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The Commandant vs P.Joseph Chandran
2023 Latest Caselaw 1511 Mad

Citation : 2023 Latest Caselaw 1511 Mad
Judgement Date : 8 February, 2023

Madras High Court
The Commandant vs P.Joseph Chandran on 8 February, 2023
                                                                                 W.A.No.509 of 2014

                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 08.02.2023
                                                       CORAM:
                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                  AND
                             THE HONOURABLE MRS.K.GOVINDARAJAN THILAKAVADI

                                                   W.A.No.509 of 2014
                                                         and
                                                    M.P.No.1 of 2014

                     1.The Commandant,
                       23rd Battalion, CRPF,
                       Kumulong, Tripura.

                     2.The Deputy Inspector General of Police,
                       General Reserve Police Force,
                       Imphan, Manipur – 793.                                      ...Appellants

                                                          Vs.

                     P.Joseph Chandran                                            ...Respondent

                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 05.01.2012 made in W.P.No.748 of 2008.
                                  For Appellants    : Mr.C.Samivel
                                                      Senior Panel Counse, Central Government
                                  For Respondent    : Mr.J.Lakshmi Narayanan




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https://www.mhc.tn.gov.in/judis
                                                                                        W.A.No.509 of 2014

                                                       JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.) The learned counsel for the appellants not ready. Hence, this Writ

Appeal is dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

(R.S.M.,J.) (K.G.T.,J.) 08.02.2023 kkn

Internet:Yes/No Index:Yes/No Speaking/Non-speaking order

https://www.mhc.tn.gov.in/judis W.A.No.509 of 2014

R.SUBRAMANIAN, J.

and K.GOVINDARAJAN THILAKAVADI, J.

KKN

W.A.No.509 of 2014 and M.P.No.1 of 2014

08.02.2023

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

 
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