Madras High Court
V.Muralikrishnan vs The Chief Manager on 30 April, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 30.04.2015
CORAM
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
W.P.No.4667 of 2015
1 V.Muralikrishnan
2 S.Velayutham .. Petitioners
Versus
1 The Chief Manager
State Bankof India PBB Indira Nagar Branch
Chennai 600 020
2 The Assistant General Manager
State Bank of India RACPC Old
Mahabalipuram Road Chennai
3 Sri.U.Chiranjeevi
(Banking Ombudsman) C/o.Reserve Bank of
India Fort Glacic Chennai 600 001
4 Mrs.Indira
5 Mrs.Krishnapriya
6 V.Geetha .. Respondents
Prayer: This Writ Petition is filed under Article 226 of the Constitution of India, seeking for a writ of mandamus, directing the 1st respondents to accept the compromise decree without claiming the 3rd to 6th respondents signature for the disclaimer certificate and release the original construction agreement and other documents which had been hypothecated in the HTL Loan Account No. 30000033135 on the 1st respondent Bank.
For Petitioners : Mr.J.Justin
For Respondents : Mr.T.S.Kannan (for R5 & R6)
O R D E R
Mr.J.Justin, learned counsel appearing for the petitioners has circulated a letter dated 24.04.2015 to the Registry seeking permission to withdraw the writ petition. The letter dated 24.04.2015 shall be treated as part of record.
2. Recording the same, the writ petition is dismissed as withdrawn. No Costs.
30.04.2015 Index:No Internet:Yes ars To 1 The Chief Manager State Bankof India PBB Indira Nagar Branch Chennai 600 020 2 The Assistant General Manager State Bank of India RACPC Old Mahabalipuram Road Chennai 3 Sri.U.Chiranjeevi (Banking Ombudsman) C/o.Reserve Bank of India Fort Glacic Chennai 600 001 M.SATHYANARAYANAN.J, ars W.P.No.4667 of 2015 30.04.2015