The Management vs The Deputy Commissioner Of Labour
2024 Latest Caselaw 7590 Mad

Madras High Court

The Management vs The Deputy Commissioner Of Labour on 8 April, 2024

Author: N.Seshasayee

Bench: N.Seshasayee

                                                                        WA(MD). No.56 of 2018



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              Date : 08/04/2024

                                                   CORAM

                                           Justice N.SESHASAYEE
                                                      and
                                           Justice P.VADAMALAI

                                          WA(MD). No.56 of 2018 and
                                           CMP(MD) No.276/2018

                     The Management
                     Dindigul District Consumer
                     Cooperative Wholesale Stores Limited
                     Trichy Main Road
                     Dindigul                                          ... Appellant

                                                     Vs

                     1.The Deputy Commissioner of Labour
                       The Appellate Authority
                       under the Tamil Nadu Shops and
                           Establishments Act
                       Nehruji Nagar, Dindigul.

                     2.V.Gopalakrishnan                               ... Respondents



                     PRAYER: Writ Appeal is filed under Clause 15 of the Letters Patent

                     against the order dated 17.03.2016 in WP(MD) No.3872/2008.




                     1/3

https://www.mhc.tn.gov.in/judis
                                                                               WA(MD). No.56 of 2018



                                       For Petitioner  : M/s.V.O.S.Kalaiselvam
                                       For Respondents : Mr.N.Muthu Vijayan for R1
                                                       Special Government Pleader

                                                       JUDGMENT

The learned counsel for the appellant submitted that he is not

pressing this appeal. Accordingly, this appeal is dismissed as not

pressed. No costs. Consequently connected Miscellaneous Petition is

closed.

(N.S.S.,J.) (P.V.M.,J.) 08.04.2024

RR TO

1.The Deputy Commissioner of Labour The Appellate Authority under the Tamil Nadu Shops and Establishments Act Nehruji Nagar, Dindigul.

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

N.SESHASAYEE, J.

and P.VADAMALAI, J.

RR

08.04.2024

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