M/S.Dee Pee Chem Industries vs The Joint Director Of Agriculture
2022 Latest Caselaw 14622 Mad

                                                                             W.A.(MD)No.959 of 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 17.08.2022

                                                             CORAM

                                     THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                     and
                                    THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                                    W.A(MD)No.959 of 2020
                                                            and
                                                  C.M.P(MD)No.5221 of 2020

                M/s.Dee Pee CHEM Industries,
                represented through its Authorised Signatory,
                E.Balaji, Theni District.                                      ... Appellant

                                                       Vs.


                1.The Joint Director of Agriculture,
                  Department of Agriculture,
                  Pudukottai, Pudukottai District.

                2.ICMC Corporation Ltd.,
                  Trichy.

                3.The Director of Agriculture, Chennai.

                4.The Secretary to Government,
                  Department of Agriculture,
                  Fort St.George, Chennai.                                     ... Respondents

                Prayer: Writ Appeal filed under Clause 15 of the Letter Patent to set
                aside the order, dated 22.09.2020 made in W.P.(MD)No.9726 of 2020
                passed by this Court.
                                  For Appellant       :Mr.G.Ethirajulu
                                  For R1, R3 to R4 :Mr.T.Amjad Khan
                                                      Government Advocate



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https://www.mhc.tn.gov.in/judis
                                                                           W.A.(MD)No.959 of 2020




                                                     JUDGMENT

(Judgment of the Court was delivered by S.S.SUNDAR, J.)

The learned Counsel for the appellant circulated a letter

requesting the Registry to list the Writ Appeal under the caption “for

withdrawal”.

2.Today when the matter is taken up, the learned Counsel for

the appellant seeks permission of this Court to withdraw this Writ

Appeal.

3.Recording the submission made by the learned Counsel for

the appellant, this Writ Appeal is dismissed as withdrawn. However,

there is no order as to costs. Consequently, connected miscellaneous

petition is closed.

                                                     [S.S.S.R., J.]    [S.S.Y., J.]
                                                                17.08.2022
                Index             : Yes / No

                cmr

https://www.mhc.tn.gov.in/judis W.A.(MD)No.959 of 2020

To

1.The Joint Director of Agriculture, Department of Agriculture, Pudukottai, Pudukottai District.

2.The Director of Agriculture, Chennai.

3.The Secretary to Government, Department of Agriculture, Fort St.George, Chennai.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.959 of 2020

S.S.SUNDAR, J.

and S.SRIMATHY, J.

cmr

W.A(MD)No.959 of 2020

17.08.2022

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