The Regional Manager Director vs Elumalai
2023 Latest Caselaw 10395 Mad

                                                                                C.M.A.No.3392 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 14.08.2023

                                                       CORAM :

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                C.M.A.No.3392 of 2021
                                                         and
                                                C.M.P.No.19560 of 2021

                     The Regional Manager Director,
                     APSRTC, Tirupathi,
                     Telungana State.                                            ... Appellant

                                                          Vs.
                     1.Elumalai
                     2.Santhi
                     3.Kanchana
                     4.Kalamani
                     5.S.Rahamathulla                                          ... Respondents

                                     Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act, 1988 to set aside the Award and Decree dated 10.11.2020
                     passed by the Motor Accidents Claims Tribunal (Subordinate Judge),
                     Gingee in M.C.O.P.No.387 of 2018.



                                     For Appellant   : Ms.G.V.Shoba
                                     For Respondents : No appearance for R1 to R4
                                                       R5 – Exparte


                     Page No.1/4


https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.No.3392 of 2021

                                                  JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw the appeal and she has also made an endorsement to that

effect.

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

the learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as withdrawn. There shall be no order as to costs. Consequently,

connected miscellaneous petition is closed.

14.08.2023

Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ms

Page No.2/4

https://www.mhc.tn.gov.in/judis C.M.A.No.3392 of 2021

To

1.The Motor Accident Claims Tribunal, Subordinate Judge, Gingee.

2.The Section Officer, V.R.Section, High Court, Madras.

Page No.3/4

https://www.mhc.tn.gov.in/judis C.M.A.No.3392 of 2021

P.VELMURUGAN, J.

ms

C.M.A.No.3392 of 2021

14.08.2023

Page No.4/4

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