Madras High Court
Mrs.Romila Bajaj vs 3I Infotech Ltd on 26 February, 2026
Author: C.V. Karthikeyan
Bench: C.V. Karthikeyan
OSA No. 254 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE MR JUSTICE C.V. KARTHIKEYAN
AND
THE HON'BLE MR.JUSTICE K.KUMARESH BABU
OSA No. 254 of 2019
and
C.M.P.No.21514 of 2019
Mrs.Romila Bajaj
..Appellant
Vs
3i Infotech Ltd
Rep By Mr.Dinesh R.Miranda,
Having its Registered Office at
Tower No. 5, 3rd to 6th Floors,
International Infotech Park,
Vashi, Navi Mumbai - 400703
..Respondent
Original Side Appeal filed under Clause XV of the Madras High Court
Letters Patent read with Order XXXVI Rule 9(1)(c) of the Madras High Court
Original Side Rules and Section 37 of the Arbitration and Conciliation Act,
1996 to set aside the order dated 30/04/2019 passed by the Learned Single
Judge in OP No.416/2014 on the file of this Hon'ble Court.
For Appellant: Mr.N.C.Vishal
For Respondent: Mr.Anirudh Krishnan
JUDGMENT
(Judgment of the Court was delivered by C.V.Karthikeyan J.) An Affidavit had been filed by the appellant, the relevant portion of __________ Page1 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 02:36:58 pm ) OSA No. 254 of 2019 which is extracted hereunder:-
"3. I hereby submit that by way of this affidavit, I am agreeable to set off my claim as against the claim made by the Respondent, as a result of which both parties can amicably resolve the present dispute without paying any further amounts to each other. I submit that I am informed that the respondent would also be filing a Memo before this Hon’ble Court to the same effect. In light of the above, I humbly pray that the present affidavit be taken on record and appropriate orders may be passed by this Hon’ble Court disposing of the present appeal.
4. In the given circumstances, I hereby humbly pray that the impugned order dated 30th April 2019 passed in O.P.No.416 of 2019 be set-aside by this Hon’ble Court and the present appeal may be disposed of based on the above arrangement agreed to by the parties."
2. Simultaneously, a Memo had been filed by the learned counsel for the respondent, wherein, it had been stated as follows:-
"2. Accordingly, it is hereby agreed and confirmed by both parties that no amount whatsoever is payable by __________ Page2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 02:36:58 pm ) OSA No. 254 of 2019 either party to the other. The Appellant, Mrs.Romila Bajaj, confirms vide Affidavit dated 25.02.2026, that she has no further claim against the Respondent, 3i Infotech Limited, and the Respondent vide email dated 25.02.2026 (annexed to this memo) has confirmed that it has no further claim against the Appellant, arising from the said Lease Agreement or the related court proceedings.
3. The parties agree that this settlement is full and final and that the present appeal may be disposed of in terms of the said Affidavit of the Appellant and this Memo filed on behalf of the Respondent.
4. In view of the above terms of settlement, it is humbly prayed that this Hon'ble Court may be pleased to take on record this Memo, dispose of O.S.A.No.254 of 2019 in terms of the said settlement; and pass such further or other orders as this Hon'ble Court may deem fit and proper."
3. The learned counsel for the respondent had also filed copies of email authorising him to file the said memo and permitting to enter into a settlement to give quietus to the issue amicably.
__________ Page3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 02:36:58 pm ) OSA No. 254 of 2019
4. Both affidavit and the memo are recorded. In view of the same, the Original Side Appeal stands disposed of as settled out of court in accordance with the settlement between the parties. The appellant is granted permission for refund of court fee in accordance with the Rules. No costs. The connected miscellaneous petition is closed.
(C.V.K.,J.) (K.B.,J.) 26-02-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No ssk To 3i Infotech Ltd Rep By Mr.Dinesh R.Miranda, Having Its Registered Office At Tower No. 5, 3rd to 6th Floors, International Infotech Park, Vashi, Navi Mumbai - 400703 __________ Page4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 02:36:58 pm ) OSA No. 254 of 2019 C.V.KARTHIKEYAN, J.
AND K.KUMARESH BABU, J.
ssk OSA No. 254 of 2019 26-02-2026 __________ Page5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 02:36:58 pm )