Madras High Court
Theni Periyandarar Textiles And ... vs M.Thangaraj on 5 January, 2021
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.01.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)NOs.259 OF 2013 and 593 OF 2014
and
M.P(MD)No.1 of 2013
W.A(MD)NO.259 OF 2013
Theni Periyandarar Textiles and Sri Gayathri
Cotton Mills Private Limited,
represented by its Managing Director,
Kannan. :Appellant/Third Respondent
.vs.
1.M.Thangaraj : Respondent/Petitioner
2.The Inspector General of Registration,
Registration Department,
Santhome,
Chennai-20.
3.The Sub-Registrar,
Registration Department,
Andipatti Taluk,
Theni District.
4.Palaniyandi :Respondents/Respondents
W.A(MD)NO.593 OF 2014
M.Thangaraj :Appellant/Petitioner
.vs.
1.The Inspector General of Registration,
Registration Department,
Santhome,
http://www.judis.nic.in
2
Chennai-20.
2.The Sub-Registrar,
Registration Department,
Andipatti Taluk,
Theni District.
3.Theni Periyandavar Textiles and Sri Gayathri Cotton
Mills Private Limited,
represented by its Managing Director,
M.Kannan,
Son of V.K.Manoharan,
6, Kali Street,
Theni Town,
Theni.
4.Palaniyandi
PRAYER IN W.A(MD)NO.259 OF 2013 : Writ Appeal filed
under Clause 15 of the Letters Patent Act praying this Court to set
aside the order passed by this Court in W.P(MD)No.13039 of 2011,
dated 08.02.2013.
PRAYER IN W.A(MD)NO.593 OF 2014 : Writ Appeal filed
under Clause 15 of the Letters Patent Act praying this Court to set
aside the order passed by this Court in W.P(MD)No.13039 of 2011,
dated 08.02.2013.
W.A(MD)NO.259 OF 2013
For Appellant :Mr.Nawaz Khan
for M/s.Ajmal Associates
For Respondent-1 :Mr.T.Antony Arul Raj
W.A(MD)NO.593 OF 2014
For Appellant :Mr.T.Antony Arul Raj
For Respondents Mr.Nawaz Khan
3 and 4 for M/s.Ajmal Associates
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3
COMMON JUDGEMENT
*************************
[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]
These Writ Appeals have been filed seeking to set aside the
order passed by this Court In W.P(MD)No.13039 of 2011, dated
08.02.2013.
2.Heard the learned counsel appearing on either side and
perused the materials placed before this Court.
3.When the matter is taken up for hearing today, Mr.Nawaz
Khan, learned counsel for the appellant in W.A(MD)No.259 of 2013
states that the matter is settled between the parties. It is further
submitted that the sole appellant in W.A(MD)No.593 of 2014 died,
who is the first respondent in W.A(MD)No.259 of 2013. As both the
Writ Appeals are directed against one and the same order, nothing
remains to be adjudicated further in these Writ Appeals and
accordingly, both these Writ Appeals are closed, as settled out of
Court. No costs. Consequently, connected Miscellaneous Petition is
closed.
[P.S.N.,J.] & [S.K.,J.]
05.01.2021
http://www.judis.nic.in
4
Index:Yes/No
Internet:Yes/No
vsn
Note :
In view of the present lock
down owing to COVID-19
pandemic, a web copy of
the order may be utilized
for official purposes, but,
ensuring that the copy of
the order that is presented
is the correct copy, shall be
the responsibility of the
advocate / litigant
concerned.
To
1.The Inspector General of Registration,
Registration Department,
Santhome,
Chennai-20.
2.The Sub-Registrar,
Registration Department,
Andipatti Taluk,
Theni District.
http://www.judis.nic.in
5
PUSHPA SATHYANARAYANA , J.
AND
S.KANNAMMAL,J
vsn
COMMON JUDGMENT MADE IN
W.A(MD)NOs.259 OF 2013
and 593 OF 2014
and
M.P(MD)No.1 of 2013
http://www.judis.nic.in
05.01.2021
http://www.judis.nic.in
