A.Sekar Raja vs M.Jothirajan
2021 Latest Caselaw 607 Mad

                                                                       C.M.A.No.787 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 07.01.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                               C.M.A.No.787 of 2017


                     A.Sekar Raja                                     ..Appellant


                                                       Vs.
                     1.M.Jothirajan
                     2.Reliance General Insurance Co. Ltd
                       Branch Office, Shrishti Mahal
                       2nd Floor, New No.41, 8th Street
                       Tatabath, Coimbatore-12.                     ..Respondents


                     Prayer : Civil Miscellaneous Appeal filed under Section 30 of
                     Workmen's Compensation Act, 1923 to set aside the order made in W.C
                     No.29 of 2012 on the file of the Workmen's Compensation
                     Commissioner cum Deputy Commissioner of Labour, Salem dated
                     21.09.2013 and for enhancement of compensation.




                     1/4




https://www.mhc.tn.gov.in/judis/
                                                                        C.M.A.No.787 of 2017

                                     For Appellant   : Mr.C.Kulanthaivel

                                     For Respondents : Mr.S.Arunkumar for R2
                                                       Notice sent for R1

                                                     JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this appeal and also made an endorsement to

that effect.

2. In view of the submission and an endorsement made by the

learned counsel for the appellant, this Civil Miscellaneous Appeal

stands dismissed as withdrawn.

07.01.2021

uma Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

https://www.mhc.tn.gov.in/judis/ C.M.A.No.787 of 2017

To

The Workmen's Compensation Commissioner cum Deputy Commissioner of Labour, Salem

https://www.mhc.tn.gov.in/judis/ C.M.A.No.787 of 2017

S.M.SUBRAMANIAM, J.

uma

C.M.A.No.787 of 2017

07.01.2021

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