V.Lawrance vs M/S Religare Finvest Ltd on 24 June, 2021

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Madras High Court

V.Lawrance vs M/S Religare Finvest Ltd on 24 June, 2021

Bench: R.Mahadevan

                                                                                       W.P.No.14223 of 2015


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 24.06.2021

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                  W.P.No.14223 of 2015
                                                 and MP.Nos.1 & 2 of 2015

                     1. V.Lawrance
                     2. Immaculate Judith                                        ...    Petitioners

                                                                Vs

                     1. M/s Religare Finvest Ltd.,
                        Registered office at D-3
                        P 3B, District Centre, Saket
                        New Delhi 110 017.
                        Also at
                        The Ovel, 5th Floor,
                        Office No.10 & 12,
                        Venkatanarayana Road
                        T.Nagar Chennai 600 017.

                     2. The Passport Officer
                        Royal Towers No.2 & 3,
                        IV Floor, Old No.785, New No.158,
                        Anna Salai,
                        Chennai – 600 002.                                        ... Respondents

                               Petition filed under Article 226 of the Constitution of India, praying
                     for issuance of a Writ of Mandamus by directing the Second Respondent to
                     forbear from taking any action against the Passport of the First Petitioner

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https://www.mhc.tn.gov.in/judis/
                                                                                      W.P.No.14223 of 2015


                     (Passport No.J3723619) and Second Petitioner (Passport No.H9573692)
                     pursuant to the Letter dated 29.04.2015 sent by the First Respondent to the
                     Second Respondent.
                                     For Petitioner     : M/s. S.Rajeni Ramadass
                                     For R1             : Mr. S.Namasivayam
                                     For R2             : Mr. Venkataswamy Babu

                                                         ORDER

When the matter was taken up for hearing, the learned counsel for the petitioner sought permission of this Court to withdraw this writ petition.

2.This matter was heard through video conference and therefore, no endorsement was made in the bundle.

3.Recording the submission so made by the learned counsel for the petitioner, permission is granted to withdraw the case and accordingly, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are also dismissed.



                                                                                       24.06.2021


                     Index           : Yes/No
                     Internet        : Yes/No


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https://www.mhc.tn.gov.in/judis/ W.P.No.14223 of 2015 To

1. M/s Religare Finvest Ltd., Registered office at D-3 P 3B, District Centre, Saket New Delhi 110 017.

Also at The Ovel, 5th Floor, Office No.10 & 12, Venkatanarayana Road T.Nagar Chennai 600 017.

2. The Passport Officer Royal Towers No.2 & 3, IV Floor, Old No.785, New No.158, Anna Salai, Chennai – 600 002.

R.MAHADEVAN, J.

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