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Madras High Court

P.Suresh Kumar vs Hdfc Bank Limited on 24 August, 2021

Bench: Sanjib Banerjee, M.Duraiswamy

                                                                        W.P.(MD)No.12489 of 2019

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED:      24.08.2021

                                                      CORAM :

                         THE HON'BLE MR.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                AND
                               The HON'BLE MR.JUSTICE M.DURAISWAMY

                                          W.P.(MD) No.12489 of 2019
                                                     and
                                      W.M.P(MD).Nos.9312 and 9313 of 2019


                     1.P.Suresh Kumar
                     2.P.Palanisamy
                     3.PRP Exports,
                       379, Surveswarar Kovil Street,
                       Anna Nagar,
                       Madurai-20.
                       Represented through its Partner,
                       P.Suresh Kumar                                        .. Petitioners

                                                          Vs

                     HDFC Bank Limited,
                     Retail Assets Division,
                     Sri Nithyakayani Towers,
                     No.34, 2nd Floor,
                     North Veli Street,
                     Madurai.
                     Represented by its Legal Manager.                       ..Respondent

                     PRAYER: Petition under Article 226 of the Constitution of India seeking
                     issuance of a writ of Certiorarified Mandamus, calling for the records

                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                         W.P.(MD)No.12489 of 2019

                     relating to the impugned order dated 28.03.2019 made in A.I.R.No.688 of
                     2018 on the file of the Debts Recovery Appellate Tribunal, Chennai and to
                     quash the same and further directing the Debts Recovery Appellate
                     Tribunal, Chennai, to entertain the appeal in A.I.R.No.688 of 2018 and to
                     dispose of the same on merits and in accordance with law.
                                    For Petitioners   : Mr.G.Sridharan
                                                        ORDER

[Order of the Court was made by The Hon'ble CHIEF JUSTICE] Since the petitioner seeks to withdraw the petition, W.P.(MD).No. 12489 of 2019 is permitted to be withdrawn without any liberty. It is recorded that the merits of the matter have not been gone into. There will be no order as to costs. Consequently, W.M.P(MD).Nos.9312 and 9313 of 2019 are closed.

                                                                         (S.B., CJ.) (M.D., J.)
                                                                              24.08.2021
                     Index          : Yes/No
                     Internet       : Yes/No
                     mnr

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/  W.P.(MD)No.12489 of 2019 THE HON'BLE CHIEF JUSTICE and M.DURAISWAMY, J.

mnr W.P.(MD) No.12489 of 2019 and W.M.P(MD).Nos.9312 and 9313 of 2019 24.08.2021 Page 3 of 3 https://www.mhc.tn.gov.in/judis/