Madras High Court
R.Venkatasubbu Marimuthu @ ... vs L.Raja on 23 September, 2021
A.S.(MD)Nos.39 and 40 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.09.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
A.S.(MD)Nos.39 and 40 of 2017
and
C.M.P.(MD)No.2458 of 2017
in
A.S.(MD)No.39 of 2017
A.S.(MD)No.39 of 2017:-
R.Venkatasubbu Marimuthu @ R.V.S.Marimuthu ... Appellant
Vs.
1.L.Raja
2.P.R.Sakthivel
3.A.Raju
4.M.Antony
5.T.Rayappan
6.S.Chinnamani
7.S.Sankaranarayanan
8.K.R.Ponnuswamy Pandiyan
9.SMS Infrastructure Ltd.,
Managing Director,
Subash Manapur.
10.S.Ayyappan
11.The Branch Manager,
Dharani Cements Office,
At Ariyalur,
Trichy District.
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A.S.(MD)Nos.39 and 40 of 2017
12.Kasim Pakkir
13.Sulaikka Banu
14.M.Manokaran
15.Sethulakshmi
16.P.M.V.Nagajothi
17.C.Tamilmanni
18.K.Ramachandran
19.S.Mariyappan
20.K.Kothandaramar
21.M.Archana Devar
22.M.Ramakrishnan
23.Sudalaimani
24.N.Muthuramalingam
25.M.Radhakrishnan
26.Sakthikumar M.Sanjchetty Ltd.,
Engineers & Constractors,
General Manager,
Sri Milint Thikrajkar
27.Raja Rajeshwari
28.M.Shanthi
29.M/s.Subbu Reality (South) Private Limited,
Power of Attorney,
Ayyakutti.
30.Maegavel @ Migavel
31.A.Subramanian
32.Annamari
33.S.Sellaiah
34.Easakki Raja ... Respondents
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A.S.(MD)Nos.39 and 40 of 2017
Prayer : Appeal Suit filed under Section 96 of Civil Procedure Code r/w.
Order 41 Rules 1 and 2 of Civil Procedure Code, against the judgment and
decree dated 19.11.2016 made in O.S.No.73 of 2010 on the file of the learned
I Additional District Court, Thoothukudi (Full Additional In-charge).
For Appellant : Mr.T.Antony Arul Raj
For Respondents : Mr.N.GA.Nataraj for R12 & R13
Mr.S.Krishnamoorthy for R14, R17 & R18
M/s.Mathuvanthy Mathavan for R11
Mr.N.Subramani
For R16, R19, R22, R27, R30, R32 & R33
No appearance for R3, R5, R8, R20, R24, & R26
A.S.(MD)No.40 of 2017:-
R.Venkatasubbu Marimuthu @ R.V.S.Marimuthu
2.V.Alamelu
3.Rathina Selvei ... Appellants
Vs.
1.C.Tamilmani
2.M.Manoharan
3.K.Ramachandiran ... Respondents
Prayer : Appeal Suit filed under Section 96 of Civil Procedure Code, against
the judgment and decree dated 19.11.2016 made in O.S.No.23 of 2012 on the
file of the learned I Additional District Court, Thoothukudi.
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A.S.(MD)Nos.39 and 40 of 2017
For Appellant : Mr.T.Antony Arul Raj
For Respondents : Mr.S.Krishnamoorthy
COMMON JUDGEMENT
The learned counsel for the appellants has circulated a letter seeking
leave to withdraw these appeal suits.
2.Leave granted. These appeal suits are dismissed as withdrawn. No
costs. Consequently, connected miscellaneous petition is closed.
23.09.2021
Index : Yes / No
Internet : Yes/ No
ias
Note :In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized for official
purposes, but, ensuring that the copy of the order that is
presented is the correct copy, shall be the responsibility of the
advocate/litigant concerned.
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A.S.(MD)Nos.39 and 40 of 2017
To:
The I Additional District Court,
Thoothukudi.
Copy to:
The Record Keeper,
V.R. Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis/
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A.S.(MD)Nos.39 and 40 of 2017
G.R.SWAMINATHAN, J.
ias
A.S.(MD)Nos.39 and 40 of 2017
23.09.2021
https://www.mhc.tn.gov.in/judis/
