S.Murugesan vs V.Vignesh
2021 Latest Caselaw 989 Mad

                                                                             C.M.A.No.1942 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 18.01.2021

                                                        CORAM:

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.A.No.1942 of 2018
                                                          and
                                                 C.M.P.No.15000 of 2018

                     1.S.Murugesan
                     2.M.Pushpalatha                                             .. Appellants
                                                           Vs.

                     V.Vignesh                                                   .. Respondent

                     PRAYER This Civil Miscellaneous Appeal is filed under Order 43, Rule
                     1 of C.P.C., to set aside the Fair and Final order dated 20.04.2018 passed
                     in I.A.No.46 of 2018 in O.S.No.44 of 2018 on the file of the Court of
                     Principal District Judge, Erode.

                                      For Petitioners   : Mr.I.C.Vasudevan

                                      For Respondents : Mr.A.Sundaravadhanam




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https://www.mhc.tn.gov.in/judis/
                                                                            C.M.A.No.1942 of 2018

                                                                   S.M.SUBRAMANIAM, J.
                                                                                 Kak


                                                      JUDGMENT

The learned counsel for the appellant, through Video

Conferencing, made a submission that as per instructions of the

appellant, he has chosen to withdraw the appeal.

2. Permission granted. Accordingly, this Civil Miscellaneous

Appeal in C.M.A.No.1942 of 2018 stands dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

18.01.2021 Kak Index:Yes Speaking order

To The Court of Principal District Judge, Erode.

C.M.A.No.1942 of 2018

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