Tharsillammal vs The Competent Authority And
2022 Latest Caselaw 17708 Mad

                                                                        C.M.A.(MD)No.1246 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              Dated :17.11.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                          C.M.A.(MD)No.1246 of 2012
                                                    and
                                             M.P(MD)No.1 of 2014

                  Tharsillammal                                   ... Appellant

                                               Vs.


                  1.The Competent Authority and
                    District Revenue Officer,
                    Kanniyakumari District,
                    Nagercoil.

                  2.Panipitchai (Died)

                  3.Pani Bankers,
                    Kadiapattinam,
                    Kanniyakumari District.

                  4.P.J.Dasan @ Jesudasan

                  5.Dolly Jesudhasan

                  6.Franklin

                  7.Lemarlin Anand

                  8.Kumar                                         ... Respondents



                 1/4
https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD)No.1246 of 2012


                  Prayer: This Civil Miscellaneous Appeal is filed under Section 11 of
                  TANPID Act r/w Order 41 Rule 1 to 3 of C.P.C, to set aside the order made
                  in O.A.No.5 of 2012 on the file of the Special Court under the Tamil Nadu
                  Protection of Interest of Depositors (In Financial Establishments) Act, 1997
                  at Madurai, dated 21.09.2012.


                                  For Appellant      : Mr.P.T.Ramesh Raj
                                  For R1             : Mr.P.Thambi Durai
                                                       Government Advocate

                                  For R6 to R8       : Mr.G.Aravinthan


                                                     JUDGMENT

When the matter was taken up for hearing, the learned counsel for

the appellant sought leave of this Court to withdraw this appeal and he has

also made an endorsement to that effect.

2.In view of the same, this Civil Miscellaneous Appeal stands

dismissed as withdrawn. Consequently connected Miscellaneous Petition is

closed. No costs.

                                                                                   17.11.2022

                  Index           : Yes/No
                  vsd

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1246 of 2012

To

1.The Special Court under the Tamil Nadu Protection of of Depositors (In Financial Establishments) Act, 1997, Madurai.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1246 of 2012

R. THARANI, J.

vsd

C.M.A.(MD)No.1246 of 2012 and M.P(MD)No.1 of 2014

17.11.2022

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