M.Ramani vs A.Murthy
2022 Latest Caselaw 6083 Mad

                                                                               SA.No.153/2022




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 24.03.2022

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                        SA.No.153/2022 & CMP.No.3042/2022

                    M.Ramani                                                   .. Appellant

                                                        Vs.

                    1.A.Murthy
                    2.Rajkumar                                                 .. Respondents

                    Prayer:- Second Appeal preferred under 100 of CPC to set aside the

                    Judgement and Decree dated 29.04.2019 made in AS No.58 of 2016 by the

                    learned Principal District Judge, Cuddalore, confirming the Judgement and

                    Decree made in OS No.58 of 2014 by the Learned Principal Sub Judge,

                    Cuddalore, dated 1.09.2016 by allowing the above Appeal.



                                      For Appellant           :   Mr.T.S.Baskaran

                                      For Respondents 1 & 2 :     M/s.Meenal




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                                                                                       SA.No.153/2022




                                                         JUDGMENT

(1) Learned counsel for the appellant filed a Memo dated 18.03.2022

before this Court stating that the appellant does not want to pursue

the Second Appeal. Further request was made to record the Memo

and to dismiss the Second Appeal as withdrawn.

(2) Recording the submission of the learned counsel for the appellant

and the Memo dated 18.03.2022, this Second Appeal is dismissed

as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

24.03.2022 cda Internet : Yes

To

1.The Principal District Judge Cuddalore.

2.The Principal Sub Judge Cuddalore.

3.The Section Officer VR Section, High Court Chennai.

SA.No.153/2022

S.S.SUNDAR, J.,

cda

SA.No.153/2022

24.03.2022

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