Madras High Court
Itd Cementation India Limited vs // on 21 September, 2017
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.09.2017
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
C.S.No.70 of 2016
ITD Cementation India Limited
represented by its Power of Attorney,
Authorized signatory,
Mr.Kanchan Madhusudhan Ranadive
and having its branch office at No.3,
1st floor, Pearl Glow Building,
Vijayaraghava Road, T.Nagar,
Chennai 600 017.
... Plaintiff
//vs//
1. AVR Infra Private Limited
represented by its Managing Director
Mr.A.M.Rao and having its Registered &
Corporate office at Neeladri, 3rd Floor,
No.9, Cenotaph Road, Alwarpet,
Chennai 600 018.
2. IMC Limited, represented by
its Managing Director / Director,
having its Corporate Office at Neeladri,
3rd floor, No.9, Cenotaph Road, Alwarpet,
Chennai 600 018.
... Defendants
Plaint filed under Order IV Rule 1 of Original Side Rules read with Order VII Rule 1 of the Civil Procedure Code, 1908 for directing the defendants jointly and severally pay to the plaintiff the sum of Rs.18,84,89,062/- (Rupees eighteen crores eighty four lakhs eighty nine thousand and sixty two only) together with further interest at 18% perannum on the principal amount of Rs.13,60,72,237/- (Rupees thirteen crores sixty lakhs seventy two thousand two hundred and thirty seven only) the date of the plaint till the date of realization and for costs.
For Plaintiff : Ms. M.T.Premila Devi
For Defendants : M/s. V.P.Raman & Seshadri
for D1 & D2
JUDGMENT
This matter had been referred to Tamil Nadu Mediation and Conciliation Centre and in the report given by the Mediators Ms. G.Manjula Devi and Mr.V.Anantha Natarajan on 02.03.2017, it has been stated that the terms of agreement had been entered into between the parties.
2. It had been now represented by the learned counsel for the defendant that the entire amount had also been paid and an endorsement has also been made in the plaint by the counsel for the plaintiff.
3. The learned counsel for the plaintiff has also made the following endorsement:-
C.S.70/2017 settled out of Court through Mediation.
4. In view of the same, the suit is dismissed as settled out of the Court. Office is directed to refund the entire Court fee after obtaining proper acknowledgment and identification from the learned counsel for the plaintiff.
21.09.2017
Speaking / Non-speaking Order
Index : Yes/No
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C.V.KARTHIKEYAN, J.
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C.S.No.70 of 2016
21.09.2017