Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Madras High Court

Gowri Bai vs The Branch Manager on 6 July, 2023

Author: P.D.Audikesavalu

Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu

                                                                                 WP No.19965 of 2023

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED:    06.07.2023

                                                           CORAM :

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                                AND
                                        THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
                                                    WP No.19965 of 2023
                                                  and WMP No.19315 of 2023

                     Gowri Bai                                                   .. Petitioner
                                                                -vs-

                     1. The Branch Manager,
                        State Bank of India,
                        RACPC, MRC Nagar,
                        Chennai.

                     2. The Recovery Officer
                        For State Bank of India Mr.Ramesh Mannar
                        State Bank of India,
                        RACPC, MRC Nagar,
                        Chennai.

                     3. E.Ezhilarasi                                             .. Respondents


                     Prayer: Petition filed under Article 226 of the Constitution of India for
                     issuance of a Writ of Certiorari to call for the records of the impugned
                     order passed by the 2nd respondent in TRC No.64 of 2022 dated
                     16.06.2023 and quash the same as illegal.


                                  For the Petitioner              : Mr. B.Chandran

                                                           *****



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 WP No.19965 of 2023



                                                            ORDER

(Order of the Court was made by The Hon'ble Chief Justice) We have heard Mr.B.Chandran, learned counsel for the petitioner. After arguing the matter for some time, the learned counsel for the petitioner seeks leave to withdraw the writ petition with liberty to approach the Debts Recovery Tribunal.

Considering the request, the writ petition is disposed of as withdrawn, with liberty to the petitioner to avail the alternate remedy. In that event, all the contentions are kept open. There will be no order as to costs. Consequently, connected miscellaneous petition is closed.

(S.V.G., CJ.) (P.D.A., J.) 06.07.2023 Index : yes/no Neutral Citation : Yes/No sra Page 2 of 4 https://www.mhc.tn.gov.in/judis WP No.19965 of 2023 To:

1. The Branch Manager, State Bank of India, RACPC, MRC Nagar, Chennai.
2. The Recovery Officer For State Bank of India Mr.Ramesh Mannar State Bank of India, RACPC, MRC Nagar, Chennai.
Page 3 of 4

https://www.mhc.tn.gov.in/judis WP No.19965 of 2023 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra) WP No.19965 of 2023 06.07.2023 Page 4 of 4 https://www.mhc.tn.gov.in/judis