M/S.Trident Finance Ltd vs State Bank Of India
2021 Latest Caselaw 22909 Mad

                                                                        S.A. No.1945 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 23.11.2021

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU

                                               S.A.No.1945 of 2004

                     M/s.Trident Finance Ltd.,
                     Rep.by its Accounts Manager
                     P 37/1 Bazaar Street,
                     Nasapakkam, K.K.Nagar,
                     Chennai – 78.                                   ..... Appellant

                                                        Vs.

                     1.State Bank of India,
                       Siruthozhil Branch,
                       Rep.by its Chief Manager,
                       Cherry Road,
                       Salem -7.

                     2.Keycer Agro Products Ltd.,
                       rep.by its Managing Director
                       K.Ravindaranathan,
                       29-1 Floor, Palaniappa Nagar,
                       Hasthampatti, Salem -7.

                     3.K.Ravindranathan                              ...Respondents




                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                      S.A. No.1945 of 2004

                                  Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the judgment and decree dated 05.01.2004 made in
                     A.S.No.100 of 2003 by Principal Sessions Judge, Salem confirming the
                     judgment and decree dated 18.06.2003 made in O.S.No.479 of 2000 on the
                     file of the Principal District Munsif Court, Salem.


                                        For Appellant           : Mr.Selvaraju
                                        For Respondents         : Mr.U.Karunakaran

                                                        JUDGMENT

Learned counsel appearing for the appellant seeks permission of this

Court to withdraw the Second Appeal and also made an endorsement to

that effect.

2. In view of the submissions and endorsement made by the learned

counsel for the appellant, the Second Appeal is dismissed as withdrawn. No

costs.

23.11.2021

Index: Yes/ No Internet: Yes/No ms

https://www.mhc.tn.gov.in/judis S.A. No.1945 of 2004

To

1.The Principal Sessions Judge, Salem.

2.The Principal District Munsif, Salem.

https://www.mhc.tn.gov.in/judis S.A. No.1945 of 2004

J.NISHA BANU, J.,

ms

S.A.No.1945 of 2004

23.11.2021

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