M.S.Ramamurthy vs J.Vijayalakshmi
2023 Latest Caselaw 6532 Mad

                                                                            C.M.A(MD)No.917 of 2017



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 19.06.2023

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              C.M.A(MD)No.917 of 2017
                                                       and
                                              C.M.P(MD)No.9715 of 2017

                     M.S.Ramamurthy                           ... Appellant/Petitioner/
                                                                  3rd Party/3rd Party

                                                        Vs.

                     1.J.Vijayalakshmi                        ... Respondent/ 1st Respondent/
                                                                  Petitioner/Decree Holder

                     2.R.Saravanan                            ... Respondent/2nd Respondent/
                                                                  Respondent/Judgment Debtor

                     PRAYER: Civil Miscellaneous Appeal is filed under Order 21 Rule
                     58(4) of Code of Civil Procedure, to set aside the fair and decreetal
                     order, dated 17.08.2017 passed in E.A.No.46 of 2016 in E.P.No.44 of
                     2015 in O.S.No.10 of 2014 on the file of the I Additional District Judge
                     (PCR), Tiruchirappalli.


                                     For Appellant     : Mr.M.Sankaralingam
                                                         for Mr.R.Subramanian

                                     For R1            : Mr.Ramsundar Vijayaraj
                                                         for M/s.Veera Associates

                                     For R2            : No Appearance
https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                 C.M.A(MD)No.917 of 2017



                                                            JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw the appeal. The appellant is granted permission to

withdraw the appeal as per endorsement.

2. Hence, the Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs. Consequently, connected Civil Miscellaneous

Petition is closed.

                                                                                      19.06.2023
                     NCC               :      Yes / No
                     Index             :      Yes / No
                     Internet          :      Yes / No

                     gbg



                     To

1.The I Additional District Judge (PCR), Tiruchirappalli.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

C.M.A(MD)No.917 of 2017

R.VIJAYAKUMAR,J.

gbg

Judgment made in C.M.A(MD)No.917 of 2017

19.06.2023

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