PEREGRINE SECURITY PRIVATE LIMITED Vs. CROWNE PLAZA SURYA

JUDGEMENT

(1.) IA. 8014/2001 in S. No. 1779/2001 Learned counsel for the plaintiff undertakes that deficiency in court fees will be made up within one week.

(2.) IA stands disposed of. S. No. 1779/2001 & IA 8013/2001. The plaintiff has filed the instant suit for permanent injunction. By an Agreement dated 4/9/1995 entered into between the plaintiff and the defendant, the plaintiff agreed to provide security personnel comprising of Ex-servicemen and Civilian Guards at the defendant's Hotel for round the clock security arrangement for all seven days of the week.

(3.) This Agreement was initially for a period of one year which was/extended from time to time. As per the last extension given on 30/3/2001, this contract was extended up to 31/3/2002. Clause 10 of the Agreement reads as under: