D.Lawrence vs Tangedco Ltd on 1 November, 2022

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Madras High Court

D.Lawrence vs Tangedco Ltd on 1 November, 2022

Bench: N.Sathish Kumar

                                                                         WP.No.10513 of 2017


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 01.11.2022

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                            WP.No.10513 of 2017 &
                                       W.M.P.Nos.11410 & 16164 of 2017

                    D.Lawrence
                    Proprietor of M/s.Cake World,
                    No.50/2, Chettiyar Agaram Main Road,
                    Vanagaram, Chennai.                              ... Petitioner

                                                       Vs

                    1. TANGEDCO Ltd.,
                       Rep. by its Chairman,
                       No.800, Anna Salai, Chennai – 600 002.

                    2. TANGEDCO Ltd.,
                       Rep. by its Superintending Engineer,
                       CEDC [West], 110/331, KV Thirumangalam,
                       Anna Nagar, Chennai – 600 0040.

                    4. TANGEDCO Ltd.,
                       Rep. by its Asst. Executive Engineer,
                       Operation and Maintenance,
                       Vanagaram, Chennai – 600 095.
                    5. N.P.Velu
                    6. N.P.Venkatesh                                 ... Respondents



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https://www.mhc.tn.gov.in/judis
                                                                                  WP.No.10513 of 2017


                    Prayer:- Writ Petition filed under the Article 226 of Constitution of India, to
                    issue a Writ of Mandamus to direct the fourth respondent forthwith to
                    restore the electricity service connection vide Account No.405:005:762 TF-
                    V and account No.405:004:562/V at the premises bearing No.50/2,
                    Chettiyar Agaram Main Road, Vanagaram, Chennai – 95.

                                     For Petitioner      : Mr.S.D.Rajasekaran

                                     For Respondents     : Mr.L.Jai Venkatesh – R1 to R4


                                                       ORDER

When the matter is taken up today, the learned counsel appearing for the petitioner sought permission of this Court to with draw this petition and also made an endorsement to that effect.

2. In view of the submission of the learned counsel appearing for the petitioner and the endorsement made, this Writ Petition is dismissed as withdrawn with liberty to pursue his remedy before the second respondent.

Consequently, connected miscellaneous petitions are closed. No costs.

01.11.2022 vrc 2/4 https://www.mhc.tn.gov.in/judis WP.No.10513 of 2017 To

1. TANGEDCO Ltd., Rep. by its Chairman, No.800, Anna Salai, Chennai – 600 002.

2. TANGEDCO Ltd., Rep. by its Superintending Engineer, CEDC [West], 110/331, KV Thirumangalam, Anna Nagar, Chennai – 600 0040.

4. TANGEDCO Ltd., Rep. by its Asst. Executive Engineer, Operation and Maintenance, Vanagaram, Chennai – 600 095.

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https://www.mhc.tn.gov.in/judis WP.No.10513 of 2017 N.SATHISH KUMAR, J.

vrc WP.No.10513 of 2017 01.11.2022 4/4 https://www.mhc.tn.gov.in/judis

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