Madras High Court
H.Rajinikanthan vs Icici Bank on 8 April, 2024
Author: J.Sathya Narayana Prasad
Bench: Sanjay V.Gangapurwala, J.Sathya Narayana Prasad
W.P.No.9565 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.04.2024
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P.No.9565 of 2024
1.H.Rajinikanthan
2.J.Harikrishnan .. Petitioners
Vs
1.ICICI Bank,
Having its Registered Office at
ICICI Bank Tower, Near Chakli Circle,
Old Padra Road, Vadodara-390 007
rep. by its Authorised Officer S.Sathiamoorthy,
Arihant Towers,
Block No.1, Sp 24, Ambattur Industrial Estate,
Chennai-600 058.
2.S.Karunakaran,
Advocate Commissioner,
No.242, MGR Nagar, Tindivanam Taluk,
Molasur Village, Villupuram,
Tamilnadu-604 102. .. Respondents
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https://www.mhc.tn.gov.in/judis
W.P.No.9565 of 2024
Prayer: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus forbearing the respondents,
especially the first respondent from taking further action under
SARFAESI Act, 2002 as amended and the rules made thereunder
pursuant to the order of the Hon'ble Chief Judicial Magistrate, Egmore
in Crl.M.P.No.37734/2023 dated 25.10.2023 in terms of Section 14 of
the SARFAESI Act, 2002.
For the Petitioners : Mr.B.Satish Sundar
For the Respondents : Ms.V.Rajeswari
for respondent No.1
ORDER
(Order of the court was made by the Hon'ble Chief Justice) Learned counsel for the petitioners, on instructions, seeks leave to withdraw the writ petition with liberty to approach the Debts Recovery Tribunal.
2. In the light of that, the writ petition is dismissed as withdrawn. The petitioners may avail the alternative remedy. In that event, all contentions are kept open. There shall be no order as to costs. Consequently, W.M.P.No.10585 of 2024 is closed.
__________ Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.9565 of 2024 W.M.P.No.10584 of 2024 filed to permit the petitioners to file a single writ petition is allowed and disposed of, inasmuch as the petitioners have paid separate court-fee.
(S.V.G., CJ.) (J.S.N.P., J.)
08.04.2024
Index : Yes/No
Neutral Citation : Yes/No
bbr
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https://www.mhc.tn.gov.in/judis W.P.No.9565 of 2024 THE HON'BLE CHIEF JUSTICE AND J.SATHYA NARAYANA PRASAD,J.
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