KALEESUWARI REFINERY PRIVATE LIMITED, REPRESENTED BY ITS DIRECTOR K ASHOK KUMAR Vs. KARTHIKEYA TRADERS REPRESENTED BY ITS PROPRIETORS

JUDGEMENT

(1.) Plaintiff is a Private Limited Company. On behalf of the plaintiff, Mr.S.R.Sankareshwaran, counsel on record is before this Commercial Division. Mr.A.Saravanan, Manager-Legal of the plaintiff company, who has been duly authorised by a Board Resolution to represent the company (Board Resolution dated 03.11.2017) is before this Commercial Division along with a certified copy of the Board Resolution.

(2.) With regard to the defendant i.e., Sri Karthikeya Traders, Mr.R.Sathish Kumar, learned counsel on record is before this Commercial Division. I am informed that Sri Karthikeya Traders is a sole Proprietary concern and Ms.Sharmila Rajendran, sole Proprietrix is before this Commercial Division.

(3.) To be noted, this matter was heard on merits substantially before the parties decided to settle the lis by entering into a Memorandum of Compromise.