The Director Administration vs Corporation Bank
2021 Latest Caselaw 19768 Mad

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             Dated     :     27.09.2021

                                                     CORAM

                                  THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                           A.S.Nos.252 & 253 of 2011


                      A.S.No.252 of 2011

                      The Director Administration
                      Bharathiar College of Engineering and Technology,
                      Thiruvettakudy, Karaikal,
                      Puducherry.                                              ...Appellant

                                                      Vs.

                      1.Corporation Bank, Karaikal
                      Constituted under the Banking Regulation Act,
                      Having among other places, a Branch at Karaikal
                      Is the Plaintiff Bank, Represented by its
                      Branch Manager Mr.V.Ravichandiran
                      S/o.Veeraperumal and having its place
                      Of business at No.78/1, Bharathiar Road,
                      Karaikal

                      2.S.Sankar

                      3.Sathish                                           ...Respondents

Prayer: Appeal Suit filed under Section 96 of the Code of Civil

http://www.judis.nic.in Procedure against the Judgement and Decree dated 27.04.2010 made in O.S.No.33 of 2009 on the file of the Additional District Court, Puducherry at Karaikal.

A.S.No.253 of 2011

The Director Administration Bharathiar College of Engineering and Technology, Thiruvettakudy, Karaikal, Puducherry. ...Appellant

Vs.

1.Corporation Bank, Karaikal Constituted under the Banking Regulation Act, Having among other places, a Branch at Karaikal Is the Plaintiff Bank, Represented by its Branch Manager Mr.V.Ravichandiran S/o.Veeraperumal and having its place Of business at No.78/1, Bharathiar Road, Karaikal

2.J.Chelladurai

3.J.Senthil ...Respondents

Prayer: Appeal Suit filed under Section 96 of the Code of Civil Procedure against the Judgement and Decree dated 27.04.2010 made in O.S.No.36 of 2009 on the file of the Additional District Court, Puducherry at Karaikal.

http://www.judis.nic.in For Appellant : Mr.Kandhan Duraisami

For Respondent 1: Mr.Arub Babu

For Respondents : No Appearance

COMMON JUDGMENT

The learned counsel for the appellant and the 1st respondent

would submit that these two appeals have been settled along with the

two other appeals, namely, A.S.Nos.254 and 255 of 2011 and

therefore the appeals may be dismissed as settled out of the Court.

The appeals are therefore dismissed as settled out of the Court. No

costs.

                                                                                 27.09.2021

                      Index         : Yes/No
                      Internet      : Yes/No
                      kan


                      To

The Additional District Court, Puducherry at Karaikal.

http://www.judis.nic.in P.T. ASHA, J,

kan

A.S.Nos.252 & 253 of 2011

27.09.2021

http://www.judis.nic.in