S.Prathima vs Union Of India
2023 Latest Caselaw 9787 Mad

                                                                         W.A.No.978 of 2023


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:   07.08.2023

                                                    CORAM


                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                              W.A.No.978 of 2023

                     S.Prathima                                     ..   Appellant

                                                       Vs.

                     1. Union of India
                        Ministry of Petroleum and Natural Gas
                        New Delhi.

                     2. The Chief General Manager
                        Indian Oil Corporation
                        Southern Region Office
                        Indian Oil Bhavan
                        139, Uthamar Gandhi Salai
                        Chennai 600 034.

                     3. The General Manager
                        (LPG Sales) Indian Oil Corporation
                        Marketing Division
                        Indane Area Office
                        500, Anna Salai, Teynampet
                        Chennai 600 018.

                     4. N.Kuppan

                     Page 1 of 6


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                                                                              W.A.No.978 of 2023




                     5. N.Swetha                                        ..    Respondents

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 17.04.2023 made in W.P.No.88 of 2023.


                                     For the Appellant      : Mr.N.L.Rajah
                                                              For Mr.S.Arunkumar

                                     For the Respondents    : Mr.K.Ramamoorthy
                                                              Central Govt. Standing Counsel
                                                              for Respondent-1

                                                              Mr.M.S.Krishnan
                                                              Senior Counsel
                                                              For Mr.Mohd. Fayaz Ali
                                                              for Respondents 2 & 3

                                                              Mr.J.Srinivasa Mohan
                                                              for Respondents 4 & 5


                                                       JUDGMENT

(Delivered by the Hon'ble Chief Justice)

We have heard Mr.N.L.Rajah, learned Senior Counsel for

Mr.S.Arunkumar, learned counsel for the appellant,

Mr.K.Ramamoorthy, learned Central Government Standing Counsel

for the first respondent, Mr.M.S.Krishnan, learned Senior Counsel

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for Mr.Mohd. Fayaz Ali, learned counsel for the respondents 2 and 3

and Mr.J.Srinivasa Mohan, learned counsel for the respondents 4

and 5.

2. Learned Senior Counsel for the appellant submits that in

spite of the fact that status quo order was passed, the authority

proceeded with and passed an order on 02.06.2023.

3. Learned Senior Counsel requests that he may be permitted

to withdraw the appeal with liberty to challenge the order dated

02.06.2023.

4. The order dated 02.06.2023 is a subsequent event. The

same can be challenged as may be permissible under law.

5. Learned Senior Counsel submits that he would also file a

contempt petition.

6. It is for the parties to take steps as may be permissible

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under law.

7. In the light of the above, the writ appeal is dismissed as

withdrawn. The appellant may take up the proceedings against the

order dated 02.06.2023 as may be permissible under law. There will

be no order as to costs. Consequently, C.M.P.Nos.9760, 9763 and

9904 of 2023 are also dismissed.

                                                              (S.V.G., CJ.)             (P.D.A., J.)
                                                                              07.08.2023

                     Index            : Yes/No
                     Neutral Citation : Yes/No

                     kpl


                     To

                     1. Union of India

Ministry of Petroleum and Natural Gas New Delhi.

2. The Chief General Manager Indian Oil Corporation Southern Region Office Indian Oil Bhavan, 139, Uthamar Gandhi Salai Chennai 600 034.

3. The General Manager (LPG Sales) Indian Oil Corporation Marketing Division, Indane Area Office

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500, Anna Salai, Teynampet Chennai 600 018.

https://www.mhc.tn.gov.in/judis W.A.No.978 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(kpl)

W.A.No.978 of 2023

07.08.2023

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