Sterlite Technologies Ltd vs Tamil Nadu Fibernet Corporation
2022 Latest Caselaw 1967 Mad

                                                                          W.A.No.867 of 2021



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 07.2.2022

                                                      CORAM :

                                    THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
                                                ACTING CHIEF JUSTICE
                                                        AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.867 of 2021 &
                                         CMP.Nos.5068, 5069 and 5387 of 2021

                     Sterlite Technologies Ltd.,
                     rep.by its Legal Head
                     Mr.Ramesh Sharma                                    .. Appellant


                                                         vs

                     1.Tamil Nadu FiberNet Corporation
                       Ltd., through its Managing Director,
                       No.807, 5th Floor, P.T.Lee
                       Chengalvaraya Naicker Maaligai,
                       Anna Salai, Chennai-2.

                     2.Polycab India Ltd., having its
                       registered office at Unit 4,
                       Plot No.105, Halol Vadodara
                       Road, Village Nurpura, Taluka
                       Halol, Panchmahal, Gujarat.
                       389350.                                           .. Respondents




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.867 of 2021



                     Prayer: APPEAL under Clause 15 of the Letters Patent against the

                     order dated 02.3.2021 in W.P.No.18036 of 2020.



                                     For Appellant            : Mr.M.Narendran for
                                                                M/s.King and Patridge
                                     For Respondents          : Mr.R.Shanmugasundaram,
                                                                Advocate General assisted
                                                                by Mr.P.Muthukumar, State
                                                                Government Pleader for R1

                                                                Mr.Subhang Nair for R2


                                                        JUDGMENT

(Judgment was delivered by the Hon'ble Acting Chief Justice)

Learned counsel on record for the appellant had given a letter

dated 02.2.2022 to the Registry seeking to withdraw the writ

appeal. Hence, the appeal is listed today under the caption 'for

withdrawal'. Today, when the case is called, a similar request is

made.

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https://www.mhc.tn.gov.in/judis W.A.No.867 of 2021

2. Hence, the above writ appeal is dismissed as withdrawn.

Consequently, the connected CMPs are also dismissed. There will be

no order as to costs.

(M.N.B., ACJ.) (D.B.C.J.) 07.2.2022 Index : Yes/No

To:

Tamil Nadu FiberNet Corporation Ltd., through its Managing Director, No.807, 5th Floor, P.T.Lee Chengalvaraya Naicker Maaligai, Anna Salai, Chennai-2.

RS

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https://www.mhc.tn.gov.in/judis W.A.No.867 of 2021

M.N.BHANDARI, ACJ AND D.BHARATHA CHAKRAVARTHY,J

RS

W.A.No.867 of 2021 & CMP.Nos.5068, 5069 and 5387 of 2021

07.2.2022

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