M/S.Seshasayee Paper And Boards ... vs M/S.Uma Waste Paper Company
2022 Latest Caselaw 16412 Mad

                                                                       AS.No.795/2010




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 14.10.2022

                                                   CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                     AND

                                     THE HONOURABLE MRS. JUSTICE N.MALA

                                                AS.No.795/2010

                    M/s.Seshasayee Paper and Boards Ltd
                    Pallipalayam, Tiruchengode Taluk
                    Namakkal District
                    rep.by its General Manager [Finance]
                    and Secretary M.V.Pichai                          .. Appellant

                                                      Vs.

                    1.M/s.Uma Waste Paper Company
                      7, 1-A, Gnanagiri Road
                      SivaKasi, rep.by its Partner
                      A.S.Surendran
                    2.Mr.A.S.Surendran
                    3.Sri.A.S.Rajagopalan
                    4.Sri S.Balachandran
                    5.Mrs.Uma Devi
                    6.Mrs.D.Vanaja
                    7.Mr.N.Santhana Gopalakrishnan                    .. Respondents




https://www.mhc.tn.gov.in/judis                        1
                                                                                             AS.No.795/2010




                    Prayer:- Appeal Suit filed under Section 96 of CPC read with Order 41 Rule
                    1 of CPC against the judgment and decree dated 12.02.2010 made in
                    OS.No.143/2004 on the file of the learned Additional District Judge [Fast
                    Track Court], Namakkal.

                                          For Appellant          :       Mrs.Rita Chandrasekar for
                                                                         M/s.Aiyar and Dolia
                                          For RR 1 to 4          :       Mr.P.Valliyappan
                                          For R6                 :       Mr.S.Ramesh Kumar


                                                            JUDGMENT

[Order of the Court was made by S.S.SUNDAR, J.,]

(1) Learned counsel for the appellant seeks permission of this Court to

withdraw this writ petition and she has also made an endorsement in

the petition to that effect.

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

petitioner and the endorsement made, this Appeal Suit stands

dismissed as withdrawn. No costs.

                                                                                      [SSSRJ]        [NMJ]
                                                                                            14.10.2022
                    AP
                    Internet : Yes



                                                         AS.No.795/2010




                    To

The Additional District Judge [Fast Track Court], Namakkal.

AS.No.795/2010

S.S.SUNDAR, J., AND N.MALA, J.,

AP

AS.No.795/2010

14.10.2022

https://www.mhc.tn.gov.in/judis 4