S.Siva Thilakar vs S.Dhamotharan
2021 Latest Caselaw 16986 Mad

                                                                           C.M.A.(MD)No.726 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 18.08.2021

                                                       CORAM:

                                   THE HONOURABLE MRS.JUSTICE R.THARANI

                                           C.M.A.(MD)No.726 of 2014
                                                     and
                                             M.P.(MD)No.2 of 2014
                1.S.Siva Thilakar
                2.S.Siva Baskar
                3.S.Siva Jawahar                                               ... Appellants
                                                  Vs.
                1.S.Dhamotharan
                2.C.Gnanaraj
                3.P.Sundar                                                     ... Respondents


                Prayer: This Civil Miscellaneous Appeal is filed under Order 43 Rule (1)(u) of
                the Code of Civil Procedure, against the judgment and decree, dated
                24.07.2013, made in A.S.No.15 of 2012, on the file of the Principal District
                Court, Tuticorin, remanding the judgment and decree, dated 23.04.2012, made
                in O.S.No.57 of 2009, on the file of the Subordinate Judge, Tuticorin.


                                       For Appellants    : Mr.T.Selvan
                                       For R1           : Ms.AL.Gandhimathi
                                       For R2 and R3     : No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                C.M.A.(MD)No.726 of 2014




                                                       JUDGMENT

The learned counsel for the appellants seeks permission of this Court

to withdraw the Civil Miscellaneous Appeal and he has also circulated a letter

to the Registry to that effect. Permission granted.

2. In view of the above, the Civil Miscellaneous Appeal is dismissed

as withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

18.08.2021

Index : Yes / No Internet : Yes / No Ls Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.726 of 2014

To

1.The Principal District Court, Tuticorin.

2.The Subordinate Judge, Tuticorin.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.726 of 2014

R.THARANI.,J.

Ls

C.M.A.(MD)No.726 of 2014

18.08.2021

https://www.mhc.tn.gov.in/judis/