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The Managing Director vs M.Baskaran ... Petitioner/1St
2024 Latest Caselaw 8608 Mad

Citation : 2024 Latest Caselaw 8608 Mad
Judgement Date : 5 June, 2024

Madras High Court

The Managing Director vs M.Baskaran ... Petitioner/1St on 5 June, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                                      W.A.No.2397 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 05.06.2024

                                                         CORAM:

                                  THE HON'BLE MR.JUSTICE D.KRISHNAKUMAR
                                                    AND
                                  THE HON'BLE MR.JUSTICE K.KUMARESH BABU

                                                 W.A.No.2397 of 2022

            1. The Managing Director
               The Lakshmi Vilas Bank Ltd.,
               (Now known as DBS Bank India Ltd.,)
               HRD Department, Corporate Office,
               Guindy, Chennai.

            2. The Human Resource Management,
               DBS Bank India Ltd.,
               LVB House, No.4/1,
               Sardar Patel Road, Guindy,
               Chennai-600 032.                                           ... Respondents/Appellants
                                                          -vs-
            1. M.Baskaran                                                 ... Petitioner/1st Respondent

            2. The Reserve Bank of India,
               Fort Glacis, 16, Rajaji Road,
               Fort St.George, Chennai-600 001.                      ... 1st Respondent/2nd Respondent
            Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside the order dated
            06.05.2022 made in W.P.No.12036 of 2022 and allow the Writ Appeal.
                                    For Appellants   :      Ms.V.M.Sreenidhi
                                                            For Mr.G.Anandakrishnan
                                    For R1           :      Mr.D.Senthur Kugan
                                    For R2           :      No Appearance

                                                          *****

            1/4
https://www.mhc.tn.gov.in/judis
                                                                                             W.A.No.2397 of 2022

                                                        JUDGMENT

(By D.Krishnakumar,J.,) This Writ Appeal has been filed, challenging the order of the learned Single

Judge dated 06.05.2022 made in W.P.No.12036 of 2022, by which the Writ Petition

filed by the Writ Petitioner/1st Respondent herein, was disposed of with a direction to

consider his application dated 29.01.2022 within two weeks.

2. When the matter is taken up for hearing, it is represented by the learned

counsel for the Bank/appellants herein that pursuant to the direction of the learned

Single Judge, the Bank has already considered the representation of the Writ Petitioner

and passed the final order and the said submission of the learned counsel for the Bank

has not been refuted by the learned counsel appearing for the Writ Petitioner/R1 herein.

It is further represented by the learned counsel for the Bank that since a legal issue is

involved in this case with regard to the maintainability of the Writ Petition, the Bank has

chosen to file the present Writ Appeal.

3. Admittedly, a final order has been passed in this case, consequent to the

order of the learned Single Judge. As such, we are of the view that nothing survives for

further adjudication in this case at the appellate stage. Hence, this Writ Appeal is

dismissed by recording the submission of the learned counsel for the Bank that already

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

quietus has been given to the issue by passing a final order on the application of the Writ

Petitioner as sought in the Writ Petition. In respect of the merits of the matter regarding

maintainability of the Writ Petition, the issue is left open and the same would be decided

in an appropriate case. No costs.

                                                               [D.K.K., J.,]                [K.B., J]
                                                                               05.06.2024
            Index: Yes / No
            Internet: Yes / No
            Speaking Order/Non Speaking Order
            ar




                                                                           D.KRISHNAKUMAR,J.,


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


                                                AND
                                  K.KUMARESH BABU,J.,
                                                  ar









                                               05.06.2024





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

 
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