Madras High Court
Rsl Textiles (India) Ltd vs The Debts Recovery Tribunal I on 26 November, 2007
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.11.2007
CORAM
THE HON'BLE MR.JUSTICE M.JAICHANDREN
Writ Petition No.32826 of 2005
1. RSL Textiles (India) Ltd.
Sethu House
No.28
Dr.Alagappa Road
Chennai 600 084.
2. Shri.Ramaswamy Sethuraman
No.85
Poes Garden
Chennai 600 086.
3. Shri.S.Muthukkaruppan
4. Shri.S.Palaniappan
5. Shri.P.L.Sundaram
6. M/s.Honey Mount Trading Private Ltd.
No.28
Dr.Alagappa Road
Chennai 600 084. .. Petitioners.
Versus
1. The Debts Recovery Tribunal I
Spenser's Plaza
Chennai.
2. The United Western Bank Limited
Investment Section
Head Office
SATARA 415 001. .. Respondents.
Prayer: This writ petition is filed under Article 226 of
the Constitution of India praying for the issuance of a Writ
of Certiorari, calling for the records relating to the order
of the second respondent, dated 12.12.2003 issued under
Section 13(4) of the Securitisation and Reconstruction of
Financial Assets and Enforcement of Security Interest Act,
2002 and quash the same.
For petitioner : No Appearance
For respondents : Mr.V.Manoharan, Government Advocate (R1)
O R D E R
This petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i.e., on 23.11.2007. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non- prosecution. No costs.
csh To The Debts Recovery Tribunal I Spenser's Plaza Chennai.