Rsl Textiles (India) Limited vs The Commissioner Of Police on 6 February, 2019

[Cites 2, Cited by 0]

Madras High Court

Rsl Textiles (India) Limited vs The Commissioner Of Police on 6 February, 2019

Bench: M.S. Ramesh

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                                    DATED: 06.02.2019

                                                         CORAM:

                                       THE HONOURABLE MR. JUSTICE M.S. RAMESH

                                                WP.No.11918 of 2004
                                                        and
                                               WP.MP.No.14010 of 2004


                      RSL Textiles (India) Limited,
                      59, Palakkad Main Road,
                      Kuniamuthur,
                      Coimbatore - 8.
                      Rep. by its Labour Welfare Officer,
                      Mr.K.Sargunam                                        ...Petitioner

                                                            Vs

                      1. The Commissioner of Police,
                         O/o. The Commissioner of Police,
                         Coimbatore - 18.

                      2. The Inspector of Police,
                         Pothanur Police Station,
                         Pothanur, Coimbatore.

                      3. A.Rajendran

                      4. N.Muthusamy

                      5. C.Easwaran

                      6. N.Rajendran

                      7. D.Santhana Krishnan

                      8. T.Anandakumar

http://www.judis.nic.in
                                                              2

                      9. P.Vijayakumar

                      10. N.Shanmugham

                      11. R.Durairaj

                      12. R.Shanmugham

                      13. K.Manivasagam                                                  ...Respondents



                      PRAYER: Writ Petition filed under Article 226 of the Constitution of India to
                      issue Writ, direction or order, in the nature of a Writ of Mandamus, directing
                      the respondents 1 and 2 to give adequate protection to the petitioner fo
                      enforcing the settlement dated 10.04.2004 under Section 18(1) of Industrial
                      Disputes Act, 1947.


                                            For Petitioner        : Mr.Udhaya Suriyan
                                                                    for Mr.S.Saravanan

                                            For Respondents       : Mr.S.Suresh Kumar, GA
                                                                    for R1 and R2

                                                                   Mrs.Vanathi Srinivasan
                                                                   for R3 to R13




                                                         ORDER

Today, when the matter is taken up for consideration, the learned counsel for the petitioner seeks permission of this Court to withdraw the present Writ Petition. He has also made an endorsement to that effect.

http://www.judis.nic.in 3

2. Recording the endorsement made by the learned counsel for the petitioner, the present Writ Petition is dismissed as withdrawn. No costs.

Consequently, connected Writ Miscellaneous Petition is closed.

06.02.2019 Index:Yes/No Speaking order: Yes/No hvk To

1. The Commissioner of Police, O/o. The Commissioner of Police, Coimbatore - 18.

2. The Inspector of Police, Pothanur Police Station, Pothanur, Coimbatore.

http://www.judis.nic.in 4 M.S.RAMESH.,J hvk WP.No.11918 of 2004 and WP.MP.No.14010 of 2004 06.02.2019 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court