R.Subash vs The Chief Secretary To Govt. Of ...
2021 Latest Caselaw 301 Mad

                                                                              W.A.No.1010 of 2020



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:      05.01.2021

                                                     CORAM :

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


                                                W.A.No.1010 of 2020

                     R.Subash                                           ...   Appellant


                                                    Vs.


                     1.The Chief Secretary to Govt. of Puducherry,
                       Chief Secretariat,
                       Puducherry.

                     2.The Deputy General of Police,
                       Police Department,
                       Puducherry.

                     3.The Chairperson,
                       Internal Complaints Committee-cum-Secretary (Law),
                       Chief Secretariat,
                       Puducherry.

                     4.M.Monisha                                        ...   Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 22.9.2020 made in W.P.No.13118 of 2020.


                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                W.A.No.1010 of 2020



                                      For Appellant            : Mr.AR.L.Sundaresan
                                                                 Senior Counsel
                                                                 for M/s.V.Ajayakumar

                                      For Respondents          : Mr.Syed Mustafa
                                                                 Spl. Govt. Pleader (Pondy)
                                                                 for respondent Nos.1 to 3

                                                         JUDGMENT

(Delivered by The Hon'ble Chief Justice)

Since the appellant does not press the appeal, the appeal is

permitted to be withdrawn as not pressed.

2. The filing of the appeal and, indeed, the writ petition should

not prejudice the appellant in availing of other remedies open to the

appellant in accordance with law.

W.A.No.1010 of 2020 stands dismissed as withdrawn without

any order as to costs. Consequently, C.M.P.No.12393 of 2020 is

closed.

(S.B., CJ.) (S.K.R., J.) 05.01.2021

Index : Yes/No sasi

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.1010 of 2020

To

1.The Chief Secretary to Govt. of Puducherry, Chief Secretariat, Puducherry.

2.The Deputy General of Police, Police Department, Puducherry.

3.The Chairperson, Internal Complaints Committee-cum-Secretary (Law), Chief Secretariat, Puducherry.

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.1010 of 2020

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

(sasi)

W.A.No.1010 of 2020

05.01.2021

__________

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