Madras High Court
Arkay Energy (Rameswaram) Limited vs Tamil Nadu Electricity Generation on 20 December, 2018
Author: N. Kirubakaran
Bench: N. Kirubakaran
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.12.2018
CORAM
THE HONOURABLE MR. JUSTICE N. KIRUBAKARAN
W.P. No. 34238 of 2016
&
W.M.P. Nos. 29557 to 29560 of 2016
Arkay Energy (Rameswaram) Limited,
Valuthur Village, Valantharavai Post,
Ramnad District – 623 536 rep. by its
President (Commercial & Admin)/
Authorised Signatory ..Petitioner
Vs.
1. Tamil Nadu Electricity Generation
and Distribution Company (TANGEDCO),
rep. by its Chairman and
Managing Director,
NO.144, Anna Salai, Chennai – 600 002.
2. The Chief Engineer /PPP,
Tamil Nadu Electricity Generation
and Distribution Company (TANGEDCO),
rep. by its Chairman and
Managing Director,
NO.144, Anna Salai, Chennai – 600 002.
3. The Superintending Engineer,
Ramnad Electricity Distribution Circle,
Ramnad.
4. The State Load Dispatch Centre,
C/o TANTRANSCO,
http://www.judis.nic.in
2
rep. by its Director,
No.144, Anna Salai,
Chennai – 600 002. ..Respondents
Prayer: Petition under Article 226 of the Constitution of India praying for
issue of a Writ of Certiorari to call for the records of the 2nd and 3rd
respondents comprised in the 2nd respondent's Lr. SE/PP/E1/Tender No.6 of
2014/D.256/2015 dated 13.02.2015 and the consequential
Lr.No.CE/PPP/SE/PP/E1/Tender No.6 of 2014/D:303/2015 dated 24.04.2015
and quash the same and consequently forbear the respondents from deducting
any amount from the duly certified purchase bills submitted by the petitioner
under Tender No. 6 of 2014 dated 19.08.2014.
For Petitioner :: Mr.F.B. Benjamin George
For Respondents :: Mr.Abdul Saleem
ORDER
When the matter is called today, Mr.F.B. Benjamin George, learned counsel for the petitioner would submit that, as per order dated 19.09.2018 passed by this Court in W.P. No. 23856 of 2018 filed by the petitioner, the petitioner seeks to withdraw the present writ petition.
2. Since the learned counsel seeks permission to withdraw the present writ petition as per the undertaking given before this Court in W.P. http://www.judis.nic.in 3 No. 23856 of 2018 and it is the discretion of the petitioner to withdraw the writ petition, permission is granted. The learned counsel for the petitioner has also made an endorsement in the bundle.
3. Accordingly, the writ petition is dismissed as withdrawn. No costs.
Connected W.M.Ps are closed.
20.12.2018
nv ½
To
1. The Chairman and Managing Director, Tamil Nadu Electricity Generation and Distribution Company (TANGEDCO), No.144, Anna Salai, Chennai – 600 002.
2. The Chief Engineer /PPP, Tamil Nadu Electricity Generation and Distribution Company (TANGEDCO), rep. by its Chairman and Managing Director, No.144, Anna Salai, Chennai – 600 002.
3. The Superintending Engineer, Ramnad Electricity Distribution Circle, Ramnad.
4. The Director, The State Load Dispatch Centre, C/o TANTRANSCO, No.144, Anna Salai, Chennai – 600 002.
http://www.judis.nic.in 4 N. KIRUBAKARAN,J.
nv W.P. No. 34238 of 2016 http://www.judis.nic.in 5 20.12.2018 http://www.judis.nic.in