G.Krishnasamy vs Deputy-Registrar/Special ...
2021 Latest Caselaw 19699 Mad

                                                                                 WA(MD)No.1102 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED :24.09.2021

                                                    CORAM:

                               THE HONOURABLE MR.JUSTICE V. BHARATHIDASAN
                                                  and
                                 THE HONOURABLE MR.JUSTICE R.PONGIAPPAN


                                            W.A.(MD).No.1102 of 2012

                     G.Krishnasamy                     ...Appellant/Petitioner
                                                        -vs-

                     1.Deputy-Registrar/Special Officer,
                       Boopathy Raj, Co-operative Bank,
                       Rajapalayam,
                       Virudhunagar District.

                     2.The Special Officer,
                       Q-1073, Watrap Management School,
                       Employees Co-operative Thrift
                        and Credit Society,
                       Middle Agraharam,
                       Watrap – 626 132,
                       Virudhunagar District.        ... Respondents/Respondents

                     PRAYER : Writ Appeal is filed under Clause 15 of the Letters Patent
                     praying this Court to set aside the order passed by this Court in
                     W.P(MD)No.5771 of 2012, dated 14.09.2012.




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                   WA(MD)No.1102 of 2012




                                        For Appellant       : Mr.K.Muthumalai
                                        For Respondents      : Mr.S.Ramesh
                                                               For R.1
                                                               Mr.D.Shanmugaraj Sethupathy
                                                               For R.2


                                                     JUDGMENT

(Judgement of the Court was made by V. BHARATHIDASAN, J.)

The learned counsel for the appellant, on instructions, would submit

that the appellant is not interested in pursuing the present Writ Appeal and

the same may be dismissed as not pressed.

2. Recording the submission of the learned counsel for the appellant,

this Writ Appeal is dismissed as not pressed. No costs.

                                                                  [V.B.D.,J.]   [R.P.A.,J.]
                                                                        24.09.2021

                     Index    : Yes / No
                     Internet : Yes / No
                     CM

https://www.mhc.tn.gov.in/judis/ WA(MD)No.1102 of 2012

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.

https://www.mhc.tn.gov.in/judis/ WA(MD)No.1102 of 2012

V.BHARATHIDASAN,J.

and R.PONGIAPPAN,J.

CM

ORDER MADE IN

W.A.(MD) No.1102 of 2012

24.09.2021

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