Madras High Court
M/S.C.R.N.Granites vs The General Manager (Rec.& Lm & R) on 9 June, 2022
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.1769 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.06.2022
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
W.P.No.1769 of 2017
and
W.M.P.Nos.1753, 1754 of 2017 and 2818 of 2022
M/s.C.R.N.Granites,
Represented by its Managing Partner,
H.C.Harinath,
S.F.No.260/2, Jyothi Nagar,
Gopasandram, NH-47,
Kamandoddi Post,
Hosur, Krishnagiri District - 635 109. ... Petitioner
Vs.
1.The General Manager (Rec.& LM & R),
The Tamil Nadu Industrial Investment
Corporation Limited (TIIC),
692, Annasalai, Nandanam,
Chennai - 600 035.
2.The Regional Manager,
The Tamil Nadu Industrial Investment
Corporation Limited (TIIC),
692, Annasalai, Nandanam,
Chennai - 600 035.
____________
https://www.mhc.tn.gov.in/judis
Page No. 1 of 4
W.P.No.1769 of 2017
3.The Branch Manager,
The Tamil Nadu Industrial Investment
Corporation Limited (TIIC),
No.7, 2nd Floor, 2nd Cross,
Kamaraj Colony, Hosur,
Krishnagiri District - 635 109. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Certiorarified Mandamus, calling for the records
relevant to the order in TIIC:HSR:FU:2016-2017 dated 03.01.2017 passed by
the third respondent and quash the same as illegal, improper, unreasonable,
arbitrary and against the Principles of Natural Justice and thereby direct the
respondents to furnish the true and correct statement of accounts in respect of
Loan Amount Nos.84T1156, 84B0394 and 84T1167 for the loan availed by
the petitioner from the respondents corporation and regularize the period of
repayment of loan amount by the petitioner as per the loan sanctioned letter
dated 03.01.2022.
For Petitioner : No appearance
For Respondents : Mr.K.Magesh
ORDER
There is no representation on behalf of the petitioner. Mr.K.Magesh, learned counsel takes notice on behalf of the respondents and submits that against the possession notice, the petitioner had preferred an appeal in ____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 4 W.P.No.1769 of 2017 A.No.257 of 2022 against the auction notice before the Debts Recovery Tribunal-2, Chennai and that the conditional order came to be passed which has been complied by the petitioner. He would further submits that this writ petition has become infructuous.
2. Recording the same, this Writ Petition stands dismissed as infructuous. No costs. Consequently, connected Writ Miscellaneous Petitions are closed.
09.06.2022 Index : Yes/No Internet : Yes/No Speaking/Non-speaking Order arb To
1.The General Manager (Rec.& LM & R), The Tamil Nadu Industrial Investment Corporation Limited (TIIC), 692, Annasalai, Nandanam, Chennai - 600 035.
2.The Regional Manager, The Tamil Nadu Industrial Investment Corporation Limited (TIIC), 692, Annasalai, Nandanam, Chennai - 600 035.
____________ https://www.mhc.tn.gov.in/judis Page No. 3 of 4 W.P.No.1769 of 2017 C.SARAVANAN, J.
arb
3.The Branch Manager, The Tamil Nadu Industrial Investment Corporation Limited (TIIC), No.7, 2nd Floor, 2nd Cross, Kamaraj Colony, Hosur, Krishnagiri District - 635 109.
W.P.No.1769 of 2017and W.M.P.Nos.1753, 1754 of 2017 and 2818 of 2022 09.06.2022 ____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 4