Latha vs Rajendran
2021 Latest Caselaw 14465 Mad

                                                           1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 19.07.2021

                                                       CORAM :

                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                               CMP(MD)No.5581 of 2021
                                                        in
                                              SA(MD)SR.No.24965 of 2021

                     1.Latha

                     2.Prathab                                            ... Petitioners

                                                          vs.

                     Rajendran                                            ... Respondent

                     PRAYER in CMP(MD)No.5581 of 2021:- Petition filed under Section
                     151 of Code of Civil Procedure Code, to dispense with the production of
                     certified copy of judgment and decree in O.S.No.537/2008 on the file of
                     Second Additional Sub Court, Madurai.


                     PRAYER in SA(MD)SR.No.24965 of 2021:- This Second Appeal filed
                     under Section 100 of Code of Civil Procedure, to set aside the judgment
                     and decree dated 16.02.2021 in A.S.No.80 of 2018 passed by the learned
                     1st Additional District Judge, Madurai, confirming the judgment and
                     decree dated 27.06.2018 in O.S.No.537 of 2008 passed by the learned
                     2nd Additional Sub Court, Madurai.


                                     For Petitioners   : Mr.S.Muniyandi
https://www.mhc.tn.gov.in/judis/
                                                                 2


                                                           ORDER

This petition has been filed by the petitioners to dispense with the

production of certified copy of the judgment and decree in O.S.No.

537/2008 on the file of the Second Additional Sub Court, Madurai.

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

counsel for the petitioners seeks permission of this Court to withdraw the

petition.

3.Recording the above submission, this Civil Miscellaneous

Petition is dismissed as withdrawn. Consequently, the Second Appeal in

SA(MD)SR.No.24965 of 2021 is rejected at the SR stage itself.

                                                                              19.07.2021
                     Index              : Yes / No
                     Internet           : Yes / No
                     msa/cp

                     To:-

1.The Second Additional Sub Court, Madurai.

2.The 1st Additional District Judge, Madurai.

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

A.A.NAKKIRAN, J

msa/cp

CMP(MD)No.5581 of 2021 in SA(MD)SR.No.24965 of 2021

19.07.2021

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