M.Vedanayaki vs The Chairman
2021 Latest Caselaw 24723 Mad

                                                                        Writ Appeal No.914 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 15.12.2021

                                                   CORAM :

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

                                           Writ Appeal No.914 of 2014
                                                      and
                                                M.P.No.1 of 2014


                M.Vedanayaki                                            ...   Appellant


                                                       Vs.

                1.The Chairman,
                  State Bank of India,
                  Mumbai.

                2.The Chief General Manager,
                  State Bank of India,
                  Local Head Office,
                  College Road, Nungambakkam,
                  Chennai.

                3.The Deputy General Manager,
                  State Bank of India,
                  HR Section,
                  Network II, Administrative Office,
                  Kurinji Complex, State Bank Road,
                  Coimbatore.


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                                                                             Writ Appeal No.914 of 2014




                4.The Branch Manager,
                  State Bank of India,
                  Devanurpudur Branch,
                  Udumalpet.                                          ...   Respondents



                Prayer : Writ Appeal filed under Clause 15 of the Letters Patent to set aside the

                order dated 04.06.2014 made in W.P.No.19055 of 2013.



                                     For Appellant     : Mrs.AL.Ganthimathi

                                     For Respondents : Mr.K.Chandrasekaran
                                                       for M/s.B.Raghavulu Naidu



                                                JUDGMENT

(Delivered by M. DURAISWAMY, J.)

Mrs.AL.Ganthimathi, learned counsel for the appellant, submitted that

the appellant has filed a Writ Petition in W.P.No.13300 of 2021, challenging

the cancellation of the Community Certificate, hence, the Writ Appeal may be

closed, giving liberty to the appellant to prosecute the Writ Petition in

accordance with law.

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2.In view of the submission made by the learned counsel for the

appellant, this Writ Appeal is closed. It is open to the appellant to prosecute the

Writ Petition in W.P.No.13300 of 2021 in accordance with law. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                  [M.D., J.]      [J.S.N.P., J.]
                                                                          15.12.2021
                Index             : Yes/No
                Internet          : Yes
                mkn

                To

                1.The Chairman,
                  State Bank of India,
                  Mumbai.

2.The Chief General Manager, State Bank of India, Local Head Office, College Road, Nungambakkam, Chennai.

3.The Deputy General Manager, State Bank of India, HR Section, Network II, Administrative Office, Kurinji Complex, State Bank Road, Coimbatore.

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4.The Branch Manager, State Bank of India, Devanurpudur Branch, Udumalpet.

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M. DURAISWAMY, J.

and J. SATHYA NARAYANA PRASAD, J.

mkn

Writ Appeal No.914 of 2014

15.12.2021

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