Citation : 2024 Latest Caselaw 20025 Mad
Judgement Date : 23 October, 2024
W.A.No.2749 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.10.2024
CORAM :
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR,
and
THE HONOURABLE MR.JUSTICE P.B.BALAJI
W.A.No.2749 of 2024
B.Madhan ... Appellant
Vs.
The Chairman,
Chennai Port Trust,
No.1, Rajaji Salai,
Chennai 600 001. ... Respondent
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent Act
1865, praying to set aside the order dated 28.03.2024 made in
W.P.No.13307 of 2012.
For the Appellant : Mr. John Zachariah
JUDGMENT
https://www.mhc.tn.gov.in/judis
(Order of the Court was made by D.KRISHNAKUMAR, J. )
Today, when the matter is listed for hearing, leaned counsel appearing
for the appellant seeks permission of this court to withdraw the writ appeal
and to that effect,he also made an endorsement.
2. Recording the submission and the endorsement made by the learned
counsel for the appellant, this writ appeal is dismissed as withdrawn. There
shall be no order as to cost.
(D.K.K.J.) (P.B.B.J.) 23.10.2024
Internet: Yes/No Index : Yes/No mst
To
The Chairman, Chennai Port Trust, No.1, Rajaji Salai, Chennai 600 001.
https://www.mhc.tn.gov.in/judis
D.KRISHNAKUMAR, J.
and P.B.BALAJI, J.
mst
23.10.2024
https://www.mhc.tn.gov.in/judis
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