Sri Angalamman College Of vs S.Senthil Kumar
2023 Latest Caselaw 7462 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.07.2023

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                          W.A.(MD)Nos.78 and 81 of 2013
                                                     and
                                           M.P.(MD)Nos.1 and 1 of 2013

                     1.Sri Angalamman College of
                               Engineering and Technology,
                       Rep by its Chariman,
                       Siruganoor,
                       Thiruchirappalli-621 105.

                     2.M.Subramaniam                          ...Appellants in both appeals

                                                      /Vs./

                     S.Senthil Kumar                          ...Respondent in W.A.(MD)No.
                                                                                78 of 2013

                     S.Gobi                                   ...Respondent in W.A.(MD)No.
                                                                               81 of 2013

                     COMMON PRAYER:- Writ Appeals - filed under Clause 15 of Letters
                     Patent Act, to set aside the order dated 10.10.2012, passed in W.P.
                     (MD)Nos.241 and 244 of 2009 on the file of this Court and thereby allow
                     this appeal.

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https://www.mhc.tn.gov.in/judis
                                  In both appeals:
                                            For Appellants     : Ms.J.Anandhavalli
                                            For Respondent     : No Appearance




                                               COMMON JUDGMENT


                           (Judgment of the Court was made by DR.ANITA SUMANTH, J.)


                                  The learned counsel for the appellants states that nothing

                     survives in these matters as the arrears due to the respondents in both

                     appeals have been duly settled during the pendency of the writ appeals.



                                  2.Recording the above, these writ appeals are closed. No costs.

                     Consequently, connected miscellaneous petitions are closed.




                                                               [A.S.M.J.,] & [R.V.J.,]
                                                                      03.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     ta


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https://www.mhc.tn.gov.in/judis
                                      DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)Nos.78 and 81 of 2013

Dated:

03.07.2023

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