J.Anand vs V.Muralidharan
2021 Latest Caselaw 23118 Mad

                                                                                    S.A.No.384 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 25.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.Nos.384 of 2018
                                             and C.M.P.No.10853 of 2018

                J.Anand                                                       ... Appellant

                                                         Vs.

                1. V.Muralidharan
                2. B.Jayachandran
                3. J.Dhanalakshmi                                             ... Respondents

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 25.07.2017 made in A.S.No.32 of
                2012 on the file of the IV Additional District and Sessions Judge, Coimbatore,
                reversing the judgment and decree dated 12.01.2012 made in O.S.No.1089 of
                2010 on the file of the Principal Subordinate Judge, Coimbatore.


                                        For Appellant          : M/s.A.Maheshnath

                                        For Respondent No.1 : M/s.B.Ravi Raja

                                        For Respondent No.2 :    M/s.M.S.Subramanian

                                        For Respondent No.3 : M/s.R.N.Amarnath
                                                       -----


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.384 of 2018

                                                                             M. GOVINDARAJ, J.



                                                                                                    asi

                                                     JUDGMENT

Today when the matter is taken up for hearing, the learned counsel

appearing for the appellant seeks permission of this Court to withdraw the

Second Appeal. To that effect, he has also made an endorsement in the bundle.

2. Recording the submission and the endorsement made by the

learned counsel for the appellant, the Second Appeal is dismissed as

withdrawn. There shall be no order as to costs. Consequently, connected

Miscellaneous Petition is closed.

25.11.2021

asi

To

1. The IV Additional District and Sessions Judge, Coimbatore.

2. The Principal Subordinate Judge, Coimbatore.

S.A.Nos.384 of 2018 and C.M.P.No.10853 of 2018 https://www.mhc.tn.gov.in/judis