V.Swarnalath vs The Secretary To The Government
2023 Latest Caselaw 13549 Mad

                                                                         W.A.(MD)No.1101 of 2015


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 05.10.2023

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                        AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                            W.A.(MD)No.1101 of 2015
                V.Swarnalath                                           ... Appellant
                                                         Vs.
                1.The Secretary to the Government,
                   Ministry of Petroleum and Natural Gas,
                   Sashtri Bhavan, New Delhi.


                2.The General Manager Cum Executive Director (LPG),
                   Indian Oil Corporation Ltd.,
                   Indian Oil Bhavan, Nungambakkam High Road,
                   Chennai.


                3.The Senior Area Manager,
                   Indian Oil Corporation Ltd.,
                   No.2, Racecourse Road,
                   Madurai-625 002.


                4.S.Meenambigai                                        ...Respondents

                1/3


https://www.mhc.tn.gov.in/judis
                                                                                       W.A.(MD)No.1101 of 2015


                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the order passed in W.P.(MD)No.11995 of 2008, dated 21.07.2010 on the file of
                this Court.
                                          For Appellant     : No Appearance
                                          For R2 & R3       : Mr.K.Muraleedharan
                                          For R4            : Mr.D.Shanmugaraja Sethupathy


                                                          JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

When the matter was taken up for hearing on 03.10.2023, none appeared

on behalf of the appellant. Therefore, the matter was directed to be listed today

under the caption 'for dismissal'. Today also, when the matter is taken up for

hearing, none appeared on behalf of the appellant, which shows that the appellant

is not interested in pursuing the matter. Therefore, this Court has no other option

except to dismiss this appeal for non-prosecution. Accordingly, this Writ Appeal

stands dismissed for non-prosecution. No costs.

                                                                  (S.M.S., J.) & (V.L.N., J.)
                                                                             05.10.2023
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No

                Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1101 of 2015

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)No.1101 of 2015

05.10.2023

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