I.Hakkim vs Sarkarai Beer
2021 Latest Caselaw 23611 Mad

                                                                            A.S.(MD)No.156 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.12.2021

                                                   CORAM:

                              THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                 and
                              THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN


                                            A.S.(MD)No.156 of 2021


                    I.Hakkim                                   .. Appellant/Plaintiff

                                                      Vs.
                    1. Sarkarai Beer

                    2. Jansi Rani @ Sameem                    .. Respondents/Defendants


                    PRAYER: Appeal filed under Section 96 of the Civil Procedure Code,

                    against the judgment and decree dated 11.01.2021 made in O.S.No.128 of

                    2016 on the file of the IV-Additional District Judge, Madurai and allow

                    the appeal.

                                   For Appellant   : Mr.R.Alagumani

                                   For Respondents : Mr.M.Ajmal Khan
                                                   Senior Counsel
                                                   for M/s.Ajmal Associates




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https://www.mhc.tn.gov.in/judis
                                                                                    A.S.(MD)No.156 of 2021



                                                                           S.VAIDYANATHAN, J.
                                                                                        and
                                                                       DR.G.JAYACHANDRAN, J.

                                                                                                     PJL

                                                         JUDGMENT

S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

The learned counsel appearing for the appellant circulated a letter,

dated 23.11.2021, to the Registry stating that he has instructed to

withdraw this first appeal.

2. Recording the same, this first appeal is dismissed as withdrawn.

No Costs.

                                                                      [S.V.N.,J.]    [G.J.,J.]
                                                                              01.12.2021
                    Index : Yes / No
                    Internet : Yes / No
                    PJL

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.

To

1.The IV-Additional District Judge, Madurai.

A.S.(MD)No.156 of 2021

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