Madras High Court
Royal Multisport Private Limited vs National Insurance Company Limited on 9 November, 2020
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
W.P.No.7908, 7911 and 7914 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.11.2020
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P.No.7908, 7911 and 7914 of 2020
and W.M.P.Nos.9342, 9344, 9347 and 9348 of 2020
Royal Multisport Private Limited,
Represented by its Authorised Representative,
Harvinder Kaur Sahni, and having its Office at
Fulcrum, B Wing, 103-104, Hiranandani Business,
Park, Sahar Road, Andheri East,
Mumbai, Maharashtra - 400 099 ... Petitioner in all W.Ps.
Vs.
National Insurance Company Limited,
Chennai Division VI 25,
Mamatha Complex, Whites Road,
Royapetah, Chennai - 600 014. ...Respondents in all W.Ps
***
Prayer in W.P.No.7908 of 2020 : Writ Petition filed under Article 226 of
the Constitution of India to issue a Writ of Certiorari, calling for the records
of Endorsement No.500600592082100004 dated 19.03.2020 issued by the
office of the respondent which seeks to unilaterally cancel the insurance
policy No.500600592010000003 - Special Contingency Policy for loss of
Sponsorship money due to cancellation of Events / Matches' issued to the
petitioner and to quash the same.
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http://www.judis.nic.in
W.P.No.7908, 7911 and 7914 of 2020
Prayer in W.P.No.7911 of 2020 : Writ Petition filed under Article 226 of
the Constitution of India to issue a Writ of Certiorari, calling for the records
of Endorsement No.500600592082100006 dated 19.03.2020 issued by the
office of the respondent which seeks to unilaterally cancel the insurance
policy No.500600592010000004 - Special Contingency Policy for loss of
ticketing revenue and costs due to Events / Matches cancellation issued to
the petitioner and to quash the same.
Prayer in W.P.No.7914 of 2020 : Writ Petition filed under Article 226 of
the Constitution of India to issue a Writ of Declaration, to declare that the
Loss of Sponsorship Policy (bearing Policy No.500600592010000003) and
the Loss of Ticketing Revenue Policy (bearing Policy
No.500600592010000004) issued by the respondent to the petitioner are
valid, bind and enforceable in law.
For Petitioner : Ms.Anisha Gupta
in all W.Ps
For Respondents : Mr.N.Vijayaraghavan,
in all W.Ps Standing Counsel.
COMMON ORDER
Learned counsel for the petitioner has filed a Memorandum of Withdrawal dated 02.11.2020 seeking to withdraw these Writ Petitions, which reads as follows:
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1. The captioned Writ Petitions had been filed challenging the unilateral cancellation by the respondent of (i) Insurance Policy No.500600592010000003 (Loss of Sponsorship Policy) and (ii) Insurance Policy No. 500600592010000003 (Loss of Ticketing Revenue Policy) issued by the respondent. The respondent had also issued refund of premium paid by the petitioner for such policies, vide pay order dated 20.03.2020, which has not been encashed by the petitioner and which has since lapsed.
2. Due to intervening events post the filing of the writ petitions, and based on the written assurance given by the respondent vide e-mail dated 22.10.2020, that the premium of Rs.1,07,85,200/- (Rupees one crore seven lakhs eight five thousand and two hundred only) will be refunded by the respondent via NEFT/RTGS to the following account.
Name : Royal Multisport Private Limited Account Number : Current Account 57500000182158 Bank Branch : Ground Floor, Ahura Centre, Mahakali Caves Road, Andheri (E), Mumbai - 400 093 RTGS/NEFT : IFSC Code: HDFC0000543 of the petitioner on the day the present Writ Petitions are withdrawn, the petitioner seeks to withdraw the captioned Writ Petitions, subject to the following:
a. The respondent assures that it will make payment of Rs.1,07,85,200/- reflecting the insurance premium being returned 3/6 http://www.judis.nic.in W.P.No.7908, 7911 and 7914 of 2020 viz NEFT/RTGS to the above mentioned bank account of the petitioner, on the same date as the hearing for withdrawal of the present Writ Petitions.
b. On the same date as the payment of Rs.1,07,85,200/- to the petitioner's account within the stipulated time period, the petitioner undertakes to return the original of the pay order dated 20.03.2020 to the Counsel for the respondent (which has since lapsed).
3. The respondent has agreed to the above terms and has authorised its duly Authorized Advocate on Record to endorse the acceptance of abovementioned terms of payment and withdrawal of the present Writ Petitions. In acceptance of the terms set out in this Memorandum, the Advocate for the Respondent has counter-signed the present Memorandum.
4. Therefore, the counsel for the petitioner prays that the present Writ Petitions may be withdrawn after recording the terms set out in the present Memorandum, with liberty to file fresh Writ Petitions in the event that the respondent fails to make payment of Rs.1,07,85,200/- within 24 hours of the date of hearing for withdrawal of the present Writ Petitions and fails to honour the terms set out hereinabove.
The said Memorandum of Withdrawal is recorded.
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3. As the said amount has already been paid to the petitioner, the Writ Petitions are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.
09.11.2020 srn To The National Insurance Company Limited, Chennai Division VI 25, Mamatha Complex, Whites Road, Royapetah, Chennai - 600 014.
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