Sri Venkateswara Fuel Services vs Arulmighu Sellandiamman Temple
2021 Latest Caselaw 20815 Mad

                                                                                  S.A.No.508 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 08.10.2021

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                  S.A.No.508 of 2012
                                                 and M.P.No.1 of 2012

                Sri Venkateswara Fuel Services
                Dealer of Hindustan Petroleum Corporation Ltd.,
                Rep. by its Partner,
                K.S.Thirumoorthy                                            ... Appellant

                                                          Vs.

                Arulmighu Sellandiamman Temple,
                Perundurai Rep. by its
                Executive Officer,
                Having Office at Kunnathur Road,
                Perundurai, Erode District.                                 ... Respondent

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree made in A.S.No.7 of 2010 dated
                17.09.2010 on the file of the Subordinate Judge, Perundurai, in reversing the
                well considered judgment passed n O.S.No.114 of 2007 dated 30.11.2009 on
                the file of the District Munsif-cum-Judicial Magistrate, Perundurai.


                                         For Appellant     : M/s.M.Guruprasad
                                                         -----



https://www.mhc.tn.gov.in/judis/
                                                                                       S.A.No.508 of 2012




                                                      JUDGMENT

The learned counsel for the appellant filed an Affidavit dated

07.10.2021 stating that the Second Appeal may be dismissed as withdrawn by

taking the affidavit on record.

2. Today when the matter is taken up, the learned counsel for the

appellant appears online and also seeks permission of this Court to withdraw

the Section Appeal.

3. Based on the Affidavit filed by the learned counsel for the

appellant, the Second Appeal is dismissed as withdrawn. The said Affidavit is

taken on file and the same shall form part of the record. There shall be no order

as to costs. Consequently, connected Miscellaneous Petition is closed.

08.10.2021 asi

https://www.mhc.tn.gov.in/judis/ S.A.No.508 of 2012

To

1. The Subordinate Judge, Perundurai.

2. The District Munsif-cum-Judicial Magistrate, Perundurai.

https://www.mhc.tn.gov.in/judis/ S.A.No.508 of 2012

M. GOVINDARAJ, J.

asi

S.A.No.508 of 2012 and M.P.No.1 of 2012

08.10.2021

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