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Madras High Court

M/S.Kmp Spinners Private Limited vs The Debts Recovery Tribunal on 10 July, 2020

Bench: M.M.Sundresh, R.Hemalatha

                                                                         W.P.No. 8945 of 2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 10.07.2020

                                                      CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                      THE HON'BLE MRS.JUSTICE R.HEMALATHA

                                                 W.P.No.8945 of 2020
                                         & W.M.P.Nos. 10878 & 10879 of 2020


                      M/s.KMP Spinners Private Limited,
                      S.F.No.299/7, Paraikkadu, Chinnarampalayam,
                      Elanthakuttai Privu, Veppadai Post,
                      Tiruchengode Taluk, Erode – 638 008.
                      Rep. by its Authorized Signatory,
                      Mr.K.M.Pannerselvam                                 ... Petitioner

                                                             Vs

                      1.The Debts Recovery Tribunal
                        2nd and 3rd Floors, Jawans Bhavan,
                        27, T.B.Road,
                        Coimbatore – 641018.

                      2.The Authorized Officer,
                        M/s.Indian Overseas Bank,
                        Erode Main Branch,
                        12 APT Road, Sathy Road,
                        Park Road Junction,
                        Erode – 638 003.                                  ... Respondents



                             Petition filed under Article 226 of the Constitution of India
                      praying to issue a writ of certiorarified mandamus calling upon the
                      second respondent to (1) quash the sale notice dated 20.01.2020 and

                      Page 1 of 4


http://www.judis.nic.in
                                                                           W.P.No. 8945 of 2020

                      set aside the sale of properties in the e-auction conducted on
                      26.02.2020; (2) direct the 2nd respondent to substitute the new
                      Investor Mr.Rajendran Kumaraswamy in the place of the alleged third
                      party purchaser and register the sale in favour of the said new investor
                      without creating any hassles or demur or delay.


                                    For Petitioner        ..    No appearance

                                    For Respondents       ..    R1 - Tribunal

                                                       ORDER

(Order of the Court was made by M.M.SUNDRESH, J.) When the matter was listed on 08.07.2020, there was no representation on behalf of the petitioner. Therefore, the matter was directed to be listed on 10.07.2020 under the caption 'for dismissal'.

Even today, there is no representation on behalf of the petitioner.

Hence the writ petition is dismissed for non-prosecution. No costs.

Consequently, connected W.M.P.Nos. 10878 & 10879 of 2020 are closed.

(M.M.S., J.) (R.H., J.) 10.07.2020 Index : Yes/No mmi/ssm Page 2 of 4 http://www.judis.nic.in W.P.No. 8945 of 2020 To

1.The Debts Recovery Tribunal 2nd and 3rd Floors, Jawans Bhavan, 27, T.B.Road, Coimbatore – 641018.

2.The Authorized Officer, M/s.Indian Overseas Bank, Erode Main Branch, 12 APT Road, Sathy Road, Park Road Junction, Erode – 638 003 Page 3 of 4 http://www.judis.nic.in W.P.No. 8945 of 2020 M.M.SUNDRESH, J.

and R.HEMALATHA,J.

mmi/ssm W.P.No.8945 of 2020 10.07.2020 Page 4 of 4 http://www.judis.nic.in