A.Ramalingam vs The Presiding Officer
2023 Latest Caselaw 15747 Mad

Madras High Court

A.Ramalingam vs The Presiding Officer on 6 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                     W.A.(MD)No.1112 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.12.2023

                                                        CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                         AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                              W.A.(MD)No.1112 of 2021
                                                        an
                                             C.M.P.(MD)No.4891 of 2021

                A.Ramalingam                                                  ... Appellant

                                                          Vs.

                1.The Presiding Officer,
                  Labour Court, Tirunelveli District.

                2.Management,
                  M/s.Southern Petrochemical Industries,
                  Corporation Ltd., Tuticorin,
                  Tuticorin District, through its Vice President(FB)      ... Respondents

                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the orders passed in W.P.(MD)No.10106 of 2011, dated 17.03.2021 on the file of
                this Court.
                                    For Appellant        : M/s.Chamundi Bose
                                    For R2               : Mr.C.Karthikeyan




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https://www.mhc.tn.gov.in/judis
                                                                                        W.A.(MD)No.1112 of 2021


                                                         JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

The learned counsel appearing for the appellant has placed a letter

before the Registry, seeking permission of this Court to withdraw this appeal and

an endorsement has also been made to that effect in the case bundle.

2.In view of the said endorsement, this Writ Appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is also

closed.

(S.M.S., J.) & (V.L.N., J.) 06.12.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

Yuva

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

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

06.12.2023

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