J.Feroz Gandhi vs The Chief Controlling Authority ...
2021 Latest Caselaw 12711 Mad

                                                                          C.M.A.(MD)No.746 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 29.06.2021

                                                     CORAM:

                                   THE HONOURABLE MRS.JUSTICE R.THARANI

                                            C.M.A.(MD)No.746 of 2013
                                                      and
                                              M.P.(MD)No.1 of 2013
                J.Feroz Gandhi                                      ... Appellant / Petitioner
                                                  Vs.
                1.The Chief Controlling Authority cum
                      Inspector General of Registration,
                      Santhome High Road, Chennai.
                2.The Special Deputy Collector (Stamps)
                    Tuticorin.
                3.The District Registrar,
                    Palayamkottai,
                    Tirunelveli District.
                4.The Sub Registrar,
                   Nazareth,
                   Tuticorin District.                     ... Respondents / Respondents


                Prayer: Civil Miscellaneous Appeal filed under 47-A (10 of the Indian Stamp
                Act, r/w. The Tamil Nadu Stamp Rule 9(5) (a) of the Prevention of under
                Valuation of Instruments Rules, 1968, to set aside the order of the first
                respondent in File No.73522/N5/2005, dated 16.10.2008.


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https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.(MD)No.746 of 2013




                                            For Appellant    : Mr.J.Ashok
                                                                for M/s.Jayapaul Associates
                                            For Respondents : Mr.B.Saravanan
                                                                Government Advocate


                                                       JUDGMENT

The learned counsel for the appellant seeks permission of this Court

to withdraw the Civil Miscellaneous Appeal and he has also circulated a letter

to the Registry to that effect. Permission granted.

2. In view of the above, the Civil Miscellaneous Appeal is dismissed

as withdrawn. No costs. Consequently, connected Miscellaneous Petitions

are closed.

29.06.2021

Index : Yes / No Internet : Yes / No Ls Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.746 of 2013

To

1.The Chief Controlling Authority cum Inspector General of Registration, Santhome High Road, Chennai.

2.The Special Deputy Collector (Stamps) Tuticorin.

3.The District Registrar, Palayamkottai, Tirunelveli District.

4.The Sub Registrar, Nazareth, Tuticorin District.

5. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.746 of 2013

R.THARANI.,J.

Ls

C.M.A.(MD)No.746 of 2013

29.06.2021

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