Madras High Court
Ouranya Bay vs The Chairman on 4 September, 2025
Author: R.Suresh Kumar
Bench: R. Suresh Kumar
W.A No. 3725 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-09-2025
CORAM
THE HONOURABLE MR JUSTICE R. SURESH KUMAR
AND
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
WA No. 3725 of 2024 AND
CMP NO. 29396 OF 2024
Kolla Venkatesh
Student ID No.11161056, CRMI
2018/133, 6054, 6th Tower, TVH
Ouranya bay, Padur, Chennai-603103
... Appellant
Vs
1. The Chairman
Chettinad Academy of Research and
Education (CARE), (Deemed to be
University) Rajiv Gandhi Salai, Padur,
Kelambakkam, kancheepuram District -
603103
2.The Vice Chancellor
Chettinad Academy of Research and
Education (CARE), (Deemed to be
University) Rajiv Gandhi Salai, Padur,
Kelambakkam, kancheepuram District -
603103
3.The Registrar
Chettinad Academy of Research and0
Education (CARE), (Deemed to be
University) Rajiv Gandhi Salai, Padur,
Kelambakkam, kancheepuram District -
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 03:22:27 pm )
W.A No. 3725 of 2024
603103
4.The Dean
Chettinad Academy of Research and
Education (CARE), (Deemed to be
University) Rajiv Gandhi Salai, Padur,
Kelambakkam, kancheepuram District -
603103
5.The Vice Principal
Chettinad Academy of Research and
Education (CARE), (Deemed to be
University) Rajiv Gandhi Salai, Padur,
Kelambakkam, kancheepuram District -
603103
6.Dean Secretary
Chettinad Academy of Research and
Education (CARE), (Deemed to be
University) Rajiv Gandhi Salai, Padur,
Kelambakkam, kancheepuram District -
603103
... Respondents
PRAYER
Writ Appeal under Clause XV of the Letters Patent to set aside the order
passed in WP No.20270/2024 dt 30.08.2024.
For Appellant : Mr.A.Mileshram
for M/s.K.M.Vijayan Associates
For Respondents : Mr.M.S.Krishnan, Senior Counsel
for Mr.T.Balaji
JUDGMENT
(Judgment of the Court was delivered by R.Suresh Kumar J.)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 03:22:27 pm )
Learned counsel appearing for the appellant seeks permission to
withdraw this writ appeal and has made an endorsement to that effect in
the court bundle.
2. Recording the said submission and the endorsement made, this
writ appeal is dismissed as withdrawn. No costs. Consequently, connected
miscellaneous petition is closed.
(R.S.K.,J.) (H.C., J.)
04-09-2025
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
KST
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 03:22:27 pm )
To
1.The Chairman
Chettinad Academy of Research and Education
(CARE), (Deemed to be University) Rajiv Gandhi
Salai, Padur, Kelambakkam, kancheepuram
District - 603103
2.The Vice Chancellor
Chettinad Academy of Research and Education
(CARE), (Deemed to be University) Rajiv Gandhi
Salai, Padur, Kelambakkam, kancheepuram
District - 603103
3.The Registrar
Chettinad Academy of Research and Education
(CARE), (Deemed to be University) Rajiv Gandhi
Salai, Padur, Kelambakkam, kancheepuram
District - 603103
4.The Dean
Chettinad Academy of Research and Education
(CARE), (Deemed to be University) Rajiv Gandhi
Salai, Padur, Kelambakkam, kancheepuram
District - 603103
5.The Vice Principal
Chettinad Academy of Research and Education
(CARE), (Deemed to be University) Rajiv Gandhi
Salai, Padur, Kelambakkam, kancheepuram
District - 603103
6.Dean Secretary
Chettinad Academy of Research and Education
(CARE), (Deemed to be University) Rajiv Gandhi
Salai, Padur, Kelambakkam, kancheepuram
District - 603103
R.SURESH KUMAR J.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 03:22:27 pm )
AND
HEMANT CHANDANGOUDAR J.
KST
04-09-2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 03:22:27 pm )
