D.Umamaheswari vs 2 K.Manogaran
2023 Latest Caselaw 582 Mad

                                                                              W.A.No.55 of 2023



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED:   10.01.2023

                                                         CORAM :

                                    THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                           AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                   W.A.No.55 of 2023

                     D.Umamaheswari                                         .. Appellant

                                                           Vs

                     1     The Deputy Registrar of Co-operative Societies
                           Vellore Circle, Vellore District.

                     2     K.Manogaran
                     3     P.Devika
                     4     M.Kalaiyarasi
                     5     B.Chandrasekar                                   .. Respondents


                     Prayer: Appeal under Clause 15 of the Letters Patent to set aside the
                     order passed by the learned Single Judge in W.P.No. 28773 of 2022,
                     dated 01.12.2022


                                     For the Appellant      : Mr.L.P.Shanmugasundaram




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                     Page 1 of 4


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                                                                                 W.A.No.55 of 2023



                                                        JUDGMENT

(Delivered by the Hon'ble Acting Chief Justice)

After some arguments, learned counsel for the appellant

sought permission of the Court to withdraw the writ appeal with

liberty to approach the appellate authority under Section 152 of the

Tamil Nadu Cooperative Societies Act, 1983. Learned counsel for

the appellant also prays for exclusion of the period spent during the

pendency of the writ petition and the writ appeal for the purpose of

calculating limitation.

2. In view of the above, the writ appeal is dismissed as

withdrawn with liberty as prayed for. If any appeal is filed by the

appellant, the period spent by the appellant in the course of the writ

petition and the writ appeal may be excluded by the appellate

authority for the purpose of calculating limitation.

3. The Registry is directed to forthwith return the original

impugned order to learned counsel for the appellant under due

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https://www.mhc.tn.gov.in/judis W.A.No.55 of 2023

acknowledgment, after substituting it with a copy thereof.

There will be no order as to costs. Consequently,

C.M.P.No.513 of 2023 is closed.

                                                            (T.R., ACJ.)      (D.B.C., J.)
                                                                     10.01.2023
                     Index            : Yes/No
                     Neutral Citation : Yes/No
                     bbr

                     To:

The Deputy Registrar of Co-operative Societies Vellore Circle, Vellore District.

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https://www.mhc.tn.gov.in/judis W.A.No.55 of 2023

T.RAJA, ACJ.

AND D.BHARATHA CHAKRAVARTHY, J.

bbr

W.A.No.55 of 2023

10.01.2023

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