M/S.Sun Tamil Nadu Security ... vs The Commissioner
2022 Latest Caselaw 16829 Mad

                                                                      W.A.(MD)No.1276 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 26.10.2022

                                                       CORAM

                      THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                        and
                THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                             W.A.(MD) No.1276 of 2022
                                                       and
                                            C.M.P.(MD) No.9861 of 2022

                M/s.Sun Tamil Nadu Security Management
                        Services Private Ltd.,
                Door No.2, Plot No.3, State Bank Officers 2nd Colony,
                Bye Pass Road,
                Ramnagar,
                Madurai – 625 010.                                 ... Appellant

                                                    Vs.

                The Commissioner,
                Employee Provident Fund Organisation,
                Regional Provident Office,
                No.1, Lady Doak College Road,
                Chockikulam,
                Madurai – 2.                                               ... Respondent

                Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying
                to set aside the order dated 26.09.2022 made in W.P.(MD) No.5875
                of 2012 and to allow the appeal.


                                  For Appellant            : Mr.N.Tamilmani

                                  For Respondent           : Mr.S.Anwar Sameem
                                                          ***


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https://www.mhc.tn.gov.in/judis
                                                             W.A.(MD)No.1276 of 2022

                                         JUDGMENT

(Judgment of the Court was delivered by R.MAHADEVAN, J.)

After arguing for sometime, the learned counsel

for the appellant seeks permission of this Court to withdraw this

Writ Appeal and he has also made an endorsement to that effect.

Recording the same, the Writ Appeal is dismissed as withdrawn. No

costs. Consequently, connected Miscellaneous Petition is also

dismissed.

                                            [R.M.D., J.]    [J.S.N.P., J.]
                                                     26.10.2022
                Internet : Yes / No
                Index    : Yes / No
                sj

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1276 of 2022

R.MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

sj

W.A.(MD) No.1276 of 2022

26.10.2022

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