Madras High Court
S.K.A.P.Balakrishnan vs The Authorized Officer on 28 February, 2022
C.R.P(MD)Nos931 & 722 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.02.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
C.R.P(PD)(MD)Nos.931 and 722 of 2017
and
C.M.P(MD)Nos.4071 and 3271 of 2017
C.R.P(MD)No.931 of 2017:
1.S.K.A.P.Balakrishnan
2.N.Ramani
3.B.Kishan Prasanna ... Petitioners/Petitioners/
Petitioners
.vs.
1.The Authorized Officer,
State Bank of India,
Stressed Assets Management Branch,
No.1112, Avinashi Road,
Coimbatore – 641 037.
2.State Bank of India,
Rep. by its Branch Manager,
SME Branch, Theni – 02277,
No.285, Periyakulam Road,
Theni – 625 531.
3.A.Maharajan
4.B.Aarthi
5.T.Thangavel
6.Mary Packia Rani
7.S.Raja Padmanabhan &
R.Ramakrishnan ... Respondents/Respondents/Respondents
1/5
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos931 & 722 of 2017
PRAYER: Petition filed under Article 227 of the Constitution of India,
against the order dated 11.04.2017 passed in I.A.No.577 of 2017 in
S.A.No.212 of 2016 on the file of the Debts Recovery Tribunal,
Madurai.
For Petitioners : Mr.Veerapandian for
M/s.Vast Law Associates
For R-1 : Mr.A.R.M.Ramesh
For R-4 : Mr.A.Sivaji
For RR2, 3, 5, 6 & 7 : No Appearance
C.R.P(MD)No.722 of 2017:
S.K.A.P.Vajravel ... Petitioner
.vs.
1.The Authorised Officer,
State Bank of India,
SME Branch,
Periyakulam Road,
Theni.
2.The Authorised Officer,
State Bank of India,
Stress Assets Management Branch,
1112, Raja Plaza,
Avinashi Road,
Coimbatore – 641 037.
3.A.Maharajan
4.B.Aarthi
5.T.Thangavel
6.Mrs.Mary Packia Rani
7.S.Raja Padmanabhan & R.Ramakrishnan ... Respondents
2/5
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos931 & 722 of 2017
PRAYER: Petition filed under Article 227 of the Constitution of India,
against the order dated 16.03.2017 passed in I.A.No.205 of 2017 in
S.A.No.89 of 2014 on the file of the Debts Recovery Tribunal, Madurai.
For Petitioner : Mr.M.Sridher
For R-2 : Mr.A.R.M.Ramesh
For R-3 : Mr.G.Prabhu Rajadurai
For R-4 : Mr.A.Sivaji
For R-6 : Mrs.M.Padmavathy
For RR1, 5 & 7 : No Appearance
COMMON ORDER
*************
R.SUBRAMANIAN, J.
AND
N.SATHISH KUMAR, J.
The learned counsels for the petitioners in these petitions seek
to withdraw the petitions.
Hence, these Civil Revision Petitions are dimissed as withdrawn.
No Costs. Consequently, connected Miscellaneous Petitions are closed.
[R.S.M.,J.] [N.S.K.,J.]
28.02.2022
Index:Yes/No
Internet:Yes/No
pm
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos931 & 722 of 2017
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.
To:
1.The Debts Recovery Tribunal,
Madurai.
2.The Section Officer,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos931 & 722 of 2017
R.SUBRAMANIAN, J.
AND
N.SATHISH KUMAR, J.
pm
JUDGMENT MADE IN
C.R.P(MD)Nos.931 and 722 of 2017
28.02.2022
https://www.mhc.tn.gov.in/judis
