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Advent Christian Conference Of ... vs J.P.Gnanaprakasam
2021 Latest Caselaw 12808 Mad

Citation : 2021 Latest Caselaw 12808 Mad
Judgement Date : 30 June, 2021

Madras High Court
Advent Christian Conference Of ... vs J.P.Gnanaprakasam on 30 June, 2021
                                                                             O.S.A.No.129 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 30.06.2021

                                                           CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                  O.S.A.No.129 of 2021
                                                and C.M.P.No.5810 of 2021

                     1.Advent Christian Conference of India,
                       No.163, A A M Compound,
                       Gandhi Road, Velachery,
                       Chennai - 600 042.

                     2.Rev. Dr.Baktasingh
                       Advent Christian Conference of India,
                       No.163, A A M Compound, Gandhi Road,
                       Velachery, Chennai - 600 042.                                 Appellants

                                                            Vs


                     1.J.P.Gnanaprakasam
                     2.Rev.S.Stephenson                                         .. Respondents


                               Appeals filed under Order XXXVI Rule 1 of Original Side Rules

                     read with Clause 15 of Letters Patent against the order dated

                     22.10.2020 made in O.A.No.542 of 2020 in C.S.No.287 of 2020.


                               For Appellants          :     Ms.Dakshayani Reddy

                               For Respondents         :     Mr.R.Sreedhar


                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                             O.S.A.No.129 of 2021



                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

Learned counsel appearing for the appellants seeks permission

to withdraw this appeal.

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

appellants, the original side appeal stands dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

(M.M.S., J.) (R.N.M., J.) 30.06.2021 Index:Yes/No mmi/ssm

To The Sub Assistant Registrar Original Side, High Court, Madras,

https://www.mhc.tn.gov.in/judis/ O.S.A.No.129 of 2021

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

O.S.A.No.129 of 2021

30.06.2021

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

 
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