P.Robert Thiravia Raj vs The Management Of Madura Coats ...
2022 Latest Caselaw 5965 Mad

                                                                   W.A(MD)Nos.353 and 354 of 2011

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 23.03.2022

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      AND
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
                                          W.A(MD)Nos.353 and 354 of 2011

                P.Robert Thiravia Raj                          ... Appellant in both W.As.
                                                       -Vs-


                1.The Management of Madura Coats Pvt. Ltd.,
                   83, 88 Beach Road, Tuticorin 628 001.
                   Rep. by its Industrial Relations Manager.


                2.Managing Director,
                   Madura Coats Pvt. Ltd.,
                   New Jail Road, Post Box No.35,
                   Madurai 625 001.


                3.The Presiding Officer,
                   Labour Court, Tirunelveli.                  ... Respondents in both W.As.


                COMMON PRAYER: Writ Appeals filed under Clause 15 of the Letters
                Patent, praying this Court to set aside the common order dated 30.11.2010
                made in W.P(MD)Nos.9765 and 13724 of 2010.

https://www.mhc.tn.gov.in/judis
                1/4
                                                                          W.A(MD)Nos.353 and 354 of 2011




                                           For Appellant      : Mr.S.Gokul Raj
                                           For R1 and R2      : Mr.Anand Gopalan
                                                                For M/s.T.S.Gopalan & Co.


                                                 COMMON JUDGMENT

                R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

It is stated that the appellant is no more and no steps have been taken

to bring his legal heirs on record. Hence, these Writ Appeals are dismissed as

having abated. No costs.

[R.S.M.,J.] & [N.S.K.,J.] 23.03.2022

Index:Yes/No Internet:Yes/No

Myr To The Presiding Officer, Labour Court, Tirunelveli.

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

W.A(MD)Nos.353 and 354 of 2011

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

W.A(MD)Nos.353 and 354 of 2011

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR , J.

Myr

COMMON JUDGMENT MADE IN W.A(MD)Nos.353 and 354 of 2011

23.03.2022

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