Madras High Court
R.Vijayakumar vs Punjab National Bank on 17 December, 2018
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.12.2018
CORAM
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
C.S.No.209 of 2015
and O.A.No.293 of 2015
1. R.Vijayakumar
2. R.Ramkumar
3. Radhika Vijayakumar ... Plaintiffs
Vs
1. Punjab National Bank,
Rep. by its Assistant General Manager,
T.Nagar Branch having office at
No.10, Raja Street,
Chennai - 600 017.
2. National Stock Exchange,
Rep. by its Branch Manager,
Having Branch Office at
8th Floor, Arihant Nitco Park,
No.90, Dr. Radhakrishnan Salai,
Mylapore, Chennai 600 004. ... Defendants
Plaint filed under Order VII Rule 1 of CPC read with Order IV Rule 1
of O.S. Rules, praying for judgment and decree as follows:
a) Declaration that the invocation of the pledge of 6,58,426 shares of
the pledged shares of M/s. Gemini Communications Ltd. belonging
to the plaintiffs, by the defendant Bank in their name, namely,
Punjab National Bank on 25.02.2015 as null and void;
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b) Consequential mandatory direction to restore the pledged shares of
M/s. Gemini Communication Ltd. belonging to the plaintiffs, by the
defendant bank in their name, namely, Punjab national Bank on
25.02.2015 and to restore the same in the name of the plaintiffs as
set out below:
S. No. of Shares Name of the Shares Pledged by
No. Bank
1 23,84,705 PNB Vijay Kumar
2 5,57,523 PNB Ram Kumar
3 33,19,400 PNB Radhika
VijayKumar
c) Permanent injunction restraining the defendants from alienating
the pledged shares of the plaintiffs without notice and due process
of law; and
d) Costs of the suit.
For Plaintiffs : Mr.V.Sankaranarayanan
For Defendants : Mr.S.Arunkumar, for D1
Mr.M.L.Ganesh, for D2
JUDGMENT
The learned counsel appearing for the plaintiffs seeks permission of this Court to withdraw the Civil Suit and he has also made an endorsement to that effect.
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2. Recording the above submission and endorsement made by the learned counsel for the plaintiffs, the Civil Suit is dismissed as withdrawn. No costs. Consequently, connected application is closed.
17.12.2018 Index : Yes/No Internet: Yes/No Speaking Order/Non Speaking Order pvs To The Sub Assistant Registrar, Original Side, High Court, Madras.
http://www.judis.nic.in 4 K.KALYANASUNDARAM, J., pvs C.S.No.209 of 2015 17.12.2018 http://www.judis.nic.in