K.P.Kandasamy vs S.Ramachandra Rao
2021 Latest Caselaw 14574 Mad

                                                                                      A.S.No.2 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.07.2021

                                                           CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                     A.S.No.2 of 2019
                                                           and
                                                    CMP.No.86 of 2019
                     K.P.Kandasamy                              ...      Appellant

                                                            Vs

                     1. S.Ramachandra Rao
                     2. S.Sheshagri Rao
                     3. Lakshmana Rao
                     4. S.Ganesh Rao

                     5. The Executive Officer,
                        Gummidipoondi Town Panchayat,
                        Gummidipoondi,
                        Thiruvallur District.

                     6. The Tahsildar,
                        Gummidipoondi,
                        Thiruvallur District.                    ...     Respondents

                     Prayer :- Appeal Suit filed under Section 96 of CPC to set aside the
                     Judgment and Decree dated 26.10.2018 made in O.S.No.56 of 2016 on
                     the file of the IV Additional District Judge, Thiruvallur at Ponneri.
                                    For Appellant      :   Mr.M.Nallathambi
                                    For R1 to R4       :   Not ready in notice
                                    For R5             :   Mr.S.V.Durai Solaimalai
                                    For R6             :   Dr.S.Suriya,
                                                           Government Advocate (CS)
https://www.mhc.tn.gov.in/judis/
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                                                                                   A.S.No.2 of 2019

                                                                    G.K.ILANTHIRAIYAN.J,

                                                                                              lpp
                                                   JUDGMENT

Today, when the Appeal Suit is taken up for hearing, the

learned counsel for the appellant seeks permission of this Court to

withdraw the appeal and sought refund of the Court fee.

2. In view of the submission made by the learned counsel for

the appellant, the Appeal Suit is dismissed as withdrawn. The Registry is

directed to refund the Court fee to the appellant, in which he is entitled,

as per Rules. Consequently, connected Miscellaneous Petition is closed.

No costs.

20.07.2021

lpp Index:Yes/No Internet:Yes/No Speaking Order: Yes/No

To

The IV Additional District Judge, Thiruvallur at Ponneri.

A.S.No.2 of 2019 and CMP.No.86 of 2019

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