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[Cites 2, Cited by 0]

Madras High Court

M/S. Achutha Engineering Pvt. Ltd vs The Tamilnadu Industrial Investment ... on 9 November, 2023

Author: P.D. Audikesavalu

Bench: P.D. Audikesavalu

                                                                              W.P. No. 8000 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 09.11.2023

                                                    CORAM

                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                              W.P. No. 8000 of 2022
                                                      and
                                             W.M.P. No. 7987 of 2022

                M/s. Achutha Engineering Pvt. Ltd.,
                Rep. By its Managing Director Mr. G.Narayanan,
                Plot No. 3 (C-1) Electrical & Electronic Industrial Estate,
                Hosur – 635 109.                                                  … Petitioner

                                                       -vs-

                The Tamilnadu Industrial Investment Corporation Ltd (TIIC),
                Plot No. 308 & 309, SIPCOT Industrial Complex,
                Asset Recovery Branch,
                Opp LAL Near SBI / HOSTIA Office,
                Mookandapalli NH – 47,
                Hosur – 635 126,
                Rep. by its Branch Manager.                                     ... Respondent

                Prayer:- Writ Petition filed under Article 226 of the Constitution of India,
                1950, praying to issue a Writ of Certiorarified Mandamus, calling for the
                records in the proceedings in the Notices Ref. No. TIIC/HSR/FU/2021-22 dated
                08.11.2021 and Ref. No. TIIC/HSR/BO/FU/2021-22 dated 11.01.2022 issued
                by the Respondent and quash the same and to direct the Respondent to stop all
                further proceedings done based on the notices dated 08.11.2021 and
                11.01.2022.



https://www.mhc.tn.gov.in/judis
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                                                                                       W.P. No. 8000 of 2022

                                   For Petitioner    :     No appearance

                                   For Respondents :       Mr. K.Magesh, Standing Counsel


                                                          ORDER

Though the matter has been posted under the caption 'for dismissal', there was no representation for the Petitioner when the matter was called at 12.50 p.m. today, apart from the earlier hearing on 07.11.2022. There does not appear to be any useful purpose being served in keeping the Writ Petition pending indefinitely when the Petitioner is not interested in prosecuting the same.

In such circumstances, the Writ Petition is dismissed for non-prosecution. It is made clear that the Petitioner is not precluded from applying for revival of the Writ Petition, if necessary, in accordance with law.

Consequently, the connected Miscellaneous Petition is closed. No costs.

09.11.2023 Index: Yes/No NCC: Yes/No Note: Issue order copy by 23.11.2023.

pal https://www.mhc.tn.gov.in/judis 2/4 W.P. No. 8000 of 2022 To The Branch Manager, Tamilnadu Industrial Investment Corporation Ltd (TIIC), Plot No. 308 & 309, SIPCOT Industrial Complex, Asset Recovery Branch, Opp LAL Near SBI / HOSTIA Office, Mookandapalli NH – 47, Hosur – 635 126, Copy to M/s. Achutha Engineering Pvt. Ltd., Rep. By its Managing Director Mr. G.Narayanan, Plot No. 3 (C-1) Electrical & Electronic Industrial Estate, Hosur – 635 109.

https://www.mhc.tn.gov.in/judis 3/4 W.P. No. 8000 of 2022 P.D. AUDIKESAVALU, J.

pal W.P. No. 8000 of 2022 09.11.2023 https://www.mhc.tn.gov.in/judis 4/4