A.Nagarajan vs S.Radhakrishnan
2023 Latest Caselaw 8167 Mad

                                                                               O.S.A.No.118 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 12.07.2023

                                                     CORAM

                              THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                                and
                            THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                              O.S.A. No.118 of 2023
                                                      and
                                             CMP. No. 14087 of 2023

                     P.Pappayammal (died)

                     A.Nagarajan
                     Adopted son of P.Pappayamal                           ... Appellant

                                                         Vs.
                     Miss.Chandrika Ayyar (deceased)
                     1.S.Radhakrishnan
                     2.R.Usha
                     3.K.R.Subbulakshmi
                     4.Vijayalakshmi Balachandran
                     5.L.N.Mohan
                     6.N.Vasantha
                     7.Nalini
                     8.Dr.L.N.Sekhar                                       ... Respondents

                     PRAYER: Original Side Appeal filed under Order XXXVI Rule I of the
                     Original Side Rules read with Clause 15 of the Letters Patent Act against
                     order dated 15.03.2023 in Application No.5316 of 2022 in C.S.No.1132 of
                     2009.

                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                      O.S.A.No.118 of 2023

                                        For Appellant     : Mr.S.Ramesh

                                        For Respondents : Mr.Saundararaja Appa Rajan (for R1)

                                                           Mr.W.M.Abdul Majeed
                                                           for M/s.G.Sumithra (for R4)

                                                         JUDGMENT

(Judgment of the court was delivered by R.Mahadevan, J.)

When the matter was taken up for consideration, the learned counsel

for the appellant sought permission of this Court to withdraw the appeal. He

has also filed a memo to that effect.

2. Recording the submission and the memo so filed on the side of the

appellant, the Original Side Appeal is dismissed as withdrawn.

Consequently, the further proceedings in the suit shall go on as stipulated

and scheduled by the learned Judge. No costs. Consequently, connected

miscellaneous petition is closed.

[R.M.D., J.] [M.S.Q., J.] 12.07.2023 Index : Yes/ No Speaking or Non-Speaking Order Neutral Citation: Yes/ No mka/ shk

https://www.mhc.tn.gov.in/judis O.S.A.No.118 of 2023

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

mka/ shk

O.S.A. No.118 of 2023

12.07.2023

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