The Management vs K.Lakshmanan
2021 Latest Caselaw 15140 Mad

                                                      C.M.P.No.4116 of 2021 in WA.Sr.No.21037 of 2021

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 28.07.2021

                                                           CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                   C.M.P.No.4116 of 2021
                                                in W.A.Sr.No.21037 of 2021

                     The Management,
                     T.Stanes & Company Ltd.,
                     8/1597 Trichy Road,
                     Coimbatore - 641 018.                                   .. Petitioner/Appellant

                                                            Vs

                     1.K.Lakshmanan

                     2.The Presiding Officer,
                       Labour Court, Coimbatore.                                    .. Respondents


                               Petition filed under Section 5 of the Limitation Act to condone the

                     delay of 86 days in filing the writ appeal against the order dated

                     26.08.2019 made in W.P.No.31436 of 2013.


                               For Petitioner          :     M/s.T.S.Gopalan and Co.,

                               For Respondents         :     Mr.K.Sathya Murthi for R1
                                                             R2 - Court




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                    C.M.P.No.4116 of 2021 in WA.Sr.No.21037 of 2021



                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

When the matter is taken up for hearing, learned counsel

appearing for the petitioner/appellant submitted that the matter has

been settled and therefore, nothing survives for consideration.

2.In view of the submission made by the learned counsel for the

petitioner/appellant, C.M.P.No.4116 of 2021 in W.A.Sr.No.21037 of

2021 stands closed. Consequently, W.A.Sr.No.21037 of 2021 stands

closed. No costs.

(M.M.S., J.) (R.N.M., J.) 28.07.2021 Index:Yes/No mmi/ssm

To

The Presiding Officer, Labour Court, Coimbatore.

https://www.mhc.tn.gov.in/judis/ C.M.P.No.4116 of 2021 in WA.Sr.No.21037 of 2021

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

C.M.P.No.4116 of 2021 in W.A.Sr.No.21037 of 2021

28.07.2021

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