Madras High Court
M.Sivalingam vs The Junior Engineer/O&M on 22 February, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 22.02.2016 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM WP.No.25922/2015 & MP.Nos.1&2/2015 M.Sivalingam .. Petitioner Versus 1.The Junior Engineer/O&M, Tamil Nadu Electricity Board, Ranipet, Vellore District. 2.The Muthavalli Navalpore Jamia Masjid Mosque Street, Navalpore Ranipet, Vellore District. .. Respondents Writ petition filed under Article 226 of the Constitution of India praying for a writ of mandamus directing the 1st respondent to give temporary electricity service connection to the premises bearing Door No.35A/1, MBT Road, Ranipet, Vellore District after getting Indemnity Bond from the petitioner till the disposal of the petition filed under section 47 of CPC in EA.No.43/2014 in EP No.51/2014 in OS.No.257/1998 on the file of the Sub Court, Vellore within the time to be fixed by this Court. For Petitioner : Mr.P.Mani For RR 1 & 2 : Mr.M.Varun Kumar T.S.SIVAGNANAM, J., AP ORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition and has also submitted a letter dated 17.02.2016 before the Registry seeking to that effect.
2.In view of the submission of the letter dated 17.02.2016 to the Registry by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are also dismissed.
22.02.2016 AP To
1.The Junior Engineer/O&M, Tamil Nadu Electricity Board, Ranipet, Vellore District.
2.The Muthavalli Navalpore Jamia Masjid Mosque Street, Navalpore Ranipet, Vellore District.
WP.No.25922/2015