The Manager vs C.Jervin
2023 Latest Caselaw 13929 Mad

                                                                              W.A.(MD)No.418 of 2020


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 16.10.2023

                                                       CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                         AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                             W.A.(MD)No.418 of 2020
                                                      and
                                            C.M.P.(MD)No.2833 of 2020

                The Manager,
                Tamil Nadu Mercantile Bank Ltd.,
                Verkizhambi Branch, Kanyakumari District.                  ... Appellant

                                                          Vs.

                1.C.Jervin

                2.The General Manager,
                  The Reserve Bank of India,
                  Fort Glacis, 16, Rajaji Salai,
                  Chennai.

                3.The Chairman,
                  Tamilnadu Mercantile Bank Ltd.,
                  Tuticorin.                                               ...Respondents

                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the order passed in W.P.(MD)No.25743 of 2019, dated 17.12.2019 on the file of
                this Court.


                1/3


https://www.mhc.tn.gov.in/judis
                                                                                           W.A.(MD)No.418 of 2020




                                           For Appellant      : Mr.A.R.M.Ramesh
                                           For R1             : Ms.T.Sathya Selvi


                                                           JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

The learned counsel appearing for the appellant seeks permission of this

Court to withdraw this appeal. He has also made an endorsement to that effect in

the case bundle.

2.In view of the said endorsement, this Writ Appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

(S.M.S., J.) & (V.L.N., J.) 16.10.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)No.418 of 2020

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)No.418 of 2020

16.10.2023

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