TAMIL NADU MERCANTILE BANK LTD Vs. SUB-REGISTRAR

JUDGEMENT

(1.) Heard Mr.N.Dilip Kumar, learned counsel appearing for the petitioner and Mr.M.Murugan, learned Government Advocate appearing for the respondents.

(2.) By consent on either side, these writ petitions are taken up for disposal.

(3.) In the light of the orders we propose to pass in this writ petition, taking note of the law laid down by the Full Bench in the case of Assistant Commissioner (CT) Vs. The Indian Overseas Bank reported in 2016 (6) CTC 769, notice to the respondents 2 to 5 is dispensed with. Therefore, we propose to consider the prayer sought for by the petitioner as against the first respondent alone.