P.Palanisamy vs The Deputy Inspector General Of ...
2023 Latest Caselaw 1227 Mad

                                                                                 W.A.No.1506 of 2016

                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 31.01.2023
                                                       CORAM:
                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                              AND
                      THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                W.A.No.1506 of 2016

                     P.Palanisamy                                                     ...Appellant

                                                         Vs.

                     1.The Deputy Inspector General of Police,
                       Railway,
                       Chennai – 600 008.

                     2.The Superintendent of Police,
                       Railway,
                       Chennai – 600 008.

                     3.The Deputy Superintendent of Police,
                       Railway, Sub-Division,
                       Coimbatore District,
                       Coimbatore.                                                ...Respondents

                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 10.02.2015 made in W.P.No.10170 of 2009.
                                         For Appellant         : No Appearance




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     W.A.No.1506 of 2016



                                                      JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.) The learned counsel appearing for the appellant would submit that

she has returned papers to the appellant on 26.02.2021, since he wanted to

change the counsel. No new counsel has entered appearance for the

appellant. It is clear that the appellant is not interested in prosecuting the

appeal. Hence, this Writ Appeal is dismissed for non-prosecution. No costs.

(R.S.M.,J.) (S.S.K.,J.) 31.01.2023 kkn

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

https://www.mhc.tn.gov.in/judis W.A.No.1506 of 2016

To:-

1.The Deputy Inspector General of Police, Railway, Chennai – 600 008.

2.The Superintendent of Police, Railway, Chennai – 600 008.

3.The Deputy Superintendent of Police, Railway, Sub-Division, Coimbatore District, Coimbatore.

https://www.mhc.tn.gov.in/judis W.A.No.1506 of 2016

R.SUBRAMANIAN, J.

and SATHI KUMAR SUKUMARA KURUP, J.

KKN

W.A.No.1506 of 2016

31.01.2023

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