The Management vs The Presiding Officer
2023 Latest Caselaw 11832 Mad

                                                                         W.A.(MD)No.1118 of 2015

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 04.09.2023

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A.(MD)No.1118 of 2015
                                                     and
                                             M.P.(MD)No.1 of 2015


                     The Management,
                     M/s.Southern Petrochemical Industries
                                Corporation Ltd.,
                     SPIC Nagar,
                     Tuticorin,
                     Tuticorin District.                              ...Appellant



                                                      /Vs./


                     1.The Presiding Officer,
                       Labour Court,
                       Tirunelveli.

                     2.K.Parasuram                                    ...Respondents




                     1/4



https://www.mhc.tn.gov.in/judis
                                                                            W.A.(MD)No.1118 of 2015

                     PRAYER:- Writ Appeal - filed under Clause XV of Letters Patent Act, to
                     set aside the order dated 04.04.2014 passed in W.P.(MD)No.8459 of 2006
                     and allow the appeal.


                                  For Appellant      : Mr.Karthikeyan
                                                     for M/s.P.Chandra Bose
                                  For Respondents    : No appearance


                                                     JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH, J.)

This matter was listed for hearing on 04.08.2023, when there

was no representation for the appellant. It was hence directed to be listed

‘For Dismissal’ on 10.08.2023 and when a representing counsel appeared

and sought time. Notice was issued to the respondent / writ petitioner.

On 10.08.2023, the matter was adjourned to 04.09.2023.

2. Even today, the learned counsel on record for the appellant

has not bothered to appear and yet another request is made for an

adjournment on his behalf. Seeing as this writ appeal is of the year 2015,

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1118 of 2015

we are not inclined to adjourn the matter yet again and hence dismiss the

same for non-prosecution. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                            [A.S.M.J.,] & [R.V.J.,]
                                                                  04.09.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     Sm


                     TO:

                     1.The Presiding Officer,
                       Labour Court,
                       Tirunelveli.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1118 of 2015

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Judgment made in W.A.(MD)No.1118 of 2015

Dated:

04.09.2023

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