltd vs The Coronation Litho Works Ltd
2023 Latest Caselaw 9510 Mad

                                                                  C.S.No.675 of 2005

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED :02.08.2023

                                                 CORAM:

                                   THE HON'BLE MS.JUSTICE P.T.ASHA

                                            C.S. No.675 of 2005

                     Century Papers Ltd.,
                     Stone House,
                     30, N.R.K.R.Road,
                     Sivakasi-626 123.
                     Represented through its Director,
                     Mr.Nauratan Mal Daga                          ...Plaintiff

                                     vs.
                     1.The Coronation Litho Works Ltd.,
                     Asha Mansion, II Floor,
                     58-1, Montieth Road,
                     Egmore, Chennai-600 008.

                     2. The Coronation Litho Works,
                     Represented by its Partners,
                     a) D.G.Dharmar,
                     b) Gnanagiri Ganeshan
                     c)D.G.Nataraj Prabhu
                     d)Gnanagiri Balaji

                     3.D.G.Dharmar (Deceased)

                     4.Gnanagiri Ganeshan

                     5.D.G.Nataraj Prabhu (Deceased)

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                                                                           C.S.No.675 of 2005


                     6.Gnanagiri Balaji

                     7.Gnanagiri Babu

                     8.Vishalakshi

                     (Defendants 7 and 8 are brought on record
                     as LRs of deceased 3rd defendant as per Order
                     dated 8.7.2019 in Appl.No.5506 of 2010)

                     9.Radhika

                     10.Vignesh Gnanagiri

                     11.Saravanan                                           ... Defendants

                     (Defendants 9 to 11 are brought on record
                     as LRs of deceased 5th defendant as per
                     Order dated 05.10.2021 in Appl.No.3602 of 2021)


                                  PLAINT FILED UNDER ORDER VII RULE I OF CPC R/W
                     Order IV Rule 1 of O.S.Rules and prayed to grant a judgment and
                     decree on the following terms:
                                  a) a Decree directing the 1st Defendant to pay the sum of
                     Rs.1,02,96,213/- with subsequent interest at 30% per annum on
                     Rs.64,35,133.00 from the date of the Plaint till the date of
                     realisation as against the Defendants and in favour of the Plaintiff;


                                  b) award costs of the suit.

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                                                                              C.S.No.675 of 2005




                                  For Plaintiff    : M/s.Aishwariya S.Nathan

                                  For Defendants : M/s.R.V.Gayatri [ D9 to D11]

                                                     D1, D7 and D8- No Appearance
                                                     D2 to D6 – Set Exparte



                                                       JUDGMENT

The learned counsel for the plaintiff seeks permission of this

Court to withdraw the suit. He has also made an endorsement to

that effect.

2. In view of the submission and also the endorsement made

by the learned counsel for the plaintiff, this Civil Suit is dismissed

as withdrawn. The Registry is directed to refund the Court fees as

per the rules to the plaintiff. No costs.

02.08.2023

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

C.S.No.675 of 2005

P.T.ASHA, J., srn

C.S. No.675 of 2005

02.08.2023

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

C.S.No.675 of 2005

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