Madras High Court
Mazdoor Welfare Trust vs Mr.Justice A.Ramamoorthi on 1 September, 2016
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 01.09.2016 CORAM THE HON'BLE MR.SANJAY KISHAN KAUL, CHIEF JUSTICE and THE HON'BLE MR. JUSTICE R.MAHADEVAN O.S.A.No.15 of 2011 and M.P.No.1 of 2011 1.Mazdoor Welfare Trust, rep. by its Managing Trustees N.V.Devi, No.11-A/27, Alamelupuram 2nd Street, Chennai-600 004. 2.N.V.Devi, Managing Trustee, No.11-A/27, Alamelupuram 2nd Street, Chennai-600 004. .. Appellants vs 1.Mr.Justice A.Ramamoorthi, Administrator, Residing at Plot No.9, III Main Road, Nolambur, Phase II, Maduravayal Post, Chennai-600 095. 2.The Southern Railway Mazdoor Union, rep. by its General Secretary N.Kannaiyah, 191-B, Railway Colony, Egmore, Chennai-600 008. 3.C.A.Raja Sridhar 4.P.Kumaresan 5.G.Vadivelu, Trustee-Mazdoor Welfare Trust, No.11-A/27, Alamelupuram 2nd Street, Chennai-600 004. 6.N.V.Usha, Trustee Mazdoor Welfare Trust, No.11-A/27, Alamelupuram 2nd Street, Chennai-600 004. 7.S.Thamilarasan, Trustee Mazdoor Welfare Trust, No.11-A/27, Alamelupuram 2nd Street, Chennai-600 004. 8.Anjalai Ammal Mahalingam Engineering College, rep. by its Correspondent, Kovilvenni, Thiruvarur District. .. Respondents Appeal filed under Order XXXVI, Rule 9 of Original Side Rules read with Clause 15 of Letters Patent against the order dated 01.11.2011 made in A.No.6021 of 2010 in C.S.No.160 of 2004. For Appellant .. Mr.T.P.Senthilkumar For Respondents .. No Appearance * * * * * JUDGMENT
(Judgment of the Court was delivered by The Hon'ble Chief Justice) The appeal against the interlocutory order does not survive, as the suit itself is stated to have been decided.
2. The appeal is dismissed as infructuous. No costs. Consequently, M.P.No.1 of 2011 is dismissed.
(S.K.K., CJ.) (R.M.D.,J.) 01.09.2016 Index : Yes/No Internet : Yes/No bbr To The Sub Assistant Registrar, Original Side, High Court, Madras. The Hon'ble Chief Justice and R.Mahadevan, J.
bbr O.S.A.No.15 of 2011 01.09.2016