The Periyar Nagar Educational And vs V.Kasinathan
2021 Latest Caselaw 24384 Mad

                                                                            A.S.No.353 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              Dated : 10.12.2021
                                                     Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                              A.S.No.353 of 2013
                                                       and
                                             M.P Nos. 1 to 3 of 2015

                     The Periyar Nagar Educational and
                     Charitable Society
                     (Reg. No.260/86) represented by its
                     Secretary Rajendran
                     Office: 5th Street, Periyar Nagar
                     Chennai-600 082.                                  ... Appellant


                                                    Vs.

                     1.V.Kasinathan
                     2.G.K.Premkumar
                     3.K.R.Rangaram
                     4.V.Kuppusamy                                     ... Respondents

                     Prayer :This First Appeal has been filed under Section 96 of r/w Order
                     41 Rule 1 & 2 of CPC to set aside the fair and decreetal order dated
                     13.09.2012 made in I.A.No.97 of 2012 in O.S.No.8748 of 2010
                     (C.S.No.355 of 2009, High Court, Madras), passed by the learned XV
                     Additional Judge, In-charge of XIX Additional Judge of City Civil Court,
                     Chennai.




https://www.mhc.tn.gov.in/judis
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                                                                             A.S.No.353 of 2013


                                  For Appellant       :      Mr.M.Balasubramanian


                                  For Respondents     : No Appearance for R1 & R3

                                               JUDGMENT

The learned counsel appearing for the appellant submits that

the matter has been settled out of Court and hence, he seeks permission

of this Court to withdraw this first appeal and he has also submitted a

letter to the Registry on 07.12.2021.

2. In view of the said submissions made by the learned

counsel for the appellant, this First Appeal stands dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

10.12.2021

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order

uma

https://www.mhc.tn.gov.in/judis 2 of 4 A.S.No.353 of 2013

To

The XIX Additional Judge, City Civil Court, Chennai.

A.A.NAKKIRAN, J.

uma https://www.mhc.tn.gov.in/judis 3 of 4 A.S.No.353 of 2013

A.S.No.353 of 2013 and M.P Nos.1 to 3 of 2015

10.12.2021

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