The Management vs The Presiding Officer
2021 Latest Caselaw 22680 Mad

                                                                            W.A.Nos.546 and 547 of 2016

                                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATE: 18.11.2021

                                                             CORAM:

                           THE HON'BLE MR. JUSTICE M.DURAISWAMY, ACTING CHIEF JUSTICE
                                                      AND
                                THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                 W.A.Nos.546 and 547 of 2016
                                                  and C.M.P.No.7400 of 2016


                     The Management,
                     M/s.Eastern Chrome Tanning Corporation Pvt. Ltd.,
                     M.C. Road, Solur, Ambur,
                     Vellore District,
                     rep by A.R.Vijayakumar,
                     Deputy General Manager - HR                 ... Appellants in both W.As.
                                                       Vs.

                     1.The Presiding Officer,
                       Principal Labour Court,
                       Vellore, Vellore District.

                     2.R.Sugundan

                     3.The Management of Three Star Industrial Services,
                       43 & 44, Maruthi Nagar,
                       Peryapudur Post,
                       Katpadi.                                   ... Respondents in both W.As.


                                  Appeals filed under Clause 15 of the Letters Patent against the order
                     dated 26.10.2016 passed in M.P.No.2 of 2014 in W.P.No.11663 of 2014 and
                     M.P.No.1 of 2015 in W.PNo.11663 of 2014.




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                                                                            W.A.Nos.546 and 547 of 2016

                                  For Appellants     : M/s.Gupta and Ravi
                                  (in both W.As.)

                                  For Respondents    : Mr.K.M.Ramesh (R2)
                                                       R1 – Court
                                                      R3 – no appearance
                                                      COMMON JUDGMENT

                                    (Judgment was delivered by M.DURAISWAMY, ACJ.)



                                  The learned counsel appearing for the appellant seeks the permission

                     of this Court to withdrawn the Writ Appeals for the reason that the parties

                     had settled the matter out of Court.




                                  2.Recording the submission made by the learned counsel for the

                     appellants, the Writ Appeals are dismissed as withdrawn. No costs.

                     Consequently, the connected miscellaneous petition is closed.




                     Index         : Yes/No                             [M.D., ACJ.] [J.S.N.P., J.]
                     va                                                          18.11.2021

                     To

                     1.The Presiding Officer,
                       Principal Labour Court,
                       Vellore, Vellore District.




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                                           W.A.Nos.546 and 547 of 2016



                                   M.DURAISWAMY, ACJ.
                                   and
                                  J.SATHYA NARAYANA PRASAD, J.

va

W.A.Nos.546 and 547 of 2016 and C.M.P.No.7400 of 2016

18.11.2021

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