P.T.Selvakumar vs Tamil Film Producers Council
2023 Latest Caselaw 14883 Mad

Madras High Court

P.T.Selvakumar vs Tamil Film Producers Council on 24 November, 2023

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

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                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 24.11.2023

                                                            CORAM

                                     THE HON`BLE MR.JUSTICE N.SATHISH KUMAR

                                                       C.S.No.384 of 2020

                     1.P.T.Selvakumar
                     2.N.Subash Chandra Bose
                     3.K.Rajan                                                            .. Plaintiffs

                                                             Versus

                     1.Tamil Film Producers Council
                     Rep by its Special Officer
                     No.606, Anna Salai, Chennai – 600 006

                     2.The Election Officer
                     Tamil Film Producers Council
                     No.606, Anna Salai, Chennai – 600 006

                     3.R.Radhakrishnan
                     4.S.Chandra Prakash
                     5.S.Kathiresan
                     6.T.Rajendher
                     7.Babu Ganesan                                                     .. Defendants

                     (Defendants 6 & 7 have been impleaded as per order dated 12.04.2022 in
                     A.No.952 of 2022)

                                  Civil Suit filed under Order IV Rule 1 of High Court O.S. Rules 1956




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                     read with Order VII Rule 1 of CPC for the following reliefs:

                                  a) declaring that the election dated 22.11.2020 and the results

                     announced on 24.11.2020 to the first defendant council insofar as the

                     defendants 3 to 5 for the year 2020-2022, as null and void.

                                  b) permanent injunction restraining the defendants 3 to 5 from acting

                     as office bearers to the post of Honarary Secretary, Treasurer and Vice

                     President, pursuant to the election dated 22.11.2020 for the first defendant

                     council.

                                  c) to pay the costs of the suit;

                                               For plaintiffs        : Mr.AR.Karthik Lakshmanan

                                               For defendants        : Mr.Krishna Ravindran for D1

                                                                         Ms.Shanmitha for D3 to D5

                                                                         Mr.Shanmugam for D6 & D7

                                                                     M/s.Shanmuga Associates

                                                             JUDGMENT

The learned counsel for the plaintiffs submitted that the matter has

become infructuous and sought permission of this court to withdraw the

suit. He also made an endorsement in the case bundle to that effect.

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2. In view of the submission of the learned counsel for the plaintiffs

and the endorsement made in the case bundle, this suit is dismissed as

infructuous. Registry is directed to return the Court fee as per Rules. No

costs.

24.11.2023

dhk

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

N.SATHISH KUMAR, J.

dhk

24.11.2023

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