Adhilakshmi vs S.Nithyanandham
2021 Latest Caselaw 13337 Mad

                                                                             W.A.No.3451 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 06.07.2021

                                                        CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                 W.A.No.3451 of 2019
                                              and C.M.P.No.22110 of 2019

                     Adhilakshmi                                                   .. Appellant

                                                          Vs

                     1.S.Nithyanandham

                     2.The Registrar of Co-operative
                          Societies, Kilpauk,
                        Chennai - 10.

                     3.The Joint Registrar of Co-operative
                           Societies, Vellore Region,
                       Vellore District.

                     4.The Deputy Registrar of Co-operative
                          Societies, Ranipet Circle,
                       Ranipet, Vellore District.

                     5.The Secretary,
                       VI Spl. 72, Arapakkam Primary
                           Agricultural Co-operative Credit
                           Society Ltd., Arappakkam,
                       Wallajah Taluk, Vellore District.                        .. Respondents



                               Appeal filed under Clause 15 of Letters Patent against the order
                     dated 23.07.2015 made in W.P.No.3865 of 2015.

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                  W.A.No.3451 of 2019




                               For Appellant              :       Mr.C.Munusamy

                               For Respondents            :       Mr.S.Kamadevan for R1
                                                                  Mr.S.John J.Raja Singh
                                                                  for R2 to R5

                                                        JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

Learned counsel appearing for the appellant and the learned

counsel appearing for the first respondent submitted that nothing

survives for adjudication in this writ appeal and the same may be

dismissed as infructuous.

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

appellant and the learned counsel for the first respondent, the writ

appeal is dismissed as having become infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

(M.M.S., J.) (R.N.M., J.) 06.07.2021 Index:Yes/No mmi/ssm

https://www.mhc.tn.gov.in/judis/ W.A.No.3451 of 2019

To

1.The Registrar of Co-operative Societies, Kilpauk, Chennai - 10.

2.The Joint Registrar of Co-operative Societies, Vellore Region, Vellore District.

3.The Deputy Registrar of Co-operative Societies, Ranipet Circle, Ranipet, Vellore District.

4.The Secretary, VI Spl. 72, Arapakkam Primary Agricultural Co-operative Credit Society Ltd., Arappakkam, Wallajah Taluk, Vellore District.

https://www.mhc.tn.gov.in/judis/ W.A.No.3451 of 2019

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.3451 of 2019

06.07.2021

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