Madras High Court
Oren Hydrocarbons Private Ltd vs Rbl Bank Ltd on 10 April, 2018
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 10.4.2018 CORAM THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR C.S. No.131 of 2018 and O.A.No.183 of 2018 Oren Hydrocarbons Private Ltd. rep by its Authorised Signatory K.Maheswaran .. Plaintiff Vs. RBL Bank Ltd., Chennai. .. Defendant The suit is filed under Order IV Rule 1 of O.S. Rules read with Order VII Rule 1 of C.P.C. for permanent injunction restraining the defendant Bank from uploading the plaintiff's company's name in the CRILC Portal under the SMA category, while the plaintiff is adhering to the repayment schedule. For Plaintiff : Mr.V.Sanjeevi For Defendant : Mr.V.Adhivarahan **** JUDGMENT
The suit has been filed for permanent injunction restraining the defendant Bank from uploading the plaintiff's company's name in the CRILC Portal under the SMA category, while the plaintiff is adhering to the repayment schedule and for costs. Pending suit, the plaintiff has filed an application for interim injunction restraining the respondent/defendant from uploading the plaintiff company's name in the CRILC Portal under the SMA category pending disposal of the suit.
2 Today, a joint settlement memo has been filed by the parties stating that the plaintiff has paid a sum of Rs.8,24,000/- (Rupees eight lakhs twenty four thousand only) to the defendant Bank in full and final settlement of all the dues to the defendant Bank on March 31, 2018. The defendant acknowledged the receipt of the said amount towards the full and final settlement. The defendant Bank shall consequently issue a No due Certificate to the plaintiff within five days of this Settlement document. The parties in the suit further declare that they have no claim against each other and both the fund and non funded based facilities of the plaintiff with the defendant Bank is closed.
3. Recording the Joint settlement memo filed by the parties, the suit is decreed that there shall be permanent injunction against the defendant from uploading the plaintiff company's name in the CRILC Portal under the SMA category. The Joint settlement memo shall form part of the judgment.
4. With the above observations, the suit is disposed of . Consequently, O.A.No.183 of 2018 is closed. However, no order as to costs.
10.4.2018 Index : Yes/No Internet: Yes/No vaan N.SATHISH KUMAR, J.
vaan C.S. No.131 of 2018 and O.A.No.183 of 2018 Dated: 10.4.2018 15-07-2011