Madras High Court
P.Palanisamy vs P.Balasubramanian on 23 June, 2021
C.M.A.(MD)No.536 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.06.2021
CORAM
THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR
C.M.A.(MD).536 of 2021
and
C.M.P.(MD).No.4971 of 2021
P.Palanisamy
S/o.K.Ponniah : Appellant
Vs.
1.P.Balasubramanian
2.Jothi
3.V.Muniyandi
4.Jeyaram
5.Blessing Agro Farm India Limited Company,
No.1K Kajiyar Complex North Gate,
S.S.Colony,
Madurai-10.
6.Joseph Jeyaraj
7.Christopher
S/o.Davidram
8.I.R.J.Ilanga
1/5
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C.M.A.(MD)No.536 of 2021
9.The District Revenue Officer,
Collector Office Building,
Nearby Anna Bus Stand,
Madurai.
10.The Inspector of Police,
E.O.W. Economic Offence Police Station,
Viswanathapuram,
Madurai-1. : Respondents
PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of Motor
Vehicles Act, 1988, as against the order dated 31.03.2021 passed in O.S.No.2
of 2020 on the file of the learned Special Judge, Special Court under TNPID
Act Cases, Madurai.
For Appellant : Mr.B.Jameel Arasu for
Mr.G.Saravanakumar
JUDGMENT
The Civil Miscellaneous Appeal is directed against the order passed in
O.S.No.2 of 2020 dated 31.03.2021 on the file of the learned Special Judge,
Special Court under TNPID Act Cases, Madurai.
2.It is evident that the petitioners 1 to 4, who are the depositers of the
first respondent company/Blessing Agro Farm Indai Limited Company, have
filed an application under Section 8 of the Tamil Nadu Protection of Interest of
Depositers ( In Financial Establishment) Act 1997, seeking attachment of the
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C.M.A.(MD)No.536 of 2021
schedule properties, which was allegedly purchased by the respondents 4 to 7
and that the Special Court has passed the impugned order dated 31.03.2021
attaching the properties.
3.When the case is taken up today, the learned counsel for the appellant
submitted that he has already filed an ex-parte set aside petition and the same
is pending on the file of the Special Court without taking it on file and the
necessary direction may be issued for numbering the petition and to decide the
same.
4.In view of the submission made by the learned counsel for the
appellant, the learned Special Judge, Special Court under TNPID Act Cases,
Madurai is directed to take the petition on file and dispose of the same on
merits and in accordance with law.
With the above direction, the Civil Miscellaneous Appeal is disposed of.
No Costs. Consequently, the connected miscellaneous petition is closed.
23.06.2021
Index : Yes/No
Internet : Yes/No
tta
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C.M.A.(MD)No.536 of 2021
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. learned Special Judge, Special Court under TNPID Act Cases, Madurai.
2.The Section Officer,
Criminal Section,
Madurai Bench of Madras High Court,
Madurai.
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C.M.A.(MD)No.536 of 2021
K.MURALI SHANKAR, J.
tta
CM.A.(MD).536 of 2021
23.06.2021
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