Commissioner vs V.Vaishnvee
2023 Latest Caselaw 7968 Mad

                                                                                       W.A. No.1731 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated 10.07.2023

                                                           CORAM:

                                  THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
                                                     and
                                     THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                                    W.A. No.1731 of 2018
                                                  and CMP.No.13828 of 2018

                     1. Commissioner,
                        Greater Chennai Corporation,
                        Rippon Building,
                        Chennai 600 003.
                     2. The City Health Officer,
                        Greater Chennai Corporation,
                        Rippon Building,
                        Chennai 600 003.                                                   .. Appellants

                                                               Vs.
                     V.Vaishnvee                                                  ..        Respondent



                                  Writ Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 27.11.2017 made in WP.No.28929 of 2017 passed by the

                     learned Single Judge of this Court.

                                              For appellant     : Mrs.T.Ramadevi
                                              For respondent    : Mr.T.M.Naveen Kumar

                     Page No.1 / 3


https://www.mhc.tn.gov.in/judis
                                                                                        W.A. No.1731 of 2018



                                                          JUDGMENT

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

The learned counsel for the appellants stated that the order passed by

the Writ Court has been complied with and hence, nothing survives for

adjudication in this matter.

2. The learned counsel appearing for the respondent did not controvert

with the submissions of the learned counsel for the appellants.

3. Recording the above submissions, the Writ Appeal is dismissed as

having become infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                              [D.K.K., J] [P.B.B., J.]
                                                                                  10.07.2023
                     Speaking order: Yes/No
                     Index         : Yes/No
                     pvs

https://www.mhc.tn.gov.in/judis W.A. No.1731 of 2018

D.KRISHNAKUMAR, J.

and P.B.BALAJI, J.

pvs

W.A. No.1731 of 2018

10.07.2023

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