Madras High Court
Juliet Philips vs The Cbse Regional Office on 15 September, 2015
Bench: S.Manikumar, G.Chockalingam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 15.09.2015
CORAM
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE G.CHOCKALINGAM
W.A. No. 1583 of 2013
Juliet Philips .. Appellant
Vs.
1 THE CBSE REGIONAL OFFICE
PLOT NO. 1630-A J 15TH MAIN ROAD
ANNA NAGAR CHENNAI 40
2 THE CHAIRMAN
KOLA SARASWATHI VAISHNAV SENIOR SECONDARY
SCHOOL NO.5 NOWROJI ROAD
CHETPET CHENNAI 31
3 THE CORRESPONDENT
KOLA SARASWATHI VAISHNAV SENIOR SECONDARY
SCHOOL NO.41 BARNABY ROAD
KILPAUK CHENNAI 10
4 THE PRINCIPAL
KOLA SARASWATHI VAISHNAV SENIOR SECONDARY
SCHOOL NO.41 BARNABY ROAD
KILPAUK CHENNAI 10 .. Respondents
Prayer: Appeal filed under Clause 15 of Letters Patent to set aside the order dated 19.11.2012 passed in W.P.No.15089 of 2012.
For Appellant : Mr. S. Vijay Anand
For Respondents :
JUDGMENT
(Order of the Court was made by S.MANIKUMAR, J.) Mr. S. Vijay Anand, learned counsel for the Appellant has submitted a letter dated 07.09.2015 to the Registry to post the Writ Appeal for withdrawal. The letter dated 07.09.2015 shall form part of the records. Mr. S.Vijay Anand, learned counsel on record also sought permission of this Court to withdraw the Writ Appeal.
2. Recording the same, the Writ Appeal is dismissed as withdrawn. No costs.
[S.M.K., J.] [G.C., J.] 15.09.2015 Index: Yes/No Internet: Yes/No avr To 1 THE CBSE REGIONAL OFFICE PLOT NO. 1630-A J 15TH MAIN ROAD ANNA NAGAR CHENNAI 40 2 THE CHAIRMAN KOLA SARASWATHI VAISHNAV SENIOR SECONDARY SCHOOL NO.5 NOWROJI ROAD CHETPET CHENNAI 31 3 THE CORRESPONDENT KOLA SARASWATHI VAISHNAV SENIOR SECONDARY SCHOOL NO.41 BARNABY ROAD KILPAUK CHENNAI 10 4 THE PRINCIPAL KOLA SARASWATHI VAISHNAV SENIOR SECONDARY SCHOOL NO.41 BARNABY ROAD KILPAUK CHENNAI 10 S.MANIKUMAR, J., and G.CHOCKALINGAM, J., avr W.A. No. 1583 of 2013 15.09.2015