P.Senthilkumar vs The State Of Tamil Nadu
2022 Latest Caselaw 2060 Mad

                                                                            W.A.No.164 of 2021



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:     08.02.2022

                                                       CORAM :

                                    THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
                                               ACTING CHIEF JUSTICE
                                                        AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.164 of 2021

                     P.Senthilkumar                                    ..   Appellant

                                                         Vs.

                     1. The State of Tamil Nadu
                        rep.by its Secretary
                        Commercial Taxes & Registration (G) Department
                        Fort.St.George, Chennai-9.

                     2. The Joint Registrar of Chits
                        Nagapattinam
                        Nagapattinam District.

                     3. M/s.Nagai Sivasakthi Chits Funds (P) Ltd.
                        rep.by its Managing Director
                        No.20, Neela South Street
                        Nagapattinam
                        Nagapattinam District.                         ..   Respondents


                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 22.02.2019 made in W.P.No.1840 of 2011.


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.164 of 2021




                                      For the Appellant       : Mr.K.Selvaraj

                                      For the Respondents     : Mr.Yogesh Kannadasan
                                                                Special Government Pleader
                                                                for respondents 1 & 2


                                                          JUDGMENT

(Judgment was delivered by the Hon'ble Acting Chief Justice)

Learned counsel for the appellant prays for withdrawal of this

appeal with liberty to raise the grounds in the Civil Court.

2. As prayed, the writ appeal is dismissed as withdrawn with

liberty as prayed for. Consequently, C.M.P.No.754 of 2021 is also

closed. There will be no order as to costs.

(M.N.B., ACJ.) (D.B.C., J.) 08.02.2022 Index : Yes/No

kpl/drm

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https://www.mhc.tn.gov.in/judis W.A.No.164 of 2021

To:

1. The Secretary Commercial Taxes & Registration (G) Department Fort.St.George, Chennai-9.

2. The Joint Registrar of Chits Nagapattinam Nagapattinam District.

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https://www.mhc.tn.gov.in/judis W.A.No.164 of 2021

M.N.BHANDARI, ACJ AND D.BHARATHA CHAKRAVARTHY,J.

(kpl/drm)

W.A.No.164 of 2021

08.02.2022

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