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T.Satyanarayana vs Govindan Marx Anand
2021 Latest Caselaw 879 Mad

Citation : 2021 Latest Caselaw 879 Mad
Judgement Date : 11 January, 2021

Madras High Court
T.Satyanarayana vs Govindan Marx Anand on 11 January, 2021
                                                                                A.S.No.594 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 11.01.2021

                                                         CORAM

                                 THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                           THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                      A.S.No.594 of 2018 and CMP.No.15366/2018

                     T.Satyanarayana                                         ... Appellant

                                                           -vs-
                     Govindan Marx Anand                                  ... Respondent
                          First Appeal filed under Section 96 of C.P.C. against the judgment

                     and decree made in O.S.No.185 of 2012 dated 08.12.2017 by the Principal

                     District Judge, Kancheepuram District at Chengalpat.


                                     For Appellant     : Mr.T.Thiyagarajan

                                     For Respondent    : M/s.Paul and Paul

                                                         ORDER

(Judgment of the Court was pronounced by T.RAJA, J.)

Learned Counsel appearing for the appellant sought permission of

this Court to withdraw the present Appeal. He has also circulated a Letter

dated 14.12.2020 to the Registry in this regard.

https://www.mhc.tn.gov.in/judis/ A.S.No.594 of 2018

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

tsi

2. Placing on record the statement of the learned Counsel for the

appellant seeking withdrawal of the appeal and also the letter dated

14.12.2020 circulated to the Registry, permission is granted to withdraw the

present Appeal Suit. Accordingly, the present A.S.No.594/2018 is

dismissed as withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                   (T.R.J.,)      (G.C.S.J.,)

                                                                        11.01.2021




                     To

Principal District Judge, Kancheepuram District at Chengalpat.

A.S.No.594/2018

https://www.mhc.tn.gov.in/judis/ A.S.No.594 of 2018

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

 
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