M/S.Refex Industries Limited vs Icici Bank Ltd
2023 Latest Caselaw 1162 Mad

                                                                                   C.S.No.658 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 30.01.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                 C.S.No.658 of 2019

                     M/s.Refex Industries Limited,
                     Rep by its CFO Mrs.Lalitha Uthayakumar
                     Bascon Futura SV IT Park, New # 10/2,
                     Old # 56L, Venkatanarayana Road,
                     T.Nagar, Chennai - 600 017.                                      ... Plaintiff

                                                          Vs

                     ICICI Bank Ltd.,
                     Rep by its Branch Manager,
                     New No.40, Bazullah Road, T.Nagar,
                     Chennai - 17.                                                    ... Defendant

                     Prayer: This Civil Suit is filed under Order VII Rule 1 CPC
                     r/w.Section2(1)(C)(i) of the Commercial Court, Commercial Division,
                     Commercial Appellate Division of the High Court Act, 2015 to pass a
                     judgment and decree directing the Defendant to pay a sum of
                     Rs.1,74,72,785/- (Rupees One Crore Seventy Four Lakhs Seventy two
                     thousand and eighty five only) along with interest at 24%p.a. from
                     17.06.2018 till the date of realization of the said sum and pas such or other
                     orders as deem fit to the facts and circumstances of the case.




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https://www.mhc.tn.gov.in/judis
                                                                                   C.S.No.658 of 2019




                                            For Plaintiff       : Mr.P.J.Sri Ganesh
                                            For Defendant       : Mr.Shivakumar

                                                  JUDGMENT

Today when the matter is taken up for hearing, the learned

Counsel for the plaintiff seeks permission of this Court to withdraw the

suit and he has also made an endorsement to that effect.

Recording the same, the suit is dismissed as withdrawn.

30.01.2023

Internet : Yes / No Index : Yes / No Speaking Order/Non-Speaking Order

tsh

https://www.mhc.tn.gov.in/judis C.S.No.658 of 2019

C.SARAVANAN, J.

tsh

C.S.No.658 of 2019

30.01.2023

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