The Tamil Nadu State Transport ... vs R.Manimegalai
2022 Latest Caselaw 18241 Mad

                                                                         C.M.P.(MD).No.5467 of 2019


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 19.12.2022

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE N.MALA

                                         C.M.P.(MD).No.5467 of 2019
                                                    in
                                       C.M.A.(MD).No.SR13775 of 2019

                The Tamil Nadu State Transport Corporation,
                Represented by its The Managing Director,
                District Collector Office Campus,
                Kumarasami Nagar,
                Virudhunagar Town and Munsif,
                Virudhunagar.                                          ... Petitioner/Appellant

                                                        Vs.

                1.R.Manimegalai

                2.R.Someswaran

                3.R.Selvakumar

                4.R.Karthik                                      ...Respondents/Respondents

                Prayer in C.M.P.(MD).No.5467 of 2019: Civil Miscellaneous Petition is filed
                under Section 173(1) of Motor Vehicles Act to condone the delay of 685 days in
                filing the civil miscellaneous appeal against the Judgment and Decree dated
                02.01.2017 passed in M.C.O.P.No.1322 of 2015 on the file of the Motor
                Accident Claims Tribunal (The Essential Commodities Act Special Court),
                Thanjavur and thus render justice.

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https://www.mhc.tn.gov.in/judis
                                                                             C.M.P.(MD).No.5467 of 2019




                Prayer in C.M.A.(MD).No.SR13775 of 2019: Civil Miscellaneous Appeal is
                filed under Section 173 of Motor Vehicles Act to set aside the Judgment and
                Decree in M.C.O.P.No.1322 of 2015 dated 02.01.2017 on the file of the Motor
                Accident Claims Tribunal (Essential Commodities Act Special Court),
                Thanjavur and thus render justice.

                                  For Petitioner   : Mr.K.Sudalaiyandi
                                  For Respondents : Mr.N.Tamilmani


                                                     ORDER

The learned counsel for the petitioner seeks permission of this Court to

withdraw the Civil Miscellaneous Petition and he has also made an

endorsement to that effect.

2. Recording the same, this Civil Miscellaneous Petition is dismissed as

withdrawn. There shall be no order as to costs. Consequently,

C.M.A.(MD).No.SR13775 of 2019 is rejected.

                                                                           19.12.2022
                Index             : Yes / No
                Internet          : Yes/ No
                Lm

https://www.mhc.tn.gov.in/judis C.M.P.(MD).No.5467 of 2019

N.MALA, J.

Lm

C.M.P.(MD).No.5467 of 2019 in C.M.A.(MD).No.SR13775 of 2019

19.12.2022

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