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Madras High Court

Vtx Industries Limited vs The Regional Manager on 8 June, 2016

Author: T.S.Sivagnanam

Bench: T.S.Sivagnanam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE:    08.06.2016
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
W.P.No.9311 of 2015 &
M.P.Nos. 1 & 2 of 2015 


1    VTX Industries Limited                        
      Represented  by its 
      Managing Director A.L.Ramachandra.
					[ PETITIONER  ]

          Vs

1   The Regional Manager                          
     The Tamil Nadu Industrial Investment 
        Corporation Limited (TIIC)  
    Coimbatore-18.

2   The General Manager (LM & R) 
     The Tamil Nadu Industrial Investment 
          Corporation Limited (TIIC)  
     Chennai.

3   The Branch Manager  
     Kurichi Branch  
     The Tamil Nadu Industrial Investment 
     Corporation Limited (TIIC)  
     91  SIDCO Industrial Estate (West)   
     Coimbatore - Pollachi Main Road
     Kurichi Village  
     Coimbatore-641 021.
					[ RESPONDENTS  ]

Prayer: The Writ Petition is filed under Article 226 of the Constitution of India, seeking for a  Writ of certiorarified to call for  the records of the 3rd respondent relating to the impugned proceedings bearing TIIC/BO/KURICHI/ F-UP/MJ/2014-15 dated 16.03.2015,  quash the same and direct the respondents not to interfere with the peaceful possession of the petitioner machines named Hemstitch / Cornely sewing machines.


	For Petitioner	: Mr.R.Subramanian 

	For Respondents 	: Mr.I.Sathish 



O R D E R

Heard Mr.R.Subramanian, learned Counsel appearing for the petitioner and Mr.I.Sathish, learned counsel appearing on behalf of the respondents and with the consent of learned counsel appearing on either side, this writ petition is taken up for final disposal.

2.The learned counsel for the petitioner submits that the entire dues payable by the petitioner have been fully paid up.

3.The learned counsel for the respondents on instructions submitted that the amounts have been fully received.

4.Hence, the question of proceeding with the impugned proceedings does not arise. Accordingly, the Writ Petition is allowed and the impugned order is quashed. No costs. Consequently, connected Miscellaneous Petitions are closed.

Rpa 					08.06.2016


To

1   The Regional Manager                          
     The Tamil Nadu Industrial Investment 
        Corporation Limited (TIIC)  
    Coimbatore-18.

2   The General Manager (LM & R) 
     The Tamil Nadu Industrial Investment 
          Corporation Limited (TIIC)  
     Chennai.

3   The Branch Manager  
     Kurichi Branch  
     The Tamil Nadu Industrial Investment 
     Corporation Limited (TIIC)  
     91  SIDCO Industrial Estate (West)   
     Coimbatore - Pollachi Main Road
     Kurichi Village  
     Coimbatore-641 021.















T.S.SIVAGNANAM, J.,
rpa

















W.P.No.9311 of 2015 
















08.06.2016