Smt. A.Visalatchi vs M/S. Tcs Textiles Private Limited
2022 Latest Caselaw 5831 Mad

                                                                          C.M.P. No.14984 of 2018 and
                                                                            A.S. SR. No.99657 of 2017



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                     DATED: 22            .03.2022

                                                     CORAM :

                                  THE HON'BLE MR. JUSTICE M. DURAISWAMY
                                                       AND
                                  THE HON'BLE MRS. JUSTICE T.V. THAMILSELVI
                                            C.M.P. No.14984 of 2018 and
                                             A.S. SR. No.41938 of 2017


                     1. Smt. A.Visalatchi
                     2. Sri. A. Ramaraj                             .. Petitioners/Appellants


                                                        v.


                     1. M/s. TCS Textiles Private Limited,
                        Rep. By its Managing Director,
                        Shri. T.K.Chandiran
                        S/o. A.Kulanthaivel Chettiar,
                        No.68A, College Road,
                        Tirupur Town & Taluk,
                        Tiruur District.

                     2. Smt. D. Kalaivani                                        .. Respondents




https://www.mhc.tn.gov.in/judis
                                                                                  C.M.P. No.14984 of 2018 and
                                                                                    A.S. SR. No.99657 of 2017

                     C.M.P. No.14984 of 2018 :-                Civil Miscellaneous Petition filed under

                     Order 41 Rule 3A of CPC to condone the delay of 88 days in filing the

                     appeal.



                     A.S. SR. No.41938 of 2017:- Appeal filed under Section 96 r/w Order

                     XLI Rule 1 of CPC              to set aside the judgment and decree passed in

                     O.S.No.705 of 2011, dated 26.09.2016 on the file of the VI Additional

                     District Court, Coimbatore.




                                  For Petitioners/appellants         : Mr.S.T.Bharath Gowtham


                                                           ORDER

(Order of the Court made by M.DURAISWAMY,J.)

Mr.S.T.Bharath Gowtham, learned counsel appearing for the

petitioners-appellants seeks permission of this Court to withdraw the

above Civil Miscellaneous Petition as well as the appeal in A.S. SR.

No.41938 of 2017 and also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis C.M.P. No.14984 of 2018 and A.S. SR. No.99657 of 2017

2. In view of the same, the Civil Miscellaneous Petition and the

appeal in A.S. SR. No.41938 of 2017 are dismissed as withdrawn. No

costs.

                                                                      [M.D., J.]     [T.V.T.S., J.]
                                                                              22.03.2022
                     Index      : Yes/No

Speaking Order/Non Speaking Order Rj To

The VI Additional District Court, Coimbatore.

M. DURAISWAMY, J.

https://www.mhc.tn.gov.in/judis C.M.P. No.14984 of 2018 and A.S. SR. No.99657 of 2017

and T.V. THAMILSELVI, J.

Rj

C.M.P. No.14984 of 2018 and A.S. SR. No.41938 of 2017

22.03.2022

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