Madras High Court
K.S.Ramalingam vs The Authorized Officer on 14 September, 2022
Author: R.Mahadevan
Bench: R.Mahadevan, J.Sathya Narayana Prasad
W.P(MD)No.596 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P(MD)No.596 of 2022
and
W.M.P(MD)No.468 of 2022
K.S.Ramalingam ... Petitioner
vs.
The Authorized Officer,
State Bank of India,
Stressed Assets Recovery Branch,
No.8, Dr.Ambedkar Road,
Vinayaga Nagar Branch I Floor,
Madurai – 625 020. ... Respondent
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, to call for the records of the
respondent's e-auction sale notice dated 22.12.2021 and quash the same.
For Petitioner : Mr.V.Panneer Selvam
For Respondent : Mr.N.Dilip Kumar
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.596 of 2022
ORDER
(Order of the Court was made by R.MAHADEVAN, J.) The prayer made in this Writ Petition is to issue a Writ of Certiorari, to quash the respondent's e-auction sale notice dated 22.12.2021.
2.When the matter was taken up for hearing today, the learned counsel appearing for the petitioner submitted that submitted that subsequent to the filing of the Writ Petition sale did not take place and therefore, the relief sought for in this petition has become infructuous.
3. Recording the said submission, this Writ Petition is closed. No costs.
Consequently, connected Miscellaneous Petition is closed.
[R.M.D.,J.] [J.S.N.P.,J.]
Index : Yes / No 14.09.2022
Internet : Yes
ps
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https://www.mhc.tn.gov.in/judis W.P(MD)No.596 of 2022 To The Authorized Officer, State Bank of India, Stressed Assets Recovery Branch, No.8, Dr.Ambedkar Road, Vinayaga Nagar Branch I Floor, Madurai – 625 020.
3/4https://www.mhc.tn.gov.in/judis W.P(MD)No.596 of 2022 R.MAHADEVAN,J.
and J.SATHYA NARAYANA PRASAD,J.
ps ORDER MADE IN W.P(MD)No.596 of 2022 DATED : 14.09.2022 4/4 https://www.mhc.tn.gov.in/judis