Pushpam vs The President
2023 Latest Caselaw 7566 Mad

                                                                                 W.A.(MD)No.84 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 04.07.2023

                                                          CORAM:

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

                                                    W.A.(MD)No.84 of 2014

                     Pushpam                                                ...Appellant

                                                             /Vs./

                     1.The President,
                       Thennathirayanpatty Village,
                       Thennathirayanpatty,
                       Puliyur Post,
                       Kulathur Taluk,
                       Pudukkottai District.

                     2.P.Muthuraman                                         ...Respondents

                     PRAYER:- Writ Appeal - filed under Clause XV of Letters Patent Act, to
                     set aside the order made in W.P.(MD)No.12245 of 2012 dated 17.09.2012
                     on the file of this Court and allow the Writ Appeal.


                                    For Appellant        : Mr.B.Sekar
                                                         for Mr.P.Ganapathi Subramanian
                                    For Respondents      : Mr.Paranjothi

                     1/3



https://www.mhc.tn.gov.in/judis
                                                                           W.A.(MD)No.84 of 2014




                                                    JUDGMENT

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

An endorsement is made by Mr.B.Sekar, learned counsel for

the appellant to the effect that the appellant is not pursuing the writ

appeal.

2. Recording the same, this Writ Appeal is dismissed as

withdrawn. No costs.

[A.S.M.J.,] & [R.V.J.,] 04.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes sm

https://www.mhc.tn.gov.in/judis W.A.(MD)No.84 of 2014

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Order made in W.A.(MD)No.84 of 2014

Dated:

04.07.2023

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