K.Abdul Hameed vs The Authorized Officer
2022 Latest Caselaw 3779 Mad

                                                                         C.R.P(MD)No.239 of 2014


                                  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)No.239 of 2014
                                                       and
                                               M.P(MD)No.2 of 2014

                     1.K.Abdul Hameed
                     2.A.Ruhaya Hameed                        ... Petitioners/Petitioners


                                                   .vs.
                     1.The Authorized Officer,
                       Bank of India,
                       Zonal Office,
                       Coimbatore – 1.

                     2.The Authorized Officer,
                       Bank of India,
                       Dindigul Branch,
                       3, Thiruvalluvar Salai,
                       Dindigul – 624 003.                    ... Respondents/Respondents


                     PRAYER: Petition filed under Article 227 of the Constitution of India,
                     against the order made in I.A.No.449 of 2012 in A.I.R(SA) 359 of 2012
                     dated 05.12.2013 on the file of the Debts Recovery Appellate Tribunal,
                     Chennai.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                             C.R.P(MD)No.239 of 2014


                                       For Petitioners       : Mr.M.Sam Eugine Jeba Kumar



                                                         JUDGMENT

************

[Judgment of the Court was delivered by R.SUBRAMANIAN,J.]

Mr.Sam Eugine Jeba Kumar, learned counsel would represent

that the civil revision petition has become infructuous.

Recording the said statement of the learned counsel, the Civil

Revision Petition is dismissed as infructuous. No Costs. Consequently,

connected Miscellaneous Petition is 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)No.239 of 2014

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 Presiding Officer, Debts Recovery Appellate Tribunal, Chennai.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.239 of 2014

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

pm

JUDGMENT MADE IN C.R.P(MD)No.239 of 2014(PD)

28.02.2022

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