S.Sivagami vs Sri Venkataramana Transports
2021 Latest Caselaw 19438 Mad

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 22.09.2021

                                                     CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                            C.M.P.No.11892 of 2021 in
                                             CMA.SR57753 of 2021

                     S.Sivagami                                               ...Petitioner
                                                           vs.
                     1. Sri Venkataramana Transports,
                        234, Thiruvenkadasamy Road,
                       R.S.Puram, Coimbatore.

                     2.The Divisional Manager,
                       The New India Assurance Co. Ltd.,
                       DO, 1 Bharathi Road,
                       Cuddalore – 607 001.

                     3.G.Gregory
                     4.The Divisional Manager,
                       United India Insurance Co., Ltd.,
                       DO 13A, Nethaji Road,
                       Cuddalore – 607001.                                 ...Respondents

                     Prayer in CMP.No.11892 of 2021: Civil Miscellaneous Petition filed
                     under section 173 (1) of the Motor Vehicles Act, 1988 seeking to
                     condone the delay of 108 days in filing the appeal.


                     Prayer in CMA.SR57753 of 2021: Civil Miscellaneous Appeal filed
                     under section 173 of the Motor Vehicles Act, 1988 against the Judgment
                     and Decree in MCOP.No.1621 of 2013 dated 28.06.2019 on the file of
                     the Motor Accident Claims Tribunal (I Additional District & Sessions
                     Judge, Cuddalore).

https://www.mhc.tn.gov.in/judis/
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                                                                           ABDUL QUDDHOSE, J.
                                                                                                   nl
                                        For Appellant               : Ms.Ramya V Rao


                                                       ORDER

Learned counsel for the petitioner seeks permission of this Court

to withdraw this petition. She has also made an endorsement to that

effect in the court bundle. Recording the same, this civil miscellaneous

petition is dismissed as withdrawn. No costs. Consequently,

CMA.SR57753 of 2021 itself is rejected.

22.09.2021 nl

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

To

1. The I Additional District & Sessions Judge, Cuddalore

2. The Record Section, High Court of Madras.

C.M.P.No.11892 of 2021 in CMA.SR57753 of 2021

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