P.Srinivasan vs M.Karupayee
2021 Latest Caselaw 22032 Mad

                                                                            CMA(MD)SR No. 16639 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 08.11.2021

                                                           CORAM

                                   THE HONOURABLE MRS.JUSTICE S. ANANTHI

                                           CMA(MD)SR No. 16639 of 2019


                    P.Srinivasan                                       : Appellant/ Respondent

                                                       Vs.
                    M.Karupayee                                       : Respondent/Petitioner

                    PRAYER:- Civil Miscellaneous Appeal filed under Section 30(1) of W.C
                    Act, against the order dated 25.04.2017 passed in W.C.No.106 of 2013 by
                    the Commissioner of Labour for Workmen Compensation, Madurai,
                    granting award of compensation of Rs.5,73,446/- with interest to the
                    respondent.


                                          For petitioner     : Mr.S.Jeyasingh


                                                           JUDGMENT

Today, when the matter is taken up of hearing, the learned counsel

for the petitioner seeks permission of this Court to withdraw this Civil

Miscellaneous Appeal.

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CMA(MD)SR No. 16639 of 2019

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

petitioner, this Civil Miscellaneous Appeal is dismissed as withdrawn at

the SR stage itself.

08.11.2021

Index : Yes : No Internet : Yes : No das

To

The Commissioner of Labour for Workmen Compensation, Madurai.

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CMA(MD)SR No. 16639 of 2019

S. ANANTHI, J.,

das

CMA(MD)SR No. 16639 of 2019

08.11.2021

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