The Management vs P.K.Ramasamy
2023 Latest Caselaw 7268 Mad

                                                                                  W.A.No.527 of 2023


                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:    28.06.2023

                                                           CORAM


                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                               AND
                                       THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                                      W.A.No.527 of 2023

                     The Management
                     Represented by its Secretary
                     No.777, Nangavalli Primary
                      Agricultural Cooperative Bank
                     Now Nangavalli Primary Agricultural
                      Cooperative Soceities Ltd.
                     Nangavalli Post, Mettur Taluk
                     Salem District.                                         ..   Appellant

                                                               Vs.

                     P.K.Ramasamy                                            ..   Respondent


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order        dated   21.12.2022     made    in   W.M.P.No.33800   of   2022   in
                     W.P.No.34338 of 2022.


                                  For the Appellant      : Mr.M.R.Dhalapathy Vignesh Kumar




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.527 of 2023




                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice) Heard learned counsel for the appellant.

2. The present appeal is filed against an interim order of the

learned Single Judge, directing the present appellant to deposit the

entire amount as directed by the Labour Court.

3. The predecessor Bench of this Court directed the appellant

to deposit 50% of the award amount within a period of four weeks.

The same was not deposited.

4. We extended the time by one more week. Learned counsel

for the appellant submits that the appellant could not deposit the

said amount.

5. In view of that, now, this Court would not come to the aid

of the appellant. The appellant may agitate his case before the

learned Single Judge.

https://www.mhc.tn.gov.in/judis W.A.No.527 of 2023

6. The writ appeal accordingly stands disposed of. There will

be no order as to costs. Consequently, C.M.P.No.4983 of 2023 is

closed.

                                                              (S.V.G., CJ.)             (P.D.A., J.)
                                                                              28.06.2023
                     Index            : Yes/No
                     Neutral Citation : Yes/No

                     drm

https://www.mhc.tn.gov.in/judis W.A.No.527 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(drm)

W.A.No.527 of 2023

28.06.2023

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