Spartek Ceramics India Limited vs M/S.Spartek Agencies
2025 Latest Caselaw 6924 Mad

Madras High Court

Spartek Ceramics India Limited vs M/S.Spartek Agencies on 11 September, 2025

Author: M.Sundar

Bench: M.Sundar

                                                                                        Appeal(CAD)No.23 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.09.2025

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE M.SUNDAR
                                                              and
                       THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR

                                             Appeal(CAD)No.23 of 2025
                                                      and
                                              C.M.P.No.13095 of 2025
                                                        in
                                             Appeal(CAD)No.23 of 2025


                     Spartek Ceramics India Limited
                     Rep. by its Authorized Signatory Mr.T.Mani
                     having its registered office at
                     No.145, St.Mary's Road
                     Chennai, Tamil Nadu - 600 018.                                         ... Appellant

                                                               Vs.
                     M/s.Spartek Agencies
                     A partnership firm, represented by its
                     Partner G.V.Sabarinathan
                     having its registered office at
                     No.2A, 1st Main Road, CIT Colony
                     Mylapore, Chennai-600 004.                                         .. Respondent

                           Appeal filed under Section 13(1-A) of the Commercial Courts Act
                     read with Section 96 of CPC praying to set aside the judgment and decree
                     dated 20.02.2025 passed in C.O.S.No.496 of 2022 on the file of the
                     District Judges, Additional Commercial Court, Egmore, Chennai by
                     allowing this appeal.



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https://www.mhc.tn.gov.in/judis               ( Uploaded on: 15/09/2025 03:48:52 pm )
                                                                                         Appeal(CAD)No.23 of 2025

                                  For Appellant         :              Mr.Anupam Raghuraman
                                  For Respondent        :              Ms.N.Lakshmi Priya
                                                                       representing Mr.A.Palaniappan

                                                              *****

                                                        JUDGMENT

(JUDGMENT of the Court was delivered by M.SUNDAR, J.)

Mr.M.Anupam Raghuraman, learned counsel on record for

appellant and Ms.N.Lakshmi Priya, learned counsel representing

Mr.A.Palaniappan, counsel on record for lone respondent are before us.

2. To be noted, captioned matter is listed under the cause list

caption 'FOR REPORTING SETTLEMENT'.

3. Both the afore-referred learned counsel submit in one voice

in unison that the matter has been settled and a joint memorandum of

compromise dated 19.08.2025 along with photocopy of demand draft

dated 19.08.2025 have been placed before us and scanned reproduction of

the same are as follows:

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 03:48:52 pm )

Joint Memorandum of Compromise dated 19.08.2025:

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 03:48:52 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 03:48:52 pm )

Demand Draft dated 19.08.2025 :

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 03:48:52 pm )

4. On the side of appellant / defendant, Mr.T.Mani, Son of

B.V.Thasulu, residing at No.15/6, Navil Homes, Perumal Nagar 1st

Street, Nanganallur, Chennai-61, who has verified the pleadings is

present in Court and he confirms the settlement. A scanned reproduction

of copy of AADHAAR Card of Mr.T.Mani is as follows:

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 03:48:52 pm )

5. As regards respondent, Ms.N.Lakshmi Priya, learned counsel

submits that the Partner concerned is senior citizen and requests for his

presence to be dispensed with. Request acceded to.

6. Both sides request for a decree in terms of aforesaid joint

memorandum of compromise. Request acceded to.

7. Captioned appeal decreed in terms of aforesaid joint

memorandum of compromise which shall now form part of the decree.

Consequently, connected civil miscellaneous petition is closed. There

shall be no order as to costs.

                                                                       (M.S.,J.)     (M.S.K.,J.)
                                                                             11.09.2025

                     mk

                     Speaking / Non-speaking order
                     Index : Yes / No
                     Neutral Citation : Yes / No








https://www.mhc.tn.gov.in/judis                ( Uploaded on: 15/09/2025 03:48:52 pm )


                                                                                M.SUNDAR.J.,

                                                                    and
                                             MUMMINENI SUDHEER KUMAR, J.,

                                                                                                mk









                                                                                      11.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 03:48:52 pm )