K.Manoharan vs M/S.Marikar (Motors) Ltd
2021 Latest Caselaw 13206 Mad

                                                                             S.A.No.813 of 2007

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 05.07.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                    S.A.No.813 of 2007
                                                   and M.P.No.1 of 2007

                     K.Manoharan                                                  ...Appellant

                                                           vs.

                     M/s.Marikar (Motors) Ltd.,
                     Rep. by its Branch,
                     In-charge (Acting),
                     No.304-305, Mount Road,
                     Teynampet, Chennai – 18.                                    ...Respondent

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     judgment and decree in A.S.No.184 of 2006 dt.09.11.2006 of the

                     Learned VI Add., City Civil Court, Madras dismissing the same and

                     confirming the judgment and decree in O.S.No.1600 of 2000

                     dt.03.09.2004 of the Learned XV Asst., City Civil Court, Madras,

                     decreeing the said suit.

                                   For Appellant     :       Mr.Gakhi Chander
                                                             for Mr.R.Srinivas




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                                                                            S.A.No.813 of 2007

                                                                     ABDUL QUDDHOSE, J.

                                                                                         pam
                                                   JUDGMENT

Mr.Gakhi Chander, learned counsel (having Enrolment

No.1747/2020) representing counsel on record for the Appellant seeks

permission of this Court to withdraw the Second Appeal.

2.Recording the submission made by the learned counsel

representing the counsel on record for the Appellant, this Second Appeal

is dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

05.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam

S.A.No.813 of 2007

To

1.The VI Additional City Civil Court, Madras.

2.The XV Asst., City Civil Court, Madras.

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