P.G.Praveen vs S.S.M.Ahamed Hussain
2021 Latest Caselaw 412 Mad

                                                                                      O.S.A.No.387 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 06.01.2021

                                                         CORAM :

                                    THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
                                                           AND
                                   THE HONOURABLE MR.JUSTICE P.D.AUDIKESAVALU
                                                   O.S.A.No.387 of 2018
                                                           and
                                                  C.M.P.No.17563 of 2018

                  P.G.Praveen                                                             ... Appellant
                                                             Vs

                  1.S.S.M.Ahamed Hussain
                  2.Mrs.Beenu Govind Rao
                  3.Mrs.Renu Rao                                                      ... Respondents
                  PRAYER : Original Side Appeal filed under Order XXXVII Rule 1 of Original

                  Side Rules read with Clause 15 of Letters Patent praying to set aside the order

                  dated 23.07.2018 in Appln.No.8476 of 2017 in C.S.No.956 of 2017 and allow the

                  Original Side Appeal as prayed for.

                                         For Appellant    : Mr.AR.L.Sundaresan, Senior Counsel for
                                                            Mrs.AL.Gandhimathi.

                                         For Respondents : Mr.S.Parthasarathy, Senior Counsel for
                                                           Mr.Ferozkhan for R1.
                                                           Mr.J.Ravindran for R2 & R3.

                  1/3


https://www.mhc.tn.gov.in/judis/
                                                                                        O.S.A.No.387 of 2018



                                                     JUDGMENT

(Judgment of the court was made by N.KIRUBAKARAN.J.,)

The matter was heard through "Video Conference".

2.When the matter is called today, Mr.AR.L.Sundaresan, Learned Senior

Counsel for the Appellant, on instructions, seeks permission of this Court to

withdraw this appeal and proceed with the Suit, for which, Mr.S.Parthasarathy,

Learned Counsel for the First Respondent and Mr.J.Ravindran, Learned Counsel

for the Respondents 2 and 3 have got no objection.

3.In view of the above, this Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                       (N.K.K.,J.)          (P.D.A.,J.)
                                                                                     06.01.2021
                  ay

                  Index: Yes/No
                  Internet: Yes/No

https://www.mhc.tn.gov.in/judis/ O.S.A.No.387 of 2018

N.KIRUBAKARAN, J.

AND P.D.AUDIKESAVALU, J.

ay

O.S.A.No.387 of 2018 and C.M.P.No.17563 of 2018

Dated:06.01.2021

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