Madras High Court
Aggies vs The Kudankulam Nuclear Power Project on 13 February, 2018
Bench: M.Sathyanarayanan, R.Hemalatha
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.02.2018
CORAM
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
and
THE HONOURABLE MRS.JUSTICE R.HEMALATHA
M.P(MD)No.1 of 2015
in
W.A(MD)SR.No.18539 of 2015
AGGIES,
Represented by its Proprietor,
C.Aravinthan ..
Petitioner/Appellant
Vs.
1.The Kudankulam Nuclear Power Project,
Represented by its Site Director,
Kudankulam Nuclear Power Plant,
Kudankulam Post,
Radhapuram Taluk,
Tirunelveli District.
2.The Station Director,
Kudankulam Nuclear Power Plant,
Kudankulam Post,
Radhapuram Taluk,
Tirunelveli District.
3.The Engineer in Charge,
Centralized Tender Cell,
Kudankulam Nuclear Power Plant,
Kudankulam Post,
Radhapuram Taluk,
Tirunelveli District.
4.The Deputy General Manager & Group,
Finance and Accounts,
Kudankulam Nuclear Power Plant,
Kudankulam Post,
Radhapuram Taluk,
Tirunelveli District.
5.The Commissioning Contract Committee,
Kudankulam Nuclear Power Plant,
Kudankulam Post,
Radhapuram Taluk,
Tirunelveli District.
6.The Law Officer,
Kudankulam Nuclear Power Plant,
Kudankulam Post,
Radhapuram Taluk,
Tirunelveli District.
7.The Scientific Officer-D,
Centralized Tender Cell,
Kudankulam Nuclear Power Plant,
Kudankulam Post,
Radhapuram Taluk,
Tirunelveli District. .. Respondents/Respondents
Prayer in M.P(MD)No.1 of 2015:- Petition filed under Section 5 of Limitation
Act, praying to condone to delay of 186 days in filing the above appeal in
W.A(MD)SR.No.18539 of 2015.
Prayer in W.A(MD)SR.No.18539 of 2015:- Writ Appeal filed under Clause 15 of
the Letters Patent, to set aside the order in
W.P.(MD).No.14446 of 2014 dated 02.09.2014 on the file of this Court.
!For Petitioner : Mr.S.Rajasekar
^For Respondents : Mr.C.Muthu Saravanan
for
M/s.S.Ramasubramaniam
Associates
:ORDER
(Order of the Court was made by M.SATHYANARAYANAN,J) The learned Counsel appearing for the petitioner, on instructions, seeks the permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
2. This Court heard the submissions of Mr.C.Muthu Saravanan, for M/s.S.Ramasubramaniam Associates, learned counsel appearing for the respondents also.
3. In the light of the endorsement made by the learned Counsel appearing for the petitioner, this Miscellaneous Petition is dismissed as withdrawn. No costs. Consequently, connected W.A(MD)SR.No.18539 of 2015, is rejected.
.