S.V.Meenakshi vs Telegraph Engineering Employees
2023 Latest Caselaw 1234 Mad

                                                                                 S.A(MDNo.107 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 31.01.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                              S.A(MD)No.107 of 2021
                                                      and
                                            C.M.P(MD)No.1729 of 2021

                 S.V.Meenakshi                                                ...Appellant
                                                       -Vs-
                 1.Telegraph Engineering Employees
                   Cooperative Building Society Limited,
                   Represented by its Special Officer,
                   Having Office at
                   Tiruchirappalli.

                 2.G.Palanimuthu                                           ... Respondents


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil

                 Procedure, to set aside the judgment and decree dated 02.03.2020 in A.S.No.197

                 of 2012 on the file of the II Additional Subordinate Court, Tiruchirappalli,

                 confirming the judgment and decree dated 27.04.2012 made in O.S.No.1102 of

                 2004 on the file of the I Additional District Munsif Court, Tiruchirappalli.



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MDNo.107 of 2021


                                          For Appellant      : Mr.Shangar Murali


                                          For Respondent     : No appearance


                                                          JUDGMENT

The learned counsel appearing for the appellant circulated a letter

dated 27.01.2023 to the Registrar (Judicial) for withdrawing the Second

Appeal. He has also made an endorsement to that effect.

2. Based on the letter dated 27.01.2023 and in view of the

endorsement made by the learned counsel appearing for the appeallant, the

Second Appeal is dismissed as withdrawn. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                                   31.01.2023

                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp

https://www.mhc.tn.gov.in/judis S.A(MDNo.107 of 2021

To

1. The II Additional Subordinate Judge, Tiruchirappalli.

2. The I Additional District Munsif, Tiruchirappalli.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MDNo.107 of 2021

B.PUGALENDHI, J.

CP

S.A(MD)No.107 of 2021

31.01.2023

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