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M.Ponraj vs The Superintendent Of Police
2023 Latest Caselaw 2080 Mad

Citation : 2023 Latest Caselaw 2080 Mad
Judgement Date : 8 March, 2023

Madras High Court
M.Ponraj vs The Superintendent Of Police on 8 March, 2023
                                                                       W.A.(MD)Nos.1164 & 1165 of 2012


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.03.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                                          AND
                             THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                          W.A.(MD)Nos.1164 & 1165 of 2012
                                                       and
                                            M.P.(MD)Nos.1 & 1 of 2012

                     M.Ponraj                        ... Appellant in W.A.(MD)No.1164 of 2012
                     S.Chinnasamy                    ... Appellant in W.A.(MD)No.1165 of 2012
                                                           Vs.

                     The Superintendent of Police,
                     Madurai District, Madurai.                ...Respondent
                                                          in W.A.(MD)No.1164 of 2012
                     The Deputy Inspector General of Police,
                     Madurai Range, Madurai.                   ... Respondent
                                                          in W.A.(MD)No.1165 of 2012

                     COMMON PRAYER: Appeals filed under Clause 15 of Letters Patent,
                     praying this Court to set aside the order dated 28.11.2012 made in
                     W.P.(MD)Nos.15216 and 15221 of 2012 on the file of this Court.
                                         For Appellant     : Mr.M.Thirunavukkarasu
                                         For Respondent : Mr.A.K.Manikkam,
                                         (in both W.As)     Special Government Pleader


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                         W.A.(MD)Nos.1164 & 1165 of 2012




                                                COMMON JUDGMENT

                             (Judgment of the Court was delivered by R.SURESH KUMAR, J.)

                                  The learned counsel appearing for the appellants seeks permission

                     of this Court to withdraw these Writ Appeals and he has also made an

                     endorsement to that effect in the case bundle.



                                  2.Recording the aforesaid endorsement, these Writ Appeals are

                     dismissed as withdrawn. No costs. Consequently, connected miscellaneous

                     petitions are closed.



                                                             (R.S.K., J.) & (K.K.R.K, J.)
                                                                      08.03.2023
                     NCC      : Yes / No
                     Index : Yes / No
                     Internet : Yes / No

                     MYR

                     To
                     1.The Superintendent of Police,
                       Madurai District, Madurai.

                     2.The Deputy Inspector General of Police,
                       Madurai Range, Madurai.


                     2/3


https://www.mhc.tn.gov.in/judis
                                           W.A.(MD)Nos.1164 & 1165 of 2012




                                           R.SURESH KUMAR, J.

AND K.K.RAMAKRISHNAN, J.

MYR

W.A.(MD)Nos.1164 & 1165 of 2012

08.03.2023

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

 
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