A.Raghuram vs The Administrative General
2024 Latest Caselaw 19093 Mad

Madras High Court

A.Raghuram vs The Administrative General on 27 September, 2024

Author: M.Sundar

Bench: M.Sundar

                                                                                  O.S.A.No.147 of 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 27.09.2024

                                                          CORAM

                                      THE HONOURABLE MR.JUSTICE M.SUNDAR
                                                             and
                     THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI


                                                    O.S.A.No.147 of 2024
                                                            and
                                                   C.M.P.No.18368 of 2024
                                                             in
                                                    O.S.A.No.147 of 2024

                     A.Raghuram
                     S/o.Arumugasamy                                           ... Appellant

                                                             Vs.
                     The Administrative General
                     & Official Trustee of Tamil Nadu
                     High Court Campus
                     Chennai-600 104.                                          .. Respondent

                                  Original Side Appeal filed under Order XXXVI Rule 9 of Original
                     Side Rules of High Court, Madras read with Clause 15 of the Letters Patent
                     Act, praying to set aside an interim order dated 06.08.2024 passed in
                     Application No.4000 of 2024 in O.A.No.225 of 2023 insofar as the
                     direction directing the respondent is concerned and allow the said
                     Application No.4000 of 2024.

                     Page Nos.1/4


https://www.mhc.tn.gov.in/judis
                                                                                    O.S.A.No.147 of 2024

                                  For Appellant     :      Mr.S.Arun Kumar

                                                              *****

                                                        JUDGMENT

[Judgment of the Court was made by M.SUNDAR, J.,]

Matter mentioned at half past twelve.

2. Mr.S.Arunkumar, learned counsel on record for appellant sought

leave of this Court to withdraw the captioned 'Original Side Appeal'

{hereinafter 'OSA' for the sake of brevity, convenience and clarity} and

captioned 'Civil Miscellaneous Petition' {hereinafter 'CMP' for the sake of

brevity, convenience and clarity}, saying so, learned counsel has made

endorsements in the case file and scanned reproduction of the same are as

follows:

Endorsement in O.S.A.No.147 of 2024:

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

Endorsement in C.M.P.No.18368 of 2024:

3. Aforementioned endorsements are reiterated in the hearing.

4. In the light of the narrative thus far, captioned OSA and captioned

CMP are disposed of as closed / withdrawn. There shall be no order as to

costs.

                                                                        (M.S.,J.)         (K.G.T.,J.)
                                                                               27.09.2024

                     Index : Yes / No
                     Speaking / Non-speaking
                     Neutral Citation : Yes / No

                     mk

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

M.SUNDAR, J., and K.GOVINDARAJAN THILAKAVADI, J.,

mk

To

The Sub-Assistant Registrar Original Side High Court, Madras.

27.09.2024

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