Madras High Court
M/S.Kothandaraman Textiles Mills (P) ... vs Micro Small Enterprise Facilitation ... on 13 July, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 13.07.2017 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P(MD)No.722 of 2015 and W.M.P(MD)No.1 of 2015 M/s.Kothandaraman Textiles Mills (P) Ltd. rep. through its Managing Director Kothandaraman, No.201 A, Kottaipatti Shenbagathoppu Road, Near Kottai Kaliamman Kovil, Srivilliputhur, Virudhunagar District ? 626 125. .. Petitioner Vs. 1.Micro Small Enterprise Facilitation Council, District Industries Centre, Alagarkovil Road, Madurai. 2.M/s.Supreme Sizing and Waiving Mills rep. through its General Manager P.Veerappan, No.2331, Sholavandan Road, Nagari Village, Ayyamkottai, Madurai ? 625 221. .. Respondents PRAYER: Writ Petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus calling for the records pertaining to the proceedings initiated by the first respondent in O.P.No.7/MSEFC/Madurai/2014 and quash the same as illegal and without jurisdiction consequently directing the first respondent to drop all further proceedings initiated against the petitioner on the basis of the claim made by the second respondent. !For Petitioner : Mr.R.Aravindan For Respondents : No appearance :ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect.
2.In view of the submission and the endorsement made, the writ petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is dismissed. .