Madras High Court
M/S.Jannath Steel Scrap Traders vs The Controller Of Stores on 14 December, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.12.2018
CORAM
THE HON'BLE Mr. JUSTICE S.M.SUBRAMANIAM
W.P.No.38298 of 2005
&
W.P.M.P.No.40970 of 2005
M/s.Jannath Steel Scrap Traders
Rep by Haji. Mr.S.P.Syed Mohammed ...Petitioner
Vs
The Controller of Stores,
Integral Coach Factory,
Chennai – 600 038. ... Respondent
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a writ of Certiorarified Mandamus to call for the
records of the respondent vide ICF/SD/G/OT/009/05-06 dated
18.08.2005 and ICF/SD/G/OT/009/05-06/RS dated 07-11-2005 and
quash the same and direct the respondent to return the EMD
amount Rs.50,000/- deposited by the petitioner for the tender
No.ICF/SD/G/OT/009/05-06 opened on 30-05-2005 with the
respondent.
For Petitioner : No appearance
For Respondent : Mr.S.R.Sundaram
S.M.SUBRAMANIAM, J.
http://www.judis.nic.in
2
mrm
ORDER
The Matter was listed for hearing on 12.12.2018 and there was no representation on behalf of the writ petitioner. Once again, the case is listed for hearing under the caption “for dismissal” but today also, none represented on behalf of the writ petitioner.
2.Thus, the writ petition stands dismissed for Non-
prosecution. However, no order as to costs. Consequently the connected miscellaneous petition is also dismissed.
14.12.2018 mrm To The Controller of Stores, Integral Coach Factory, Chennai – 600 038.
W.P.No.38298 of 2005http://www.judis.nic.in