M/S.Kotak Mahindra Bank Limited vs R.Nallathambi
2024 Latest Caselaw 8305 Mad

Madras High Court

M/S.Kotak Mahindra Bank Limited vs R.Nallathambi on 3 June, 2024

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                              Crl.O.P.No.10226 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 03.06.2024

                                                         CORAM:

                                   THE HON'BLE MR.JUSTICE M.DHANDAPANI

                                                 Crl.O.P.No.10226 of 2024
                                               in Crl.A.Sr.No.38212 of 2024

                     M/s.Kotak Mahindra Bank Limited,
                     Rep by its authorised Signatory
                     Mr.K.N.Ruban,
                     8th Floor, TVH Agnito Park, Zone02,
                     Old Mahabalipuram Road,
                     Kandhanchavadi,
                     Chennai – 600 096                                             ...Petitioner
                                                        Vs.

                     R.Nallathambi                                                    ...Respondent

                                    Criminal Original Petition filed under Section 378(4) of
                     Criminal Procedure Code praying to grant special leave to appeal before this
                     Court as against the judgment of the learned Judicial Magistrate Fast Track
                     Court at (M.L) at Alandur made in C.C.No.328 of 2017 dated 15.03.2023.
                                    For Petitioner     : Mr.A.Rajavel




                                                        ORDER

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The learned Counsel appearing for the petitioner seeks permission of

this Court to withdraw this petition and he has also made an endorsement to

that effect.

2. In view of the above submission and also the endorsement made by

the learned counsel for the petitioner, this Criminal Original Petition is

dismissed as withdrawn. Consequently, Criminal Appeal is rejected at the

SR stage itself.

                                                                                          03.06.2024

                     msv



                     Index                    : Yes/No
                     Speaking Order           : Yes/No
                     NCC                      : Yes/No

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

M.DHANDAPANI, J.

msv

03.06.2024

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