Manali Petrochemical Ltd vs The Joint Director
2023 Latest Caselaw 13286 Mad

                                                                              WA No.SR 125163 to 125165 of 2022

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED:   27.09.2023

                                                             CORAM

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

                                              WA Nos.SR 125163 to 125165 of 2022


                     Manali Petrochemical Ltd.
                     rep. By its Whole Time Director (Works)
                     Ponneri High road,
                     Manali, Chennai 68                      : Appellant

                                  versus

                     The Joint Director,
                     Industrial Safety & Health
                     Thiruvottiyur, Chennai 19                         : Respondent



                     Prayer: Writ appeals sought to be filed against the common order

                     passed by the learned Single Judge dated 09.09.2022 in WP

                     Nos.25810, 25815 and 25816 of 2019.



                     For the Appellant              :      Mr.Anand Gopalan,
                                                           for M/s.T.S.Gopalan




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https://www.mhc.tn.gov.in/judis
                                                                                 WA No.SR 125163 to 125165 of 2022

                                                        COMMON JUDGMENT

                                                 (Made by the Hon'ble Chief Justice)


                                  The learned counsel for the appellant, on instructions, seeks

                     leave to withdraw the present appeals with liberty to file appropriate

                     application/ petition before the learned Single Judge.



                                  2. The appeals as such are dismissed as withdrawn. The

                     appellant/ petitioner may take up such proceedings before the learned

                     Single Judge qua the order impugned as may be permissible under

                     law.         There   will    be   no   order   as   to   costs.   Consequently,        CMP

                     No.SR125190 of 2022 is closed.




                                                                (S.V.G., CJ.)                     (P.D.A., J.)
                                                                                27.09.2023
                     Index                       : Yes/No
                     Neutral Citation            : Yes/No
                     tar




                     Page 2 of 3


https://www.mhc.tn.gov.in/judis
                                               WA No.SR 125163 to 125165 of 2022



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

(tar)

WA Nos.SR 125163 to 125165 of 2022

27.09.2023

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