A.Karunakaran vs A.Kanniyappan
2022 Latest Caselaw 1602 Mad

                                                                                   AS.No.540/2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 01.02.2022

                                                       CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                   AS.No.540/2019

                                                    [Hybrid Mode]

                    A.Karunakaran                                                .. Appellant
                                                          Vs.

                    A.Kanniyappan                                               .. Respondent

                    Prayer:- Appeal Suit filed under Section 96 read with Order XLI Rule 1 of
                    CPC against the preliminary decree and judgment dated 16.07.2018 passed
                    in OS.No.2527/2016 by the learned XVIII Additional Judge, City Civil
                    Court, Chennai.

                                      For Appellant             :    Mr.M.Saravanan
                                      For Respondent            :    Mr.Ram Chandran

                                                JUDGMENT

(1)Learned counsel for the appellant seeks permission of this Court to

withdraw this Appeal Suit and has also circulated a letter dated

28.01.2022 to the Registry to that effect.

(2)Recording the submission made by the learned counsel for the appellant

AS.No.540/2019

and taking into consideration the letter dated 28.01.2022 submitted to

the Registry, this Appeal Suit stands dismissed as withdrawn. No

costs.

01.02.2022 AP Internet : Yes

To

1.XVIII Additional Judge, City Civil Court, Chennai

2.The Section Officer VR Section, High Court Chennai.

AS.No.540/2019

S.S.SUNDAR, J.,

AP

AS.No.540/2019

01.02.2022

https://www.mhc.tn.gov.in/judis 3