V.Ravichandran vs The Superintending Engineer
2021 Latest Caselaw 11716 Mad

                                                                             W.A.No.3452 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.06.2021

                                                          CORAM

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

                                                  W.A.No.3452 of 2019
                                               and C.M.P.No.22119 of 2019

                     V.Ravichandran                                                 .. Appellant

                                                           Vs

                     1.The Superintending Engineer,
                       Villupuram Electricity Distribution Circle,
                       Villupuram.

                     2.The Assistant Executive Engineer, TNEB
                       Operation & Maintenance/Town/Tangedco,
                       Tindivanam - 604 001.
                       Villupuram District.                                     .. Respondents

                           Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 03.01.2014 made in M.P.No.2 of 2013 in W.P.No.14381 of
                     2013.

                               For Appellant          :     No Appearance

                               For Respondents        :     Mr.M.Varun Kumar

                                                      JUDGMENT

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

Challenging the order dated 03.01.2014 passed in M.P.No.2 of

2013 in W.P.No.14381 of 2013, the present writ appeal has been filed.

https://www.mhc.tn.gov.in/judis/ W.A.No.3452 of 2019

2. There is no representation on behalf of the appellant.

3. Learned counsel appearing for the respondents submitted that

the appeal has been filed against the interlocutory order and the

verification with the high court website indicates that the writ petition

itself has been disposed of.

4. Considering the above, this writ appeal stands closed. No

costs. Consequently, the connected miscellaneous petition is closed.

                                                                  (M.M.S., J.)    (R.N.M., J.)
                                                                          15.06.2021
                     Index:Yes/No
                     mmi/ssm


                     To:

1.The Superintending Engineer, Villupuram Electricity Distribution Circle, Villupuram.

2.The Assistant Executive Engineer, TNEB Operation & Maintenance/Town/Tangedco, Tindivanam - 604 001.

Villupuram District.

https://www.mhc.tn.gov.in/judis/ W.A.No.3452 of 2019

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.3452 of 2019

15.06.2021

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