Sanjay Kumar vs Godrej Consumer Products Limited
2025 Latest Caselaw 8509 Mad

Citation : 2025 Latest Caselaw 8509 Mad
Judgement Date : 11 November, 2025

Madras High Court

Sanjay Kumar vs Godrej Consumer Products Limited on 11 November, 2025

                                                                                               C.S.No.261 of 2024

                                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                             Dated: 11.11.2025

                                                                     Coram:

                                             THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                             C.S.No.261 of 2024
                                                                     ---

                     Sanjay Kumar                                                                     .. Plaintiff
                                                                        Vs.
                     1. Godrej Consumer Products Limited,
                        Represented by its Authorized Signatory,
                        Godrej One, 4th Floor, Pirojshanagar,
                        Eastern Express Highway,
                        Vikhroli East, Mumbai-400 079.

                     2. Ajay Bhatt                                                                .. Defendants

                                  Plaint (Civil Suit) filed under Order IV Rule 1 of the Original Side Rules of
                     this Court and Order VII Rule 1 of the Code of Civil Procedure, praying to pass a
                     judgment and decree against the defendants, jointly and severally :
                                  (a) directing them to pay a sum of Rs.1,02,00,000/- as damages towards
                     the plaintiff for the alleged defamatory statements made by the defendants in its
                     e-mail, dated 06.05.2024;
                                  (b) to grant a decree of perpetual injunction restraining the defendants 1
                     and 2, their men, agents, servants and subordinates from spreading or causing
                     to be spread any malicious, defamatory and false information as regards the
                     plaintiff, and
                                  (c) to pay costs of the suit.




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                                                                                                  C.S.No.261 of 2024



                                        For plaintiff        : M/s.Sharath Chandran
                                        For defendants : M/s.Vaishnavi Subarahmanyam
                                                                for M/s.Thiryambak J.Kannan


                                                                     JUDGMENT

When the suit is taken up for hearing, both sides' counsel represented

that the matter has been amicably settled between the parties through

mediation. The mediation report is circulated with the statement of agreement

between the parties and as per the settlement, both parties have settled their

disputes amicably and they have no other claims or demands against each other

in this suit. Therefore, recording the above said settlement between the parties,

this suit is closed. There shall be no order as to costs.

2. At the request of the learned counsel for the plaintiff who submitted

that the plaintiff is unable to travel frequently therefore, the Registry is directed

to refund the necessary Court fee as per the Rules in force, in the name of the

learned counsel for the plaintiff.

11.11.2025