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Madras High Court

M/S.Arkay Energy (Rameswaram) Private ... vs Tamil Nadu Generation & Distribution on 6 October, 2025

Author: M.Dhandapani

Bench: M. Dhandapani

                                                                                             W.P.No.28390 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.10.2025

                                                        CORAM :

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI

                                             W.P.No.28390 of 2022
                                                      and
                                         W.M.P.Nos.27692 & 27695 of 2025


                     M/s.Arkay Energy (Rameswaram) Private Limited,
                     Represented by its Authorised Signatory, Mr.T.S.Das,
                     New No.20, Old No.129, Chamiers Road,
                     Nandanam, Chennai – 600 035.                    ... Petitioner

                                                              Vs.

                     Tamil Nadu Generation & Distribution
                      Company Limited (TANGEDCO),
                     Represented by its Managing Director,
                     No.144, Anna Salai, Chennai – 600 002.                            ... Respondent


                     Prayer : Writ Petition filed under Article 226 of the Constitution of India
                     for issuance of a Writ of Mandamus, directing the respondent to pay an
                     admitted sum of Rs.5,37,00,000/- (Rupees Five Crore Thirty Seven
                     Lakhs only) as per Statement of Account as on 28.09.2020 of the
                     respondent to the petitioner herein.




                     Page No.1 of 4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 07/10/2025 05:11:33 pm )
                                                                                            W.P.No.28390 of 2022


                                           For Petitioner       : Mr.K.Mohit Kumar
                                           For Respondent : Mr.L.Jai Venkatesh
                                                            Standing Counsel
                                                          *****


                                                             ORDER

When the matter was taken up for hearing, the learned counsel appearing for the petitioner sought permission of this Court to withdraw the Writ Petition. An Endorsement to the said effect is also made by the learned counsel for the petitioner in the Petition today.

2. Recording the submission of the learned counsel appearing for the petitioner, this Writ Petition is dismissed. No costs. Consequently, the connected miscellaneous petitions are closed.




                                                                                                  06.10.2025
                     Index    : Yes / No

Speaking order / Non-speaking order Neutral Citation Case : Yes / No sp Page No.2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/10/2025 05:11:33 pm ) W.P.No.28390 of 2022 To The Managing Director, Tamil Nadu Generation & Distribution Company Limited (TANGEDCO), No.144, Anna Salai, Chennai – 600 002.

Page No.3 of 4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/10/2025 05:11:33 pm ) W.P.No.28390 of 2022 M.DHANDAPANI, J.

sp W.P.No.28390 of 2022 06.10.2025 Page No.4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/10/2025 05:11:33 pm )