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Madras High Court

Sanjeev Ramlakhan Mishra vs The Commandant on 13 March, 2019

Author: K.K. Sasidharan

Bench: K.K. Sasidharan

                                                            1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 13.03.2019

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE K.K. SASIDHARAN

                                                          AND

                                 THE HONOURABLE MR. JUSTICE P.D. AUDIKESAVALU

                                             Writ Appeal No. 1973 of 2018

                                                            &

                                                 C.M.P. No. 15704 of 2018

                      Sanjeev Ramlakhan Mishra                              ..Appellant

                                                           Vs.

                      1.   The Commandant,
                           Office of Commandant
                           National Disaster Response Force,
                           Central Industrial Security Force,
                           04Bn. NDRF, Suraksha Campus,
                           Arakkonam, Vellore District.

                      2.   The Senior Commandant,
                           Office of Commandant,
                           National Disaster Response Force,
                           Central Industrial Security Force,
                           04Bn. NDRF, Suraksha Campus,
                           Arakkonam, Vellore District
                           Tamil Nadu 631 152.

                      3.   The Deputy Inspector General,
                           CISF, Ministry of Home Affairs,
                           D Block, Rajaji Salai,
                           Besant Nagar, Chennai – 600 090.


http://www.judis.nic.in
                                                              2


                      4.    The Director General,
                            Central Industrial Security Force,
                            CGO Complex, New Delhi.                              ..Respondents

                      Prayer:        Writ Appeal as against the order dated 08.04.2014 passed in W.P.

                      No. 26258 of 2011.


                                           For Appellant      ::    Mr.B. Jaganath

                                           For Respondents    ::    Mr.K. Gunasekaran

                                                       JUDGMENT

(Judgment of the Court was delivered by K.K. SASIDHARAN,J.) The learned counsel for the appellant made an endorsement that he is withdrawing the intra-court appeal with liberty to move the Court at Maharashtra to challenge the order passed by the Child Protection Officer under Section 9 of Protection of Women from Domestic Violence Act, 2005.

2. In view of the endorsement made by the learned counsel for the appellant, the intra-court appeal is dismissed as withdrawn with such liberty.

However, we make it clear that the expression "liberty" should not be construed to be an expression of opinion on the merits of the matter.

(K.K.SASIDHARAN,J.) (P.D.AUDIKESAVALU,J.) th nv 13 March, 2019 http://www.judis.nic.in 3 To

1. The Commandant, Office of Commandant National Disaster Response Force, Central Industrial Security Force, 04Bn. NDRF, Suraksha Campus, Arakkonam, Vellore District.

2. The Senior Commandant, Office of Commandant, National Disaster Response Force, Central Industrial Security Force, 04Bn. NDRF, Suraksha Campus, Arakkonam, Vellore District Tamil Nadu 631 152.

3. The Deputy Inspector General, CISF, Ministry of Home Affairs, D Block, Rajaji Salai, Besant Nagar, Chennai – 600 090.

4. The Director General, Central Industrial Security Force, CGO Complex, New Delhi.

http://www.judis.nic.in 4 K.K. SASIDHARAN,J.

AND P.D. AUDIKESAVALU,J.

nv W.A. No. 1973 of 2018 13.03.2019 http://www.judis.nic.in