R.P.Arul Sundaram vs J.K.Palaniswamy on 17 December, 2018

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Madras High Court

R.P.Arul Sundaram vs J.K.Palaniswamy on 17 December, 2018

Bench: Subramonium Prasad

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                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATE :     17.12.2018

                                                    CORAM :

                          THE HONOURABLE MR.JUSTICE SUBRAMONIUM PRASAD

                                             W.P.No. 17521 of 2013
                                                      and
                                               M.P.No.1 of 2013

                      R.P.Arul Sundaram,
                      Executive Director,
                      M/s.Spac Tapica Products (India) Ltd.,
                      P & C Toweres, II Floor,
                      No.140, Perundurai Road,
                      Erode – 638 011.                               ... Petitioner

                                                       Vs

                      1. J.K.Palaniswamy,
                         Proprietor,
                         M/s. Jupiter Printing Works,
                         No.27, Sengunthapuram 1st Street,
                         Mangalam Road, Tirupur – 641 604.

                      2.The Micro & Small Enterprises
                        Facilitation Counsil,
                        Coimbatore Region,
                        District Industries Centre,
                        Coimbatore-1.                                ... Respondents
                      Prayer : Writ Petition is filed under Article 226 of the Constitution
                      of India, for issuance of a Writ of Certiorari calling for the records
                      relating to the order made in Case No. M & SEFT/CBER/g/2013
                      dated 26.02.2013 on the file of the Micro & Small enterprises
                      Facilitation Counsil/Second respondent herein and quash the same.

                                 For Petitioner    : Mr.R.Arundattan
                                 For Respondents : No appearance

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                                                    ORDER

The instant writ petitioner has approached this Court by filing for issuance of a Writ of Certiorari calling for the records relating to the order made in Case No. M & SEFT/CBER/g/2013 dated 26.02.2013 on the file of the Micro & Small enterprises Facilitation Counsil/Second respondent herein and quash the same.

2.The learned counsel for the petitioner states that the matter has been amicably settled and he has got instructions not to press the writ petition. The writ petition is dismissed as not pressed. He has also made an endorsement to that effect in the writ petition.

3.Recording the statement made by the learned counsel for the writ petitioner, this writ petition is dismissed as not pressed. No costs. Consequently, the connected miscellaneous petition is also closed.





                                                                           17.12.2018
                      Index      : Yes / No
                      Internet   : Yes / No
                      Speaking/ Non Speaking Order
                      gsp/pkn




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                              SUBRAMONIUM PRASAD, J.
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                                           gsp/pkn




                              W.P.No. 17521 of 2013




                                        17.12.2018




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