K.Ramamoorthy vs The Management
2022 Latest Caselaw 4680 Mad

                                                                                  W.A.No.2023 of 2012

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 09.03.2022

                                                            CORAM

                                               The Hon'ble Mr. Justice T.RAJA
                                                            and
                                  The Hon'ble Mr. Justice SATHI KUMAR SUKUMARA KURUP

                                                      W.A.No.2023 of 2012
                                                              and
                                                       M.P.No.1 of 2012


                     K.Ramamoorthy                                          .. Appellant


                                                              Vs


                     1.The Management,
                       Tamil Nadu State Transport Corporation
                        Coimbatore Division III Ltd.,
                       Ooty.

                     2.The Presiding Officer,
                       Labour Court,
                       Coimbatore.                                          ..Respondents


                     Prayer:           Appeal preferred under Clause 15 of Letters Patent against
                     the order dated 14.03.2012 made in W.P.No.29065 of 2007.


                                  For Appellant   :       Ms.Reshmi Christy
                                                          for M/s.Royan Law Associates

                                  For Respondent 1 :      Mr.A.Sundaravadanam




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.2023 of 2012

                                                         JUDGMENT

(Judgment of the Court was delivered by T.RAJA, J.)

When the matter is taken up for hearing, Ms.Reshmi Christy,

learned Counsel for the appellant stated that she has no instructions

from the appellant.

2.Recording the said submission, this Writ Appeal is dismissed

for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

(T.R., J) (S.S.K., J) 09.03.2022 Index:Yes/No Speaking/Non-speaking order srm

https://www.mhc.tn.gov.in/judis W.A.No.2023 of 2012

To

1.The Management, Tamil Nadu State Transport Corporation Coimbatore Division III Ltd., Ooty.

2.The Presiding Officer, Labour Court, Coimbatore.

https://www.mhc.tn.gov.in/judis W.A.No.2023 of 2012

T.RAJA, J.

and SATHI KUMAR SUKUMARA KURUP, J.

srm

W.A.No.2023 of 2012

09.03.2022

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