The Commissioner vs L.Loganathan
2022 Latest Caselaw 14158 Mad

                                                                                     L.P.A.No.5 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 08.08.2022

                                                          CORAM :

                                    THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                     AND
                                    THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                                      L.P.A.No.5 of 2022
                                                  and C.M.P.No.12414 of 2022

                     The Commissioner,
                     Udhagamandalam Municipality,
                     Udhagamandalam, Nilgiris                                       .. Appellant

                                                              Vs.

                     L.Loganathan                                                  .. Respondent

                                  Appeal filed under Clause XV of the Letters Patent against the
                     order passed in Contempt Petition No.1681 of 2021 dated 29.03.2022
                     and to set aside the order as well as quash the entire contempt
                     proceedings
                                  For Appellant        : Mr.AR.L.Sundaresan, Senior Counsel
                                                         for Mr.P.Srinivas

                                  For Respondent        : Mr.N.L.Rajah, Senior Counsel.
                                                          for Mr.S.Ashok Kumar



                                                       JUDGMENT

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(JUDGMENT WAS MADE BY M.DURAISWAMY, J.) After making elaborate submissions, Mr.AR.L.Sundaresan, learned

senior counsel appearing for the appellant, on instructions, sought

permission to withdraw the above Letters Patent Appeal with liberty to

make all submissions, including the grounds raised in the above appeal,

before the learned Single Judge. The learned counsel, on record, also

made an endorsement to that effect.

2.In view of the same, the above Letters Patent Appeal is dismissed

as withdrawn. It is open to the learned counsel for the appellant to make

all submissions, including the grounds raised in the above appeal, before

the learned Single Judge while arguing the Contempt Petition. No costs.

Consequently, the connected Civil Miscellaneous Petition is closed.

                     Index : Yes/No                                     [M.D., J.] [S.M., J.]
                     va                                                         08.08.2022
                     Note : Issue order copy today.

                                                                        M.DURAISWAMY, J.
                                                                        and
                                                                        SUNDER MOHAN, J.

                     Page 2/3

https://www.mhc.tn.gov.in/judis L.P.A.No.5 of 2022

va

L.P.A.No.5 of 2022 and C.M.P.No.12414 of 2022

08.08.2022

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