K.Somu vs Gurunathan
2021 Latest Caselaw 15282 Mad

                                                                                C.M.A.(MD)No.552 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 29.07.2021

                                                           CORAM:

                                     THE HONOURABLE MRS.JUSTICE R.THARANI

                                                  C.M.A.(MD)No.552 of 2014
                1.K.Somu
                2.S.Gandhiammal                                                     ... Appellants
                                                        Vs.
                1.Gurunathan
                2.Duraisingam                                                       ... Respondents


                Prayer: Civil Miscellaneous Appeal filed under Section 30 of Workman
                Compensation Act, 1923, against the award in respect of interest passed in
                W.C.No.214 of 2010, dated 21.03.2014, on the file of the Commissioner for
                Workman Compensation cum Deputy Commissioner of Labour, Madurai.


                                            For Appellants     : Mr.K.Kumaravel
                                            For R1             : Mr.Prahalad Ravi
                                            For R2             : Mr.S.Srinivasa Raghavan


                                                       JUDGMENT

The learned counsel for the appellants seeks permission of this Court

to withdraw the Civil Miscellaneous Appeal and he has also filed a memo to

that effect. Memo is recorded.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.552 of 2014

2. This Civil Miscellaneous Appeal is dismissed as withdrawn.

No costs.

29.07.2021

Index : Yes / No Internet : Yes / No Ls 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

1.The Commissioner for Workman Compensation cum Deputy Commissioner of Labour, Madurai.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.552 of 2014

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.552 of 2014

R.THARANI.,J.

Ls

C.M.A.(MD)No.552 of 2014

29.07.2021

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