Nesamanimaran Muthu vs The Deputy Director
2022 Latest Caselaw 8425 Mad

                                                                                         W.A.No.245 of 2022

                                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          Dated: 21.04.2022

                                                                Coram:

                              THE HONOURABLE MR.MUNISHWAR NATH BHANDARI, Chief Justice
                                                       and
                                 THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                     Writ Appeal No.245 of 2022
                                                                and
                                                      C.M.P.No.1797 of 2022
                                                                  --

                     Nesamanimaran Muthu,
                     Represented by his Special Power of Attorney
                     Mr.Joseph Anand Muthu                                                    .. Appellant

                                                                  Vs.
                     The Deputy Director,
                     Office of the Joint Director,
                     Directorate of Enforcement, Chennai Zone-II,
                     III Block, III & IV Floor, Shastri Bhavan,
                     No.26, Haddows Road, Chennai-600 006.                                    .. Respondent


                                  Writ Appeal filed under Clause 15 of the Letters Patent, against the order
                     dated 06.12.2021 passed by the learned Single Judge in W.P.No.21111 of 2021
                     on the file of this Court.


                     For appellant         : Mr.M.R.Venkatesh
                     For respondent : Mr.N.Ramesh
                                            Special Public Prosecutor




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https://www.mhc.tn.gov.in/judis
                                                                                         W.A.No.245 of 2022



                                                        JUDGMENT

(The Judgment of the Court was delivered by The Honourable Chief Justice)

Learned Counsel for the appellant submits that, on the instructions passed

on to him by his client, he prays for withdrawal of the Writ Appeal. Accordingly,

the Writ Appeal is dismissed as withdrawn. There shall be no order as to costs.

Consequently, connected miscellaneous petition is closed.

                                                                                (M.N.B., C J)     (D.B.C.J)
                                                                                        21.04.2022
                     cs


                     To

                     The Deputy Director,

Office of the Joint Director, Directorate of Enforcement, Chennai Zone-II, III Block, III & IV Floor, Shastri Bhavan, No.26, Haddows Road, Chennai-600 006.

Page No.2/3

https://www.mhc.tn.gov.in/judis W.A.No.245 of 2022

THE HONOURABLE CHIEF JUSTICE and D.BHARATHA CHAKRAVARTHY, J

cs

Writ Appeal No.245 of 2022

21.04.2022

Page No.3/3

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