Madras High Court
M/S.Arc Investments Castings Llp vs The Inspector General Of ... on 9 July, 2021
W.P.No.14634 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 09.07.2021
CORAM:
THE HON'BLE MR. JUSTICE R.SURESH KUMAR
W.P.No.14634 of 2017 and
W.M.P.No.15872 of 2017
M/s.ARC Investments Castings LLP,
A registered Partnership firm,
433, 8th Main, 4th Block,
Koramangala,
Bangalore 560 034.
Registered Office at:
No.1C, Prince Apartments,
No.59, Ormes Road,
Kilpauk, Chennai 600 010
By its Authorised Signatory,
Mr.M.Subramaniam,
General Manager ... Petitioner
Vs.
1.The Inspector General of Registration,
Office of the Inspector General of Registration,
Santhome High Road,
Raja Annamalaipuram,
Chennai 600 028.
2.The District Registrar,
Krishnagiri.
3.The Sub Registrar,
Hosur.
1/6
https://www.mhc.tn.gov.in/judis/
W.P.No.14634 of 2017
4.M/s.Pegasus Assets Reconstruction Pvt. Ltd.('PEGASUS')
Registered Office at:
507, Dalamal House,
Nariman Point, Mumbay 400 021.
5.Allahabad Bank,
Industrial Finance Branch,
Kishore Bhavan, 4th Floor,
No.17, R.N.Mukherjee Road,
Kolkata 700 001.
6.M/s.Interpump Hydraulics India Pvt. Ltd.
Rep. by its Finance Manager,
P.A.Arunachalam,
129, SIPCOT Industrial Complex,
Zuzuvadi, Hosur 645 126.
Tamil Nadu.
7.M/s.U.T.Limited,
Circular Court, Basement,
8, Acharya Jagadish Chandra Bose Road,
Kolkata 700 017.
8.P.Pragasam ... Respondents
Prayer: Petition filed under Article 226 of Constitution of India praying for
issuance of a Writ of Mandamus directing the 1st respondent to pass
appropriate orders for deletion of the entry with regard to the sale deed
dated 05.08.2016 and registered as Document No.12695 of 2016 Book I in
the office of the Sub Registrar, Hosur, executed by M/s.U.T.Limited,
Judgment Debtor, acting through the Principal District Judge, Krishnagiri,
in favour of the 8th respondent herein, in respect of the property viz. all that
piece and parcel of land and building comprised in S.Nos.526, 527 pt. 528
pt., and 529 pt., and bearing Plot No.26, SIPCOT Industrial Complex,
Hosur, Zuzuvadi Village, Krishnagiri District, with an extent of 3.00 acres
(approximately) together with plant and Machinery.
2/6
https://www.mhc.tn.gov.in/judis/
W.P.No.14634 of 2017
For Petitioner : Mr.R.Thiagarajan
For Respondents 1 to 3 : Mr.Richardson Wilson
Government Counsel
For 4th Respondent : Ms.Abitha Banu
For Respondents 6 to 8 : M/s.Gupta & Ravi
ORDER
When this writ petition came up for hearing on 25.06.2021, this Court
passed the following order:
"Heard Mr.R.Thiagarajan, learned counsel appearing for
the petitioner, Mr.Ravi, learned counsel for the 8th respondent
and Ms.Abitha Banu, learned counsel for the 4th respondent.
2.Mr.R.Thiagarajan, learned counsel for the petitioner,
after some arguments, has further submitted that in view of the
subsequent developments taken place, where the orders passed
by the trial Court in Application filed by the petitioner under
Order XXI Rule 58 of C.P.C., having been affirmed by the
decision of this Court reported in (2021) 2 L.W. 673 [M/s.ARC
Investments Castings LLP Vs. M/s.Interpump Hydraulics
India Private Limited] (A.S.No.470 of 2019 dated
15.04.2021), what shall be the remedy available to the
petitioner for the relief sought for herein, can be worked out
and accordingly, after getting instructions with regard to
withdrawal of this writ petition, the counsel for petitioner
would be in a position to report before this Court, hence for the
said purpose, he seeks two weeks accommodation.
3.Post the matter on 09.07.2021."
Accordingly, it is listed today.
https://www.mhc.tn.gov.in/judis/
W.P.No.14634 of 2017
2.Mr.R.Thiagarajan, learned counsel appearing for the petitioner, on
instruction, would submit that the petitioner wants to withdraw the writ
petition with the liberty to workout his other remedy in accordance with law
and with that liberty, he seeks permission to withdraw this writ petition.
3.Heard the learned counsel appearing for the respondents also.
4.In view of the said submission made by the learned counsel
appearing for the petitioner, recording the said submission, this Writ
Petition is dismissed as withdrawn with the liberty to the petitioner to
workout his remedy in the manner known to law. No costs. Consequently,
connected miscellaneous petitions are also dismissed.
09.07.2021
Index : Yes / No
Speaking Order : Yes / No
Sgl
https://www.mhc.tn.gov.in/judis/
W.P.No.14634 of 2017
To
1.The Inspector General of Registration,
Office of the Inspector General of Registration,
Santhome High Road,
Raja Annamalaipuram,
Chennai 600 028.
2.The District Registrar,
Krishnagiri.
3.The Sub Registrar,
Hosur.
https://www.mhc.tn.gov.in/judis/
W.P.No.14634 of 2017
R.SURESH KUMAR, J.
Sgl
W.P.No.14634 of 2017
09.07.2021
https://www.mhc.tn.gov.in/judis/
