G.Anandaraj vs The Defence Estate Officer
2021 Latest Caselaw 23440 Mad

                                                                                         S.A.No.347 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 30.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.No.347 of 2018
                G.Anandaraj                                                         ... Appellant

                                                             Vs.

                1. The Defence Estate Officer,
                   Madras Circle, 306, Anna Salai,
                   Teynampet, Madras – 600 018.

                2. The Executive Officer,
                   Cantonment Board,
                   St.Thomas Mount, Chennai – 600 016.                              ... Respondents

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated dated 19.04.2017 made in
                A.S.No.113 of 2009 on the file of the Subordinate Court, Tambaram,
                confirming the judgment and decree dated 27.11.2008 in O.S.No.200 of 2003
                on the file of the District Munsif Court, Tambaram.


                                        For Appellants             : M/s.R.Asokan

                                        For 1st Respondent: Mr.V.Chandrasekar
                                                            Central Government
                                                                          Standing Counsel
                                             nd
                                        For 2 Respondent : M/s.C.Mohan
                                                            for M/s.King & Patridge
                                                      -----
https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.347 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.

30.11.2021

asi

To

1. The Subordinate Court, Tambaram.

2. The District Munsif Court, Tambaram.

S.A.No.347 of 2018

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