V.Krishna Gounder vs Ravi ... 1St
2022 Latest Caselaw 12036 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 06.07.2022

                                                       Coram

                                   The HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN

                                    C.M.A.No.3085 of 2021 & C.M.P.No.17468 of 2021
                                              & C.M.A.No.3086 of 2021

                     V.Krishna Gounder                      ...   Appellant in both
                                                                  CMAs.
                                                         Vs.
                     1.Ravi                                 ...   1st respondent in
                                                                  CMA No.3085 of 2021 &
                                                                  5th respondent in CMA
                                                                  No.3086 of 2021
                     2.Sub Registrar,
                       Office of the Sub Registrar,
                       Vallam, Gingee Taluk,Villupuram District.

                     3.Junior/Asst.Engineer,
                       Tamil Nadu Electricity Board,
                       Vallam, Gingee Taluk, Villupuram District.

                     4.Assistant Executive Engineer
                       Tamil Nadu Electricity Board,
                       Singavaram Road, Gingee Town,
                       Gingee Taluk, Villupuram District. ...       2 to 4th respondents in both
                                                                    CMAs.

                     5.N.Kalaivanan                         ...   5th Respondent in CMA
                                                                  No.3085 of 202 & 1st
                                                                  respondent in CMA
                                                                  No.3086 of 2021

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https://www.mhc.tn.gov.in/judis
                     PRAYER: Civil Miscellaneous Appeals have been filed under Order 43
                     Rule 1 of C.P.C. against the Judgment and decreetal order dated
                     30.03.2021 made in A.S.No.12 of 2017 & 1 of 2018 on the file of the
                     Court of the Subordinate Judge, Gingee, reversing the judgment and
                     decree dated 28.02.2014 made in O.S.No.344 of 2008 on the file of the
                     Court of the Additional District Munsif, Gingee.


                                        For Appellant           ..    Mr.T.Dhansekaran
                                        in both CMAs.

                                        For Respondent          ...   Mr.K.Mukunth
                                        No.1in both CMAs.

                                        For Respondent          ...   Mr.E.Vijay Anand
                                        No.2 in both CMAs.

                                        For Respondent         ...    Ms.Hemalatha Gajapathy
                                        Nos.3 & 4 in both CMAs.       Senior Counsel (TNEB)


                                                  COMMON JUDGMENT


                                  The learned Counsel appearing for the appellant seeks permission

                     of this Court to withdraw this Civil Miscellaneous Appeals, and he has

                     also made the following endorsement to that effect:




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https://www.mhc.tn.gov.in/judis
                        C.M.A.No.3085 of 2021

                                      “After filing this C.M.A. now trial Court taken the

                                      case for hearing. Hence, I may be permitted to

                                      withdraw the case.”

                      C.M.A.No.3086 of 2021

                                      “ Since the case is taken on file for hearing before

                                      the trial Court after remand order.      I may be

                                      permitted to withdraw the C.M.A.”



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

                     appellant, these Civil Miscellaneous Appeals are dismissed as

                     withdrawn. No costs. Consequently, connected miscellaneous petition is

                     closed.



                     Internet:Yes/No
                     Index:Yes/No                                                    06.07.2022
                     sms




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

                     1.Sub Registrar,
                       Office of the Sub Registrar,
                       Vallam, Gingee Taluk,Villupuram District.

                     2.Junior/Asst.Engineer,
                       Tamil Nadu Electricity Board,
                       Vallam, Gingee Taluk, Villupuram District.

                     3.Assistant Executive Engineer
                       Tamil Nadu Electricity Board,
                       Singavaram Road, Gingee Town,
                       Gingee Taluk, Villupuram District.




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https://www.mhc.tn.gov.in/judis
                                       C.V.KARTHIKEYAN, J.

sms

C.M.A.No.3085 of 2021 & C.M.P.No.17468 of 2021 & C.M.A.No.3086 of 2021

06.07.2022

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