M.S.Abdul Rasheed vs Stand
2021 Latest Caselaw 24951 Mad

                                                                                    S.A.No.224 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 17.12.2021

                                                         CORAM

                          THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    S.A.No.224 of 2012
                                                   and M.P.No.1 of 2012


                    M.S.Abdul Rasheed                              ... Appellant/Plaintiff
                                                           Vs.

                    STAND
                    Student Training Action for National Development
                    A Public trust, rep by National Advisor of AICU Rand
                    Executive Trustee of STAND Fr. Henry Jeromes S.J
                    at No.125, Sterling Road,
                    Nungambakkam, Chennai – 34.                  ... Respondent/Defendant


                    PRAYER: This Second Appeal has been filed under Section 100 of Code
                    of Civil Procedure against the Judgment and Decree passed in A.S.No.308
                    of 2010, dated 09.08.2011, on the file of the Court of the V Additional
                    City Civil Court, Chennai confirming the Judgment and decree in
                    O.S.No.8141 of 2008 dated 08.04.2010 passed by the 2nd Assistant City
                    Civil Court, Chennai.
                                  For Appellant            : Mr.S.Ramesh
                                  For Respondent           : No appearance




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                                                                                    S.A.No.224 of 2012

                                                                    RMT.TEEKAA RAMAN., J
                                                                                                 mp


                                                        ORDER

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this Second Appeal and he has also made an

endorsement to that effect.

2.In view of the submission and the endorsement made by the

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

withdrawn. No costs. Connected miscellaneous petition is closed.

17.12.2021

mp Index:Yes Internet:Yes

To

1.The V Additional Judge, Additional City Civil Court, Chennai.

2.The II Assistant Judge, City Civil Court, Chennai.

3.The Section Officer, VR Section, High Court, Madras.

S.A.No.224 of 2012

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