At, Before the Madurai Bench of Madras High Court
By, THE HONOURABLE MR. JUSTICE V. DHANAPALAN & THE HONOURABLE MS. JUSTICE V.M. VELUMANI
For the Petitioner: S. Vinayak, Advocate. For the Respondents: Pala. Ramasamy, Advocate.
Judgment Text
(Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for a Writ of Certiorari to call for the records relating to the notice of intended sale dated 23.09.2014 passed by the respondent and quash the same.)
V. Dhanapalan, J.
1. When the matter is taken up for hearing, the learned counsel for the respondent by informing that the auction which was scheduled on 30.10.2014, had not taken place, as there was no bidder, on the said date. Therefore, this Writ Petition has become infractuous.
2. The learned counsel for the petitioner also endorsed the view of the learned counsel for the respondent. An endorsement to that effect is also made in the main bundle by him.
3. Accordingly, this Writ Petition is dismissed as having become infractuous
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. Consequently, the connected miscellaneous Petition is closed. No costs.