Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

State Bank Of India vs G.A.M.Dhandapani
2022 Latest Caselaw 17505 Mad

Citation : 2022 Latest Caselaw 17505 Mad
Judgement Date : 10 November, 2022

Madras High Court
State Bank Of India vs G.A.M.Dhandapani on 10 November, 2022
                                                                                    W.A.(MD)No.997 of 2012

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 10.11.2022

                                                         CORAM

                                      THE HON'BLE MR JUSTICE M.S. RAMESH
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                                W.A.(MD)No.997 of 2012
                                                         and
                                                 M.P.(MD)No.2 of 2012


                     State Bank of India,
                     Represented by its Branch Manager,
                     Theni,
                     Theni District.                    ... Appellant / Respondent


                                                        /Vs./


                     G.A.M.Dhandapani                           ... Respondent / Petitioner




                     PRAYER:         Appeal - filed under Clause 15 of the Letters Patent, praying
                     this Court, to set aside the order dated 29.02.2012 in WP(MD)No.11514 of
                     2008 and allow the Writ Appeal.


                                     For Appellant      : Mr.N.Murugesaan



                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                     W.A.(MD)No.997 of 2012

                                                           JUDGMENT

(Judgment of the Court was delivered by N. ANAND VENKATESH, J.)

Considering the relief sought for in this Writ Appeal, nothing survives

at this length of time. Accordingly, this Writ Appeal stands closed. No

costs. Consequently, connected Miscellaneous Petition is closed.

(M.S.R.,J.) (N.A.V.,J.) 10.11.2022 Index : Yes/No (2/2) Internet : Yes Sm

https://www.mhc.tn.gov.in/judis W.A.(MD)No.997 of 2012

M.S. RAMESH, J.

and N. ANAND VENKATESH, J.

Sm

Judgment made in W.A.(MD)No.997 of 2012 (2/2)

Dated 10.11.2022

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter