U.Anbalagan vs The Deputy Registrar
2021 Latest Caselaw 24727 Mad

                                                                         C.R.P.(NPD)No.1545 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 15.12.2021

                                                         CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.R.P.(NPD)No.1545 of 2016
                                                & C.M.P.No.8407 of 2016

                     U.Anbalagan                                                  .. Petitioner
                                                               Vs.

                     The Deputy Registrar
                     Office at Thiruvarur
                     Through its Deputy Registrar of
                      Co-Operative Societies
                     Nagai road Thiruvarur Town
                     Thiruvarur District.                                         .. Respondent


                     PRAYER: Civil Revision Petition filed under Article 227 of the
                     Constitution of India, against the judgment and decree dated 31.08.2015
                     made in Co-op.C.M.A.No.17 of 2009 on the file of the Principal District
                     and Sessions Court, Thiruvarur, confirming the order passed by the
                     Deputy        Registrar    of    Co-operative   Societies,   Thiruvarur      in
                     Na.Ka.No.3919/2008/Ku.Na., dated 27.07.2009.




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https://www.mhc.tn.gov.in/judis
                                                                           C.R.P.(NPD)No.1545 of 2016


                                              For Petitioner     : Mr.M.V.Venkataseshan

                                              For Respondent : Ms.S.Anitha
                                                        Special Government Pleader (Co-op.)

                                                            ORDER

Today, when the matter is taken up for hearing, the learned counsel

appearing for the petitioner submitted that Civil Revision Petition has

become infructuous and filed a memo to that effect.

2.Recording the above said submission and memo filed by the

learned counsel appearing for the petitioner, the Civil Revision Petition is

dismissed as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

15.12.2021 kj

https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.1545 of 2016

V.M.VELUMANI, J.

kj

To

1.The Principal District and Sessions Judge Thiruvarur.

2. The Deputy Registrar of Co-operative Societies Thiruvarur.

C.R.P.(NPD)No.1545 of 2016 & C.M.P.No.8407 of 2016

15.12.2021

https://www.mhc.tn.gov.in/judis