Syed Rasul Mohideen vs Shakila Rasul
2021 Latest Caselaw 21565 Mad

                                                                                       S.A.No.360 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 27.10.2021

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                  S.A.No.360 of 2017
                                              and C.M.P.No.8438 of 2017


                Syed Rasul Mohideen                                              ... Appellant

                                                          Vs.

                1. Shakila Rasul

                2. Byroja Begam                                                  ... Respondents


                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code to set aside the common judgment and decree dated 04.02.2017 made in
                A.S.No.72 of 2014 on the file of the I Additional District Judge, Coimbatore,
                reversing the judgment and decree dated 21.01.2014 made in O.S.No.426 of
                2011 on the file of the II Additional Subordinate Judge, Coimbatore.


                                         For Appellant          : Mr.Mukunth
                                                                  for M/s.Sarvabhauman Asso.

                                         For 1st Respondent     : Mr.N.Ponraj

                                          For 2nd Respondent    : No appreance

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https://www.mhc.tn.gov.in/judis/
                                                                                         S.A.No.360 of 2017




                                                       JUDGMENT

The learned counsel for the appellant filed a Memo dated 27.10.2021

enclosing a letter given by the appellant for withdrawing the Second Appeal.

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

both sides appeared online and sought permission of this Court to withdraw this

matter by recording the said Memo.

2. Recording the submission made by the learned counsel appearing

on either side and the Memo dated 27.10.2021, the Second Appeal is dismissed

as withdrawn.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

Miscellaneous Petition is closed.

27.10.2021

asi

Note : Upload the order copy by 28.10.2021

https://www.mhc.tn.gov.in/judis/ S.A.No.360 of 2017

To

1. The I Additional District Judge, Coimbatore.

2. The II Additional Subordinate Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis/ S.A.No.360 of 2017

M. GOVINDARAJ, J.

asi

S.A.No.360 of 2017 and C.M.P.No.8438 of 2017

27.10.2021

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