V.Manivannan vs The Chief Manager
2022 Latest Caselaw 4559 Mad

                                                                                  W.A.No.475 of 2022



                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 08.03.2022

                                                            CORAM :

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


                                                       W.A.No.475 of 2022

                     V.Manivannan                                           ...   Appellant

                                                          Vs.

                     The Chief Manager
                     State Bank of India, Walajapet
                     Ranipet District.                                      ...   Respondent

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 04.01.2022 in W.P.No.19173 of 2020


                                       For Appellant             :    Mr.C.Prakasam


                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

writ appeal.

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https://www.mhc.tn.gov.in/judis W.A.No.475 of 2022

2. As prayed, the writ appeal is dismissed as withdrawn.

Consequently, CMP.No.3421 of 2022 is also dismissed.

(M.N.B., CJ.) (D.B.C., J.) 08.03.2022

Index : Yes/No

kpl/drm

To

The Chief Manager State Bank of India, Walajapet Ranipet District.

__________

https://www.mhc.tn.gov.in/judis W.A.No.475 of 2022

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

kpl/drm

W.A.No.475 of 2022

08.03.2022

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