Reserve Bank Of India Employees ... vs The Presiding Officer
2022 Latest Caselaw 9547 Mad

                                                                                 W.A.No.1114 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:         07.06.2022

                                                         CORAM :

                          THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                              AND
                                         THE HON'BLE MRS.JUSTICE N.MALA


                                                W.A.No.1114 of 2022

                     Reserve Bank of India Employees Association
                     Rep. by its Secretary
                     Fort Glacis, Rajaji Salai
                     Chennai 600 001.                                       ..   Appellant

                                                        Vs.

                     1. The Presiding Officer
                        The Central Government Industrial
                          Tribunal cum Labour Court
                        Shastri Bhavan, Chennai.

                     2. The Regional Director (TN)
                        Reserve Bank of India
                        Fort Glacis, Rajaji Salai
                        Chennai.                                            ..   Respondents

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 01.04.2021 made in W.P.No.6355 of 2015.

                                    For the Appellant         : Mr.D.Rabhu Mukunth Arunkumar

                                    For the Respondents       : Mr.N.Ramesh
                                                                Senior Standing Counsel
                                                                for respondent-1

                     __________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.1114 of 2022




                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

appeal. He has also made an endorsement to that effect.

In view of the above, the writ appeal is dismissed as

withdrawn. There will be no order as to costs.

(M.N.B., CJ.) (N.M., J.) 07.06.2022

Index : Yes/No

kpl

__________

https://www.mhc.tn.gov.in/judis W.A.No.1114 of 2022

THE HON'BLE CHIEF JUSTICE AND N.MALA, J.

kpl

W.A.No.1114 of 2022

07.06.2022

__________

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