M.Britto Stalin vs The Tamil Nadu National Law ...
2021 Latest Caselaw 20488 Mad

                                                                               W.A.(MD)No.1142 of 2019



                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 05.10.2021

                                                        CORAM :

                                     THE HON'BLE MR.JUSTICE M.DURAISWAMY
                                                     AND
                                   THE HON'BLE MR.JUSTICE K. MURALI SHANKAR

                                                W.A.(MD) No.1142 of 2019
                                                         and
                                               C.M.P(MD)No.10095 of 2019


                   M.Britto Stalin                                 ...Petitioner/Appellant
                                                            Vs

                   The Tamil Nadu National Law University,
                   represented by its Assistant Registrar,
                   Dindigul Main Road,
                   Tiruchirappalli-621 027.                ... Respondent/Respondent

                   PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent praying
                   this Court to set aside the order passed by this Court in W.P(MD).No.19920
                   of 2019, dated 01.10.2019.


                                    For Appellant            :   Mr.T.Lajapathi Roy

                                    For respondent           :   Mr.V.Meenakshisundram




                   __________
                   Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                            W.A.(MD)No.1142 of 2019



                                                     JUDGMENT

[Judgment of the Court was made by M.DURAISWAMY,J]

The learned Counsel appearing for the appellant seeks permission

to withdraw the Writ Appeal. The learned Counsel for the appellant has

also given a letter, dated 22.09.2021 for listing the matter under the

caption “for withdrawal”.

2.In view of the same, the Writ Appeal is dismissed as withdrawn.

No costs. Consequently, the connected Miscellaneous Petition is

dismissed.

(M.D.,J) & (K.M.S.,J) 05.10.2021

Index : Yes/No Internet : Yes/No vsn/lr

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

__________

https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1142 of 2019

presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

The Assistant Registrar, The Tamil Nadu National Law University, Dindigul Main Road, Tiruchirappalli-621 027.

__________

https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1142 of 2019

M. DURAISWAMY, J.

AND K. MURALI SHANKAR, J.

vsn/lr

JUDGMENT MADE IN W.A.(MD) No.1142 of 2019 and C.M.P(MD)No.10095 of 2019

05.10.2021

__________

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