Madras High Court
R.Sethunathan vs The Government Of Tamilnadu on 23 November, 2021
W.P.No.13901 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.11.2021
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P.No.13901 of 2019
1. R.Sethunathan
2. R.Raja Sudhakar ... Petitioners
vs.
1. The Government of Tamilnadu,
rep. by its Chief Secretary,
Secretariat Building,
Chennai 600 009.
2. The Law Secretary,
Law Department,
Secretariat Building,
Chennai 600 009.
3. The Secretary,
Home Department,
Secretariat Building,
Chennai 600 009. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus, directing the Respondents to
appoint an Official Receiver for the District Court, Villupuram, so as to
enable the sale of the properties which are the subject matter of I.P.No.36 of
1970 for discharging the Pro-Note Debts dated 24.04.1969 and 25.05.1969,
borrowed by Nandagopal Chettiar, the Insolvent in I.P.No.36 of 1970.
Page No.1 of 4
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W.P.No.13901 of 2019
For Petitioners : Ms.G.Sudha
For Respondents : Mr.J.Ravindran,
Addl. Advocate General
assisted by
Mr.M.R.Gokulakrishnan,
Government Advocate
ORDER
Petitioners have come up with this Writ Petition seeking a direction to
the Respondents to appoint an Official Receiver for the District Court,
Villupuram, so as to enable the sale of the properties which are the subject
matter of I.P.No.36 of 1970 for discharging the Pro-Note Debts dated
24.04.1969 and 25.05.1969, borrowed by Nandagopal Chettiar, the Insolvent
in I.P.No.36 of 1970.
2. Heard the learned counsel for the parties and perused the
material documents available on record.
3. This Court, by an order dated 15.11.2021, issued a direction to
the 3rd Respondent herein to appoint an Official Receiver and disclose the
name of the appointed Official Receiver on or before 23.11.2021. In
compliance of the said order, one Mr.G.Sudhakaran, Advocate, was
appointed as Official Receiver vide G.O.(2D) No.285, Home (Courts-V)
Department, dated 22.11.2021.
https://www.mhc.tn.gov.in/judis
W.P.No.13901 of 2019
4. As the relief sought for by the Petitioners to appoint an Official
Receiver has been granted, nothing further survives for consideration in this
Writ Petition. This Court expects that, the Official Receiver will take all
possible steps in disbursing the amount to the judgment creditor.
Accordingly, the Writ Petition stands dismissed as having become
infructuous. No costs. Consequently, connected W.M.P.No.13964 of 2019
is closed.
23.11.2021
Index : Yes/No
Speaking Order : Yes/No
(aeb)
To:
1. The Chief Secretary,
Government of Tamilnadu,
Secretariat Building, Chennai 600 009.
2. The Law Secretary,
Law Department, Secretariat Building,
Chennai 600 009.
3. The Secretary,
Home Department, Secretariat Building,
Chennai 600 009.
https://www.mhc.tn.gov.in/judis
W.P.No.13901 of 2019
M.DHANDAPANI,J.
(aeb)
W.P.No.13901 of 2019
23.11.2021
https://www.mhc.tn.gov.in/judis
