Madras High Court
M/S.Contech Engineers Private Limited vs / on 8 November, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.(MD)No.13930 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.11.2024
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.(MD)No.13930 of 2018
M/s.Contech Engineers Private Limited,
Rep. Its Managing Director
Plot No.1E & 2E SIPCOT Industrial Complex,
Pudukkottai – 622 002 ... Petitioner
/Vs./
1.The Zonal Officer,
Micro and Small Enterprises Facilitation Council,
Tiruchirapalli Region,
District Industries Centre,
Tiruchirapalli – 620 001
2.Wind World (India) Limited,
(Formerly Enercon India Ltd.,
Wind World Tower,
A9 CTS 700, Veera Industrial Estate,
A9 CTS 700, Veera Industrial Estate,
Veera Desai Road,
Andheri West,
Mumbai – 400 053. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of mandamus thereby direct the first respondent council to
complete the conciliation process within 3 weeks and to complete the
Arbitration process within the reasonable time to be fixed by this Court.
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https://www.mhc.tn.gov.in/judis
W.P.(MD)No.13930 of 2018
For Petitioner : Mr.P.Ganapathi Subramanian
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
2. In view of the above, this Writ Petition is dismissed as withdrawn. No costs.
08.11.2024
Index : Yes / No
NCC : Yes / No
CM
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https://www.mhc.tn.gov.in/judis W.P.(MD)No.13930 of 2018 G.K.ILANTHIRAIYAN, J.
CM Order made in W.P.(MD)No.13930 of 2018 Dated:
08.11.2024 3/3 https://www.mhc.tn.gov.in/judis