Rasipuram Arya Vysya vs .
2022 Latest Caselaw 4849 Mad

                                                                           A.S.Nos.235 and 236 of 1994

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 10.03.2022

                                                      CORAM:

                                  THE HONOURABLE MRS. JUSTICE S. KANNAMMAL

                                             A.S.Nos.235 and 236 of 1994
                                                        and
                                               CMP No.22847 of 2019

                     A.S.No.235 of 1994
                     1. P.R.Pandurengan Chettiar
                     2. P.Ramakrishnan
                                                        Vs.

                     1. M.Balakrishnan
                     2. V.Subramanian Chettiar
                     3. R.Thathathiri
                     4. K.B.Kandasamy
                     5. Loganathan
                     6. V.Balakrishnan
                     7. Rasipuram Education Trust
                     8. Anganna Chettiar
                     9. B.K.Ramalingam Chettiar
                     10. R.Srinivasan
                     11. K.Jagadheeswaran
                     12. G.Sugaveena Srinivasan
                        B.Ramanathan (died)
                     13. R.V.Venkatachalam Chettiar
                     14. M.Krishnamurthy
                     15. Rasipuram Arya Vysia Billa
                        Muzhunghi Trust                                      .. Respondents



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                                                                          A.S.Nos.235 and 236 of 1994

                     A.S.No.236 of 1994

                     Rasipuram Arya Vysya
                     Pilla Muzhurgi Trust,
                     Represented by its
                     Secretary,
                     P.R.Pandurenga Chettiar,
                     No.39, Katcheri Street,
                     Rasipuram – 637 408.                                      .. Appellant
                                                         Vs.
                     1. P.K.Kandasamy Chettiar
                     2. P.K.Ramalingam
                     3. R.Loganathan
                     4. R.Srinivasan
                     5. V.Balakrishnan                                      .. Respondents

                     Common Prayer: Appeal Suits filed under Section 96 of the Code of Civil
                     Procedure against the Judgment and Decree, dated 30.06.1993 made in
                     O.S.Nos.310 of 1986 and 93 of 1986 respectively on the file of the learned
                     Subordinate Judge, Namakkal.


                                       For appellant
                                       in both appeals         : Mr.I.C.Vasudevan

                                       For Respondents
                                       in both respondents     : Mr.T.T.Ravichandran




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                                                                                   A.S.Nos.235 and 236 of 1994

                                                     COMMON JUDGMENT
                                  Today, this appeal is listed under the caption “For Withdrawal” based

                     on the letter dated 07.03.2022 circulated by the learned counsel for the

                     appellants to the Registry.



                                  2. When the matter is taken up for hearing, the learned counsel for the

                     Appellants also seeks permission of this Court to withdraw the Appeal

                     Suits.



                                  3. In view of the letter dated 07.03.2022 and the submission made by

                     the learned counsel for the Appellants, the First Appeals are dismissed as

                     withdrawn. Consequently, the connected miscellaneous petition is closed.

                     No costs.



                                                                                       10.03.2022
                     Note: Issue Order Copy today (10.03.2022)
                     Index : Yes / No
                     Speaking or Non speaking order
                     vum




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https://www.mhc.tn.gov.in/judis
                                                                     A.S.Nos.235 and 236 of 1994

                                                                    S.KANNAMMAL, J.

vum To

1. The Subordinate Judge, Namakkal.

2. The Section Officer, V.R. Section, High Court of Madras, Chennai.

A.S.Nos.235 and 236 of 1994 and CMP No.22847 of 2019

10.03.2022

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