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The Management vs The Presiding Officer
2022 Latest Caselaw 14029 Mad

Citation : 2022 Latest Caselaw 14029 Mad
Judgement Date : 5 August, 2022

Madras High Court
The Management vs The Presiding Officer on 5 August, 2022
                                                                                       W.A.No.1157 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 05.08.2022

                                                          CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                     AND
                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU

                                                     W.A.No.1157 of 2020

                     The Management
                     Vennandur Co-operative Primary Agricultural
                       and Rural Development Bank Ltd.,
                      rep.by its President
                     Vennandur 637 505
                     Rasipuram Taluk
                     Namakkal District                        ..           Appellant

                                                            -vs-

                     1. The Presiding Officer
                        Labour Court, Salem

                     2. Sridharan
                        S/o T.V.Ramakrishnan                       ..      Respondents

                           Appeal filed under Clause 15 of the Letters Patent against the order
                     dated 28.08.2020 made in W.M.P.No.16759 of 2018 in W.P.No.14194 of
                     2018.

                                     For Appellant            ::   Mr.M.S.Palaniswamy

                                     For Respondents          ::   R1-Court
                                                                   No appearance for R2

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                        W.A.No.1157 of 2020

                                                          JUDGMENT

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

Learned counsel appearing for the appellant submitted that he is not

pressing the appeal and the same may be dismissed. Placing on record his

statement, the writ appeal is dismissed as not pressed. Consequently,

C.M.P.No.14257 of 2020 is also dismissed. However, there is no order as to

costs.

Speaking/Non speaking order (T.R.,J.) (K.B.,J.) Index : yes/no 05.08.2022

ss

To

1. The Presiding Officer Labour Court Salem

https://www.mhc.tn.gov.in/judis W.A.No.1157 of 2020

T.RAJA, J.

and K.KUMARESH BABU, J.

ss

W.A.No.1157 of 2020

05.08.2022

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

 
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