The Management Of The Lakshmi ... vs The Presiding Officer
2021 Latest Caselaw 16416 Mad

                                                              W.A.No.357 of 2014 and M.P.No.1 of 2014

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.08.2021

                                                     CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                    and
                                   THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                     W.A.No.357 of 2014 and M.P.No.1 of 2014


                     The Management of the Lakshmi Vilas Bank Ltd.,
                     Administrative Office,
                     Salem Road,
                     Kathaparai,
                     Karur 639 006.                                          ... Appellant

                                                       -vs-

                     1.The Presiding Officer,
                       Industrial Tribunal,
                       Chennai, Tamil Nadu.

                     2.E.Ravi

                     3.S.Soundararajan

                     4.T.Sundar

                     5.G.Shankear

                     6.E.Manjunathan

                     7.P.Muralidharan                                        ... Respondents


                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent Act
                     against the order passed by His Lordship Mr.Justice S.Nagamuthu
                     dated 29.08.2013 made in W.P. No.449 of 2003.


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https://www.mhc.tn.gov.in/judis/
                                                                 W.A.No.357 of 2014 and M.P.No.1 of 2014



                                                                                   T.RAJA, J.
                                                                                        and
                                                                            V.SIVAGNANAM, J.

                                                                                                   vga

                                         For Appellant    : Mr.Anand Gopalan

                                         For Respondents : Mr.K.V.Dhanapalan for
                                                           M/s.T.Fennwalir Association

                                                    JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.) When the matter is called, learned counsel appearing for the

appellant seeks permission of this Court to withdraw the appeal, since

the parties are going to settle the matter. He has also made an

endorsement to that effect in the bundle.

2.Recording the submission and the endorsement made by the

learned counsel appearing for the appellant, this writ appeal stands

dismissed as withdrawn. Consequently, M.P. No.1 of 2014 is closed. No

costs.

                                                                   (T.R.,J.)      (V.S.G.,J.)
                                                                          11.08.2021
                     vga

                     To
                     The Presiding Officer,
                     Industrial Tribunal,
                     Chennai, Tamil Nadu.

W.A.No.357 of 2014 and M.P.No.1 of 2014

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