The Hindu Pilgrims Amenity Trust vs Arulmighu Swaminathasamy ...
2022 Latest Caselaw 17664 Mad

                                                                             S.A.(MD) No.894 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 16.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                               S.A.(MD) No.894 of 2011
                                                        and
                                                M.P.(MD) No.2 of 2011

                     The Hindu Pilgrims Amenity Trust,
                     Swamimalai,
                     Rep., by its Secretary & Treasurer,
                     T.S.Rajagopalan.                           ... Appellant/Respondent/
                                                                    Plaintiff

                                                           Vs

                     1.Arulmighu Swaminathasamy Devasthanam,
                       Swamimalai,
                       Rep., by its Deputy Commissioner/
                        Executive Officer,
                       Temple Premises,
                       Swamimalai, Kumbakonam Taluk.

                     2.The Commissioner,
                       HR & CE Department,
                       Chennai.

                     3.The State of Tamil Nadu,
                       Rep., by District Collector,
                       Collectorate, Thanjavur.                 ... Respondents/Appellants/
                                                                    Defendants



                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.894 of 2011




                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     and reverse the judgment and decree dated 11.03.2011 made in A.S.No.42
                     of 2009 on the file of the Principal District Judge, Thanjavur allowing the
                     appeal and dismissing the suit against the decree and judgment dated
                     11.07.2006 made in O.S.No.124 of 2004 on the file of the Principal Sub
                     Court, Kumbakonam.

                                   For Appellant     :     Mr.T.R.Subramanian

                                   For Respondents :       Mr.V.Chandrasekar for R1

                                                     :     Mr.Vilavan Gothai
                                                           Additional Govt. Pleader for R2 & R3


                                                   JUDGMENT

This appeal is listed today under the caption 'for withdrawal' on the basis of

the letter dated 15.11.2022 given by the learned counsel for the appellant.

2. Today, when the matter is taken up, the learned counsel for the appellant

seeks permission of this Court to withdraw the appeal and has also made an

endorsement to that effect. Recording the letter dated 15.11.2022 and also

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.894 of 2011

the endorsement made, this Second Appeal is dismissed as withdrawn.

However, there shall be no order as to costs. Consequently, connected

miscellaneous petition is dismissed.

16.11.2022 Internet:Yes Index:Yes/No

abr

To

1.The Principal District Judge, Thanjavur.

2.The Principal Sub Judge, Kumbakonam.

3.The Deputy Commissioner/Executive Officer, Arulmighu Swaminathasamy Devasthanam, Swamimalai, Temple Premises, Swamimalai, Kumbakonam Taluk.

4.The Commissioner, HR & CE Department, Chennai.

5.The District Collector, Collectorate, Thanjavur.

6.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.894 of 2011

N.SESHASAYEE, J.

abr

S.A.(MD) No.894 of 2011

16.11.2022

_________

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