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 1, Cited by 0]

Madras High Court

Raymond Ruban vs The Authorised Officer on 17 January, 2018

Bench: S.Manikumar, V.Bhavani Subbaroyan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.01.2018
CORAM:
THE HON'BLE MR.JUSTICE  S.MANIKUMAR
AND
THE HON'BLE MRS.JUSTICE  V.BHAVANI SUBBAROYAN

W.P.No.11081 of 2017
Raymond Ruban,
Proprietor,
M/s.Shynee Construction,
No.7, Panchayat Colony,
Radha Nagar, Chrompet,
Chennai - 600 044.						...  Petitioner

vs.

The Authorised Officer,
Punjab & Sind Bank,
No.1/334, ASK Towers,
Navalur, Chennai - 603 103.				...  Respondent

WRIT Petition filed under Article 226 of the Constitution of India, praying for the issuance of a writ of certiorari, calling or the records, pertaining to the order dated 6.4.2017, made in AIR (SA) 570 of 2016, on the file of the Hon'ble Debts Recovery Appellate Tribunal, Chennai, in dismissing the Appeal filed against the order dated 24.11.2016, made in S.A.No.136 of 2016, on the file of the Hon'ble Debts Recovery Tribunal-III, Chennai and quash the same.

		For Petitioner  	: Mr.R.Prasath		

ORDER

(Order of the Court was delivered by S.MANIKUMAR, J) For non compliance of pre-deposit ordered in AIR SA No.570 of 2016 dated 06.04.2017, Debts Recovery Appellate Tribunal, Chennai has dismissed the appeal. Being aggrieved, Mr.Raymond Ruban, Proprietor of M/s.Shynee Construction, Chennai has filed the instant writ petition.

2. Mr.R.Prasath, learned counsel for the petitioner, has circulated a letter dated 12.01.2018, to the Registry, seeking permission to withdraw the writ petition. Hence, W.P.No.11081 of 2017 is listed today under the caption 'for withdrawal'. Added further, Mr.R.Prasath, made submission seeking permission to withdraw the writ petition. Letter dated 12.01.2018, shall form part of the record.

3. Placing on record the above, writ petition is dismissed as withdrawn. No leave is granted to file a fresh writ petition on the same cause of action. No Costs.

(S.M.K., J.) (V.B.S., J.) 17.01.2018 Index: Yes/No Internet: Yes.

Speaking / Non-speaking order.

ars To The Authorised Officer, Punjab & Sind Bank, No.1/334, ASK Towers, Navalur, Chennai - 603 103.

S.MANIKUMAR,J.

AND V.BHAVANI SUBBAROYAN, J.

ars W.P.No.11081 of 2017 17.01.2018