Madras High Court
The Managing Director vs M.Ruthiramanian on 5 January, 2023
W.A. No. 2830 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.01.2023
CORAM :
THE HONOURABLE MR. JUSTICE R. MAHADEVAN
AND
THE HONOURABLE MR. JUSTICE J. SATHYA NARAYANA PRASAD
W.A. No. 2830 of 2022
and
CMP. No. 23160 of 2022
1. The Managing Director
Tamil Nadu State Transport Corporation
(Villupuram) Limited, Kancheepuram Region
No.3/137, Salamedu, Varuthareddy Post
Villupuram - 605 602.
2. The Administrator
Tamil Nadu State Transport Corporation Pension Fund Trust
Thiruvalluvar House
Pallavan Salai
Chennai - 600 002. ... Appellants
Versus
M.Ruthiramanian ... Respondent
Writ Appeal filed under Clause 15 of the Letter Patents Act against the
Order dated 27.10.2021 passed in W.P. No. 22988 of 2021.
https://www.mhc.tn.gov.in/judis
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W.A. No. 2830 of 2022
For Appellants : Mr. S.Silambannan
Additional Advocate General
JUDGMENT
(Judgment of the court was delivered by R. MAHADEVAN, J.)
When the matter was taken up for consideration, the learned Additional
Advocate General appearing for the appellants submitted that subsequent to the
filing of this appeal, the order dated 27.10.2021 passed by the learned Judge in
W.P. No. 22988 of 2021 which is impugned herein, has been complied with by
the appellants. In support of the same, he has also produced a copy of the letter
dated 03.01.2023 sent by the Managing Director, Tamil Nadu State Transport
Corporation (Villupuram) Limited, Kancheepuram Region, Ponnerikarai,
National Highways to the petitioner, wherein, it is stated as follows:
" j';fsJ Contempt Petition No.2046-2022 in W.P. No. 22988 of 2021
tHf;fpy; khz;g[kpF cah;ePjpkd;w tHpfhl;Ljy;go jh';fs; gzpePf;fk; bra;ag;gl;l ehs;
Kjy; kPzL
; k; gzp mkh;j;jg;gl;l ehs; tiu Xa;t{jpaj;jpw;F fzf;fPL
bra;ag;gl;ljhft[k;. mjd;go jh';fs; Vw;fdnt bgw;W te;j Xa;t{jpak; U:/5.027--
vd;gij khw;wpaikf;fg;gl;l Xa;t{jpakhf U:/11.288-- vd U:/6.261- TLjyhf eph;zak;
bra;ag;gl;Ls;sjhft[k;. mt; Xa;t{jpakhdJ $dthp 2023 Mk; khj Xa;t{jpaj;jpy;
khw;wpaikf;fg;gl cs;sJ vd;Wk;/ nkYk;. nkw;fz;l ePjpkd;w tHpfhl;Ljy;go
nkw;brhd;d fhyj;jpw;fhd tl;oa[ldhd tU';fhy itg;g[ epjp eph;thf g';F (E.R.)
bjhifahd U:/6.31.557--y; j';fSf;F tH';fg;gl ntz;oa tl;oa[ldhd Xa;t{jpa
https://www.mhc.tn.gov.in/judis
W.A. No. 2830 of 2022
tpj;jpahr bjhifahd U:/5.66.759--y; neh; bra;j gpd;dh; Vw;gLk; tU';fhy itg;g[epjp
eph;thf g';Fj; bjhif tpj;jpahr bjhifahd U:/64.798--I jh';fs; j/eh/m/ngh/fHf
CHpah;fs; Xa;t{jpa epjp bghWg;ghl;rpf;F 31/01/2023f;F Kd;dh; brYj;jg;gl ntz;Lk;
vdt[k.; j/m/ngh/f/CHpah;fs; Xa;t{jpa epjp bghWg;ghl;rp mYtyfj;jpypUe;J eilKiw
tHpfhl;Ljy; bgwg;gl;Ls;sJ/
nkYk;. tUk; $dthp 2023 Mk; khj Xa;t{jpaj;jpy; khw;wpaikf;fg;gl;l
Xa;t{jpak; U:/11.288-- vd eph;zak; bra;ag;gl;l jfty; j';fSf;F ,jd; K:yk;
bjhpag;gLj;jg;gLfpwJ/ j';fsJ gp/gp/X/ vz;/ 3032. jpU/vk;/Uj;jpukzpad;/"
Therefore, the learned counsel sought permission of this court to withdraw this
writ appeal.
2.Recording the submission and the communication so produced on the
side of the appellants, permission is granted and this writ appeal is dismissed as
withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
[R.M.D., J.] [J.S.N.P., J.]
05.01.2023
Index : Yes / No
Internet : Yes/ No
Maya
https://www.mhc.tn.gov.in/judis
W.A. No. 2830 of 2022
R. MAHADEVAN, J.
AND
J. SATHYA NARAYANA PRASAD, J.
Maya
W.A. No. 2830 of 2022
Dated : 05.01.2023
https://www.mhc.tn.gov.in/judis
