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The Chief Manager vs K.Murugavel
2022 Latest Caselaw 11233 Mad

Citation : 2022 Latest Caselaw 11233 Mad
Judgement Date : 27 June, 2022

Madras High Court
The Chief Manager vs K.Murugavel on 27 June, 2022
                                                                                 W.A.No.435 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED:   27.06.2022

                                                              CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                                AND
                                            THE HON'BLE MRS.JUSTICE N.MALA
                                                       W.A.No.435 of 2022
                                                 and C.M.P.No.3212 of 2022
                     1. The Chief Manager,
                        IndusInd Bank Ltd.,
                        Consumer Finance Division,
                        Old No.115 and 116, New No.34,
                        G.N.Chetty Road, T.Nagar,
                        Chennai-17.

                     2. The Branch Manager,
                        IndusInd Bank,
                        31/1, S.R.T.Complex, First Floor,
                        Venkatesa Colony,
                        Near Iyyappankovil, Pollachi,
                        Coimbatore District.                                     .. Appellants
                                                        vs
                     K.Murugavel                                                 .. Respondent


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 06.01.2022 passed in W.P.No.18716 of 2020 on the file of
                     this Court.

                                  For the Appellants      :      Ms.D.Meera

                                  For the Respondent      :      No appearance



                     ___________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.435 of 2022



                                                          *****

                                                      JUDGMENT

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

Learned counsel for the writ appellants submits that the

matter has been settled out of court, thus, seeks to withdraw the

appeal. A letter dated 22.06.2022 has been submitted in the

Registry and an endorsement is also made to the said effect.

In view of the above, this writ appeal is dismissed as

withdrawn. Consequently, C.M.P.No.3212 of 2022 is also

dismissed.

(M.N.B., CJ.) (N.M., J.) 27.06.2022 Index : Yes/No sra

___________

https://www.mhc.tn.gov.in/judis W.A.No.435 of 2022

To:

1. The Chief Manager, IndusInd Bank Ltd., Consumer Finance Division, Old No.115 and 116, New No.34, G.N.Chetty Road, T.Nagar, Chennai-17.

2. The Branch Manager, IndusInd Bank, 31/1, S.R.T.Complex, First Floor, Venkatesa Colony, Near Iyyappankovil, Pollachi, Coimbatore District.

___________

https://www.mhc.tn.gov.in/judis W.A.No.435 of 2022

M.N.Bhandari, CJ.

and N.Mala, J.

(sra)

W.A.No.435 of 2022

27.06.2022

___________

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

 
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