Madras High Court
P.Sundararaj vs The Managing Director on 15 February, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 15.02.2018 CORAM THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM W.P.(MD) No.14331 of 2012 and M.P.(MD) No.1 of 2012 P.Sundararaj ...Petitioner Vs.
1.The Managing Director, Tamilnadu Cements Corporation Limited, (Tancem) LLB Building, No.735, Anna Salai, Chennai ? 600 002.
2.The Deputy General Manager, Tamilnadu Cements Corporation Limited, (Tancem) Alangulam, Virudhunagar District.
3.The Industries Commissioner and Director of Industries and Commerce Chepauk, Chennai ? 600 005. ...Respondents PRAYER: Writ petition filed under Article 226 of the Constitution of India, to issue a Writ of Certiorari, calling for the records pertaining to the impugned order of recovery of Rs.78,231/- passed by the 3rd respondent dated 15.12.2010 in Rc.No.513/ADA2/2008, and quash the same.
!For Petitioner :Mr.S.Ramasamy ^For R3 :Mr.M.Muthu
Additional Government Pleader For R1 & R2 :Mr.T.Ravichandran :Order The learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition. 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view of the endorsement made by the learned counsel appearing for the petitioner, this Writ Petition is dismissed as withdrawn. However, there shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.
To The Industries Commissioner and Director of Industries and Commerce Chepauk, Chennai ? 600 005.
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