Md.Yousuff vs Md.Abdulla
2022 Latest Caselaw 15207 Mad

                                                                            A.S.No.344 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated :12.09.2022
                                                    CORAM:
                                  THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                   AND
                                   THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                               A.S.No.344 of 2021
                                           and C.M.P.No.16076 of 2021

                   1.Md.Yousuff
                     S.A.Jamal Mohammed (Died)
                   2.Mohammed Ismail
                   3.Raja Mohammed
                   4.Syed Mohammed
                   5.Badrunnesa
                   6.Kamila Banu
                   7.Jannathunisha
                   8.Ajira                                                 ... Appellants
                                                         Vs.
                   1.Md.Abdulla
                   2.Mohammed Ibrahim
                   3.Sulaivabivi
                   4.Baridua Begum                                         ... Respondents

                             Appeal filed under Section 96 read with Order 41 of the Code of
                   Civil Procedure against the judgment and decree made in O.S.No.90 of
                   2014 dated 28.04.2021 passed by the I Additional District and Sessions
                   Judge, Cuddalore.
                             For Appellants  : Mr.B.Sundarapandiyan
                             For Respondents : Mr.N.Suresh (R1)
                                               R2 & R3 – no appearance

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                                                                               A.S.No.344 of 2021



                                                  JUDGMENT

(Judgment was delivered by M.DURAISWAMY, J.)

The learned counsel for the appellants seeks the permission of this

Court to withdraw the appeal. The learned counsel has also given a letter to

the Registry for listing the matter under the caption “for withdrawal”.

Further, the learned counsel has also made an endorsement to that effect.

2.In view of the same, the appeal is dismissed as withdrawn. No

costs. Consequently, the connected miscellaneous petition is closed.

                   Index          : Yes/No                       [M.D.,J.]    [S.M.,J.]
                   va                                                 12.09.2022
                   To

1.The I Additional District and Sessions Judge, Cuddalore.

Page 2/3 https://www.mhc.tn.gov.in/judis A.S.No.344 of 2021

M.DURAISWAMY, J.

and SUNDER MOHAN, J.

va

A.S.No.344 of 2021 and C.M.P.No.16076 of 2021

12.09.2022

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