Atlee Alias Arunkumar vs M/S. Five Star Films Pvt.Ltd
2022 Latest Caselaw 1957 Mad

                                                                               O.S.A(CAD).No.89 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 07.02.2022

                                                       CORAM

                        THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                               and
                             THE HONOURABLE MRS.JUSTICE S. KANNAMMAL

                                             O.S.A(CAD).No.89 of 2021
                                                       and
                                              C.M.P.No.16929 of 2021

                  Atlee alias Arunkumar                                           .. Appellant

                                                            Vs.

                  1. M/s. Five Star Films Pvt.Ltd.,
                     Represented by its Director,
                     Mrs.K. Kalaiselvi.

                  2. Sri Thenandal Films,
                     Represented by its Proprietor,
                     Mr.Ramasamy Narayanan alias Murali.

                  3. M/s.Sathya Movies,
                     Represented by its Managing Partner,
                     Mrs.V.Rajammal                                          .. Respondents



                  Prayer: Original Side Appeal filed under Order XXXVI Rule 1 of Original Side
                  Rules with Clause 15 of the Letters Patent against the order dated 05.07.2021 in
                  A.No.6 of 2021 in C.S.No.116 of 2019.


                                       For Appellant    :         Mr.P.V.Balasubramaniam

https://www.mhc.tn.gov.in/judis
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                                                                               O.S.A(CAD).No.89 of 2021

                                                     JUDGMENT

[Judgment of this Court was delivered by PUSHPA SATHYANARAYANA, J.]

When the matter is taken up for hearing, the learned counsel appearing

for the appellant seeks permission of this Court to withdraw this Original Side

Appeal.

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

appellant, the Original Side Appeal is dismissed as withdrawn. The learned

counsel for the appellant is also directed to send an e-mail to this effect to the

Registry, which shall be kept it in the bundle. No costs. Consequently

connected miscellaneous petition is closed.

                                                                       (P.S.N.,J.)           (S.K.,J.)

                                                                                07.02.2022
                  Index           : Yes / No

                  srn

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

O.S.A(CAD).No.89 of 2021

PUSHPA SATHYANARAYANA,J.

and S. KANNAMMAL, J.

srn

O.S.A(CAD).No.89 of 2021 and C.M.P.No.16929 of 2021

07.02.2022

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