Madras High Court
Vtx Industries Limited vs Uco Bank on 28 January, 2020
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.26880 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.01.2020
CORAM
THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.26880 of 2013
&
M.P.Nos.1 & 2 of 2013
VTX Industries Limited,
Represented by its President,
10/400, Palghat Road,
Kuniamuthur, Coimbatore – 641 008. ... Petitioner
Vs.
1.UCO Bank,
Represented by Deputy General Manager (Recovery)
Recovery Department,
7th floor, 10, BTM, Sarani,
Kolkata – 700 001.
2.Chief General Manager,
UCO Bank (Zonal Office),
328, Thambu Chetty Street,
Chennai – 600 001.
3.Grievance Redressal Committee – UCO Bank,
7th floor, 10, BTM, Sarani,
Kolkata – 700 001.
4.Reserve Bank of India,
Department of Banking Operations and Development, Central Office,
13th floor, Central Office Building, S.Bhagat Singh Marg,
Mumbai – 400 001.
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W.P.No.26880 of 2013
5.Credit Information Bureau (India) Limited,
Hoechst House, 6th floor,
193, Backbay Reclamation,
Nariman Point,
Mumbai – 400 021. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India praying
to issue a writ of certiorarified mandamus calling for the records of the
respondents 1 to 3 connected with and culminating in the impugned
communication dated 16.09.2013 issued by the 1st respondent classifying and
declaring the petitioner as a wilful defaulter and quash the same as being
arbitrary and illegal as being violative of the mandatory procedure
prescribed by the 4th respondent and consequently direct the 4th respondent
to remove the petitioner's name from its list of wilful defaulters
For Petitioner : Mr.Rahul Balaji
(Change of Vakalat given)
For Respondents 1 & 2 : Mr.Srinath Sridevan
For Respondents 3 to 5 : No appearance
ORDER
The matter is listed under the caption “for dismissal” today.
Learned counsel for the petitioner submits that he has already given change http://www.judis.nic.in 2/5 W.P.No.26880 of 2013 of vakalat long time back. Till date, no new counsel has entered appearance on behalf of the petitioner. It can now be inferred that the petitioner is not interested in prosecuting this writ petition. Accordingly, this writ petition is dismissed for default. No costs. Consequently, connected miscellaneous petitions are closed.
28.01.2020
nl
Index : Yes / No
Internet : Yes / No
Speaking/Non-speaking orders http://www.judis.nic.in 3/5 W.P.No.26880 of 2013 ABDUL QUDDHOSE, J.
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