R.Soundar vs The Managing Director on 15 December, 2021

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Madras High Court

R.Soundar vs The Managing Director on 15 December, 2021

Bench: V.M.Velumani

                                                                     C.R.P.(NPD)No.2398 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 15.12.2021

                                                     CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                           C.R.P.(NPD)No.2398 of 2014
                                              and M.P.No.1 of 2014
                     R.Soundar                                               .. Petitioner
                                                          Vs.
                     1.The Managing Director
                     Dharmapuri District Co-operative
                       Milk Producers Union Ltd.
                     Salem Road, Krishnagiri-635 001.

                     2.Deputy Registrar (Milk)
                     Dharmapuri.

                     3.R.Narayanasamy
                     Assistant Manager, (In-charge) Engineering
                     No.12, Thammana nagar
                     Krishnagiri 635 001.                                     .. Respondents

                     PRAYER: Civil Revision Petition filed under Article 227 of the
                     Constitution of India, against the judgment and decree dated 26.11.2012
                     made in C.M.A.(Co-operative Societies)No.20 of 2007 on the file of the
                     Tribunal for Co-operative cases (Principal District Court), Krishnagiri,
                     confirming the award dated 12.10.2004 passed by the Deputy Registrar

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https://www.mhc.tn.gov.in/judis
                                                                         C.R.P.(NPD)No.2398 of 2014

                     (Milk) of Co-operative Societies, Dharmapuri, in Surcharge Case
                     Tha.Thi.No.1/2004-05/E.
                                             For Petitioner    : Mr.Vigneshwar
                                                               for Mr.V.Nicholas
                                             For R1            : Mr.P.Narayanamoorthy
                                             For R2            : Mr.S.Arumugam
                                                               Govt. Advocate
                                                           ORDER

(The matter is heard through “Video-conferencing/Hybrid mode”) The learned counsel appearing for the petitioner submitted that sole petitioner died and he has reported no instruction with regard to legal heirs of the sole petitioner.

2.Recording the above submission made by the learned counsel appearing for the petitioner, the Civil Revision Petition stands dismissed.

No costs. Consequently, connected Miscellaneous Petition is closed.

15.12.2021 kj 2/3 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2398 of 2014 V.M.VELUMANI,J.

Kj To The Tribunal for Co-operative cases (Principal District Court), Krishnagiri.

C.R.P.(NPD)No.2398 of 2014 and M.P.No.1 of 2014

15.12.2021 3/3 https://www.mhc.tn.gov.in/judis

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