M/S Ei Forge Limited vs State Of Tamilnadu
2023 Latest Caselaw 12710 Mad

                                                                           W.A.No.774 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated 19.09.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                     THE HONOURABLE R.JUSTICE P.B.BALAJI

                                              W.A.No.774 of 2010 and

                                                 M.P.No.1 of 2010

                       M/s EI forge Limited,
                       rep. by Vice Chairman and Managing Director,
                       No.338, Ambujammal Street,
                       Alwarpet, Chennai 600 018.                          ... Appellant

                                                     Vs.

                       1.State of Tamilnadu, rep. by Secretary,
                         Department of Energy, Fort St. George,
                         Chennai 600 009.

                       2. The Chairman,
                          Tamil Nadu Electricity Board (TNEB),
                          NPKRR Maligai, Anna Salai, Chennai 600 002.

                       3. Sai Regency Power Corporation Pvt. Ltd.,
                          No.3, II Floor, Crown Court,
                          128, Cathedral Road, Chennai 600 086.

                       4. Tamil Nadu Electricity Regulatory Commission (TNERC),
                          rep. by the Secretary, having office at 19A,
                          Rukmini Lakshmipathi Salai,
                          Egmore, Chennai 600 008.                         .. Respondents

                       Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.774 of 2010

                       Prayer : Writ Appeal filed under Clause 15 of Letters Patent Act to set
                       aside the order passed by this Court in W.P.No.12733 of 2009 dated
                       26.02.2010.


                                  For Appellant          : Mr.E.Manoharan
                                                           for Mr.A.Jenasenan

                                  For Respondents        : Mrs.Geetha Thamaraiselvan,
                                                           Spl.Govt.Pleader for first respondent

                                                           Mr.S.Madhusudanan,
                                                           Standing Counsel for
                                                           respondents 2 and 4

                                                         JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

This matter is de-linked from W.A.Nos.2513 to 2517/2010 and

W.P.No.16539/2009.

2. Today, when the appeal is listed for hearing along with the

above matters, the learned counsel appearing for the appellant seeks

permission of this court to withdraw the appeal and to that effect, he

has also made an endorsement.

https://www.mhc.tn.gov.in/judis W.A.No.774 of 2010

3. Inview of the above submission and the endorsement made by

the learned counsel for the appellant, this writ appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition

is closed.

(D.K.K., J.) (P.B.B., J.)

19.09.2023

Index:Yes/No Internet:Yes/No mst

To

1. The Secretary, State of Tamilnadu, Department of Energy, Fort St. George, Chennai 600 009.

2. The Chairman, Tamil Nadu Electricity Board (TNEB), NPKRR Maligai, Anna Salai, Chennai 600 002.

3. Tamil Nadu Electricity Regulatory Commission (TNERC), rep. by the Secretary, having office at 19A, Rukmini Lakshmipathi Salai, Egmore, Chennai 600 008.

https://www.mhc.tn.gov.in/judis W.A.No.774 of 2010

D. KRISHNAKUMAR, J.

AND P.B.BALAJI, J.

mst

W.A.No.774 of 2010

19.09.2023

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