Mahendran vs Muthusamy
2021 Latest Caselaw 6285 Mad

                                                                          C.M.P(MD)No.614 of 2019
                                                                    in A.S(MD)SR.No.47557 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 09.03.2021
                                                   CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                         C.M.P(MD)No.614 of 2019
                                                   in
                                       A.S(MD)SR.No.47557 of 2018

                    1.Mahendran
                    2.S.Hemalatha
                    3.M.Chandra                             ... Petitioners/Appellants

                                                   Vs.

                    1.Muthusamy

                    2.M/s.Parson Urban Development Limited,
                      A Company registered under the Companies Act
                         No.1 of 1956,
                      Rep. by its Manager G.S.Ganapathi,
                      Having his office at
                      Parson Peltas Enclave, Mambala Salai,
                      Trichy – 5 (exonerated)        ... Respondents/Respondents


                    Prayer in C.M.P(MD)No.614 of 2019:- Petition filed under Section 5 of
                    the Limitation Act to condone the delay of 698 days in filing
                    A.S(MD)SR.No.47557 of 2018 on the file of this Court.


                    Prayer in A.S(MD)SR.No.47557 of 2018:- Appeal Suit filed under
                    Section 96 read with Order XLI of C.P.C., against the final decree and
                    judgment made in I.A.No.339 of 2010 in O.S.No.222 of 2004, dated
                    16.09.2016 on the file of the 1st Additional District Court (PCR),
                    Tiruchirappalli.
                                For Petitioners   : Mr.H.Lakshmi Shankar
http://www.judis.nic.in


                    1/4
                                                                             C.M.P(MD)No.614 of 2019
                                                                       in A.S(MD)SR.No.47557 of 2018



                                                      ORDER

(Order of the Court was made by PUSHPA SATHYANARAYANA, J.)

Mr.H.Lakshmi Shankar, learned counsel appearing for the

appellants has circulated a letter dated 04.03.2021 to the Registry of

this Court, seeking permission to withdraw the Civil Miscellaneous

Petition. The said letter is taken on record.

2. In view of the same, the Civil Miscellaneous Petition is

dismissed as withdrawn. Consequently, connected

A.S(MD)SR.No.47557 of 2018 is rejected. No costs.

                                                                [P.S.N.,J]    [S.K.,J.]
                                                                     09.03.2021
                    Index       :Yes/No
                    Internet    :Yes/No
                    ps

http://www.judis.nic.in

C.M.P(MD)No.614 of 2019 in A.S(MD)SR.No.47557 of 2018

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.

To

1.The 1st Additional District Court (PCR), Tiruchirappalli.

2.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in

C.M.P(MD)No.614 of 2019 in A.S(MD)SR.No.47557 of 2018

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

C.M.P(MD)No.614 of 2019 in A.S(MD)SR.No.47557 of 2018

09.03.2021

http://www.judis.nic.in