Tamil Nadu Small Industries ... vs R.Rani
2022 Latest Caselaw 1971 Mad

                                                                    W.A.Nos.80 of 2022 etc. batch



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 07.02.2022

                                                       CORAM :

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


                                       W.A.Nos.80, 85, 87, 88, 89 and 95 of 2022


                     W.A.No.80 of 2022:
                     1. Tamil Nadu Small Industries Development Corporation
                          rep. by its Managing Director
                          SIDCO, Thiru-Vi-Ka Industrial Estate
                          Guindy, Chennai - 600 032.

                     2. The Branch Manager
                        Tamil Nadu Small Industries Development Corporation
                        Five Road, Salem - 600 004.                    .. Appellants

                                                          vs

                     R.Rani                                                 .. Respondent

                     PRAYER IN W.A.No.80 of 2022: Appeal filed under Clause 15 of the
                     Letters Patent challenging the order dated 5.11.2020 passed by the
                     learned Single Judge in W.P.No.14323 of 2020.


                     and batch cases



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https://www.mhc.tn.gov.in/judis
                                                                        W.A.Nos.80 of 2022 etc. batch




                                      For the Appellants      : Mr.M.J.Jaseem Mohamed

                                                   COMMON JUDGMENT
                                       (Delivered by the Hon'ble Acting Chief Justice)

                                  Learned counsel for the appellants prays for withdrawal of the

                     appeals with liberty to submit applications for recall of the order

                     passed by the learned Singe Judge.



                                  In view of the above, the writ appeals are dismissed as

                     withdrawn with liberty as prayed for.            No costs.     Consequently,

                     C.M.P.Nos.763, 810, 733, 746, 766 and 764 of 2022 are closed.



                                                               (M.N.B., ACJ.)      (D.B.C., J.)
                                                                          07.02.2022
                     Index : No
                     sasi




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https://www.mhc.tn.gov.in/judis
                                                     W.A.Nos.80 of 2022 etc. batch



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

(sasi)

W.A.Nos.80, 85, 87, 88, 89 and 95 of 2022

07.02.2022

____________

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