Kulasekar Kumar vs T.Masthanamma
2023 Latest Caselaw 625 Mad

                                                                             S.A.No.337 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 11.01.2023

                                                      CORAM

                                  THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                               S.A.No.337 of 2019
                                              CMP.No.5012 of 2019

                Kulasekar Kumar                                          .. Appellant

                                                       Vs.

                1.T.Masthanamma

                2.The Secretary to Government,
                  Tourism Department,
                  Government of Andhara Pradesh,
                  1st Floor, Secretariat Buildings,
                  Hyderabad – 500 022.

                3.The Managing Director,
                  Andhra Pradesh Tourism Development Corporation Ltd.,
                  No.3-5-891, Tourism House,
                  Himyat Nagar, Hyderabad – 500 029.

                4.The Divisional Manager,
                  Andhra Pradesh Tourism Development Corporation Ltd.,
                  Tamilnadu Tourism Complex,
                  Near Kalaivanar Arangam,
                  Wallajah Road, Chennai – 600 002.                            ..
                Respondents

                Prayer: Second Appeal filed under Section 100 of Code of Civil Procedure,
                praying to set aside the Judgment and clause 3 of decree dated 23.04.2014

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                                                                                    S.A.No.337 of 2019


                made in A.S.No.130 of 2013 on the file of the III Additional City Civil Court,
                Chennai, modifying the judgment and decree dated 29.11.2012 made in
                O.S.No.546 of 2011 on the file of the XVI Assistant City Civil Court, Chennai.


                                     For Appellant     : Mr.R.Ravindran
                                     For Respondents
                                           For R1      : Mr.V.K.Senthilkumar



                                                     JUDGMENT

Today, when the matter is taken up for hearing, The learned counsel

appearing for the appellant seeks permission of this Court to withdraw the

petition and she has also made an endorsement in the Court bundle, to that

effect.

2. In view of the endorsement made by the learned counsel for the

appellant, the Second Appeal stands dismissed as withdrawn. There shall be no

order as to costs. Consequently, connected miscellaneous petition is closed.

11.01.2023 Speaking/Non-speaking order Index : Yes/No ata

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S.A.No.337 of 2019

To

1.The III Additional City Civil Court, Chennai.

2.The XVI Assistant City Civil Court, Chennai.

3.The Secretary, Tourism Department, Government of Andhara Pradesh, 1st Floor, Secretariat Buildings, Hyderabad – 500 022.

4.The Managing Director, Andhra Pradesh Tourism Development Corporation Ltd., No.3-5-891, Tourism House, Himyat Nagar, Hyderabad – 500 029.

5.The Divisional Manager, Andhra Pradesh Tourism Development Corporation Ltd., Tamilnadu Tourism Complex, Near Kalaivanar Arangam, Wallajah Road, Chennai – 600 002.

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

S.A.No.337 of 2019

G.K.ILANTHIRAIYAN.J,

ata

S.A.No.337 of 2019

11.01.2023

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