Madras High Court
L.S.P.Agro Limited vs The Registrar on 31 January, 2023
Bench: R.Mahadevan, Mohammed Shaffiq
W.P.No.32758 of 2005
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.01.2023
CORAM
THE HON'BLE MR.JUSTICE R.MAHADEVAN
and
THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P.No.32758 of 2005
and
W.P.M.P.No.35729 of 2005
1.L.S.P.Agro Limited
Represented by its Managing Director,
B.S.Krishnan
2.B.S.Krishnan ...Petitioners
Vs
1.The Registrar,
Debt Recovery Appellate Tribunal,
Egmore, Chennai.
2.The Registrar,
Debts Recovery Tribunal I,
Spencer's Compound,
Anna Salai, Chennai.
3.The Industrial Development Bank of India,
Represented by its Manager,
115, Anna Salai,
Saidapet, Chennai 15.
4.B.S.Chandrasekar
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W.P.No.32758 of 2005
5.B.S.Selvakumar
6.B.S.Mohankumar
7.B.S.Arunachalam
8.B.S.Kumaresan
9.B.S.Muralidharan
10.The Lakshmi Vilas Bank Ltd.,
62-63, Bazaar Street, Salem Town,
Having its Registered Administrative Office,
Karur – 6.
11.The Karnataka Bank Limited,
“Divya Towers”, 4th Main Road,
Salem – 1.
12.Agate Finance Limited,
Represented by its Director,
New 24, Old 4, Ramakrishna Street,
T.Nagar, Chennai – 17. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying for a Writ of Certiorarified Mandamus, to call for the records on the
file of the 1st respondent in M.A.No.61 of 2005(T) & dated 04.08.2005 and
to quash the same as illegal & incompetent and consequently direct the 2 nd
respondent to transfer O.A.No.78 of 2002 to be heard and jointly tried along
with O.A.No.38 of 2002 on the file of the Debt Recovery Tribunal,
Coimbatore.
For Petitioners : Mr.Aswin Hadwarri for
Ms.V.Srimathi.
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W.P.No.32758 of 2005
For Respondents : Mr.M.Rajamanickam for R10
Mr.R.Thirumalai for R11.
R1 to R5, R8, R9 & R12 – No appearance.
ORDER
[Order of the Court was made by R.MAHADEVAN,J.] The prayer made in this Writ Petition is to quash the order dated 04.08.2005 passed in M.A.No.61 of 2005(T) by the first respondent and consequently direct the second respondent to transfer O.A.No.78 of 2002 to be heard and jointly tried along with O.A.No.38 of 2002 on the file of the Debt Recovery Tribunal, Coimbatore.
2.The learned counsel for the petitioners, on instructions, submitted that during the pendency of this petition, the original applications themselves came to be disposed of and hence, nothing survives for further adjudication in this petition.
3.Recording the above submission made by the learned counsel for Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.32758 of 2005 the petitioners, this Writ Petition stands closed. No costs. Consequently, the connected Miscellaneous Petition is also closed.
(R.M.D.,J.) (M.S.Q.,J.)
31.01.2023
ay
Index:Yes / No
Speaking Order / Non-speaking Order Neutral Citation: Yes / No Copy to
1.The Registrar, Debt Recovery Appellate Tribunal, Egmore, Chennai.
2.The Registrar, Debts Recovery Tribunal I, Spencer's Compound, Anna Salai, Chennai.
Page 4 of 5https://www.mhc.tn.gov.in/judis W.P.No.32758 of 2005 R.MAHADEVAN,J.
and MOHAMMED SHAFFIQ,J.
ay W.P.No.32758 of 2005 and W.P.M.P.No.35729 of 2005 Dated:31.01.2023 Page 5 of 5 https://www.mhc.tn.gov.in/judis