Tmt.Nabeesa vs The Presiding Officer
2023 Latest Caselaw 6735 Mad

                                                                1/4                         W.A.No.1277/2023


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED :: 21-06-2023

                                                               CORAM

                                    THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                                                AND

                                      THE HONOURABLE MR.JUSTICE K.RAJASEKAR

                                                     W.A.No.1277 of 2023

            Tmt.Nabeesa                                  ...               Appellant

                                                         -vs-

            1.The Presiding Officer,
              Labour Court,
              Coimbatore.

            2.The Management of Anai Mudi Estate...                        Respondents



                                  Appeal is filed under Clause 15 of the Letters Patent against the order,
            dated 30.10.2019, passed in W.P.No.22653 of 2003, on the file of this Court.


                                       For Appellant : Mr.S.Saravanan
                                       For Respondent 2 : Mr.Anand Gopalan,
                                                          for M/s.T.S.Gopalan & Co.




                                                         JUDGMENT

https://www.mhc.tn.gov.in/judis 2/4 W.A.No.1277/2023

(By S.Vaidyanathan,J.) This appeal is preferred against the order, dated 30.10.2019, passed in

W.P.No.22653 of 2003, by the learned single Judge.

2. In Paragraph 7 of the impugned order, the learned single Judge has made

it clear that it was a consensual order.

3. However, learned counsel for the appellant would submit that he had not

given any consent; that the matter was heard through Video Conferencing; and that it

was erroneously recorded that there was consent.

4. We are not inclined to go into that aspect and also the various points

raised in the grounds by the appellant. If there was no consent, it is for the appellant to

represent the same before the learned single Judge and seek necessary clarification or

file a review.

4. Hence, without expressing any opinion on the merit of the matter, we

dismiss this Writ Appeal, giving liberty to the appellant to prefer a review before the

learned single Judge, which will be considered by the learned single Judge in accordance

with law. No costs. Consequently, the connected C.M.P.No.12816 of 2023 is also

dismissed.

            Index : Yes/No                                                     (S.V.N.,J.)     (K.R.S.,J.)
            Internet : Yes/No                                                         21-06-2023
            Speaking / Non-speaking Order
            dixit

https://www.mhc.tn.gov.in/judis 3/4 W.A.No.1277/2023

To

The Presiding Officer, Labour Court, Coimbatore.

https://www.mhc.tn.gov.in/judis 4/4 W.A.No.1277/2023

S.VAIDYANATHAN,J.

AND K.RAJASEKAR,J.

dixit

W.A.No.1277 of 2023

21-06-2023

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