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P.Jayapal vs The Chairman
2023 Latest Caselaw 13664 Mad

Citation : 2023 Latest Caselaw 13664 Mad
Judgement Date : 9 October, 2023

Madras High Court
P.Jayapal vs The Chairman on 9 October, 2023
                                                                               WA No.41 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:   09.10.2023

                                                       CORAM

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                          AND
                                   THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   WA No.41 of 2021

                     P.Jayapal                                          : Appellant

                                  versus

                     1.The Chairman,
                       Tamil Nadu Generation and Distribution Corporation,
                       Anna Salai, Chennai 600002

                     2.The Executive Engineer,
                       (Operation & Maintenance)
                       Chennai Electricity Distribution Circle,
                       Tamil Nadu Electricity Board,
                       Porur, Chennai 600116

                     3.The Assistant Engineer,
                       Tamil Nadu Electricity Board,
                       Chennai Electricity Distribution Circle South,
                       Porur Rural Division,
                       Chennai 600116

                     4.M/s.W.S.Industries India Ltd.,
                       rep. By its Chief Financial Officer,
                       108, Mount Poonamallee Road,
                       Porur, Chennai 600116                            : Respondents




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  WA No.41 of 2021

                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent
                     against the order of the learned Single Judge dated 23.03.2020 in WP
                     No.30466 of 2019.


                     For the Appellant            :    Mr.K.Surendran


                                                        JUDGMENT

(Made by the Hon'ble Chief Justice)

Learned counsel for the appellant, on instructions of the

appellant, seeks leave to withdraw the writ appeal.

2. Leave is granted and the writ appeal is dismissed as

withdrawn. There will be no order as to costs. Consequently, CMP

Nos.472 and 469 of 2021 are closed.





                                                          (S.V.G., CJ.)           (D.B.C., J.)
                                                                       09.10.2023
                     Index                  : Yes/No
                     Neutral Citation       : Yes/No
                     tar







https://www.mhc.tn.gov.in/judis WA No.41 of 2021

To

1.The Chairman, Tamil Nadu Generation and Distribution Corporation, Anna Salai, Chennai 600002

2.The Executive Engineer, (Operation & Maintenance) Chennai Electricity Distribution Circle, Tamil Nadu Electricity Board, Porur, Chennai 600116

3.The Assistant Engineer, Tamil Nadu Electricity Board, Chennai Electricity Distribution Circle South, Porur Rural Division, Chennai 600116

https://www.mhc.tn.gov.in/judis WA No.41 of 2021

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

(tar)

WA No.41 of 2021

09.10.2023

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

 
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