The Management Of Metropolitan vs The Special Deputy Commissioner ...
2021 Latest Caselaw 2679 Mad

                                                                                W.A.No.232 of 2021



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 04.02.2021

                                                          CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                              AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                                     W.A.No.232 of 2021

                     The Management of Metropolitan
                       Transport Corporation (Chennai) Ltd.
                     Pallavan Illam, Anna Salai
                     Chennai 600 002.                                     ...   Appellant

                                                        Vs.

                     1. The Special Deputy Commissioner of Labour
                        (Under Section 33(2)(B) of the Industrial Disputes
                          Act, 1947)
                        DMS Compound
                        Chennai 600 018.

                     2. G.Dennis Nelson                                   ...   Respondents


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

                     order dated 23.06.2017 made in W.P.No.28117 of 2015.



                                     For Appellant             ::   Mr.Desingu Natesan
                                                                    For Mr.P.Paramasiva Doss



                     __________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                                  W.A.No.232 of 2021




                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Since the appellant does not wish to press the appeal and seeks

to withdraw the same, W.A.No.232 of 2021 is dismissed as withdrawn

without going into merits thereof.

2. There will be no order as to costs. As a consequence, CMP

No.989 of 2021 is also dismissed.

(S.B., CJ.) (S.K.R., J.) 04.02.2021

Index : Yes/No

kpl

To

The Special Deputy Commissioner of Labour (Under Section 33(2)(B) of the Industrial Disputes Act, 1947) DMS Compound Chennai 600 018.

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.232 of 2021

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(kpl)

W.A.No.232 of 2021

04.02.2021

__________

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