(Through Video Conferencing) vs Jomana Naicker : 1St
2021 Latest Caselaw 628 Mad

                                                           CMP(MD) No.8829/2018 in WA(MD) No.SR36491/2018


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 07.01.2021

                                                         CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                           AND
                               THE HONOURABLE MRS. JUSTICE S.ANANTHI

                                            CMP(MD) No.8829 of 2018 in
                                            W.A.(MD)No.SR36491 of 2018
                                            (Through Video Conferencing)
                      B.Jonama Naicker                                               : Appellant/
                                                                                       2nd respondent
                                                            Vs.

                      1.Jomana Naicker                                       : 1st respondent/Writ
                                                                                     petitioner

                      2.The Assistant Engineer,
                        Tamil Nadu Generation and Distribution Corporation,
                       (TANGEDCO)
                        Dindigul District.                           : 2nd Respondent/
                                                                            1st respondent

                      PRAYER: Writ Appeal is filed under Section 15 of Letters Patent Act
                      against the order of this Court made in W.P.(MD) No.6203/2016 dated
                      25.07.2018.
                                    For Petitioner      : Mr.S.Vinod Sathya Lazar
                                    For Respondents : No appearance for R1 & R2



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                                                        CMP(MD) No.8829/2018 in WA(MD) No.SR36491/2018


                                                   JUDGMENT

(Order of the Court was made by M.M.SUNDRESH, J)

The learned counsel for the petitioner seeks permission of this

Court to withdraw the application to condone delay of 6 days in filing the

writ appeal.

2.In view of the submission so made, the Miscellaneous Petition is

dismissed as withdrawn. Consequently, writ appeal in

WA(MD)No.SR36491/2018 stands rejected. No costs.

[M.M.S., J.] & [S.A.I., J.] 07.01.2021 Index : Yes/No Internet : Yes RR 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. To The Assistant Engineer, Tamil Nadu Generation and Distribution Corporation, (TANGEDCO) Dindigul District.

http://www.judis.nic.in CMP(MD) No.8829/2018 in WA(MD) No.SR36491/2018

M.M.SUNDRESH, J AND S.ANANTHI, J

RR

Order made in CMP(MD) No.8829 of 2018 in W.A.(MD)No.SR36491 of 2018

Dated: 07.01.2021

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