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The Management Of Citizen Watches vs D.Vivekanandan
2023 Latest Caselaw 4426 Mad

Citation : 2023 Latest Caselaw 4426 Mad
Judgement Date : 18 April, 2023

Madras High Court
The Management Of Citizen Watches vs D.Vivekanandan on 18 April, 2023
                                                                         W.A.Nos.1162 & 1163 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED 18.04.2023

                                                         CORAM

                                    THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                                      AND
                                  THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                                               W.A.Nos.1162 & 1163 of 2020
                                   and C.M.P.Nos.14411 & 14412 of 2020 and 19648 of 2022

                     The Management of Citizen Watches
                           (India) Private Limited
                     102/7, 1st Floor, Tirupathi Apartments
                     Marshal Road, Egmore,
                     Chennai – 600 008, represented by
                     its Regional Manager (South)
                     V.K.Pradeep                                                  ..    Appellant
                                                                                   in both appeals

                                                           Vs.

                     D.Vivekanandan
                     53/105, V.O.C. Street
                     Kamaraj Nagar,
                     Perungalathur,
                     Chennai – 63.                                               .. Respondent
                                                                         in W.A.No.1162 of 2020
                     L.Sagaayam
                     No.36, Vaikundapuram 1st Street
                     Nungambakkam
                     Chennai – 34.                                               .. Respondent
                                                                         in W.A.No.1163 of 2020


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                           W.A.Nos.1162 & 1163 of 2020

                     Prayer in W.A.No.1162 of 2020:           Writ Appeal filed under Clause 15 of

                     the Letters Patent, against the order dated 08.10.2020 passed in

                     W.M.P.No.17745 of 2020 in W.P.No.14273 of 2020 on the file of this Court.



                     Prayer in W.A.No.1163 of 2020:           Writ Appeal filed under Clause 15 of

                     the Letters Patent, against the order dated 15.10.2020 passed in

                     W.M.P.No.18412 of 2020 in W.P.No.14811 of 2020 on the file of this Court.



                                            For Appellant
                                            in both appeals        : Ms.T.S.Kanmani

                                            For Respondent in
                                            W.A.No.1162 of 2023    : Mr.S.Sathish Kumar
                                                                     for M/s.Row and Reddy
                                            For Respondent in
                                            W.A.No.1163 of 2023    : Not ready in notice


                                                   COMMON JUDGMENT
                                  [Judgment of the court was delivered by R.MAHADEVAN, J.]


                                  Based on the memorandum dated 20.03.2023 filed by the learned

                     counsel for the appellant, these writ appeals are listed today under the

                     caption "for withdrawal".


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https://www.mhc.tn.gov.in/judis
                                                                           W.A.Nos.1162 & 1163 of 2020




                                  2.   When the matters were taken up for hearing, the learned

                     counsel for the appellant sought permission of this Court to withdraw these

                     writ appeals and she has also made an endorsement in the court bundles to

                     that effect.



                                  3.   In view of the above, these writ appeals stand dismissed as

                     withdrawn. No costs. Connected C.M.Ps. are closed.



                                                                   [R.M.D., J.]           [M.S.Q., J.]
                                                                                  18.04.2023
                     Index: Yes / No
                     Speaking order/ Non-speaking order
                     Neutral Citation: Yes / No
                     nsd




                     3/4


https://www.mhc.tn.gov.in/judis
                                       W.A.Nos.1162 & 1163 of 2020




                                       R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

W.A.Nos.1162 & 1163 of 2020

18.04.2023

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

 
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