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Madras High Court

M/S. Mohan Breweries And Distilleries ... vs The Authorised Officer on 27 November, 2018

Author: M. Duraiswamy

Bench: V.K.Tahilramani, M.Duraiswamy

                                                         1


                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 27.11.2018

                                                     CORAM :

                                THE HON'BLE MRS.V.K.TAHILRAMANI, CHIEF JUSTICE
                                                        AND
                                    The HON'BLE MR.JUSTICE M.DURAISWAMY
                                            W.P. No.10197 of 2014 and
                                                 M.P.No.2 of 2014


                      M/s. Mohan Breweries and Distilleries Limited
                      Rep. by its Managing Director
                      Mr.Arvind Nandagopal
                      South IndianFilm Chamber of Commerce
                      Phase I, 3rd Floor
                      No.605 & 606 T.R. Sundaram Avenue
                      Chennai 600 006                                            .. Petitioner

                                                        v.

                      The Authorised Officer
                      State Bank of Hyderabad
                      Main Branch, Grt. Floor
                      45, III Line Beach
                      Chennai - 01                                               .. Respondent


                            Writ Petition filed under Article 226 of the Constitution of India
                      praying for issue of Writ of Certiorarified Mandamus, calling    for the
                      records      relating to the Notice dated 02.04.2014 regarding i)
                      Classification of the company and all the directors as Willful defaulters
                      and advise the RBI accordingly, ii) intimate the Government authorities
                      about the default the company and iii) to publish the photos of the
http://www.judis.nic.in

                      borrower and guarantors in the         newspapers on the     file of the
                                                         2

                      respondent and quash the same and direct the respondent not o adopt
                      any coercive and arm twisting method to collect he dues.


                                   For Petitioner    : Ms. G.Amala
                                   For Respondent    : Mr.S.Pandurangan

                                                    ORDER

(Order of the Court was made by The Hon'ble Chief Justice) Learned counsel for the petitioner states that the prayer made in the Writ Petition has become infructuous and she has also made an endorsement to the said effect.

2. In view of the statement made by the learned counsel for the petitioner, the writ petition is dismissed as infructuous. No costs. Consequently, the connected miscellaneous petition is closed.





                                (MRS.V.K.TAHILRAMANI, CHIEF JUSTICE)         (M.DURAISWAMY)

                                                                    27.11.2018




                      Index        : Yes/No

Speaking Order/Non Speaking Order http://www.judis.nic.in Rj 3 To The Authorised Officer State Bank of Hyderabad Main Branch, Grt. Floor 45, III Line Beach Chennai - 01 http://www.judis.nic.in 4 THE HON'BLE MRS.V.K.TAHILRAMANI CHIEF JUSTICE AND M. DURAISWAMY,J.

Rj W.P. No.10197 of 2014 and M.P.No.2 of 2014 http://www.judis.nic.in 27.11.2018