Lenin Anand @ Paquianadance ... vs Vincent Lourdhenathan Dominique ...
2022 Latest Caselaw 1836 Mad

                                                                                      S.A.No.1175 of 2014
                                                                                     and M.P.No.1 of 2014
                                                          and CMP.Nos.5907 of 2020, 9651 & 14987 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 04.02.2022

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 S.A.No.1175 of 2014
                                                and M.P.No.1 of 2014
                                    and CMP.Nos.5907 of 2020, 9651 & 14987 of 2021

                     Lenin Anand @ Paquianadance Dominique                  ... Appellant
                                                                                   2nd Defendant
                                                         Vs.
                     1.Vincent Lourdhenathan Dominique                      ... 1st Respondent/
                                                                                     1st Defendant

                     2.Josephine Shyla Dominique                  ...2nd Respondent/
                                                                          Plaintiff
                     PRAYER: This Second Appeal has been filed under Section 100 of CPC
                     against the Judgment and Decree made in A.S.No. 8 of 2013 on the file
                     of the Court of the learned III Additional District Judge, Puducherry,
                     dated 30.09.2013, confirming the Judgment and Decree made in
                     O.S.No.334 of 2000, on the file of the Court of the learned Principal Sub
                     Judge, Puducherry, dated 08.02.2008.


                                    For Appellant      : M/s.Shabnam (video confirence)
                                                             for Mr.T.P.Manoharan
                                    For R1             : Mr.R.Thiagarajan
                                    For R2             : Mr.K.Vasuvenkat

                                                                   RMT.TEEKAA RAMAN, J.
https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                         S.A.No.1175 of 2014
                                                                                        and M.P.No.1 of 2014
                                                             and CMP.Nos.5907 of 2020, 9651 & 14987 of 2021

                                                                                                       dua
                                                     JUDGMENT

Mr.Shabnam, learned representing counsel for

Mr.T.P.Manoharan, appearing for the appellant appeared through video

conference before this Court and seeks permission of this Court to

withdraw this Second Appeal.

2.In view of the above submission made by the learned counsel

appearing for the appellant, this Second Appeal stands dismissed as

withdrawn. Consequently, connected miscellaneous petitions are closed.

04.02.2022

Internet : Yes dua

To

1.The III Additional District Judge, Puducherry.

2.The Principal Sub Judge, Puducherry.

S.A.No.1175 of 2014 and M.P.No.1 of 2014 and CMP.Nos.5907 of 2020, 9651 & 14987 of 2021

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