Unknown vs Madhu P Desai
2023 Latest Caselaw 1574 Mad

                                                                            C.S. No.128 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated : 13.02.2023

                                        CORAM : JUSTICE N.SESHASAYEE

                                               C.S. No.128 of 2016


                M/s.63 moons Technologies Limited
                [Formerly known as Financial Technologies
                 (India) Limited]
                Represented by its Authorised Signatory
                Mr.John Deepak
                having its registered office at
                Shakti Tower - II, 7th Floor
                E-766, Anna Salai, Thousand Lights
                Chennai - 600 002
                (Amended as per order dated 06.08.2021
                  made in A. No.2684 of 2021)                          .... Plaintiff

                                                   Vs

                1.Madhu P Desai
                  Trustee of NSEL Aggrieved and Recovery
                  Association (NAARA)
                  Olympus House, 1st Floor
                  Ragunath Dadaji Street
                  Off. Rustomji Sidhwa Marg
                  Fort, Mumbai 400 001

                2.NSEL Aggrieved and Recovery
                  Association (NAARA)
                  Represented by its Trustee
                  Olympus House, 1st Floor

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                                                                                 C.S. No.128 of 2016


                   Ragunath Dadaji Street
                   Off. Rustomji Sidhwa Marg
                   Fort, Mumbai 400 001                                     .... Defendants

                Prayer : Civil Suit filed under Order IV Rule 1 of O.S. Rules read with Order
                VII Rule 1 of CPC for a judgment and decree (a) directing the 1st and 2nd
                defendants to pay jointly or severally the sum of Rs.1,00,00,000/- (Rupees One
                Crore only) as compensation to the plaintiff for having caused severe damage
                and defamation; (b) directing the 1st and 2nd defendants publish an
                unconditional apology in prominent newspapers; (c) granting an order of
                permanent injunction restraining the defendants from publishing or writing any
                false, defamatory and slanderous material about the plaintiff and its
                management; directing the 1st and 2nd defendants to pay the costs of the suit.


                                    For Plaintiff       : M/s.Waron and Sairams

                                    For Defendants      : Ms.Madhupreetha Elango


                                                    JUDGMENT

Both sides have compromised the matter. The terms of the Joint Memo of

Compromise is disclosed in the letter of the second defendant dated 22.11.2022

addressed to the plaintiff, wherein, they have given an undertaking to abide by

the interim order passed by this court in O.A. No.142 of 2016 in C.S. No.128 of

2016 at all times. Based on this undertaking letter given by the defendants, the

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plaintiff wants to withdraw the suit. The said Joint Memo of Compromise along

with the letter is recorded . The suit is dismissed as withdrawn. No costs. The

Registry is required to refund the court fee, as per law.

13.02.2023

Asr

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N.SESHASAYEE.J.,

Asr

C.S. No.128 of 2016

13.02.2023

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