K.Ravi vs The Commissioner Of Food Safety And
2024 Latest Caselaw 18417 Mad

Madras High Court

K.Ravi vs The Commissioner Of Food Safety And on 18 September, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                          W.A.No.2782 of 2024



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 18.09.2024

                                                        CORAM :

                             THE HON'BLE MR.D.KRISHNAKUMAR, ACTING CHIEF JUSTICE
                                                         AND
                                        THE HON'BLE MR.JUSTICE P.B.BALAJI


                                                W.A.No.2782 of 2024
                     K.Ravi                                               .. Appellant

                                                          Vs

                     The Commissioner of Food Safety and
                           Drug Administration,
                     O/o. The Commissioner of Food Safety
                           and Drug Administration,
                     DMS Campus, Anna Salai,
                     Chennai-600 006.                                     .. Respondent

                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 1.8.2024 passed by the learned Single Judge in
                     W.P.No.22091 of 2024.


                                   For the Appellant       : Mr.T.Ranganathan

                                   For the Respondent      : Mr.S.Yashwanth
                                                             Addl. Government Pleader




                     ____________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.2782 of 2024



                                                         JUDGMENT

(Delivered by the Hon'ble Acting Chief Justice)

Learned counsel for the appellant seeks leave to withdraw the

writ appeal. He has also made an endorsement to that effect.

2. In view of the above, the writ appeal is dismissed as

withdrawn. There shall be no order as to costs. Consequently,

C.M.P.No.20392 of 2024 is closed.

                                                                (D.K.K., ACJ.)          (P.B.B., J.)
                                                                                 18.09.2024

                     Index             :      Yes/No
                     NC                :      Yes/No
                     bbr


                     To

The Commissioner of Food Safety and Drug Administration, O/o. The Commissioner of Food Safety and Drug Administration, DMS Campus, Anna Salai, Chennai-600 006.

____________

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

THE HON'BLE ACTING CHIEF JUSTICE AND P.B.BALAJI, J.

bbr

18.09.2024

____________

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