S.Ameet Kumar vs Mr.B.Inder Mohan
2021 Latest Caselaw 22019 Mad

                                                                                           O.S.A.No.288 of 2019

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 08.11.2021

                                                      CORAM

                                    THE HONOURABLE MR.JUSTICE T.RAJA

                                                        AND

                          THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                              O.S.A.No.288 of 2019
                                                     and
                                             C.M.P.No.23115 of 2019

            1.S.Ameet Kumar

            2.N.Subhash Chand Jain                                   .. Appellants

                                                      Versus

            1.Mr.B.Inder Mohan

            2.Mrs.Chitra Lekha                                       .. Respondents

            Prayer: Original Side Appeal has been filed under Original Side Rules read with XXXVI

            Rule 1 and under Clause 15 of the Letters Patents of the Madras High Court, against order

            passed in A.No.7657 of 2018 in C.S.No.506 of 2016, dated 03.07.2019, by this Court.




                                 For Appellants                : Mr.K.S.Shankar Murali



                                 For Respondents               : Notice sent (not ready)




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                                                                                         O.S.A.No.288 of 2019



                                                                                          T.RAJA, J.
                                                                                               and
                                                                       J.SATHYA NARAYANA PRASAD, J.

                                                                                                            rkm



                                                        JUDGMENT

(Judgment of the Court was delivered by T.RAJA, J.)

When the matter is taken up, Mr.K.S.Shankar Murali, learned counsel appearing for

the appellants, sought for permission of this Court to withdraw the appeal. Recording the

said submission, the Original Side Appeal is dismissed as withdrawn. No Costs.

Consequently, connected CMP.No.23115 of 2019 is closed

(T.R., J.) (J.S.N.P., J.) 08.11.2021 rkm

O.S.A.No.288 of 2019

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