Madras High Court
M/S.Ozone Projects Private Limited vs A.R.Lakshmi on 31 October, 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.10.2023
CORAM
HONOURABLE MR JUSTICE A.A.NAKKIRAN
C.S. No.626 of 2009
M/s.Ozone Projects Private Limited
Old No.32, New No.63,
G.N.Chetty Road,
T. Nagar,
Chennai - 600 017. ...Plaintiff
vs
A.R.Lakshmi ..Defendants
Prayer: Civil Suit filed under Order IV Rule 1 of O.S. Rules read with
Order VII Rule 1 of the Civil Procedure Code prays
a) for a Judgment and Decree of permanent injunction restraining the
defendants, their men, servants, agents or any one acting under them in any
manner from effecting any publication in any form of public media, without
the prior approval, leave of this court relating to the project named as
“METROZONE” which is being developed by the plaintiff into a
Township;
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b) directing the defendants to pay a sum of Rs.5,00,00,000/- to the
plaintiff as damages and
c) for costs of the suit.
For Plaintiff : No appearance
For Defendants : Mr. P.J.Rishikesh for D1, 4 & 6
Mr.R. Shivakumar for D3 & D5
Mr.S. Subramanian for D2
JUDGMENT
Earlier, when the Suit was posted on 30.10.2023 for hearing, learned counsel for the plaintiff submitted that he has given change of vakalat and seeks to remove his name from the cause-list. Hence, the Registry was directed to print the name of the plaintiff in the cause-list and post this matter today under the caption, 'for dismissal' and accordingly, it is listed today.
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2. Even today i.e., on 31.10.2023, inspite of the name of the plaintiff being printed in the cause-list, the plaintiff has not appeared. Hence, this Suit is dismissed for non-prosecution.
31.10.2023 Index : Yes/No Internet : Yes Speaking/Non-speaking order gv 3/5 https://www.mhc.tn.gov.in/judis A.A.NAKKIRAN,J.
gv C.S.No.626 of 2009 4/5 https://www.mhc.tn.gov.in/judis 31.10.2023 5/5 https://www.mhc.tn.gov.in/judis