M/S.Cenatoph Developers Llp vs Vinny Sawhney
2024 Latest Caselaw 18522 Mad

Madras High Court

M/S.Cenatoph Developers Llp vs Vinny Sawhney on 19 September, 2024

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                                 CMA.No.349 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 19.09.2024

                                                           CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                               C.M.S.A.No.70 of 2022 and
                                                C.M.P.No.13729 of 2022

                     1. M/s.Cenatoph Developers LLP
                        Registered office at
                        No.1, SIDCO Industrial Estate,
                        Guindy, Chennai - 600 032
                        Rep. by Chandrakanth Metha
                        and its Partners.

                     2. M/s Olympia Tech Park,
                        Chennai Pvt. Ltd.,
                        Formerly known as
                        M/s.KSM Housing Pvt. Ltd.,
                        Registered Office at
                        No.1, SIDCO Industrial Estate,
                        Guindy, Chennai - 600 032.
                        Rep. by its Directors                                   ... Appellants
                                                             vs.
                     Vinny Sawhney                                              ... Respondent


                     PRAYER: Civil Miscellaneous Second Appeal filed under Section 58 of
                     the Real Estate Development and Regulation Act, 2016, against the Orders
                     dated 17.06.2022 in Appeal No.130/2021 on the file of the Tamil Nadu
                     Real Estate Appellate Tribunal, Chennai.

                                    For Appellants     :    Mr.C.T.Murugappan
                                    For Respondent     :    Mr.S.Mothilal

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                 CMA.No.349 of 2023


                                                 JUDGMENT

When the matter is taken up for hearing, both the parties are

present along with their respective counsels and represented that a

settlement has been arrived at between the parties and they also filed a

Joint Memorandum of Compromise, dated 07.08.2024 which is duly

singed by both the appellants and the respondent and their respective

counsels. The same is hereby recorded.

2. In view of the above, the Civil Miscellaneous Second Appeal

is disposed of as per the Joint Compromise Memo. The Joint Compromise

Memo, dated 07.08.2024 shall form part of the decree in the present

appeal. No costs. Consequently, connected miscellaneous petition is

closed.

19.09.2024 Index : Yes/No Speaking/Non-speaking order Neutral citation : Yes / No vum

To

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

1.The Tamil Nadu Real Estate Appellate Tribunal, Chennai.

2. The Section Officer, VR Section, Madras High Court, Chennai.

R.HEMALATHA, J.

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

vum

19.09.2024

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