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[Cites 1, Cited by 0]

Madras High Court

M/S.Anglo French Textile vs The Recovery Officer on 2 August, 2023

Author: M.Dhandapani

Bench: M. Dhandapani

                                                                              W.P.No.11334 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 02.08.2023

                                                     CORAM :

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI

                                              W.P.No.11334 of 2017
                                                       and
                                      W.M.P.Nos.12274 of 2017 & 19627 of 2021

                     M/s.Anglo French Textile,
                     A Unit of Pondicherry Textile Corporation Ltd.,
                     Government of Puducherry Undertaking
                     Rep. by its Managing Director,
                     Mudaliarpet,
                     Puducherry – 605 004.                           ... Petitioner

                                                        Vs.

                     1.The Recovery Officer,
                       RPFC II,
                       Sub Regional Office,
                       No.101, 100 Feet Road, Cholan Nagar,
                       Olandai Keerapalayam,
                       Puducherry – 605 004.

                     2.The Manager,
                       Pondicherry State Corporative Bank Ltd.,
                       Head Office Branch,
                       Mudaliarpet,
                       Puducherry – 605 004.                           ... Respondents
                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     for issuance of a Writ of Certiorari, calling for the records of the first


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https://www.mhc.tn.gov.in/judis
                                                                                   W.P.No.11334 of 2017

                     respondent in his proceedings vide its No.TBM/SRO/PCY/Recy-
                     Cell/DIV-I/PC/20/CP-4/2017 dated 27.03.2017 and quash the same.


                                    For Petitioner    : Ms.Priscilla Carolyn
                                                        for Mr.R.Udhaya Kumar
                                    For Respondents : Mr.K.Srinivasamurthy
                                                      Standing Counsel [R1]
                                                      Mr.P.Suresh [R2]
                                                          *****

                                                           ORDER

When the matter is taken up for hearing today, the learned counsel appearing for the petitioner sought permission of this Court to withdraw this writ petition. An Endorsement to the said effect is also made by the learned counsel for the petitioner in the Petition today.

2. Recording the submission of the learned counsel appearing for the petitioner, this Writ Petition is dismissed as withdrawn. No costs.

Consequently, the connected miscellaneous petitions are closed.




                                                                                         02.08.2023
                     Index    : Yes / No

Speaking order / Non-speaking order Neutral Citation Case : Yes / No sp 2/4 https://www.mhc.tn.gov.in/judis W.P.No.11334 of 2017 To

1.The Recovery Officer, RPFC II, Sub Regional Office, No.101, 100 Feet Road, Cholan Nagar, Olandai Keerapalayam, Puducherry – 605 004.

2.The Manager, Pondicherry State Corporative Bank Ltd., Head Office Branch, Mudaliarpet, Puducherry – 605 004.

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https://www.mhc.tn.gov.in/judis W.P.No.11334 of 2017 M.DHANDAPANI, J.

sp W.P.No.11334 of 2017 02.08.2023 4/4 https://www.mhc.tn.gov.in/judis