Krishnamoorthy vs Janakiraman
2021 Latest Caselaw 4556 Mad

                                                                                 C.S.No.1112 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 22.02.2021

                                                           CORAM:

                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                  C.S.No.1112 of 2017
                                                         and
                                                 C.M.P.No.5522 of 2017
                   1.Krishnamoorthy
                   2.Sahadevan                                                  .. Appellants
                                                            Vs.
                   1.Janakiraman
                   2.Nithya Janakiraman
                   3.R.Aravindan                                                .. Respondents

                   PRAYER : Civil Miscellaneous Appeal filed under Order XLIII Rule 1 of
                   CPC, to set aside the order dated 24.02.2017, passed by the learned IV
                   Additional District Judge at Coimbatore in E.A.No.10 of 2017 in E.P.No.5 of
                   2013 in O.S.No.148 of 2005.
                                          For Appellants  : Mr.V.Annaraja
                                                            for Mr.S.Anil Sandeep
                                          For Respondents : No appearance


                                                    JUDGMENT

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

counsel for the appellants seek permission of this Court to withdraw the

appeal and he has also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis/ C.S.No.1112 of 2017

T.V.THAMILSELVI,J.

rri

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

learned counsel for the appellants, the Civil Miscellaneous Appeal is

dismissed as withdrawn. Consequently, connected Miscellaneous Petition is

closed. No costs.

22.02.2021

rri Index : Yes/No Speaking Order: Yes/No

C.S.No.1112 of 2017 and C.M.P.No.5522 of 2017

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