M.R.Baskaran vs B.Parthasarathy
2021 Latest Caselaw 21320 Mad

                                                                               Writ Appeal No.793 of 2014

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.10.2021

                                                   CORAM :
                                   THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN
                                                     AND
                                   THE HONOURABLE MR. JUSTICE R.VIJAYAKUMAR

                                                Writ Appeal No.793 of 2014

                    M.R.Baskaran                                                        ... Appellant

                                                            vs.

                    1.        B.Parthasarathy

                    2.        The Principal Secretary Cum Commissioner,
                              Chennai Corporation,
                              Rippon Building,
                              Chennai – 600 003.

                    3.        The State of Tamil Nadu,
                              rep. by its Secretary,
                              Municipal Administration and Water Supply Department,
                              Fort St.George,
                              Chennai – 600 009.                                 ...Respondents

                              Writ Appeal filed under Clause 15 of Letters Patent against the order
                    dated 10.03.2014 passed by this Court in W.P.No.2610 of 2014.
                              For Appellant                 :      Mr.A.Jenasenan

                              For Respondents               :      Mr.N.S.Ramesh,
                                                                   Additional Government Pleader


                    Page No.1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                            Writ Appeal No.793 of 2014




                                                   JUDGMENT

(Judgment of the Court delivered by S.VAIDYANATHAN,J.) When the matter was taken up for hearing, learned counsel for the

Appellant sought permission of this Court to withdraw the Writ Appeal. He

has also sent an email dated 27.10.2021 to the Registry of this Court to that

effect.

2. In view of the above, this Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected W.M.P.No.1 of 2014 is

closed.

                                                                         [S.V.N.,J.]   [R.V.,J.]
                                                                               25.10.2021
                    Index                :     Yes/No
                    Speaking Order       :     Yes/No

                    (shk/vm)

https://www.mhc.tn.gov.in/judis/ Writ Appeal No.793 of 2014

S.VAIDYANATHAN,J.

AND R.VIJAYAKUMAR,J.

(shk)

Judgment in W.A.No.793 of 2014

25.10.2021

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