YANTRA FINTECH (I) LTD Vs. BIOMAX FUELS LIMITED

JUDGEMENT

(1.) A Joint Memo of Compromise under Order 23 Rule 1 of the Code of Civil Procedure dated 26.01.2021 had been presented in Court earlier in the day to day / 27.01.2021.

(2.) Heard Mr.ARL.Sundaresan, learned senior counsel on behalf of the plaintiff, Mr.S.R.Sundar, learned counsel for the first defendant and Mr.Vijay Narayan, learned Advocate General on behalf of the second defendant. Mr.ARL.Sundaresan was instructed by Ms.AL.Ganthimathi and Mr.A.R.Karthick Lakshmanan and the learned Advocate General was instructed by Mr.K.Gowtham Kumar, learned counsel.

(3.) This Joint Memo of Compromise had been signed by the Managing Director on behalf of the plaintiff and by the Authorized Signatory on behalf of the first defendant and by the Authorized Signatory on behalf of the second defendant.