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V. Bhaskaran vs S. Murugesan
2021 Latest Caselaw 22907 Mad

Citation : 2021 Latest Caselaw 22907 Mad
Judgement Date : 23 November, 2021

Madras High Court
V. Bhaskaran vs S. Murugesan on 23 November, 2021
                                                                                  S.A.No.104 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 23.11.2021

                                                          CORAM:

                            THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                  S.A.No.104 of 2012
                                                         and
                                                   M.P.No.1 of 2012

                     V. Bhaskaran                                                 .. Appellant


                                                            Vs.

                     S. Murugesan                                                 .. Respondent

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree made in A.S.No.164 of 2010 dated 01.08.2011 on the
                     file of I Additional Judge, City Civil Court, Chennai, confirming the
                     judgment and decree of the learned XII Assistant Judge, City Civil Court,
                     Chennai made in O.S.No.5982 of 2007 dated 13.11.2009.

                                         For Petitioner     : Ms. V.J. Latha

                                         For Respondent     : Mr. R. Loganathan




                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.104 of 2012



                                                       JUDGMENT

The matter is heard through "Video Conference".

2. The learned Counsel for the appellant seeks permission of this

Court to withdraw this second appeal and also sent a communication

through email to that effect.

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

appellant, this appeal is dismissed as withdrawn. Consequently, connected

miscellaneous petition is closed.



                                                                                         23.11.2021

                     AT
                     Index              :Yes/No
                     Internet           :Yes/No

                     To

1.The I Additional Judge, City Civil Court, Chennai

2.The XII Assistant Judge, City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis S.A.No.104 of 2012

RMT.TEEKAA RAMAN,J.,

AT

S.A.No.104 of 2012 and M.P.No.1 of 2012

23.11.2021

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

 
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