Maragatham vs The Director Of Income Tax ...
2021 Latest Caselaw 2280 Mad

                                                                             C.M.A.No.3896 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 02.02.2021

                                                       CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                 C.M.A.No.3896 of 2019
                     1.Maragatham
                     2.Poongothai
                     3.Saravanan
                     4.Thenmozhi                                                 .. Appellants

                                                       Vs.
                     1.The Director of Income Tax Investigation
                         Chennai, C/o Additional Director of
                     Income Tax Investigation
                     171, S.N.High Road, Tirunelveli.


                     2.Kanagaraj
                     3.Muniyammal @ Dhanam                                       .. Respondents


                     PRAYER: This Civil Miscellaneous Appeal is filed under Section 173
                     of Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     18.06.2018 made in M.C.O.P.No.1094 of 2007 on the file of Motor
                     Accidents Claims Tribunal, I Additional District Court, Salem.

                                      For Appellants   :   Mr.K.Kuppusamy

                                      For R1           :   No appearance

                                      For R2           :   Mr.P.Jagadeesan
https://www.mhc.tn.gov.in/judis/
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                                                                         C.M.A.No.3896 of 2019


                                                                         V.M.VELUMANI, J.

                                                                                              kj
                                                  JUDGMENT

The matter is heard through “Video Conferencing”.

2.The learned counsel appearing for the appellants seeks

permission of this Court to withdraw this Civil Miscellaneous Appeal

and also addressed an E-mail dated 02.02.2021 to the Registry to that

effect.

3.Recording the submission and the memo filed by the learned

counsel appearing for the appellants, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

02.02.2021

kj

To

1.The I Additional District Judge Motor Accidents Claims Tribunal Salem.

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

C.M.A.No.3896 of 2019

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