M.D.Manickavelu vs The Secretary To Government
2022 Latest Caselaw 13976 Mad

                                                             1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 04.08.2022

                                                          CORAM

                               THE HONOURABLE MR. JUSTICE PARESH UPADHYAY
                                                    and
                            THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN

                                                    W.A.No.1344 of 2022


                     M.D.Manickavelu                                      ..   Appellant

                                                            Vs.

                     1.The Secretary to Government,
                       Agriculture Department,
                       Fort St. George, Chennai – 9.

                     2.The Managing Director,
                       Tamil Nadu Agro Industries
                       Development Corporation Limited,
                       Agro House, Industrial Estate,
                       Guindy, Chennai – 32.                              ..   Respondents



                                  Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 15.03.2021 in W.P.No.15214 of 2010.



                                  For Appellant              ..    Mr.C.Prakasam

                                  For Respondents            ..    Mr.Stalin Abimanyu,
                                                                   Addl. Govt. Pleader for R1




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

(delivered by PARESH UPADHYAY, J.)

Challenge in this appeal is made to the order dated 15.03.2021

recorded on W.P. No.15214 of 2010. This appeal is by the writ

petitioner.

2. Learned advocate for the appellant, after arguing the matter

for some time, seeks permission to withdraw this appeal. Learned

Additional Government Pleader for the first respondent does not have

any objection if the permission as prayed for is granted.

3. The writ appeal is dismissed as withdrawn. No costs.

                                                                    (P.U.J.)      (V.B.S.J.)
                                                                          04.08.2022
                     Index:No
                     mmi/18

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

To

1.The Secretary to Government, Agriculture Department, Fort St. George, Chennai – 9.

2.The Managing Director, Tamil Nadu Agro Industries Development Corporation Limited, Agro House, Industrial Estate, Guindy, Chennai – 32.

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

PARESH UPADHYAY, J.

and V.BHAVANI SUBBAROYAN, J.

mmi

W.A.No.1344 of 2022

04.08.2022

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