X.John Kennedy vs The Authorized Officer
2023 Latest Caselaw 11480 Mad

                                                                     C.R.P.(MD)Nos.1099 & 1100 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 29.08.2023

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                         C.R.P.(MD)Nos.1099 & 1100 of 2017
                                                        and
                                        C.M.P.(MD)Nos.4888 and 4907 of 2017


                     X.John Kennedy                            .. Petitioner in both petitions


                                                       /Vs./

                     1.The Authorized Officer,
                       Indian Bank,
                       Thallakulam Branch,
                       No.73, Alagar Koil Road,
                       Madurai – 625 020.

                     2.R.Balaji                                ...Respondents in both petitions


                     COMMON PRAYER:- Petitions - filed under Article 227 of the
                     Constitution of India, to set aside the order dated 05.05.2017 passed in
                     I.A.Nos.289 & 290 of 2013 in S.A.No.111 of 2011 on the file of the
                     Hon'ble DRT, Madurai and allow the Civil Revision Petitions.


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https://www.mhc.tn.gov.in/judis
                                                                     C.R.P.(MD)Nos.1099 & 1100 of 2017

                                  For Petitioner     : Mr.Veera Pandian (in both petitions)
                                                     for M/s.Vast Law Associates
                                  For Respondents    : Mr.R.Pandivel (R1) (in both petitions)
                                                     Mr.M.V.Manibabu (R2) (in both petitions)


                                                   COMMON ORDER

                              (Order of the Court was made by DR.ANITA SUMANTH, J.)

                                  Mr.Veera Pandian, learned counsel for M/s.Vast Law

                     Associates, learned counsel on record for the petitioner makes an

                     endorsement to the effect that the petitioner has instructed them to

                     withdraw the civil revision petitions.



                                  2.   Recording the same, this Civil Revision Petitions are

                     dismissed as withdrawn.          No costs.       Consequently, connected

                     Miscellaneous Petitions are closed.




                                                               [A.S.M.J.,] & [R.V.J.,]
                                                                     29.08.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes

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https://www.mhc.tn.gov.in/judis
                                          C.R.P.(MD)Nos.1099 & 1100 of 2017



                                          DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Common Judgment made in C.R.P.(MD)Nos.1099 & 1100 of 2017

Dated:

29.08.2023

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