The Management Of vs 3 The Management Of
2023 Latest Caselaw 9631 Mad

                                                                                      W.A. No.1057 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 03.08.2023

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE S. VAIDYANATHAN
                                                      and
                                     THE HON'BLE MR. JUSTICE K. RAJASEKAR

                                     W.A. No.1057 of 2012 and M.P. No.1 of 2012

             The Management of
             KSB Pumps Ltd.
             151, Mettupalayam Road
             N.S.N. Palayam
             Coimbatore                                                         Appellant
                                                         v
             1         The Presiding Officer
                       Labour Court
                       Coimbatore

             2         R. Chandrasekaran

             3         The Management of
                             Human Resources Syndicate
                       232, 5th Street
                       Gandhipuram
                       Coimbatore                                               Respondents


                       Writ Appeal filed under Clause 15 of the Letters Patent challenging the

             order dated 11.04.2012 passed in W.P. No.28724 of 2006.

                                      For appellant    Mr. Anand Gopalan
                                                       for M/s.T.S. Gopalan & Co.
                                      R1               Labour Court
                                      For R2           Mr. V. Ajay Khose
                                      For R3           Mr. Saiprasad
https://www.mhc.tn.gov.in/judis                        for M/s. Sai Raaj Associates


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                                                                                   W.A. No.1057 of 2012

                                                                         S. VAIDYANATHAN, J.
                                                                                         and
                                                                             K. RAJASEKAR, J.

                                                                                                  cad
                                                 JUDGMENT

(made by S. VAIDYANATHAN, J.) Today, when this writ appeal was taken up for hearing, the learned counsel

for the appellant sought permission of this Court to withdraw this writ appeal by

circulating a letter dated 31.07.2023, besides making an endorsement as well, to

the said effect.

2 In view of the above letter and endorsement made by the learned

counsel for the appellant, this writ appeal is dismissed as withdrawn. No costs.

Connected Miscellaneous Petition is closed.

(S.V.N., J.) (K.R.S., J.) 03.08.2023 cad To The Presiding Officer Labour Court Coimbatore

W.A. No.1057 of 2012

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