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A.Ariyavel Rajan vs The Chief General Manager (In ...
2023 Latest Caselaw 8654 Mad

Citation : 2023 Latest Caselaw 8654 Mad
Judgement Date : 19 July, 2023

Madras High Court
A.Ariyavel Rajan vs The Chief General Manager (In ... on 19 July, 2023
                                                                  W.P(MD)No.8716 of 2015


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 19.07.2023

                                                 CORAM

                           THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         W.P(MD)No.8716 of 2015
                                                  and
                                          M.P.(MD)No.1 of 2015

                     A.Ariyavel Rajan                              ... Petitioner

                                                    Vs.

                     1.The Chief General Manager (In charge),
                       Reserve Bank of India,
                       Department of Non Banking Supervision,
                       Mumbai Regional Office,
                       3rd Floor, Garment Road,
                       Dr.Annie Besant Road,
                       Near Worli Naka,
                       Worli, Mumbai-400 018.

                     2.The Chief General Manager (In charge)
                       Non Banking Supervision Department,
                       Reserve Bank of India,
                       Chennai.

                     3.The Manager,
                       Shriram Transport Finance Company Ltd.,
                       101-105, 1st Floor, B-Wing,
                       Shiv Chambers Sector-II,
                       CBD, Belapur,
                       Navi Mumbai-400 613.

                     4.The Manager,

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 W.P(MD)No.8716 of 2015


                        Shriram Transport Finance Company Ltd.,
                        3rd Floor,
                        Mookambika Complex,
                        No.4, Lady Desika Road,
                        Mylapore,
                        Chennai-600 004.

                     5.The Branch Manager,
                       Shriram Transport Finance Company Ltd.,
                       Paramakudi Branch,
                       Paramakudi,
                       Ramanathapuram District.

                     6.The Branch Manager,
                       Shriram Transport Finance Company Ltd.,
                       No.1/3064, R-square complex,
                       2nd Floor, V.O.C.Nagar,
                       Near TNEB Office,
                       Ramanathapuram.                                        ... Respondents

                     Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                     praying this Court to issue a Writ of Mandamus, to direct the respondents no. 1
                     and 2 to correct and regulate the excessive rate of interest and penalties charged
                     by the respondents no.3 namely TN58-T-1901 Maxi cab TATA LP 407 loan A/c
                     No.PARMK 0208160003, in pursuant to the Fair Practices Code of Reserve Bank
                     of India and on the reported judgment passed in 2014(2) CWC 899 in W.P.(MD)
                     NO.14627 of 2012 dated 14.11.2014 by this Court to enable the petitioner to
                     repay the loan amount as applicable in accordance with the Fair Practices Code of
                     respondent Nos.1 & 2 on the basis of the petitioner's representation dated
                     04.03.2015 within stipulated time.
                                  For Petitioner   : Mr.A.R.Jeya Ruthran
                                  For Respondents : Mr.T.Poornam for R1 & R2
                                                  : Mr.Ananth C.Rajesh for R3 to R6


                     2/4

https://www.mhc.tn.gov.in/judis
                                                                               W.P(MD)No.8716 of 2015




                                                     ORDER

Nothing survives for further adjudication. The matter has

become infructuous. The Writ Petition is closed. No costs.

Consequently, connected miscellaneous petition is also closed.




                                                                                     19.07.2023
                     NCC                : Yes/No
                     Index              : Yes / No
                     Internet           : Yes/ No
                     rmi

                     To

1.The District Collector, Sivagangai.

2.The Revenue Divisional Officer, Devakottai, Sivagangai District.

3.The Tahsildar, Devakottai, Sivagangai District.

https://www.mhc.tn.gov.in/judis W.P(MD)No.8716 of 2015

G.R.SWAMINATHAN, J.

rmi

W.P(MD)No.8716 of 2015

19.07.2023

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

 
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