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Pankajam ... 6Th vs Great Lakes Multi State Cooperative ...
2024 Latest Caselaw 17122 Mad

Citation : 2024 Latest Caselaw 17122 Mad
Judgement Date : 30 September, 2024

Madras High Court

Pankajam ... 6Th vs Great Lakes Multi State Cooperative ... on 30 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

    2024:MHC:3517




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 30.09.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR JUSTICE K.K.RAMAKRISHNAN

                                            W.A(MD)No.1132 of 2023
                                                    and
                                           C.M.P(MD)No.8651 of 2023


                 Pankajam                               ... 6th Respondent /Appellant

                                                         .Vs.

                 1.Great Lakes Multi State Cooperative Housing Society Limited,
                   No.76/190, South Car Street,
                   Srivilliputhur in Virudhunagar District,
                   represented by its Chief Executive Officer
                   S.Sakthivel                          ... Petitioner/Ist Respondent

                 2.The Inspector General of Registration,
                   No.100, Santhome High Road,
                   Chennai -600 028.

                 3.The Deputy Inspector General of Registration,
                   St.Mark Street, Palayamkottai,
                   Tirunelveli – 627 002.

                 4.The District Registrar(Administration),
                   Tenkasi.


                 1/5

https://www.mhc.tn.gov.in/judis
                 5.The Joint No.-I Sub-Registrar,
                   Tenkasi, Tenkasi District.

                 6.S.P.Velayutham                               :Respondents 1-5/Respondents
                                                                                       2-6

                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this
                 Court to set aside the order passed by this Court in W.P(MD)No.18691 of 2022,
                 dated 24.1.2023.

                                   For Appellant          : Mr.R.Balakrishnan

                                   For Respondent-1       : Mr.Abudu Kumar Rajarathinam
                                                            Senior Counsel
                                                            for Mr.A.Robinson

                                   For Respondents        : Mr.A.Baskaran
                                        2 to 5             Additional Advocate General-Vzi
                                                           for Mr.P.Subbaraj
                                                           Special Govt.Pleader

                                   For Respondent-6       :M/s.Chithra Sampath
                                                           Senior Counsel
                                                           for Mr.R.V.Rajkumar

                                                      JUDGMENT

(Order of the Court was made by P.VELMURUGAN.,J)

When the matter is taken up for hearing today, the learned counsel for the

appellant seeks permission of this Court to withdraw this Writ Appeal and has

https://www.mhc.tn.gov.in/judis also made an endorsement to that effect.

2.In view of the same, the Writ Appeal is dismissed as withdrawn. No

costs. Consequently, connected Miscellaneous is closed.




                                                                     [P.V.,J.]     [K.K.R.K.,J.]
                                                                            30.09.2024



                 NCS              : Yes/No

                 Index            : Yes / No

                 Internet : Yes / No

                 vsn

                 To

1.The Inspector General of Registration, No.100, Santhome High Road, Chennai -600 028.

2.The Deputy Inspector General of Registration, St.Mark Street, Palayamkottai, Tirunelveli – 627 002.

3.The District Registrar(Administration), Tenkasi.

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

4.The Joint No.-I Sub-Registrar, Tenkasi, Tenkasi District.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

and

30.09.2024

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

 
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