Madras High Court
M/S.Raptakos Brett Employees' Union vs M/S. Raptakos Brett And Company Ltd on 22 December, 2014
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 22.12.2014 CORAM: THE HONOURABLE MR. JUSTICE D.HARIPARANTHAMAN Writ Petition No.41111 of 2006 and M.P.No.1 of 2006 M/s.Raptakos Brett Employees' Union Rep. by its General Secretary G.Arjunan New No.142, Velachery Road, Guindy, Chennai - 600 042. ... Petitioner vs. 1.M/s. Raptakos Brett and Company Ltd., New No.142, Velachery Road, Guindy, Chennai - 600 042. 2.The Commissioner of Labour, DMS Compound, Chennai - 600 006. ... Respondents Petition filed under Article 226 of the Constitution of India for the issuance of writ of Mandamus, directing the first respondent to implement the order passed by the 2nd respondent and to declare Friday the 13th October 2006 as a "declared paid holiday" and to direct the first respondent to pay the salary for the leave availed by the workmen on 13.10.2006. For Petitioner : Mr.Selvalingam for M/s.T.Fenn Walter Associates For Respondents : Mr.G.Anand for M/s.T.S.Gopalan and Co., for R1 Mr.S.Navaneethan, AGP for R2 D.HARIPARANTHAMAN, J. svki O R D E R
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the Writ Petition and he has also made an endorsement to that effect. Permission is granted. Accordingly, Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is also dismissed.
22.12.2014 Index:Yes/No Internet:Yes svki To The Commissioner of Labour, DMS Compound, Chennai - 600 006.
W.P.No.41111 of 2006