T.S.Santharam vs M.R.N.Nagarajan
2023 Latest Caselaw 12455 Mad

                                                                          W.A.(MD)No.931 of 2015

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 13.09.2023

                                                      CORAM:

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

                                               W.A.(MD)No.931 of 2015
                                                         and
                                   M.P.(MD)No.1 of 2015 & C.M.P.(MD)No.3441 of 2016

                     T.S.Santharam,
                     The President,
                     SRH.41 Alagumalaiyan Handloom,
                     Weavers' Co-Operative Production & Sales Society Ltd.,
                     Kumba Venkatachalapathi Street,
                     Paramakudi, Ramnathapuram District.            ...Appellant

                                                         /Vs./

                     1.M.R.N.Nagarajan

                     2.The Managing Director,
                       SRH. 41 Alagulmalailyan Handloom Weavers
                              Co-Operative Production & Sales, Society Ltd.,
                       Kumba Venkatachalapathi Street,
                       Ramnathapuram District.

                     3.The Assistant Director,
                       Department of Handloom, & Textiles,
                       Madurai- Ramnad Main Road,
                       Bharathi Nagar, Paramakudi,
                       Ramnathapuram District.                        ...Respondents

                     1/3



https://www.mhc.tn.gov.in/judis
                                                                           W.A.(MD)No.931 of 2015

                     (Respondents 2 and 3 are official respondents and no relief is sought for
                     against them and no notice is required.)

                     PRAYER:- Writ Appeal - filed under Clause XV of Letters Patent Act, to
                     allow the writ appeal and set aside the order made in W.P.(MD)No.10059
                     of 2015 dated 14.07.2015 on the file of this Court.


                                  For Appellant     : Mr.W.Pamelin
                                  For Respondents   : Mr.S.Srinivasa Raghavan (R1)


                                                    JUDGMENT

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

In light of the endorsement made by Mr.W.Pamelin, learned

counsel for the appellant seeking permission of this Court to withdraw

this appeal, this Writ Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petitions are closed.

[A.S.M.J.,] & [R.V.J.,] 13.09.2023 NCC :Yes/No Index :Yes/No Internet :Yes

https://www.mhc.tn.gov.in/judis W.A.(MD)No.931 of 2015

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Order made in W.A.(MD)No.931 of 2015

Dated:

13.09.2023

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