Madras High Court
M/S.Pamba Distributors Private ... vs M/S.Asset Reconstruction Company ... on 7 February, 2018
Author: S.Manikumar
Bench: S.Manikumar, V.Bhavani Subbaroyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.02.2018
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
W.P.No.24760 of 2009
and
M.P.Nos.1 of 2009 & 1 of 2010
M/s.Pamba Distributors Private Limited,
Represented by its Director Sreyas Sripal,
No.24/2, Gulam Abbas Ali Khan, 10th Street,
Thousand Lights, Chennai - 600 006. .. Petitioner
Vs.
1. M/s.Asset Reconstruction Company (India) Limited, (ARCIL),
Having its registered office at
17th Floor, Express Towers,
Nariman Point, Mumbai - 400 021.
Represented by its duly constituted attorney
M/s.ITCOT Consultancy and Services Limited,
No.9A, 3rd Floor, Wellington Estate,
No.53, Ethiraj Salai, Egmore, Chennai.
2. M/s.Punjab National Bank,
Represented by its Manager,
Punjab National Bank,
North Usman Road, Theyagaraya Nagar,
Chennai - 600 017.
3. Mrs.S.Sethu Kumari
4. Mr.S.Harish
5. The Registrar,
DRAT, Ethiraj Salai,
Egmore, Chennai. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India seeking a Writ of Certiorari calling for the records in IN(SA) 720 of 2009 on the file of the Debts Recovery Appellate Tribunal, Chennai and quash the order dated 04.11.2009, passed in IN (SA) 720 of 2009 on the file of the DRAT, Chennai the 5th Respondent herein.
For Petitioner : No appearance
For Respondents : No appearance
- - - - -
O R D E R
(Order of the Court was made by S.MANIKUMAR, J.) On 18.01.2018, we passed the following order:
"One of the learned counsel on record M/s.A.V.K.Ezhilmani, is no more. There is no representation from the other counsel on record viz., Mr.R.S.Raveendhren. There is no representation for the Bank. Post on 24.01.2018, immediately after admission."
2. On 29.01.2018, on request, we directed the Registry to post the writ petition on 05.02.2018.
3. On 05.02.2018, there was no representation. Hence, we directed the Registry to post the matter on 06.02.2018.
4. Today also there is no representation. Left with no other alternative, we are constrained to dismiss the writ petition for non-prosecution. Interim order granted stands vacated. Consequently, the connected miscellaneous petitions are closed. No costs.
[S.M.K., J.] [V.B.S., J.] 07.02.2018 Index: Yes / No kk To
1. M/s.Asset Reconstruction Company (India) Limited, (ARCIL), Having its registered office at 17th Floor, Express Towers, Nariman Point, Mumbai - 400 021.
Represented by its duly constituted attorney M/s.ITCOT Consultancy and Services Limited, No.9A, 3rd Floor, Wellington Estate, No.53, Ethiraj Salai, Egmore, Chennai.
2. The Manager, M/s.Punjab National Bank, Punjab National Bank, North Usman Road, Theyagaraya Nagar, Chennai - 600 017.
3. The Registrar, DRAT, Ethiraj Salai, Egmore, Chennai.
S.MANIKUMAR, J.
AND V.BHAVANI SUBBAROYAN, J.
kk W.P.No.24760 of 2009 and M.P.Nos.1 of 2009 & 1 of 2010 07.02.2018