The Management vs The Presiding Officer
2021 Latest Caselaw 9969 Mad

                                                                             W.A.No.950 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 19.04.2021

                                                          CORAM :

                                   THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                    AND
                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                   W.A.No.950 of 2021

                     The Management,
                     Metropolitan Transport Corporation
                              (Chennai) Ltd.,
                     Pallavan House, Anna Salai,
                     Chennai - 2.                                                 ..Appellant
                                                     Vs



                     1.The Presiding Officer,
                       III Additional Labour Court,
                       City Civil Court Annexure Buildings,
                       High Court Compound,
                       Chennai - 104.

                     2.S.Dhandapani                                           ..Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against

                     the order dated 27.11.2020 passed in W.P.No.21932 of 2014.



                                   For Appellant      :        Mr.M.Chidambaram

                                   For Respondents    :        Mr.T.Kumara Vijayan for R2




https://www.mhc.tn.gov.in/judis/
                     Page 1 of 3
                                                                            W.A.No.950 of 2021



                                                     JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

When the matter is taken up for hearing, learned counsel

appearing for the appellant submits that the appeal has become

infructuous.

2.In view of the submission made by the learned counsel

for the appellant, the writ appeal is dismissed as having become

infructuous. No costs. Connected C.M.P.No.5705 of 2021 stands

closed.

(M.M.S., J.) (R.N.M., J.) 19.04.2021 Internet : Yes/No ssm

To:

The Presiding Officer, III Additional Labour Court, City Civil Court Annexure Buildings, High Court Compound, Chennai - 104.

https://www.mhc.tn.gov.in/judis/

W.A.No.950 of 2021

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(ssm)

W.A.No.950 of 2021

19.04.2021

https://www.mhc.tn.gov.in/judis/