Madras High Court
M/S.Arkay Energy (Rameswaram) Ltd vs The Tamil Nadu Generation And ... on 9 January, 2019
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.01.2019
CORAM:
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
W.P(MD)No.8765 of 2015
and
M.P.(MD)Nos.1 and 2 of 2015
M/s.Arkay Energy (Rameswaram) Ltd.,
New No.20, Old No.129, Chamiers Road,
Nandanam, Chennai – 600 035.
Rep. by its Manager (Legal) ... Petitioner
Vs.
1.The Tamil Nadu Generation and Distribution
Corporation Ltd., (TANGEDCO),
Rep. by its Chairman & Managing Director,
NPKRR Maaligai,
No.144, Anna Salai,
Chennai – 600 002.
2.The Chief Engineer/PPP,
The Tamil Nadu Generation and Distribution
Corporation Ltd., (TANGEDCO),
NPKRR Maaligai,
No.144, Anna Salai,
Chennai – 600 002.
3.The Superintending Engineer,
Ramanathapuram Electricity Distribution Circle (REDC),
The Tamil Nadu Generation and Distribution
Corporation Ltd., (TANGEDCO),
Ramanathapuram,
Ramnad District. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorarified Mandamus, to call for the records of the third
respondent herein viz., Letter No.SE/REDC/RMD/DFC/Rev/RCS/AS/F.AG-
AUDIT/D.No.226/15,
http://www.judis.nic.in dated 18.03.2015 and Letter
2
No.SE/REDC/RMD/DFC/Rev/RCS/AS/F.AG-AUDIT/D.No.296/15, dated
07.04.2015, quash the same and consequently, forbearing the
respondents herein, their men, agents, servants or any other person or
persons claiming through them or authorized by them from in any manner
deducting the amount of Rs.10,35,92,500/- or any other amount from the
payments to be made by the respondents to the petitioner, pursuant to
the proceedings of the third respondent herein viz., Letter
No.SE/REDC/RMD/DFC/Rev/RCS/AS/F.AG-AUDIT/D.No.226/15, dated
18.03.2015 and Letter No.SE/REDC/RMD/DFC/Rev/RCS/AS/F.AG-
AUDIT/D.No.296/15, dated 07.04.2015 in respect of payments made for
the period June 2013 to October 2013 and November 2013 to May 2014.
For Petitioner : Mr.G.V.Vairam Santhosh
For Respondents : Mrs.M.Rajeshwari
for Mr.S.M.S.Johny Basha
ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has made an endorsement to that effect.
2.Recording the abovesaid submission and the endorsement made by the learned counsel appearing for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petitions are closed.
smn2 09.01.2019 http://www.judis.nic.in 3 To
1.The Chairman & Managing Director, Tamil Nadu Generation and Distribution Corporation Ltd., (TANGEDCO), NPKRR Maaligai, No.144, Anna Salai, Chennai – 600 002.
2.The Chief Engineer/PPP, The Tamil Nadu Generation and Distribution Corporation Ltd., (TANGEDCO), NPKRR Maaligai, No.144, Anna Salai, Chennai – 600 002.
3.The Superintending Engineer, Ramanathapuram Electricity Distribution Circle (REDC), The Tamil Nadu Generation and Distribution Corporation Ltd., (TANGEDCO), Ramanathapuram, Ramnad District.
http://www.judis.nic.in 4 V.BHAVANI SUBBAROYAN, J.
smn2 W.P.(MD)No.8765 of 2015 09.01.2019 http://www.judis.nic.in