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The Board Of Directors vs R.Angala Eswari .. 1St
2022 Latest Caselaw 8550 Mad

Citation : 2022 Latest Caselaw 8550 Mad
Judgement Date : 22 April, 2022

Madras High Court
The Board Of Directors vs R.Angala Eswari .. 1St on 22 April, 2022
                                                                                 W.A(MD)No.245 of 2020


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 22.04.2022

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE PARESH UPADHYAY
                                                       and
                                     THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               W.A(MD)No.245 of 2020
                                           and C.M.P.(MD) No.1641 of 2020



                The Board of Directors,
                rep. thro' the President K.Kannadasan,
                M.D.Spl.6 Kottakudi Primary Agriculture
                Co-operative Credit Society,
                Bodinayakanur, Theni District.                    .. Appellant/3rd Respondent


                                                        Vs




                1.R.Angala Eswari                                 .. 1st Respondent/Petitioner

                2.The Deputy Registrar of Co-operative
                   Societies,
                   Uthamapalayam Circle, Theni District.          ..   2nd
                                                                             Respondent/Petitioner

                3. The Co-operative Sub Registrar/
                   Field Officer, (Full Additional Incharge),
                   Bodinayakanur, Theni District.                 ..3rd Respondent/Petitioner



                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent against
                the order dated 28.01.2020 made in W.P.(MD) No. 26251 of 2019.



                1/4
https://www.mhc.tn.gov.in/judis
                                                                               W.A(MD)No.245 of 2020




                                     For Appellant   : Mr.V.O.S.Kalaiselvam
                                     For Respondents : Mr.S.Shaji Bino,
                                                       Special Government Pleader
                                                       for R2 & R3
                                                       No Appearance for R1




                                                      JUDGMENT

[Delivered by R.VIJAYAKUMAR, J.]

1. Learned counsel for the appellant seeks permission of this

Court to withdraw the writ appeal and he has made an endorsement to

that effect.

2. Based upon the endorsement made, this writ appeal is

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition would not survive.

                                                                [P.U., J]         [R.V., J]
                                                                         22.04.2022
                Index             : No
                pkn/1





https://www.mhc.tn.gov.in/judis W.A(MD)No.245 of 2020

To

1.The Deputy Registrar of Co-operative Societies, Uthamapalayam Circle, Theni District.

2. The Co-operative Sub Registrar/ Field Officer, (Full Additional Incharge), Bodinayakanur, Theni District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.245 of 2020

PARESH UPADHYAY, J.

and R.VIJAYAKUMAR, J.

pkn

W.A(MD)No.245 of 2020

22.04.2022

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

 
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