R.Gunasekaran vs Arumbu
2021 Latest Caselaw 24382 Mad

                                                                                 AS.No.997/2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 10.12.2021

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                      AS.No.997/2019 & CMP.No.2755634/2019

                                                [Video Conferencing]

                    R.Gunasekaran                                              .. Appellant
                                                        Vs.

                    1.Arumbu
                    2.Senthilkumar
                    3.Arunachala South Gate Hotel
                      Private Limited rep.by its
                      Managing Director
                      R.Kuppursamy
                      No.263, Seshadri madam Street
                      Chengam Road,
                      Tiruvannamalai Town & District.                     .. Respondents

                    Prayer:- Appeal Suit filed under Section 96 of the Civil Procedure Code to
                    set aside the judgment and decree dated 15.10.2019 in OS.No.86/2017 on
                    the file of the Court of Fast Track Mahila Judge, Tiruvannamalai and allow
                    the appeal.

                                      For Appellant           :   Mr.AL.Gandhimathi

                                      For R1                  :   Mr.R.Thiagarajan



https://www.mhc.tn.gov.in/judis                          1
                                                                                        AS.No.997/2019



                                                        JUDGMENT

1. Mrs.AL.Gandhimathi, learned counsel for the appellants seeks

permission of this Court to withdraw the present Appeal Suit. She

further submitted that a Letter dated 06.12.2021 has also been filed

before the Registry to that effect.

2. In view of the submission and in view of the filing of the Letter dated

06.12.2021, the present Appeal Suit is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition stands closed.

3. The appellant is also entitled to refund of Court fee as per law.

10.12.2021 cda Internet : Yes

To

1.Mahila Judge, Fast Track Court, Tiruvannamalai.

2.Section Offcer, VR Records, High Court, Chennai.

AS.No.997/2019

S.S.SUNDAR, J.,

cda

AS.No.997/2019

10.12.2021

https://www.mhc.tn.gov.in/judis 3