Supreme Court - Daily Orders
Syed Yakub Ali vs The District Revenue Officer on 17 February, 2025
SLP(C) No.8194/2022
ITEM NO.44 COURT NO.13 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 8194/2022
[Arising out of impugned final judgment and order dated 03-03-2021
in CMA No. 2251/2018 passed by the High Court of Judicature at
Madras]
SYED YAKUB ALI & ANR. PETITIONER(S)
VERSUS
THE DISTRICT REVENUE OFFICER & ORS. RESPONDENT(S)
(IA No. 42461/2024 - APPLICATION FOR PERMISSION, IA No. 65929/2022
- EXEMPTION FROM FILING O.T.)
Date : 17-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) :
Mr. V Chitambaresh, Sr. Adv.
Mr. Sudhanshu Prakash, AOR
Ms. Anisha Agarwal, Adv.
Mr. Sharath Bk, Adv.
Mr. Kanishk Sinha, Adv.
For Respondent(s) :
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Sabarish Subramanian, AOR
Mr. C. Kranthi Kumar, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Ms. Jahnavi Taneja, Adv.
Mr. Danish Saifi, Adv.
Mr. Rajesh Kumar, AOR
Signature Not Verified
Digitally signed by
POOJA SHARMA
Date: 2025.02.20
10:23:34 IST
Reason:
1
SLP(C) No.8194/2022
UPON hearing the counsel, the Court made the following
O R D E R
1. Mr. V Chitambaresh, the learned Senior counsel appearing for the petitioners seeks permission to withdraw this petition with liberty to avail appropriate legal remedy under the provisions of the Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997 (for short the TNPID Act).
2. With the aforesaid liberty, this petition stands dismissed. We clarify that it shall be open for the petitioners to come back to this Court in the event any adverse order is passed by the competent authority under the TNPID Act. We also clarify that we have otherwise not expressed any opinion on the merits of the case.
(POOJA SHARMA) (ANJALI PANWAR)
COURT MASTER (SH) COURT MASTER (NSH)
2