Krishnamoorthy vs P.P.Feeds
2021 Latest Caselaw 6077 Mad

                                                                               C.M.A.No.627 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 08.03.2021

                                                     CORAM:

                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                               C.M.A.No.627 of 2011
                                               and M.P.No.1 of 2011

                   1.Krishnamoorthy
                   2.Ganesan                                                       .. Appellants

                                                      Vs.
                   1.P.P.Feeds,
                   Rep. by its Partner
                   Balasundaram,
                   S/o.Perumal,
                   H-2/113, Mullai Nagar,
                   Mohanur Road,
                   Namakkal Town,
                   Namakkal Taluk,
                   Namakkal District.

                   2.Kandasamy                                                   .. Respondents


                   PRAYER : Civil Miscellaneous Appeal is filed under Order 21 Rule 58(4)
                   read with Section 96 of the Code of Civil Procedure, praying to set aside the
                   fair and decreetal order of the Additional District Court, Namakkal, dated
                   16.12.2010 in R.E.A.No.4 of 2009, in R.E.P.No.17 of 2007, in O.S.No.44 of
                   2004.

                   1/3


https://www.mhc.tn.gov.in/judis/
                                                                                  C.M.A.No.627 of 2011

                                         For Appellants  : M/s.Karthika
                                                            for M/s.P.Valliappan
                                         For Respondents : Mr.Varun Karthick
                                                           for M/s.C.Jagadish for R1
                                                           Mr.N.Manokaran for R2


                                                   JUDGMENT

Learned counsel appearing for the appellants seeks permission of this

Court to withdraw the appeal.

2. This matter has been heard through Video Conferencing.

Hence no endorsement to be made.

3. In view of the submission made by the learned counsel

appearing for the appellants, this appeal is dismissed as withdrawn.

Consequently, connected Miscellaneous Petition is closed.

08.03.2021

ub Index : Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ C.M.A.No.627 of 2011

T.V.THAMILSELVI,J.

ub

C.M.A.No.627 of 2011

08.03.2021

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