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M/S Saravanakumar & Company vs The Superintending Engineer
2023 Latest Caselaw 7965 Mad

Citation : 2023 Latest Caselaw 7965 Mad
Judgement Date : 10 July, 2023

Madras High Court
M/S Saravanakumar & Company vs The Superintending Engineer on 10 July, 2023
                                                                        W.A.No.3525 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 10.07.2023

                                                      CORAM

                                  HONOURABLE MR JUSTICE D. KRISHNAKUMAR

                                                        AND

                                     HONOURABLE MR JUSTICE P.B. BALAJI

                                               WA. 3525 of 2019 and

                                                 CMP No.22602 of 2019
                     M/s Saravanakumar & Company,
                     partnership firm, rep. by its Managing Partner,
                     T.R.Sundaram, 206-B, Annur Road,
                     Mettupalayam, Coimbatore District.                    ... Appellant

                                                         Vs
                     1.The Superintending Engineer,
                       Coimbatore Electricity Distribution,
                       Circle/North,Coimbatore.

                     2. The Executive Engineer (O & M),
                        Tamil Nadu Electricity Board, Power House,
                        Sirumugai Road, Mettupalayam,
                        Coimbatore District.

                     3. The Assistant Executive Engineer (Town),
                        Tamil Nadu Electricity Board,
                        Co-operative Colony, Mettupalayam,
                        Coimbatore District.                            ... Respondents


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                        W.A.No.3525 of 2019



                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                     order passed by this Court in W.P.No.17549/2004 dated 23.01.2019

                                  For Appellant     : Mrs.Hema Sampath, Senior Counsel

                                                     for Mrs. R.Meenal

                                  For respondents   : Mr.L.Jaivenkatesh, Standing Counsel

                                                        JUDGEMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

When the matter is listed for hearing, the learned counsel for the

appellant brought the notice of this Court that the Managing partner of the

appellant company died and hence, the appeal may be dismissed as abated.

2. Recording the submission made by the learned counsel for the

appellant, writ appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                           (D.K.K. J)         (P.B.B. J)

                                                                                     10.07.2023
                     Index: Yes/No
                     Internet: Yes
                     mst




https://www.mhc.tn.gov.in/judis W.A.No.3525 of 2019

To

1.The Superintending Engineer, Coimbatore Electricity Distribution, Circle/North,Coimbatore.

2. The Executive Engineer (O & M), Tamil Nadu Electricity Board, Power House, Sirumugai Road, Mettupalayam, Coimbatore District.

3. The Assistant Executive Engineer (Town), Tamil Nadu Electricity Board, Co-operative Colony, Mettupalayam, Coimbatore District.

https://www.mhc.tn.gov.in/judis W.A.No.3525 of 2019

D.KRISHNAKUMAR, J.

and P. B.BALAJI, J.

mst

W.A.No.3525 of 2019

10.07.2023

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

 
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