M/S. Kotak Mahindra Bank Limited vs A.Indirania
2021 Latest Caselaw 24169 Mad

                                                                              W.A.No.1925 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATE: 08.12.2021

                                                     CORAM:

                                    THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                      AND
                                  THE HON'BLE MR. J. SATHYA NARAYANA PRASAD

                                             W.A.No.1925 of 2021 and
                                             C.M.P.No. 12481 of 2021

                     M/s. Kotak Mahindra Bank Limited,
                     Re. by tis Senior Vice President,
                     Mr. G.Ramachandra Srikanth,
                     Presnetly at Asset Reconstruction Division,
                     5th Floor, Samson Towers,
                     No.402-L, Pantheon Road,
                     Egmore, Chennai – 600 008.                                 ... Appellant
                                                        v.
                     1. A.Indirania
                     2. Manoramma Akkineni
                     3. The Deputy commissioner of Police,
                        Adyar, Chennai – 600 020.

                     4. The Station House Officer,
                        J-2 Adyar Police Station,
                        Adyar, Chennai – 600 020.                          ... Respondents

                     Writ Appeal filed under Clause 15 of Letters Patent to set aside the order
                     dated 17.03.20210 made in W.M.P. No.2237 of 2021 in W.P.No.1409 of
                     2021.


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                                                                                    W.A.No.1925 of 2021




                                          For Appellant     : Mr. V.Balamurugan

                                          For Respondents : Mr.C.D. Modhi
                                                           Govt. Advocate – R3 & R4


                                                         JUDGMENT

(Judgment was delivered by M. DURAISWAMY, J.)

Learned counsel appearing for the appellant seeks permission of

this court to withdraw the above Writ Appeal. Further, the learned

counsel has also given a letter dated 02.12.2021 to the Registry for

listing the Writ Appeal under the caption 'for withdrawal'.

2. In view of the same, the Writ Appeal . is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition

is closed.

[M.D., J.] [J.S.N.P., J.] 08.12.2021 Index : Yes/No Internet: Yes

Rj

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To

1. The Deputy commissioner of Police, Adyar, Chennai – 600 020.

2. The Station House Officer, J-2 Adyar Police Station, Adyar, Chennai – 600 020.

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M. DURAISWAMY, J.

and J. SATHYA NARAYANA PRASAD ,J

Rj

W.A.No.1925 of 2021 and C.M.P.No. 12481 of 2021

08.12.2021

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