S.Sivagami vs Sri Venkataramana Transports
2021 Latest Caselaw 19465 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).

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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.

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

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