LAWS(MAD)-2010-5-31

G VEERARAGHAVAN Vs. CHIEF MANAGER INDIAN BANK

Decided On May 27, 2010
G. VEERARAGHAVAN Appellant
V/S
CHIEF MANAGER Respondents

JUDGEMENT

(1.) By consent of both the parties, the writ petition itself is taken up for final disposal.

(2.) The prayer in the writ petition is to issue a Writ of Certiorarified Mandamus calling for the entire records pertaining to the impugned order dated 15.5.2010; to quash the same and to direct the respondent to extend the time for depositing the balance sale consideration of Rs.50 lakhs by a period of eight weeks.

(3.) Heard Mr.V.T.Gopalan, learned Senior Counsel appearing for the petitioner and Mr.V.Raghavachari, learned counsel appearing for the respondent-bank.