Chennai Metropolitan Water Supply And vs S.N.Jeevagan
2024 Latest Caselaw 17113 Mad

Madras High Court

Chennai Metropolitan Water Supply And vs S.N.Jeevagan on 30 September, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                               W.A.No.2966 of 2024



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 30.09.2024

                                                        CORAM :

                                   THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                             AND
                                   THE HON'BLE MR.JUSTICE D.KRISHNAKUMAR


                                                 W.A.No.2966 of 2024


                     Chennai Metropolitan Water Supply and
                           Sewerage Board,
                     The Managing Director,
                     No.1, Pumping Station Road,
                     Chintadripet, Chennai-600 002.                          .. Appellant

                                                       vs.

                     S.N.Jeevagan                                            .. Respondent

                     Prayer : Appeal under Clause 15 of the Letters Patent against the order
                     dated 20.9.2024 passed in W.M.P.No.30714 of 2024 in W.P.No.28167 of
                     2024.


                                   For the Appellant          : Mr.Krishna Ravindran

                                   For the Respondent         : Mr.M.Velmurugan




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                                                                                     W.A.No.2966 of 2024




                                                          JUDGMENT

(Order of the Court was made by the Hon'ble Chief Justice)

The appellant is aggrieved by an ex parte order dated 20.9.2024

passed in W.M.P.No.30714 of 2024 in W.P.No.28167 of 2024, by which

the learned Single Judge was pleased to direct the appellant herein to

permit up to 7 years old model vehicles to participate in the tender by

issuing necessary Corrigendum to that effect.

2. We find that the returnable date given in the writ petition is

04.10.2024.

3. Keeping all rights and contentions of the parties open, including

the appellant's right to pray for vacating the ex parte relief granted on

20.9.2024, we dispose of the writ appeal. The learned Single Judge is

requested to dispose of the writ petition/interim application on

04.10.2024 itself. There shall be no order as to costs. Consequently,

C.M.P.No.22143 of 2024 is closed.

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

(K.R.SHRIRAM, CJ) (D.KRISHNAKUMAR,J.) 30.09.2024 Index : Yes/No NC : Yes/No bbr

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

THE HON'BLE CHIEF JUSTICE AND D.KRISHNAKUMAR,J.

bbr

30.09.2024

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