Murali vs S.Mani
2022 Latest Caselaw 15520 Mad

                                                                                   A.S.No.963 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      Dated : 19.09.2022
                                                          CORAM:
                             THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                             and
                                     THE HONOURABLE MRS.JUSTICE N. MALA
                                                    A.S.No.963 of 2012 and
                                                      M.P.No.1 of 2012
                       Murali                                                  .... Appellant
                                                           Vs.

                       1. S.Mani
                       2. N.Sivaraj Mudaliar
                          Rathi Ammal (dead)
                       3. Shenbhagavalli                                      ..... Respondents

                       Prayer: Appeal suit filed under Section 96 read with Order 41 Rule 1
                       of Code of Civil Procedure praying to set side the judgment and Decree
                       made in O.S.No.340 of 2007 dated 10.02.2012 on the file of the
                       Additional District & Sessions Judge, Fast Track Court No.3,
                       Tiruvallur.


                                  For Appellant            : Mr. L.Kishore
                                  For respondents          : Mr.Y.Jyothish Chandar for R1




                       Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                        A.S.No.963 of 2012

                                                          ORDER

(Order of this Court was made by D.KRISHNAKUMAR, J.)

Today, when the matter is listed for hearing, the learned counsel

appearing for the Appellant seeks permission of this Court to withdraw

the Appeal Suit. To that effect, he has also made an endorsement.

2. In view of the above submission and the endorsement made by

the learned counsel appearing for the Appellant, the Appeal suit is

dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                         (D.K.K., J.)        (N.M., J.)
                                                                                   19.09.2022
                       Index:Yes/No
                       Internet:Yes/No
                       mst

                       To

The Additional District and Sessions Judge, Fast Track Court No.3, Tiruvallur.

https://www.mhc.tn.gov.in/judis A.S.No.963 of 2012

D. KRISHNAKUMAR, J.

and N. MALA, J.

mst

A.No.963 of 2012

19.09.2022

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