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The Commissioner vs The Executive Officer
2023 Latest Caselaw 11569 Mad

Citation : 2023 Latest Caselaw 11569 Mad
Judgement Date : 30 August, 2023

Madras High Court
The Commissioner vs The Executive Officer on 30 August, 2023
                                                                                  S.A.No.825 of 2021




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 30.08.2023

                                                         CORAM

                             THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                 S.A.No.825 of 2021

                  The Commissioner,
                  Mecheri Panchayath Union,
                  Mecheri, Mettur Taluk,
                  Salem District.                                           ... Appellant

                                                          Vs.
                  The Executive Officer,
                  Mecheri Selection Panchayath,
                  Mecheri, Mettur Taluk,
                  Salem District.                                           ... Respondent

                  PRAYER: Second Appeal filed under Section 100 of C.P.C., pleased to set
                  aside the order dated 16.10.2019 made in A.S.No.43 of 2017 on the file of
                  the learned Sub-Ordinate judge at Mettur, reversing the Judgment and
                  Decree made in O.S.No.34 of 2015 dated 28.06.2017, on the file of the
                  learned District Munsif, Mettur and to allow the Second Appeal with cost
                  and decreed the suit in O.S.No.34 of 2015.


                                         For Appellant      :    Mr.M.Venkadesh Kumar
                                         For Respondent     :    Ms.S.Surya
                                                                 Additional Government Pleader.


https://www.mhc.tn.gov.in/judis
                  1/3
                                                                                   S.A.No.825 of 2021


                                                      JUDGMENT

Learned counsel appearing for the appellant seeks permission of

this Court to withdraw this second appeal and he has made an endorsement

to that effect.

2. The Appellant, Commissioner of Mecheri Panchayat Union is

also present before this Court and he has also made an endorsement in the

bundle.

3. In view the submission and the endorsements made by the

appellant and the learned counsel for the appellant, this Second Appeal

stands dismissed as withdrawn. No costs.

30.08.2023

dpa/ham

Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No

To

1. The Subordinate Court, Mettur.

2. The District Munsif Court, Mettur.

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

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

S.A.No.825 of 2021

A.D.JAGADISH CHANDIRA.,J.

dpa/ham

S.A.No.825 of 2021

30.08.2023

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

 
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