Madras High Court
M/S.Sree Kamatchi Amman Constructions vs The Union Of India on 9 October, 2014
Author: V.Ramasubramanian
Bench: V.Ramasubramanian
In the High Court of Judicature at Madras Dated : 09.10.2014 Coram : The Honourable Mr.Justice V.RAMASUBRAMANIAN Writ Petition No.4686 of 2014 and MP.No.1 of 2014 M/s.Sree Kamatchi Amman Constructions rep.by Parrtner Mr.K.Venkatapathy ...Petitioner Vs 1.The Union of India, rep.by the General Manager, Southern Railway Park Town, Chennai-3. 2.The Senior Divisional Engineer (North) Tiruchirapalli Division, Southern Railway, Tiruchirapalli. ...Respondents PETITION under Article 226 of The Constitution of India praying for the issuance of a Writ of Mandamus directing the respondents to pay the undisputed final bill amount and the security deposits under agreement No. TPJ/16/2011 dated 21.1.2011 to the petitioner. For Petitioner : Mr.Amalraj S.Penikilapatti For Respondents : Mr.P.T.Ramkumar ORDER
Learned counsel for the petitioner had given a letter dated 7.10.2014 to the Registry seeking to post the above writ petition for withdrawal. Hence, the matter is listed today under the caption 'for withdrawal'. Today, when the case is called, a similar request is made to that effect.
(2)V.RAMASUBRAMANIAN,J RS
2. Therefore, the writ petition is dismissed as withdrawn. No costs. Consequently, the above MP is also dismissed.
09.10.2014 Internet : Yes To
1.The General Manager, Union of India, Southern Railway Park Town, Chennai-3.
2.The Senior Divisional Engineer (North) Tiruchirapalli Division, Southern Railway, Tiruchirapalli.
WP.No.4686 of 2014 and MP.No.1 of 2014