The Member Secretary vs M/S. Rankers Tennis Academy
2022 Latest Caselaw 16838 Mad

                                                                  1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATE: 26.10.2022

                                                             CORAM:

                                    THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                      AND
                                   THE HONOURABLE MR. JUSTICE K.KUMARESH BABU

                                                        W.A.No.312 of 2012

                     The Member Secretary,
                     Sports development Authority of Tamil Nadu,
                     116A, Periyar EVR High Road,
                     Nehru Park,
                     Chennai - 84.                                                    ... Appellant
                                                       Vs.

                     1. M/s. Rankers Tennis Academy,
                        represented by tis General Secretary,
                        J.Augustine Mani,
                        122/2, Saptagiri colony,
                        Thirumangalam, Anna Nagar,
                        Chennai - 600 040.

                     2. M/s. Prince Tennis Academy,
                        State Sports Complex,
                        Block No.8, Mogappair West,
                        Chennai - 600 037.                                       ... Respondents

                                  Appeal filed under Clause 15 of Letters Patent against the order of this
                     Court dated 26.08.2011 made in W.P.No.7905 of 2008.
                                  For Appellant       :: Mr.S.Santhoshkumar for
                                                         Mr.K.Azhagu Raman

                                  For Respondents     : : Mr.R.Govindaraj, for R1
                                                          R2-Not ready in notice.
https://www.mhc.tn.gov.in/judis
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                                                                                R.SUBRAMANIAN,J
                                                                                           AND
                                                                             K.KUMARESH BABU,J.

                                                                                                   vsi

                                                        JUDGMENT

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

Learned counsel for the petitioner seeks permission to withdraw this

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

2. In view of the endorsement made, this Writ Appeal is dismissed as

withdrawn. No costs.

(R.S.M.,J.) (K.B.,J.) 26.10.2022 Index:Yes/No vsi

W.A.No.312 of 2012

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