P.Thangapandi vs The Tamil Nadu State Transport ...
2021 Latest Caselaw 3782 Mad

                                                                              W.A(MD)No.1158 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 15.02.2021


                                                      CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                         W.A(MD)No.1158 of 2012
                                       and M.P(MD)Nos.1 to 3 of 2012

                    P.Thangapandi                              ... Appellant/Petitioner

                                                        Vs.

                    1.The Tamil Nadu State Transport Corporation
                        (Madurai) Limited,
                      Rep. by its Managing Director,
                      Bye-Pass Road, Madurai – 625 010.

                    2.The General Manager,
                      The Tamil Nadu State Transport Corporation
                        (Madurai) Limited,
                      Madurai Region, Bye-Pass Road,
                      Madurai – 625 010.

                    3.The Chairman,
                      Regional Medical Board,
                      Government Theni Medical College Hospital,
                      Theni.                         ... Respondents/Respondents


                    Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
                    aside the order, dated 16.11.2012 made in W.P(MD)No.12420 of 2012
                    on the file of this Court.


                                For Appellant       : Mr.A.Rahul

                                For RR 1 & 2        : Mr.J.Senthil Kumariah

                                For R – 3           : Mr.S.Chandrasekaran

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                                                                       W.A(MD)No.1158 of 2012



                                                 JUDGMENT

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

The learned counsel appearing for the appellant sought the

permission of this Court to withdraw the Writ Appeal and he has also

made an endorsement to that effect.

2. In view of the same, this Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petitions

are closed.

                                                           [P.S.N.,J]    [S.K.,J.]
                                                                15.02.2021
                    Index         :Yes/No
                    Internet      :Yes/No
                    ps

                    Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

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W.A(MD)No.1158 of 2012

To

1.The Tamil Nadu State Transport Corporation (Madurai) Limited, Rep. by its Managing Director, Bye-Pass Road, Madurai – 625 010.

2.The General Manager, The Tamil Nadu State Transport Corporation (Madurai) Limited, Madurai Region, Bye-Pass Road, Madurai – 625 010.

3.The Chairman, Regional Medical Board, Government Theni Medical College Hospital, Theni.

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W.A(MD)No.1158 of 2012

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.1158 of 2012

15.02.2021

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