Tamil Nadu Societies Act vs The Managing Director
2023 Latest Caselaw 12719 Mad

                                                                     WA No.2755 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    19.09.2023

                                                     CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                               WA No.2755 of 2021
                                              CMP No.18086 of 2021

                     Chennai Kalyana Mandapam Owners
                      Association, Regd. No.58/2005,
                     Tamil Nadu Societies Act, 1975,
                     Regd. Office at No.84, S.R.P.Koil Street,
                     Agaram, Chennai 600 082,
                     Rep. by its Secretary, Mr.J.Srinivasan.          ... Appellant

                                                       -vs-

                     1. The Managing Director,
                        Chennai Metropolitan Water Supply
                         and Sewerage Board, Chennai.

                     2. The Chief Engineer,
                        Chennai Metropolitan Water Supply
                         and Sewerage Board, Chennai.

                     3. The Commissioner,
                        Greater Chennai Corporation,
                        Ripon Buildings, Chennai 600 003.             ... Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent
                     against the order dated 29.07.2021 passed in W.P.No.15498 of 2021
                     on the file of this Court.


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  WA No.2755 of 2021



                                  For the Appellant      :      Mr.T.Arulselvam

                                                             *****

                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

The learned counsel for the appellant seeks leave to withdraw

the writ appeal.

In view of the request made, the writ appeal stands dismissed

as withdrawn.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

connected miscellaneous petition is closed.

                                                             (S.V.G., CJ.)             (P.D.A., J.)
                                                                             19.09.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No

                     sra

https://www.mhc.tn.gov.in/judis WA No.2755 of 2021

To

1. The Managing Director, Chennai Metropolitan Water Supply and Sewerage Board, Chennai.

2. The Chief Engineer, Chennai Metropolitan Water Supply and Sewerage Board, Chennai.

3. The Commissioner, Greater Chennai Corporation, Ripon Buildings, Chennai 600 003.

https://www.mhc.tn.gov.in/judis WA No.2755 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

WA No.2755 of 2021

19.09.2023

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