R.Geethabai vs Tamil Nadu Industrial Investment
2021 Latest Caselaw 17007 Mad

                                                                                 W.A.No.417 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 18.08.2021

                                                          CORAM

                     THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             and
                       THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  W.A.No.417 of 2013
                                                 and M.P.No.1 of 2013

                  R.Geethabai                                                 .. Appellants
                                                           Vs.

                  1. Tamil Nadu Industrial Investment
                     Corporation Ltd.,
                     Rep by its Managing Director,
                     No.473, Anna Salai, Nandanam,
                     Chennai 600 035.

                  2. The Secretary,
                     Industries Department,
                     Government of Tamil Nadu,
                     Fort St.George, Chennai - 9.                       .. Respondents

                                                           ***
                  Prayer: Writ Appeal filed under Clause 15 of Letters Patent praying to allow
                  the above Writ Appeal and set aside the order dated 01.11.2012 made in
                  W.P.No.33856 of 2003.
                                                           ***
                                         For Appellants     : Mr.Satish Kumar
                                                              for M/s.Row and Reddy


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                                                                                W.A.No.417 of 2013

                                         For Respondent-1 : Mr.K.Magesh

                                         For Respondent-2 : Mr.C.Jayaprakash
                                                            Government Counsel

                                                     JUDGMENT

(Judgment of Court was delivered by PUSHPA SATHYANARAYANA, J.)

Today, this appeal is listed under the caption “For Withdrawal” based

on an e-mail dated 17.08.2021 sent by the learned counsel for the appellant to

the Registry. The learned counsel also sought permission of this Court to

withdraw this Writ Appeal.

2. In view of the e-mail dated 17.08.2021 and the submission made

by the learned counsel for the appellant, the Writ Appeal is dismissed as

withdrawn. The e-mail dated 17.08.2021 shall be kept on record. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                       [P.S.N. J.]      [K.R. J.]
                                                                              18.08.2021
                  Index            : Yes/No
                  Internet          : Yes/No
                  srn



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https://www.mhc.tn.gov.in/judis/ W.A.No.417 of 2013

To

1. The Managing Director, Tamil Nadu Industrial Investment Corporation Ltd., No.473, Anna Salai, Nandanam, Chennai 600 035.

2. The Secretary, Industries Department, Government of Tamil Nadu, Fort St.George, Chennai - 9.

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PUSHPA SATHYANARAYANA, J.

and KRISHNAN RAMASAMY, J.

srn

W.A.No.417 of 2013 and M.P.No.1 of 2013

18.08.2021

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