Madras High Court
R.K.M.Powergen Private Limited vs Rural Electrification Corporation ... on 24 January, 2022
Author: S.M. Subramaniam
Bench: S.M. Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.01.2022
CORAM :
THE HONOURABLE MR. JUSTICE S.M. SUBRAMANIAM
W.P.No.27159 of 2015
&
W.M.P.Nos.37088 of 2016 & 29296 of 2019
&
M.P.No.1 of 2015
R.K.M.Powergen Private Limited,
Represented by its Director,
45/14, Dr.Giriappa Road,
T.Nagar, Chennai – 600 017 ... Petitioner
Vs.
Rural Electrification Corporation Limited,
Rep by its General Manager,
Regd Office: Core-4 Scope Comple,
7, Lodhi Road New Delhi 110003 ... Respondent
Prayer : Writ Petitions filed under Article 226 of the Constitution of
India for issuance of a Writ of Certiorari, calling for the records
relating to the proceedings of the respondent made in letter
No.REC/Fin-Loan/RKIM/2015-16/640/11147 dated 07.08.2015
quash the same.
https://www.mhc.tn.gov.in/judis
Page 1 of 5
For Petitioner : Mr.S.Ramachandran
For Respondent : Mr.Suhrith Parthasarathy
ORDER
Today, when the matter is taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition, as the prayer sought for in this writ petition has become infructuous.
2. In view of the submission made by the learned counsel for the petitioner, this Writ Petition stand dismissed as withdrawn.
Consequently, connected Miscellaneous Petitions are closed. No costs.
24.01.2022
kan
Internet : Yes
Index : Yes / No
Speaking order / Non Speaking order https://www.mhc.tn.gov.in/judis Page 2 of 5 To Rural Electrification Corporation Limited, Rep by its General Manager, Regd Office: Core-4 Scope Comple, 7, Lodhi Road New Delhi 110003 https://www.mhc.tn.gov.in/judis Page 3 of 5 S.M. SUBRAMANIAM, J.
kan W.P.No.27159 of 2015 https://www.mhc.tn.gov.in/judis Page 4 of 5 24.01.2022 https://www.mhc.tn.gov.in/judis Page 5 of 5