Anthony Mathiprakasam vs Maitheen Pitchai
2022 Latest Caselaw 83 Mad

                                                                                  S.A.(MD)No.184 of 2020



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 03.01.2022

                                                          CORAM:

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A.(MD)No.184 of 2020
                                                          and
                                                 CMP(MD) No.2601 of 2020

                     Anthony Mathiprakasam                                        ... Appellant
                                                                Vs.


                     Maitheen Pitchai                                             ... Respondent

                     PRAYER : Second Appeal has been filed under Section 100 of Cr.P.C,
                     against the judgment and decree dated 28.09.2018 passed in A.S. No.44
                     of 2017 on the file of the Subordinate Court, Thoothukudi confirming the
                     judgment and decree dated 07.02.2017 passed in O.S.No.133 of 2013 on
                     the file of the Additional District Munsif Court, Thoothukudi.



                                        For Appellant      : Mr.S.Vellaichamy

                                        For Respondent     : Ms.V.Neelavani


                                                         ORDER

The learned counsel appearing for the appellant has circulated a

letter dated 03.01.2022 to the Registry seeking permission of this Court

to withdraw the second appeal. The said letter is placed on record.

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

S.A.(MD)No.184 of 2020

2. In view of the same, the Second Appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition is

also closed.

03.01.2022

Index : Yes/No Internet : Yes/No aav

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Sub Court, Thoothukudi.

2. The Additional District Munsif Court, Tuticorin.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.184 of 2020

V.BHAVANI SUBBAROYAN,J.

aav

S.A.(MD)No.184 of 2020 and CMP(MD) No.2601 of 2020

03.01.2022.

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