Madras High Court
M/S.Veetra Computer Solution vs M/S.Kotak Mahindra Bank on 23 August, 2021
Bench: Sanjib Banerjee, M.Duraiswamy
W.P.(MD)No.2545 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.08.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The HON'BLE MR.JUSTICE M.DURAISWAMY
W.P.(MD) No.2545 of 2020
and
W.M.P.(MD) No.2198 of 2020
1.M/s.Veetra Computer Solution,
By its Partner S.Ramasubbu,
2.R.Jayasree
3.S.Ramasubbu
4.K.K.Sureshbabu .. Petitioners
Vs
M/s.Kotak Mahindra Bank,
Rep. by its Authorized Officer,
Mr.Sumit Goowshinda.
No.27, BKC, C27, Block,
Bandra Kurla Complex,
Bandra C, Mumbai,
Maharashtra,
India – 400 051, and having
Branch Office at 5th Floor,
Samson Towers,
402L, Pantheon Road,
Egmore, Chennai – 600 008. .. Respondent
Page 1 of 4
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.2545 of 2020
PRAYER: Petition under Article 226 of the Constitution of India seeking
issuance of a writ of Certiorarified Mandamus, calling for the records
relating to the order made by the Chief Judicial Magistrate, in Cr.M.P.
No.1524 of 2019, dated 08.01.2020 and quash the same as illegal and
consequently direct the respondent not to take possession of the petitioners'
property bearing Door No.101-A, North Perumal Maistry Street, Madurai –
625 001 and Block No.2 Resurvey No.135/1A of Thallakulam Village,
Madurai North Taluk, Tallakulam Sub-division, Madurai North Registration
District, Madurai together with all building and fixtures therein.
For Petitioners : No appearance
ORDER
[Order of the Court was made by The Hon'ble CHIEF JUSTICE] Since the petitioner is not represented and no attempt was made to prosecute the matter earlier, W.P.(MD) No.2545 of 2020 is dismissed for default.
2.It is recorded that when the matter was last taken up on July 30, 2021, advocate for the petitioner had represented that she had no Page 2 of 4 https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.2545 of 2020 instructions from her client. There will be no order as to costs.
W.M.P(MD) No.2198 of 2020 is closed.
(S.B., CJ.) (M.D., J.)
23.08.2021
Index : Yes/No
Internet : Yes/No
RM/SSL
Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
Page 3 of 4https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.2545 of 2020 THE HON'BLE CHIEF JUSTICE and M.DURAISWAMY, J.
RM/SSL W.P.(MD) No.2545 of 2020 23.08.2021 Page 4 of 4 https://www.mhc.tn.gov.in/judis/