A.Chandrasekaran vs S.No.205
2023 Latest Caselaw 12720 Mad

                                                                                 WA No.1590 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:    19.09.2023

                                                             CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                               AND
                                        THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                                      WA No.1590 of 2021

                     A.Chandrasekaran                                            ... Appellant

                                                               -vs-

                     1. S.No.205, B.Komarapalayam Co-operative
                         Urban Bank Limited,
                        Rep. by its Special Officer, B.Komarapalayam,
                        Tiruchengode Taluk, Namakkal District.

                     2. The Principal District Judge,
                        District Court, Namakkal.

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

                     4. S.Thiagarajan                                            ... Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent
                     against the order dated 22.09.2017 passed in W.P.No.7892 of 2011 on
                     the file of this Court.


                                  For the Appellant      :       No appearance

                                  For the Respondents    :       Mr.M.S.Palanisamy for R-1


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                WA No.1590 of 2021

                                                         :     R-2 Court
                                                         :     No appearance for R-3
                                                         :     Mr.B.Kumarasamy for R-4

                                                             *****

                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

None appears for the appellant.

2. On 05.07.2023, the matter was adjourned at the request of

the appellant. Thereafter, on 10.07.2023, as none appeared for the

appellant, the matter was required to be adjourned to 19.09.2023.

Today also, none appears for the appellant.

3. The learned counsel for respondent Nos.1 and 4 are present.

They were also present on the last date.

4. The learned counsel for respondent Nos.1 and 4 submit that

the writ appeal is not maintainable as the order of the Tribunal was

challenged before the learned Single Judge and LPA would not be

maintainable.

https://www.mhc.tn.gov.in/judis WA No.1590 of 2021

As today also none appears for the appellant, the writ appeal

stands dismissed for non-prosecution.

                                                          (S.V.G., CJ.)             (P.D.A., J.)
                                                                          19.09.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No

                     sra

                     To

1. The Principal District Judge, District Court, Namakkal.

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

https://www.mhc.tn.gov.in/judis WA No.1590 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

WA No.1590 of 2021

19.09.2023

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