Madras High Court
Amica Financial Technologies Pvt Ltd vs Hip Bar Pvt Ltd on 9 December, 2022
Author: C.Saravanan
Bench: C.Saravanan
C.S.No.117 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.12.2022
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
C.S.(Comm.Div.)No.117 of 2021
Amica Financial Technologies Pvt Ltd,
32, 3rd Floor, Viraj Building,
Plot No.124, S V Road, Khar West,
Mumbai – 400 052.
Represented by its Authorised Signatory,
Tressa Stalin. ... Plaintiff
Vs.
1.Hip Bar Pvt Ltd,
7, Kamaraj Avenue 1st Street,
Adyar Chennai – 600 020.
2.Mr.Prasanna Natarajan,
7, Crescent Avenue,
Kesavaperumal Puram,
Chennai – 600 028.
3.Mrs.Rajalakshmi Natarajan
7, Crescent Avenue,
Kesavaperumal Puram,
Chennai – 600 028.
4.Sipping Spirits Pvt Ltd,
No.4, Crescent Avenue,
Kesavaperumal Puram,
Chennai – 600 028.
1/4
https://www.mhc.tn.gov.in/judis
C.S.No.117 of 2021
5.Dreamplug Technologies Pvt Ltd,
404, Uphar II CHS Ltd,
Plot No.5, BHD Sanjeeva ENCL,
7 Bunglows, Nehru Juhu Circle,
Mumbai – 400 061. ... Defendants
Prayer: This Civil Suit is filed under Order VII Rule 1 of the Code of
Civil Procedure read with Sections 2(1)(c)(i) of the Commercial Courts,
Commercial Division and Commercial Appellate Division of High
Courts Act, 2015 prayed for a Judgment and Decree:-
a) Granting a mandatory injunction forbearing the defendants
and/or anyone acting for, through or under them, from in any manner
violating the Binding Term Sheet dated 23.08.2021, including by
undertaking any business in connection with the PPI License dated
22.08.2016;
b)Directing the defendants to jointly and severally pay to the
plaintiff an amount of Rs.5,00,00,000/- or such other amounts as may be
deemed appropriate by this Court, together with interest, as
compensation for damages and losses suffered by the plaintiff;
c)Directing the defendants to render a true and faithful account
of the profits made by using the plaintiff's confidential information and
pay to the plaintiff such amount as may be found due on such account
being taken;
d)For costs of the suit and
e)For such further or other relief.
2/4
https://www.mhc.tn.gov.in/judis
C.S.No.117 of 2021
For Plaintiff : Mr.Aditya Reddy
For Defendants : M/s.Deepika Murali
JUDGMENT
The learned Counsel for the plaintiff seeks permission of this Court to withdraw this suit, and he has also made the following endorsement to that effect:-
“May be permitted to be withdrawn.”
2. In view of the endorsement made by the learned Counsel for the plaintiff, this Civil Suit is dismissed as withdrawn. No costs.
09.12.2022 Internet : Yes/No Index : Yes/No Speaking Order/Non-Speaking Order jas 3/4 https://www.mhc.tn.gov.in/judis C.S.No.117 of 2021 C.SARAVANAN,J.
jas C.S.(Comm.Div.)No.117 of 2021 09.12.2022 4/4 https://www.mhc.tn.gov.in/judis