V.Jagadeeswaran vs V.Vanasekaran
2023 Latest Caselaw 11284 Mad

                                                                                      T.O.S No.45 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.08.2023

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                     T.O.S No.45 of 2006
                                                     (O.P No.512 of 2003)


                    V.Jagadeeswaran                                           ... Plaintiff


                                                             Vs.

                    V.Vanasekaran                                           ... Defendant

                    Prayer: Original Petition has been filed under Sections 232 and 276 of the
                    Indian Succession Act, XXXIX of 1925 read with Order XXV Rule 4 of
                    O.S Rules, for the grant of Letters of Administration in respect of the last
                    Will and Testament of the deceased             E.Vaithialingam.      Against this
                    petition, a Caveat and supporting affidavit was filed by the Caveator. As
                    per order of this Court dated 20.11.2006, the Original Petition was
                    converted into Testamentary Original Suit No.45 of 2003.


                                     For Plaintiff      : Mr.K.M.Kalaiarasu


                                     For Defendant      : No Appearance


                                                     JUDGMENT

https://www.mhc.tn.gov.in/judis T.O.S No.45 of 2006

When the matter was taken up today for hearing, the learned

counsel for the plaintiff seeks permission of this Court to withdraw this

suit and to that effect, he has also filed a withdrawal memo dated

11.08.2023.

2. In view of the aforesaid submission and recording the

withdrawal memo, this Testamentary Original Suit is dismissed as

withdrawn. No costs.

25.08.2023 Index:Yes/No Speaking/Non-speaking Order uma

A.A.NAKKIRAN,J.

https://www.mhc.tn.gov.in/judis T.O.S No.45 of 2006

uma

T.O.S No.45 of 2006 (O.P. No.512 of 2003)

25.08.2023

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