Madras High Court
Mahasemam Trust vs Additional Commissioner Of Labour / on 19 July, 2023
Author: S.S.Sundar
Bench: S.S.Sundar, D.Bharatha Chakravarthy
C.M.P.(MD) No.5116 of 2023
in
W.A.(MD) SR No.28994 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.07.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
and
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
C.M.P.(MD) No.5116 of 2023
in
W.A.(MD) SR No.28994 of 2023
and
W.A.(MD) SR No.28994 of 2023
Mahasemam Trust
B5, V.P.T.Appartment
Lake Area, Melur Road
Madurai-625 107
rep.by its Trustee D.Ushadevi ... Petitioner
-vs-
1.Additional Commissioner of Labour /
Appellate Controlling Authority in
Payment of Gratuity Act
Madurai
2.Assistant Commissioner of Labour /
Controlling Authority in Payment of
Gratuity Act
Madurai
3.G.Panneerselvam ... Respondents
____________
Page 1 of 5
https://www.mhc.tn.gov.in/judis
C.M.P.(MD) No.5116 of 2023
in
W.A.(MD) SR No.28994 of 2023
PRAYER (in C.M.P.(MD) No.5116 of 2023): Civil miscellaneous petition filed
under Section 5 of the Limitation Act to condone the delay of 71 days in filing
the above appeal.
PRAYER (in W.A.(MD) SR No.28994 of 2023): Writ Appeal filed under Clause
15 of Letters Patent to set aside the order, dated 02.01.2023, passed in W.P.
(MD) No.5050 of 2020, on the file of this Court.
For Petitioner : Mr.S.Alagarsamy
For Respondents : Mr.D.Sachikumar
Additional Government Pleader for R1 & R2
No appearance for R3
ORDER
[Order of the Court was made by S.S.SUNDAR, J.] Learned counsel for the petitioner has filed a memo, dated 06.07.2023, for listing this civil miscellaneous petition under the caption “For Withdrawal”.
____________ Page 2 of 5 https://www.mhc.tn.gov.in/judis C.M.P.(MD) No.5116 of 2023 in W.A.(MD) SR No.28994 of 2023
2. Accordingly, this civil miscellaneous petition is listed today under the caption “For Withdrawal” and today, learned counsel for the petitioner has also made an endorsement seeking permission of this Court to withdraw this civil miscellaneous petition.
3. Granting permission to the learned counsel for the petitioner, the civil miscellaneous petition is dismissed as withdrawn. Consequently, W.A.(MD) SR No.28994 of 2023 stands rejected.
[S.S.S.R., J.] [D.B.C., J.]
19.07.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
____________
Page 3 of 5
https://www.mhc.tn.gov.in/judis C.M.P.(MD) No.5116 of 2023 in W.A.(MD) SR No.28994 of 2023 To:
1.The Additional Commissioner of Labour / Appellate Controlling Authority in Payment of Gratuity Act, Madurai.
2.The Assistant Commissioner of Labour / Controlling Authority in Payment of Gratuity Act Madurai.
____________ Page 4 of 5 https://www.mhc.tn.gov.in/judis C.M.P.(MD) No.5116 of 2023 in W.A.(MD) SR No.28994 of 2023 S.S.SUNDAR, J.
and D.BHARATHA CHAKRAVARTHY, J.
krk C.M.P.(MD) No.5116 of 2023 in W.A.(MD) SR No.28994 of 2023 and W.A.(MD) SR No.28994 of 2023 19.07.2023 ____________ Page 5 of 5 https://www.mhc.tn.gov.in/judis