Mr.Pandurangan vs Mr.Subramani
2021 Latest Caselaw 17565 Mad

                                                                                 S.A.No.397 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 26.08.2021

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                   S.A.No.397 of 2017
                                                          and
                                                 C.M.P.No.9348 of 2017

                                                     [Video Conferencing]

               Mr.Pandurangan                                                 ... Plaintiff

                                                             vs.

               1.Mr.Subramani

               2.Mr.Govindarasu                                               ... Defendants

               Prayer:- This Second Appeal filed under Section 100 of the Code of Civil
               Procedure, Set aside the Judgment and decree of the Subordinate Judge,
               Gingee passed in A.S.No.41 of 2011 dated 19.11.2012 confirming the
               Judgment and Decree of the Additional District Munsif Court, Gingee dated
               08.07.2011 passed in O.S.No.171 of 2004.

                                     For Plaintiff       : Mr.V.Ramesh
                                     For Defendants      : No appearance
                                                            *****
                                                           ORDER

When the matter is taken up for hearing today, the learned counsel

appearing for the plaintiff would submit that the matter has been settled out of

https://www.mhc.tn.gov.in/judis/ S.A.No.397 of 2017

A.A.NAKKIRAN,J.

ssi

Court and hence nothing survives for further adjudication in this case.

Therefore, he seeks to withdraw this Second Appeal.

2. Recording the said oral submission made by the learned counsel for

the plaintiff, this Second Appeal is dismissed as withdrawn. Consequently,

connected miscellaneous petition is also closed.

26.08.2021

ssi Index:Yes/No Internet:Yes/No

To:

1.The Sub Court, Gingee.

2.The Additional District Munsif Court, Gingee.

S.A.No.397 of 2017 and C.M.P.No.9348 of 2017

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