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V.N.Ibrahim vs M.M.Adbul Salam ...1St
2021 Latest Caselaw 20235 Mad

Citation : 2021 Latest Caselaw 20235 Mad
Judgement Date : 1 October, 2021

Madras High Court
V.N.Ibrahim vs M.M.Adbul Salam ...1St on 1 October, 2021
                                                                                      A.S.No.992 of 2014


                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 01.10.2021

                                                      CORAM:

                                 THE HONOURABLE MS.JUSTICE P.T.ASHA

                                              A.S.No.992 of 2014 in
                                                M.P.No.1 of 2014


                      V.N.Ibrahim                             ...Appellant/1st Defendant

                                                         Vs

                      1.M.M.Adbul Salam                 ...1st Respondent/Plaintiff
                      2.A.Mohammed Sali
                      3.L.Srinivasan                    ...Respondents 2 & 3/Defendants 2 & 3


                      PRAYER Appeal Suit filed under Section 96 of the Code of Civil
                      Procedure and Order XLI of C.P.C to set aside the order and decree dated
                      25.07.2014 passed by the Learned IV Additional District Judge,
                      Coimbatore in O.S.No.505 of 2012.


                                  For appellant       : M/S.L.Mouli

                                  For respondents     : Mr.C.D.Sugumar for R1
                                                        Mr.T.Ramkumar for R2 and R3

                                                     JUDGMENT

Mr.L.Mouli, learned counsel appearing for the appellant has filed a

memo dated 30.09.2021 stating that the parties have settled the matter http://www.judis.nic.in

A.S.No.992 of 2014

out of Court and nothing survives in the above First Appeal, therefore he

is withdrawing the First Appeal.

2.Recording the submission made by the learned counsel for the

appellant, the first appeal is dismissed as 'settled out of Court'. No further

orders to cost. Consequently, connected Miscellaneous Petition is also

closed.

01.10.2021

gd

To

IV Additional District Judge, Coimbatore.

http://www.judis.nic.in

A.S.No.992 of 2014

P.T.ASHA, J

gd

A.S.No.992 of 2014 and M.P.No.1 of 2014

01.10.2021

http://www.judis.nic.in

 
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