G.Kumaresan vs The General Manager
2023 Latest Caselaw 13859 Mad

                                                                                W.A.(MD)No.1801 of 2023


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 12.10.2023

                                                      CORAM:

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

                                             W.A.(MD)No.1801 of 2023

                G.Kumaresan                                            ... Appellant
                                                        Vs.
                1.The General Manager,
                   Canara Bank, Circle Office,
                   East Veli Street, Madurai.


                2.The Deputy General Manager,
                   Canara Bank, Human Resource Management Section,
                   Circle Office, East Veli Street,
                   Madurai-625 001.


                3.The Assistant General Manager / Disciplinary Authority,
                   Canara Bank, Human Resource Management Section,
                   Circle Office, East Veli Street,
                   Madurai-625 001.



                1/4


https://www.mhc.tn.gov.in/judis
                                                                                          W.A.(MD)No.1801 of 2023


                4.The Branch Manager,
                   Canara Bank,
                   Vikkiramangalam Branch,
                   Usilampatti Taluk, Madurai District.


                5.Kaliraj                                                              ...Respondents


                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the order passed in W.P.(MD)No.12499 of 2020, dated 16.06.2023 on the file of
                this Court.


                                           For Appellant      : Mr.R.Murugan
                                           For Respondents : Mr.N.Dilip Kumar


                                                           JUDGMENT

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

The learned counsel appearing for the appellant, after arguing the matter

for a considerable length of time, made a request for withdrawal of this Writ

Appeal by stating that the appellant will workout his remedy by filing a review

petition.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1801 of 2023

2.In view of the above statement, the appellant is permitted to withdraw

this appeal. Accordingly, this Writ Appeal stands dismissed as withdrawn. No

costs.

(S.M.S., J.) & (V.L.N., J.) 12.10.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1801 of 2023

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)No.1801 of 2023

12.10.2023

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