Madras High Court
M/S.Teamlease Services (P) Limited vs The Central Government Industrial on 2 August, 2017
Author: V.Parthiban
Bench: V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 02.08.2017 CORAM THE HONOURABLE MR. JUSTICE V.PARTHIBAN W.P.No.26058 of 2014 M/s.Teamlease Services (P) Limited rep. by its Senior Vice President (Regulatory), No.58, 3rd Floor, Karishma Building, Nungambakkam High Road, Chennai - 34. .. Petitioner Vs. 1.The Central Government Industrial Tribunal cum Labour Court, Chennai rep. by its Presiding Officer, Shastri Bhavan Buildings, Haddows Road, Chennai - 6. 2.Ramaprabha 3.Dhanalakshmi Bank Limited rep. by its General Manager, Zonal Office, Om Shakthi Towers, Anna Salai, Chennai - 2. .. Respondents Petition filed under Article 226 of The Constitution of India praying for the issuance of a writ of certiorari to call for the records relating to the Award dated 09.07.2014 passed by the first respondent in I.D.No.42 of 2012 and quash the same as being illegal and unjust. For Petitioner .. M/s.Gupta and Ravi For Respondents .. Mr.J.Madanagopal Rao for R1 Mr.K.M.Ramesh for R2 M/s.T.S.Gopalan for R3 ORDER
Learned counsel appearing for the petitioner seeks permission to withdraw the writ petition and he has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as withdrawn. No costs.
02.08.2017 Index:Yes/No mmi To The Presiding Officer, Central Government Industrial Tribunal cum Labour Court, Shastri Bhavan Buildings, Haddows Road, Chennai - 6.
V.PARTHIBAN, J.
mmi W.P.No.26058 of 2014 02.08.2017