V.K.Dharmaraj vs D.Baskararajan
2023 Latest Caselaw 2262 Mad

                                                                        W.A.(MD)No.994 of 2020


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.03.2023

                                                      CORAM:

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

                                             W.A.(MD)No.994 of 2020
                                                      and
                                            C.M.P.(MD)No.5356 of 2020

                     V.K.Dharmaraj                                      ... Appellant
                                                         Vs.


                     1.D.Baskararajan
                     2.D.Prabhakar
                     3.The Superintending Engineer,
                        TANGEDCO, Madurai Metro,
                        Race Course Road, K.Pudur,
                        Madurai-7.


                     4.The Executive Engineer (South),
                        TANGEDCO, Madurai Metro,
                        Power House Road, Subramaniapuram,
                        Madurai-625 001.


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   W.A.(MD)No.994 of 2020


                     5.The Assistant Electrical Engineer (South) Distribution,
                        TANGEDCO, Madurai Metro,
                        Power House Road, Subramaniapuram,
                        Madurai-625 001.


                     6.Nallamuthu Pillai Trust,
                        Rep. by its Trustee,
                        V.Nallamuthu @ Manohar                            ... Respondents


                     PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this
                     Court to set aside the order dated 07.09.2020 made in W.P.(MD)No.7829 of
                     2020 on the file of this Court.


                                           For Appellant    : Mr.B.Prahalad Ravi
                                           For R1 & R2      : Mr.S.Srinivasa Raghavan
                                           For R3 to R5     : Mr.S.Deenadhalayan,
                                                             Standing Counsel
                                           For R6           : No Appearance


                                                       JUDGMENT

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

The learned counsel appearing for the appellant has given a letter

dated 03.03.2023 to the Registry, seeking withdrawal of this Writ Appeal

and he has also made an endorsement to that effect in the case bundle.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.994 of 2020

2.Recording the aforesaid endorsement, this Writ Appeal stands

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

(R.S.K., J.) & (K.K.R.K, J.) 10.03.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

MYR

https://www.mhc.tn.gov.in/judis W.A.(MD)No.994 of 2020

R.SURESH KUMAR, J.

AND K.K.RAMAKRISHNAN, J.

MYR

W.A.(MD)No.994 of 2020

10.03.2023

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