Sellammal vs Rathinam
2021 Latest Caselaw 20741 Mad

                                                                                 A.S.No.271 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07.10.2021

                                                        CORAM

                                   The Honourable Mrs.Justice Pushpa Sathyanarayana
                                                           and
                                    The Honourable Mr.Justice Krishnan Ramasamy
                                                   A.S.No.271 of 2017
                                               and C.M.P.No.10456 of 2017

                     1.Sellammal
                     2.P.G.Subramaniam
                     3.Prasath
                     4.Naveen                                           ...Appellants
                                                           vs
                     1.Rathinam
                     2.K.Sampath
                     3.K.Vikkiramaboopathi
                     4.Krishnaveni                                      ...Respondents

                     Prayer:First Appeal filed under Order 41 Rule 1 r/w Section 96 of the
                     Code of Civil Procedure, against the judgment and decree dated
                     13.03.2017, made in O.S.No.145 of 2014 on the file of the learned
                     Additional District Court, IV Additional District Court, Erode District,
                     Bhavani.
                                                       ****
                                       For Appellants  :   Mr.N.Manokaran
                                       For Respondents :   Mr.V.Balamurugane



                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                            A.S.No.271 of 2017




                                                     JUDGMENT

(Delivered by Pushpa Sathyanarayana.J., ) When the matter is taken up for hearing today, the learned counsel

for the appellants invited our attention to the letter filed by him on

14.09.2021 and the email dated 01.10.2021, which reads as follows:

“I am the counsel for appellant in A.S.No.271 of 2017. My clients have instructed me to withdraw the above appeal. So, I request your Lordship to direct the registry to list the matter for withdrawal.”

2.In view of the above request, the learned counsel for the

appellants is permitted to withdraw the appeal. Accordingly, the First

Appeal is dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

[P.S.N., J.] [K.R., J.] 07.10.2021

Index : Yes/No Internet : Yes/No Speaking Order/Non Speaking Order rst

https://www.mhc.tn.gov.in/judis/ A.S.No.271 of 2017

To:

The IV Additional District Court, Erode District, Bhavani.

https://www.mhc.tn.gov.in/judis/ A.S.No.271 of 2017

PUSHPA SATHYANARAYANA, J.

and KRISHNAN RAMASAMY, J.

rst

A.S.No.271 of 2017 and C.M.P.No.10456 of 2017

07.10.2021

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