D.Vinoji vs B.Dilip Kumar
2021 Latest Caselaw 14994 Mad

                                                                                    W.A.No.789 of 2016



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.07.2021

                                                         CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                    and
                                   THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                    W.A.No.789/2016 and CMP.No.10359/2016

                     D.Vinoji                                                    ... Appellant
                                                          -vs-
                     1.B.Dilip Kumar

                     2.The Secretary to the Government,
                       Department of Home,
                       Government of Tamil Nadu,
                       Secretariat, Chennai-600 009.

                     3.The Director General of Police,
                       O/o.Director General of Police,
                       Mylapore, Chennai-600 004.

                     4.Joint Director,
                       Central Bureau of Investigation (CBI),
                       Rajaji Bhavan, Besant Nagar,
                       Chennai-600 090.                                    ...   Respondents

                     Prayer:        Writ appeal filed under Clause 15 of the Letters Patent

                     against the order dated 13.04.2016 made in W.P.No.26991/2014 by a

                     learned Single Judge.

                                         For Appellant           :   Mr.Abdul Rahman

                                                                     for M/s.T.Velumani

                                         For respondents         :   Mr.T.Arun Kumar,

                                         2 and 3                     Government Advocate

https://www.mhc.tn.gov.in/judis/
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                                                                              W.A.No.789 of 2016




                                                    JUDGMENT

(Judgment of the Court was pronounced by T.RAJA.J)

Learned Counsel for the appellant stated that he has got

instructions to withdraw the present Writ Appeal and he has also filed

a Memo dated 27.07.2021 to that effect.

2. Recording the same, permission is granted to withdraw

the present Writ Appeal. Accordingly, the present Writ Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is also closed.

                                                              (T.R.J.,)      (V.S.G.J.,)

                                                                     27.07.2021


                     tsi



                     To

1.The Secretary to the Government, Department of Home, Government of Tamil Nadu, Secretariat, Chennai-600 009.

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

W.A.No.789 of 2016

2.The Director General of Police, O/o.Director General of Police, Mylapore, Chennai-600 004.

3.Joint Director, Central Bureau of Investigation (CBI), Rajaji Bhavan, Besant Nagar, Chennai-600 090.

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

W.A.No.789 of 2016

T.RAJA, J.

and V.SIVAGNANAM, J.

tsi

W.A.No.789/2016

27.07.2021

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