The Authorised Officer vs Mr.P.Renganathan ... 1St
2024 Latest Caselaw 15920 Mad

Madras High Court

The Authorised Officer vs Mr.P.Renganathan ... 1St on 16 August, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                  W.A(MD)SR.No.21103 of 2024


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                        DATED : 16.08.2024

                                                CORAM:

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                              and
                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                    W.A(MD)SR.No.21103 of 2024


             1.The Authorised Officer,
               Canara Bank, Asset Recovery Management Branch,
               Regional Office,
               No.1, Royal Road,
               Cantonment,
               Trichy – 620 001.

             2.Canara Bank,
               Rep. by its Manager,
               Trichy Puthur Branch,
               No.604, Anbalagan Buildings,
               Puthur High Road,
               Trichy – 620 017.                  ... Appellant/Respondents 2 and 3.

                                          vs.

             1.Mr.P.Renganathan                  ... 1st respondent / Petitioner

             2.The Superintendent of Police,
               Central Bureau of Investigation,
               Anti Corruption Wing, CBI – ACB,
               No.75, Athikulam Main Road,
               Reserve Line Post,
               Madurai – 625 014.               ... 2nd respondent/1st respondent



             PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, against the

             interim order dated 13.03.2024 in W.P(MD)No.30599 of 2023.


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https://www.mhc.tn.gov.in/judis
             Page 1 of 4
                                                                         W.A(MD)SR.No.21103 of 2024


                           For Appellant        : Mr.C.Deepak

                           For R-1              : Mr.K.Rajeshwaran


                                                 JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Challenge in this writ appeal is to the interim order passed by the

writ Court, dated 13.03.2024 in W.P(MD)No.30599 of 2023.

2. Now, the learned counsel for the parties would submit that

pending this writ appeal, the main writ petition itself has been dismissed by

the Writ Court. Hence, nothing survives in this writ appeal.

3. Therefore, W.A(MD)SR.No.21103 of 2024, is rejected as having

become infructuous. No Costs.

                                                          [R.S.M., J.]            [L.V.G., J.]
                                                                  16.08.2024
             NCC     :Yes/No
             Index    :Yes/No
             Internet : Yes
             PM




               ____________

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

To

The Superintendent of Police, Central Bureau of Investigation, Anti Corruption Wing, CBI – ACB, No.75, Athikulam Main Road, Reserve Line Post, Madurai – 625 014.

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

pm

16.08.2024

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