Tmt. Shoba Janarthanan vs V.Ananda Subramanian
2022 Latest Caselaw 14279 Mad

                                                                              A.S.No.106 of 2001


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 10.08.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 A.S.No.106 of 2001


                     Tmt. Shoba Janarthanan                                   ... Appellant
                                                      -Vs-

                     1.V.Ananda Subramanian
                     2.M/s.Peeyeevee Industries,
                       represented by its Managing Partner,
                       P.A.Venkatachalam.

                     3.P.A.Venkatachalam
                     4.Tmt.Bagirathiammal
                     5.Dr.S.Sankar Raman
                     6.V.Lakshinarayanan                                     ... Respondents



                     PRAYER: Appeal Suit is filed under Section 96 of the Civil Procedure
                     Code, against the judgment and decree dated 15.09.2000 made in O.S.No.
                     125 of 1996 on the file of the Sub Court, Palani.




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https://www.mhc.tn.gov.in/judis
                                                                                      A.S.No.106 of 2001


                                            For Appellant       : Mr.M.Ajith
                                                                  for Mr.A.Palaniappan
                                            For Respondents     : Mr.R.Nandakumar


                                                      JUDGMENT

The learned counsel appearing for the appellant would submit that

he is not pressing the appeal and he has also made an endorsement to that

effect.

2. In view of the endorsement made by the learned counsel for the

appellant, this Appeal Suit is dismissed as not pressed. No costs.

10.08.2022 akv To

1. The Sub Court, Palani.

2. 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.No.106 of 2001

P.VELMURUGAN,J.

akv

A.S.No.106 of 2001

10.08.2022

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