Imc Limited vs Kamarajar Port Limited
2021 Latest Caselaw 19968 Mad

                                                                         W.A.Nos.287 and 288 of 2017



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 29.09.2021

                                                        CORAM

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                     W.A.Nos.287 and 288 of 2017 and CMP.Nos.4582 to 4584/2017
                                          and 12302/2018


                     IMC Limited,
                     A company incorporated under the Indian
                     Companies Act, 1913, having its Registered
                     Office at :
                     232/A, A.J.C. Bose Road,
                     Kolkata, West Bengal 700 020
                     rep. by its Power of Attorney
                     Mr.M.R.Lakshminarayanan                 ... Appellant in both W.As.
                                                     -vs-

                     1. Kamarajar Port Limited,
                        Port Administrative Building,
                        Vallur, Chennai-600 120,
                        rep. by General Manager
                        (CS&BD)                           ... 1st respondent in W.A.287/2017

                     2. Union of India rep. by the
                        Secretary, Government of India,
                        Ministry of Shopping,
                        Transport Bhawan,
                        Sansad Marg,
                        New Delhi-110 001.             ... 2nd Respondent in W.A.287/2017
                                                           & respondent in W.A.288/2017




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                                                                            W.A.Nos.287 and 288 of 2017




                     Prayer:          Writ Appeals filed under Clause 15 of the Letters Patent

                     against the Common Order of the learned Single Judge made in

                     W.P.Nos.36423 and 36424/2016 dated 20.12.2016.


                                            For Appellant        : Mr.Vijay Narayan,
                                            in both appeals        Senior Counsel
                                                                  for M/s.K.Gowtham Kumar


                                            For 1st Respondent   : Mr.Krishna Pandian
                                            in W.A.287/2017

                                            For 2nd Respondent in: Mr.B.Sudhir Kumar
                                            W.A.287/2017 and
                                            respondent in W.A.No.
                                            288/2017

                                                        COMMON JUDGMENT

                                       (Judgment of the Court was pronounced by T.RAJA.J)

                                   These Writ Appeals have been directed against the Common

                     Order of the learned Single Judge made in W.P.Nos.36423 and

                     36424/2016 dated 20.12.2016.



                               2.      When these Writ Appeals were called today, learned Senior

                     Counsel appearing for the appellant in both these Writ Appeals, on

                     instructions from his client submitted that the appellant has resorted to

                     make a detailed representation to the Government of India to consider

                     their request, therefore, the present Writ Appeals may be dismissed as

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                                                                             W.A.Nos.287 and 288 of 2017



                     withdrawn.



                               3.     Recording the submission of the learned Senior Counsel for

                     the appellant, both these writ appeals are dismissed as withdrawn. No

                     costs.         Consequently, connected Miscellaneous Petitions are also

                     closed.



                                                                 (T.R.J.,)          (T.V.T.S.J.,)

                                                                         29.09.2021
                     tsi

                     To

                     The Secretary,
                     Union of India,
                     Government of India,
                     Ministry of Shopping,
                     Transport Bhawan,
                     Sansad Marg,
                     New Delhi-110 001.




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                                            W.A.Nos.287 and 288 of 2017



                                                T.RAJA, J.

and T.V.THAMILSELVI, J.

tsi

W.A.Nos.287 and 288/2017

29.09.2021

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