E.Venkat vs Solomon Howie
2021 Latest Caselaw 22826 Mad

                                                                                 S.A.No.1301 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 22.11.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                            Second Appeal No.1301 OF 2011

                E.Venkat                                                            .. Appellant

                                                       /versus/

                1.Solomon Howie

                2.Maratha Howie                                                  .. Respondents

                Prayer:           Second Appeal has been filed under Section 100 of the Civil
                Procedure Code against the judgment and decree dated 30.10.2010 made by the
                Additional Disstrict II Fast Track Court Judge, Chennai, in A.S.No.7 of 2011
                confirming the judgment and decree dated 24.04.2007 in O.S.No.2545 of 2000 on
                the file of the II Assistant City Civil Court, Chennai.


                                       For Appellant   :Mr.S.Sounthar
                                       For Respondents :Mr.A.Muthukumar for R1
                                                         No Appearance for R2
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                                                                                     S.A.No.1301 of 2011

                                                                              R.PONGIAPPAN,J.

                                                                                                  VRI

                                                 JUDGMENT

Today, when the matter came up for hearing, the learned counsel for the

appellant appeared before this Court and filed a letter dated 03.09.2021 to the

Registry for withdrawing the second appeal enclosing an affidavit dated

18.08.2021. The said affidavit filed by the appellant is recorded.

2.In view of the above, the second appeal is dismissed as withdrawn. No

costs.

22.11.2021

Vri

To:

1.The Additional District II Fast Track Court, Chennai.

2.The II Assistant City Civil Court, Chennai.

S.A.No.1301 of 2011

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