Madras High Court
Zynergy Solar Projects And Services Pvt vs The Assistant Commissioner Of Labour ... on 28 September, 2020
Author: P.D. Audikesavalu
Bench: P.D. Audikesavalu
W.P. No. 11922 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.09.2020
CORAM
THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU
W.P. No. 11922 of 2020
and
W.M.P. No. 14643 of 2020
Zynergy Solar Projects and Services Pvt., Ltd.,
Represented by its Managing Director Mr. Rohit Rabindranath
3rd Floor, Bannari Amman Towers,
No.29, Dr. Radhakrishnan Road,
Chennai – 600 004. ... Petitioner
-vs-
1. The Assistant Commissioner of Labour (Gratuity),
Deputy Commissioner Labour Office, Chennai – 600 006.
2. D. Arul Kamraj ... Respondents
Prayer:- Writ Petition filed under Article 226 of the Constitution of India praying
to issue a Writ of Certiorari, calling for the records of the First Respondent
culminated in the impugned order dated 18.03.2020 bearing No. E.0112/2019 and
quash the same as the same is illegal.
For Petitioner : Mr. P.V.Balasubramaniam
for M/s. BFS Legal
For Respondents : Mr. D.Sathyaraj,
Special Government Pleader (for R1)
Mr. S.Gajendran (for R2)
1/2
http://www.judis.nic.in
W.P. No. 11922 of 2020
P.D. AUDIKESAVALU, J.
vjt
ORDER
(through video conference) Learned Counsel for the Petitioner submits that in view of the comprehensive relief sought by the Petitioner in another Writ Petition in W.P. No. 12882 of 2020, he seeks permission of this Court to withdraw the Writ Petition and he has filed a memo to that effect through e-mail dated 28.09.2020, which is placed on record.
2. Accordingly, the Writ Petition is dismissed as withdrawn reserving the right of the Petitioner to work out its rights in W.P. No. 12882 of 2020 filed before this Court. Consequently, the connected Miscellaneous Petition is closed. No costs.
28.09.2020 vjt Index: Yes/No Note: Issue order copy by 08.10.2020. To The Assistant Commissioner of Labour (Gratuity), Deputy Commissioner Labour Office, Chennai – 600 006. W.P. No. 11922 of 2020 2/2 http://www.judis.nic.in