The Branch Manager vs S.Kandasamy
2024 Latest Caselaw 17239 Mad

Madras High Court

The Branch Manager vs S.Kandasamy on 2 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                         W.A.(MD).No.180 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 02.09.2024

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                              AND
                           THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                           W.A.(MD).No.180 of 2019
                                                     and
                                          C.M.P.(MD).No.1481 of 2019

                     The Branch Manager,
                     State Bank of India,
                     Keezhantham,
                     K.T.C.Nagar, Palayamkottai Taluk,
                     Tirunelveli.                                            ...Appellant

                                                         Vs.

                     S.Kandasamy                                             ...Respondent


                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent Act, to
                     set aside the order of the learned Judge passed in W.P.(MD).No.20759 of
                     2017 dated 02.08.2018.


                                  For Appellant      : Mr.H.Arumugam
                                  For Respondent     : No appearance




                     1
https://www.mhc.tn.gov.in/judis
                                                                                 W.A.(MD).No.180 of 2019




                                                        JUDGMENT

[Order of the Court was made by P.VELMURUGAN, J.]

This Writ Appeal has been filed by the appellant as against the

order dated 02.08.2018. in W.P.(MD).No.20759 of 2017.

2. For grant of loan filed by the respondent for the academic year

2016-2020, the writ petition has been filed and this Court has passed the

order on 02.08.2018, which was subsequently stayed at the time of the

admission of this writ appeal. However, the academic year was over in

2020 itself.

3. The learned counsel for the appellant has not disputed the said

fact.

4. The order passed by the learned Single Judge of this Court was

subsequently stayed at the time of admission of this appeal. However, the

academic year has over in the year 2020 itself. Hence, nothing survives

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for further adjudication. Accordingly, this Writ Appeal is closed. There

shall be no order as to costs. Consequently, connected miscellaneous

petition is closed.

                                                                     [P.V.J,] [K.K.R.K.J,]
                                                                            02.09.2024
                     NCC          : Yes/No
                     Index        : Yes/No
                     sbn

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

P.VELMURUGAN.J., and K.K.RAMAKRISHNAN.J.,

sbn

and

02.09.2024

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