Meenakshi Praveena vs K.S.Anandharajan
2022 Latest Caselaw 7462 Mad

                                                                               A.S. (MD) No. 11 of 2015



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.04.2022

                                                      CORAM

                                  THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                              A.S. (MD) No. 11 of 2015

                     Meenakshi Praveena                                ... Appellant / Plaintiff

                                                       Vs.

                     1. K.S.Anandharajan

                     2. A.Shanmugaprasanna

                     3. The City Union Bank,
                        Through its Bank Manager,
                        102, Katcheri Road,
                        Virudhunagar Town,
                        Virudhunagar District.

                     4. Gnanasekarapandian                        ... Respondents / Defendants


                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,

                     against the judgment and decree passed in O.S. SR. No. 18 of 2014 dated

                     28.01.2014 on the file of the principal District Court, Virudhunagar District

                     at Srivilliputhur.

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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              A.S. (MD) No. 11 of 2015



                                   For Petitioner      :      Mr.A.Sivaji
                                                              for Mr.T.Lajapathi Roy

                                   For Respondents     :      Mr.D.P.Sundarraj for R1 and R2
                                                              Mr.Pala Ramasamy for R3
                                                              Mr.A.Thiagarajan for R4



                                                       JUDGMENT

The learned counsel for the appellant wants to withdraw the

Appeal and he has also made an endorsement to that effect in the Court

bundle.

2. Recording the said submission and the endorsement made in

the Court bundle, this Appeal is dismissed as withdrawn. However, there

shall be no order as to costs.

08.04.2022 Index : Yes / No Speaking Order : Yes / No

vji

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https://www.mhc.tn.gov.in/judis A.S. (MD) No. 11 of 2015

To

1. The principal District Court, Virudhunagar District, Srivilliputhur.

2. The Bank Manager, The City Union Bank, 102, Katcheri Road, Virudhunagar Town, Virudhunagar District.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis A.S. (MD) No. 11 of 2015

R.N.MANJULA, J.

vji

A.S. (MD) No. 11 of 2015

08.04.2022

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