P.S.Madhavan vs G.Kanagaraj
2021 Latest Caselaw 23951 Mad

                                                                                      S.A.No.773 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 06.12.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.Nos.773 of 2017
                                             and C.M.P.No.19478 of 2017

                P.S.Madhavan                                                    ... Appellant

                                                         Vs.

                1.G.Kanagaraj

                2.Padam Chand Jain
                represented by his
                Power of Attorney
                Agent Ramachandran
                S/o Swamidurai                                                  ... Respondents


                PRAYER: The Second Appeal has been filed under Section 100 of the Civil
                Procedure Code to set aside the decree and judgment dated 23.02.2017 passed
                in A.S.No.40 of 2013 by the Principal District Judge of Kancheepuram District
                @ Chengalpattu, confirming the decree and judgment dated 28.03.2013 passed
                in O.S.No.329 of 2009 by the Subordinate Judge, Tambaram.


                                        For Appellant          : Mr.P.Gopalan

                                        For Respondent No 2 : Mr.K.Bijai Sundar

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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.773 of 2017

                                                                             M. GOVINDARAJ, J.

                                                                                                   kpr

                                                     JUDGMENT

Today when the matter is taken up for hearing, the learned counsel

appearing for the appellant seeks permission of this Court to withdraw the

Second Appeal. To that effect, he has also made an endorsement in the bundle.

2. Recording the submission and the endorsement made by the

learned counsel for the appellant, the Second Appeal is dismissed as

withdrawn. There shall be no order as to costs. Consequently, connected

Miscellaneous Petition is closed.

06.12.2021

kpr

To

1. The Principal District Judge of Kancheepuram District @ Chengalpattu

2. The Subordinate Judge, Tambaram.

S.A.Nos.773 of 2017 and C.M.P.No.19478 of 2017

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