A. Rajasekaran vs The Chief Executive Officer &
2023 Latest Caselaw 3825 Mad

                                                                                    Writ Appeal No.1431 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated: 5/4/2023

                                                          CORAM

                                     THE Hon'ble Mr.Justice D.KRISHNAKUMAR
                                                         and
                              THE Hon'ble Ms.Justice K.GOVINDARAJAN THILAKAVADI

                                                Writ Appeal No.1431 of 2018


                     A. Rajasekaran                            ...         Appellant

                                                              Vs

                     The Chief Executive Officer &
                       Managing Director
                     Indian Overseas Bank
                     IOB Head Office
                     762 Anna Salai
                     Chennai 600 002.                          ...         Respondent

                     PRAYER : Appeal filed under Clause 15 of Letters Patent to set aside the
                     order, dated 7/3/2018 made in W.P.No.5137 of 2018.

                                       For appellant           ...   Mrs.A.Arulmozhi
                                       For respondent          ...   Mr.Anand Gopalan
                                                                     for M/s.T.S.Gopalan & Co
                                                            -----

                                                        JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J)

This Writ Appeal has been filed against the order, dated 7/3/2018,

passed in W.P.No.5137 of 2018. https://www.mhc.tn.gov.in/judis Page No:1/3 Writ Appeal No.1431 of 2018

2. Heard Mrs.A.Arulmozhi, learned counsel for the appellant and

Mr.Anand Gopalan, for the respondent.

3. Today, when the matter is taken up for hearing, learned counsel

appearing for the appellant seeks liberty to challenge the order, dated

13/4/2016, passed by the respondent Bank, in the manner known to law.

4. Learned counsel appearing for the respondent has not raised any

objection.

5. In view of the submission made by the learned counsel appearing

for the appellant, writ appeal is disposed of. Liberty is granted to the

appellant to challenge the order, dated 13/4/2016, in the manner known to

law, if so advised. No costs.

(D.K.K.,J) (K.G.T.,J) th 5 April, 2023

mvs.

Index: Yes/No Neutral Citation: Yes/No

https://www.mhc.tn.gov.in/judis Page No:2/3 Writ Appeal No.1431 of 2018

D.KRISHNAKUMAR,J

AND

K.GOVINDARAJAN THILAKAVADI,J

mvs.

W.A.No.1431 of 2018

5/4/2023

https://www.mhc.tn.gov.in/judis Page No:3/3