Madras High Court
M/S.Santhose Saw Mill vs Tamil Nadu Industrial Investment on 11 December, 2017
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 11.12.2017 CORAM THE HON'BLE MR. JUSTICE R.SURESH KUMAR W.P.No.34466 of 2003 M/s.Santhose Saw Mill Rep. by its Partners I.Arokhiyasamy 10/2, Xavier Street, Thenkarai, Periyakulam 625 601. ...Petitioner Vs. Tamil Nadu Industrial Investment Corporation Ltd., 2A Jaganathan Street, Old TVS Road, Theni 625 531. ... Respondent Prayer:- Petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Certiorarified Mandamus to call for the records on the file of the respondent in Proc.TIIC/THENI/LAO/2003-2004 and dated 29.09.2003 and quash the same as illegal, incompetent, without jurisdiction and to direct the respondent to disburse the remaining loan amount in pursuance of the sanction letter in proceedings TIIC/THENI/PROJ/2001-2002 and date: 12.06.2001. For Petitioner : Ms.Roshni Parakh for Mr.V.Raghavachari For Respondent : Mr.M.J.Jaseem Mohamed R.SURESH KUMAR,J. dpq O R D E R
The learned counsel appearing for the petitioner has made an endorsement that the matter has been settled between the parties out of Court.
2. Recording the above submission, this Writ Petition is closed. No costs. 11.12.2017 Index :Yes/No dpq W.P.No.34466 of 2003