Madras High Court
Chennai Elevated Tollway Limited vs The Union Bank Of India on 3 August, 2023
Author: P.D.Audikesavalu
Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu
W.P.No.4661 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.08.2023
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.P.No.4661 of 2023
Chennai Elevated Tollway limited
Rep. by its Authorized representative
Mr.Abdul Raheem
Repd. Off:Plot No.2, Avenue – 4, Banjara Hills
Hyderabad – 500 034. .. Petitioner
Vs.
1. The Union Bank of India
Industrial Finance Branch 139, Broadway
1st Floor Chennai - 600 108
Rep. by its Chief Manager.
2. Bank of Baroda
CFS Hyderbad Branch,
3-6-262/6, Tirumala Estates
1st Floor, Himayat Nagar
Hyderabad- 500 029
rep. by its Asst. General Manager.
3. Bank of Maharashtra
Asset Recovery Branch
H.NO. 4-3-448 to 465 and 468
1st Floor, Vincothnapittle's Majesty
Gopal Bagh, Near Bank Street, Koti
Hyderabad- 500 001
Rep. by its Assistant General Manager.
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W.P.No.4661 of 2023
4. Central Bank of India
Corporate Finance Branch
Bank Street, Koti
Hyderabad- 500 001
Rep. by its Asst. General Manager.
5. Punjab National Bank
(Erstwhile Oriental Bank of Commerce)
Zonal Sastra Office, 6-3-865, 1st Floor
My HomeJupally, Ameerpet, Green Land
Hyderabad- 500001
Rep. by its Asst. General Manager.
6. State Bank of India
SAMB, 5th Floor, Rear Block of
HMVVSSB Compound, D.No.6-2-915
Kharatabad, Hyderabad-500 004
(Representing State Bank of
Bikaner and Jaipur and State Bank of Travancore)
7. UCO Bank
International Banking Branch, 328
Thambu Chetty Street, 3rd Floor, Chennai - 600 001
Rep. by its Asst. General Manager.
8. The National Highways Authority of India
Rep. by its Chairman
Principal Office.G-5 and 6, Sector 10
Dwarka, New Delhi - 110 075.
9. Soma Enterprise Limited
Rep. by its Authorized Signatory
Regd. Office at Soma Heights
3, Siddhi Vinayak Society
Karve Road, Pune-411 038, Maharashtra.
10. Aarvee Associates
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W.P.No.4661 of 2023
Architects Engineers and Consultants Pvt Ltd.
Rep. by its Authorized Signatory,
Ravule Residency, Srinagar Colony Main Road
Hyderabad- 500 082.
11. Mr.Ankineedumaganti
Director, M/s. Chennai Elevated Tollway Limited
and M/s. Soma Enterprise Limited
1054, Road No. 46, Jubilee Hills
Hyderabad-500 033, Telengana.
12. Mr.Ramesh Kumar Boppana
Director, M/s. Chennai Elevated Tollway Limited
and M/s. Soma Enterprise Limited
Plot No. 294, Road No. 78, Phase III
Jubilee Hills, Hyderabad- 50.
13. Mr.Ramachandraraopatri
Director, M/s.Chennai Elevated Tollway Limited
82/1, Aemila-1, 8th Floor, Lantana Street
Sohana Road, Vatika City
Gurgaon-122 001, Haryana.
14. Rajendra Prasad Maganti
Director, M/s. Chennai Elevated Tollway Limited
and M/s. Soma Enterprise Limited
1054, Road No. 46, Shaikpet Jubilee Hills
Hyderabad- 500 033.
15. Mallikarjunaprabhakaravaraprasadmallineni
Director, M/s. Soma Enterprise Limited
Plot No. 3, Siddhi Vinayak Society
NR Karve Statue, Kothrud
Pune-411 038, Maharashtra.
16. Mr.Sathischandramoulipanthula
Director, M/s. Soma Enterprise Limited
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W.P.No.4661 of 2023
HIG-77, Moosapet, Bharat Nagar Colony
Hyderbad- 500 018, Telengana.
17. The Hon'ble Debts Recovery Tribunal
Represented by its Registrar
Shashtri Bhavan, Subba Road Avenue
Nungambakkam, Chennai - 600034. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
seeking a writ of certiorari, calling for the records pertaining to the
Order dated 02.02.2023 passed in T.A.No. 63 of 2022(O.A. No. 950 of
2018-DRT II Chennai) by Debts Recovery Tribunal-I at Chennai and
quash the same.
For the Petitioner : Mr.R.J.Rishikesh
For the Respondents : Mr.M.Muthuperiasamy
for R1
Mr.R.Iyappan
for R7
No appearance for R2, R4,
R5, R9, 10, R11, R13 & R15
R3, R6, R8, R12 & R13 not
ready in notice
R17 Tribunal
R16 died
ORDER
(Made by the Hon'ble Chief Justice) Page 4 of 7 https://www.mhc.tn.gov.in/judis W.P.No.4661 of 2023 Heard Mr.R.J.Rishikesh, learned counsel for the petitioner, Mr.M.Muthuperiasamy, learned counsel for the first respondent and Mr.R.Iyappan, learned counsel for the seventh respondent.
2. Learned counsel for the petitioner submits that the impugned order is set aside by the Debts Recovery Tribunal, by passing a conditional order and nothing survives in the present writ petition.
3. In the light of the statement made by learned counsel for the petitioner, the writ petition stands disposed of. There will be no order as to costs. Consequently, W.M.P.No.4662 of 2023 is closed (S.V.G., CJ.) (P.D.A., J.) 03.08.2023 Index : Yes/No Neutral Citation : Yes/No drm To
1. The Chief Manager Page 5 of 7 https://www.mhc.tn.gov.in/judis W.P.No.4661 of 2023 The Union Bank of India Industrial Finance Branch 139, Broadway 1st Floor Chennai - 600 108.
2. The Chairman The National Highways Authority of India Principal Office.G-5 and 6, Sector 10 Dwarka, New Delhi - 110 075.
3. The Registrar The Hon'ble Debts Recovery Tribunal Shashtri Bhavan, Subba Road Avenue Nungambakkam, Chennai - 600034.
Page 6 of 7https://www.mhc.tn.gov.in/judis W.P.No.4661 of 2023 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.
(drm) W.P.No.4661 of 2023 03.08.2023 Page 7 of 7 https://www.mhc.tn.gov.in/judis