C.Christopher vs The Presiding Officer
2024 Latest Caselaw 21583 Mad

Madras High Court

C.Christopher vs The Presiding Officer on 13 November, 2024

                                                                  W.A.(MD) No.476 of 2019


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 13.11.2024

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                      and
                                    THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR


                                              W.A.(MD) No.476 of 2019


                 C.Christopher                                                  ... Appellant

                                                        -vs-


                 1.The Presiding Officer
                   Labour Court
                   Trichy

                 2.The Dalmiapuram Employees
                     Co-operative Bank Ltd.,
                   (R.No.1071) rep.by its Secretary
                   Having office at Dalmiapuram
                   Lalgudi Taluk
                   Trichy District                                              ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 22.11.2018, passed in W.P.(MD) No.9598 of 2008, on the file of

                 this Court.




                 ____________
                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                       W.A.(MD) No.476 of 2019



                                  For Appellant     : Mr.M.Suresh

                                  For Respondents   : R1 – Court
                                                      Mr.K.Saravanan for R2



                                                      JUDGMENT

[Judgment of the Court was made by RMT.TEEKAA RAMAN, J.]

Learned counsel for the appellant submits that the appellant died

long back. Till date, steps have not been taken to bring on record the legal

heirs of the deceased appellant. Hence, this writ appeal is dismissed as

abated. No costs.

                                                                [T.K.R., J.]       [N.S., J.]
                                                                        13.11.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

The Presiding Officer, Labour Court, Trichy.

____________

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

RMT.TEEKAA RAMAN, J.

AND N.SENTHILKUMAR, J.

krk

13.11.2024

____________

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