Hotel Dhayalan vs Mayiladuthurai Municipality
2023 Latest Caselaw 4713 Mad

                                                                                   S.A.No.850 of 2010
                                                                                 and M.P.No.1 of 2010




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 24.04.2023

                                                         CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                     S.A.No.850 of 2010
                                                            and
                                                      M.P.No.1 of 2010

                     Hotel Dhayalan,
                     Mayiladuthurai
                     Rep. by its Proprietrix
                     Soundaravalli                                        ..Appellant
                                                            vs.

                     Mayiladuthurai Municipality,
                     rep. by its Commissioner,
                     Pattamangala Street,
                     Mayiladuthurai,
                     Nagapattinam District.                               ..Respondent

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 30.07.2004 in AS.No.181 of
                     2003 on the file of the Principal Sub Court, Mayiladuthurai, reversing the
                     decree and Judgment dated 04.08.2003 in OS.No.441 of 2001 on the file
                     of the Principal District Munsif Court, Mayiladuthurai.


                                    For Appellant      : Mr.B.Jawahar
                                    For Respondent     : Ms.R.Revathy

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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.850 of 2010
                                                                               and M.P.No.1 of 2010




                                                                       R.HEMALATHA, J.

                                                                                              mtl


                                                  JUDGMENT

The learned counsel appearing for the appellant seeks

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

endorsement to that effect.

2. In view of the endorsement made by the learned counsel

appearing for the appellant, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

24.04.2023 mtl Index : Yes/No Speaking / Non-speaking order

To

1. The Principal Sub Court, Mayiladuthurai.

2. The Principal District Munsif Court, Mayiladuthurai.

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

S.A.No.850 of 2010 and M.P.No.1 of 2010

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