Tamil Nadu Electricity Board vs N.P.C.Jesudian
2021 Latest Caselaw 18128 Mad

                                                            1

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 03.09.2021

                                                          Coram

                                       THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                         AND
                                        THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                  W.A.No.1915 of 2018
                                                and CMP.No.15454 of 2018


                      1. Tamil Nadu Electricity Board
                         Rep.by its Chairman
                         N.P.K.K.R.Maligai,
                         Anna Salai,
                         Chennai 600 002.

                      2. The Member (Accounts)
                         Tamil Nadu Electricity Board,
                         No.800, Anna Salai,
                         Chennai 600 002.

                      3. The Secretary,
                         Secretariat Branch,
                         Tamil Nadu Electricity Board,
                         No.800, Anna Salai,
                         Chennai – 600 002.                                         ... Appellants

                                                            vs.

                      N.P.C.Jesudian                                               ... Respondent



                              Writ appeal is filed under clause 15 of the Letter Patent against the
                      order of the learned single Judge dated 18.04.2013 made in W.P.No.17 of
                      2007.


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                            For Appellants      : Mr.P.Subramanian,
                                                  Standing Counsel

                            For Respondent      : Mr.S.Ilamvazhudhi




                                                      JUDGMENT

(Judgment of the Court was made by S.VAIDYANATHAN, J.)

When the matter is taken up for hearing, it is represented by

Mr.S.Ilamvazhudhi, learned counsel appearing for the respondent that the sole

respondent died on 21.01.2021, therefore nothing survives for adjudication.

2. Recording the same the writ appeal is dismissed as abated. No costs.

Consequently connected miscellaneous petition is also closed.

(S.V.N.J.,) (A.A.N.J.,)

03.09.2021

dpq Speaking order/Non-speaking order Index: Yes Internet: Yes

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S.VAIDYANATHAN,J.

and A.A.NAKKIRAN,J.

dpq

To

1. The Chairman N.P.K.K.R.Maligai, Anna Salai, Chennai 600 002.

2. The Member (Accounts) Tamil Nadu Electricity Board, No.800, Anna Salai, Chennai 600 002.

3. The Secretary, Secretariat Branch, Tamil Nadu Electricity Board, No.800, Anna Salai, Chennai – 600 002.

W.A.No.1915 of 2018 and CMP.No.15454 of 2018

03.09.2021

http://www.judis.nic.in