Madras High Court
M/S.Arkay Energy (Rameswaram) vs Tamil Nadu Generation And on 28 February, 2019
Author: Anita Sumanth
Bench: Anita Sumanth
1
In the High Court of Judicature at Madras
Dated : 28.02.2019
Coram :
The Honourable Dr.Justice ANITA SUMANTH
Writ Petition Nos.11194 & 11195 of 2017 &
WMP.Nos.12145, 12146, 12147 and 12148 of 2017
1 M/s.Arkay Energy (Rameswaram)
Limited No.20 Old No.129 Chamiers Road
Nandanam Chennai 35 Rep by its Authorized
Signatory S.Bhoopathi
.... Petitioner in W.P.No.11194 of 2017
1 M/s.Ind-Barath Powergencom Limited,
No.20, Old No.129, Chamiers Road,
Nandanam, Chennai – 35
rep. By its Authorized Signatory
S.Bhoopathi
.... Petitioner in W.P.No.11195 of 2017
Vs
1 Tamil Nadu Generation and
Distribution Corporation Limited (TANGEDCO)
Rep by its Chairman and Managing Director
144 Anna Salai Chennai 2
2 The Chief Financial Controll
er Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO) 144 Anna
Salai Chennai 2
.... Respondents in the above W.P.s
3 The Superintending Engineer
Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO)
Ramanathapuram REDC Ramanathapuram 623 503
.... Respondent in W.P.No.11194 of 2017
http://www.judis.nic.in
2
3 The Superintending Engineer
Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO)
Tuticorin EDC, 113-132, Etayapuram Road,
Tuticorin.
.... Respondent in W.P.No.11195 of 2017
PETITIONs filed under Article 226 of The Constitution of India praying
for the issuance of Writ of Certiorari calling for the records pertaining to LR.
Nos.SE/ RED/ REV/ AS/ HT/ E CGP status / D.200/17 dt 22.3.2017 and SE/
TEDC/ TTN/ DFC/ AO/Rev/As/WM/F.CGP Status/D250/2016-17
dt.25.03.2017 CGP status / D.200/17 dt 22.3.2017 passed by the 3rd
respondent and quash the same.
For Petitioner in W.P.No.11194 of 2017 : Ms.R.Vandana
For Petitioner in W.P.No.11195 of 2017 : Mr.Anirudh Krishnan
For Respondents in the both W.Ps. : Mr.S.K.Rameshwar
COMMON ORDER
Learned counsel for the petitioner seeks permission to withdraw these Writ Petitions in the light of the order passed by the National Company Law Appellate Tribunal, New Delhi dated 29.05.2018 in Company Appeal (AT) (Insolvency) Nos.215, 231 and 232 of 2017. She has also made an endorsement to that effect. Accordingly, these Writ Petitions are dismissed as withdrawn. Consequently, connected Miscellaneous Petitions are also dismissed. No costs.
Index:Yes/No Speaking/non-speaking order 28.02.2019 sl http://www.judis.nic.in 3 To 1 Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO) Rep by its Chairman and Managing Director 144 Anna Salai Chennai 2 2 The Chief Financial Controll er Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO) 144 Anna Salai Chennai 2 3 The Superintending Engineer Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO) Ramanathapuram REDC Ramanathapuram 623 503 4 The Superintending Engineer Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO) Tuticorin EDC, 113-132, Etayapuram Road, Tuticorin.
http://www.judis.nic.in 4 Dr.ANITA SUMANTH,J.
Sl Writ Petition Nos.11194 & 11195 of 2017 & WMP.Nos.12145, 12146, 12147 and 12148 of 2017 28.02.2019 http://www.judis.nic.in