Madras High Court
Central Bank Of India vs C.T.Padmavathy on 22 January, 2020
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.01.2020
CORAM:
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
C.M.P.No.9040 of 2003
in
A.S.SR.No.11335 of 2003
Central Bank of India,
Mandavelli Branch
by Branch Manager,
Chennai-18. ..Appellant
Vs.
C.T.Padmavathy .. Respondent
PRAYER: Civil Miscellaneous Petition filed under Section 5 of
Limitation Act, to condone the delay of 38 days in filing the appeal.
For Petitioner : Mr.S.Kothanadaraman
For respondents : Non-appearance
ORDER
The learned counsel appearing on behalf of the appellant made a submission that the issues between the parties had settled out of Court. The dues to the Bank had already been recovered in full.
2. In view of the said submission, no further adjudication is required in respect of the grounds raised in the civil miscellaneous http://www.judis.nic.in 2 petition. Accordingly, the civil miscellaneous petition stands as disposed of as settled out of Court and consequently, A.S.SR.No.11335 of 2003 is closed. No costs.
3 . The Registry is directed to refund the Court fee by following the procedure contemplated under Section 69(A) of the Tamil Nadu Court Fees and Suits Valuation Act.
22.01.2020 ssb http://www.judis.nic.in 3 S.M.SUBRAMANIAM, J.
ssb C.M.P.No.9040 of 2003 in A.S.SR.No.11335 of 2003 22.01.2020 http://www.judis.nic.in