N.Kalyanasamy vs K.Sankar
2023 Latest Caselaw 9809 Mad

                                                                                   S.A.No.624 of 2021




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 07.08.2023

                                                      CORAM

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

                                                S.A.No.624 of 2021
                                            and C.M.P.No.12954 of 2021

                  N.Kalyanasamy                                              ... Appellant

                                                           Vs.
                  1. K.Sankar
                  2. R.S.Mohanraj
                  3. K.Indira
                  4. K.Sabitha                                               ... Respondents
                  PRAYER: Second Appeal filed under Section 100 of C.P.C., pleased to set
                  aside the Judgement and Decree dated 11.01.2018 in A.S.No.58 of 2014 on
                  the file of the III Additional District and Sessions Judge, Coimbatore
                  conforming the Judgment and Decree dated 28.02.2014 made in O.S.No.8 of
                  2010 on the file of the Sub Subordinate Court, Pollachi.

                                         For Appellants      :   Mr.N.Damodaran
                                         For Respondents     :   Mr.M.N.Balakrishnan
                                                                 for R1
                                                                 Mr.Adithya Varadharajan
                                                                  for R3 & R4


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                                                                                   S.A.No.624 of 2021




                                                      JUDGMENT

Learned counsel appearing for the appellant seeks permission of

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

endorsement to that effect.

2. Recording the above submission and the endorsement made by

the learned counsel for the appellant, this Second Appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

07.08.2023

ham

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

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

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

S.A.No.624 of 2021

A.D.JAGADISH CHANDIRA.,J.

ham

S.A.No.624 of 2021 and C.M.P.No.12954 of 2021

07.08.2023

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