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Dr.T. Sakthivel vs The Madurai City Municipal ...
2022 Latest Caselaw 10045 Mad

Citation : 2022 Latest Caselaw 10045 Mad
Judgement Date : 14 June, 2022

Madras High Court
Dr.T. Sakthivel vs The Madurai City Municipal ... on 14 June, 2022
                                                                                    S.A.No. 520 of 2005


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 14.06.2022

                                                        CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                                    S.A.No.520 of 2005


                     Dr.T. Sakthivel                               : Appellant / defendant


                                                           Vs.


                     The Madurai City Municipal Corporation,
                     rep. by its Commissioner,
                     Office at Anna Maligai,
                     Corporation Buildings,
                     Melur Road, Mdurai City.                                    ... Respondent


                     Prayer : Second Appeal filed under Section 100 CPC against the decree

                     and Judgment, dated 31.01.2005 made in A.S.No.226 of 2004 on the file of

                     the Principal Subordinate Judge, Madurai, upholding the decree and

                     Judgment, dated 17.08.2004 made in O.S.No.392 of 2001 on the file of the

                     District Munsif Court, Madurai Town.



                                   For Appellant       : Mr. N.S.Ponnaiah

                                   For respondent      : Mr. P. Srinivas


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


                     1/3
                                                                                S.A.No. 520 of 2005


                                                   JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this appeal as not pressed and he has

also made an endorsement to that effect.

2. In view the same, the Second Appeal is dismissed as not

pressed.

14.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Principal Subordinate Judge, Madurai.

2. The District Munsif Court, Madurai Town.

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

S.A.No. 520 of 2005

R. HEMALATHA, J.,

trp

S.A.No.520 of 2005

14.06.2022

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

 
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