S.Narayanan vs G.Thilagavathy
2023 Latest Caselaw 6766 Mad

                                                                                   A.S.No.177 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 21.06.2023

                                                       CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   A.S.No.177 of 2012
                                                  and M.P.No.1 of 2012

                    S.Narayanan                                   .. Appellant

                                                         Versus

                    1. G.Thilagavathy
                    2. N.Duraivel
                    3. D.Kesava Murthy
                    4. Saraswathy
                    5. Thirupurasundary
                    6. Sasikala
                    7. Dhanalakshmi                               .. Respondents

                    Prayer : Appeal Suit filed under Order XLI R 1 r/w Section 96 of the Code
                    of Civil Procedure to set aside judgment and decree, dated 29.04.2010 and
                    made in O.S.No.2411 of 2007 on the file of the learned Additional District
                    Judge, Fast Track Court No.I, Chennai and allow the above First Appeal.


                                     For Appellant     : M/s.N.Rizwana Yasmeen
                                                  for Mr.I.Kowser Nissar

                                     For Respondents : M/s.Surya Prakash,
                                                  for RR-1, 4 to 6
                                                : R2 - Notice served


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

                    1/3
                                                                                     A.S.No.177 of 2012


                                                    : RR-3 and 7 - Dismissed vide
                                  Court order, dated 10.02.2023
                                                         JUDGMENT

M/s.Rizwana Yasmeen.N, the learned Counsel for the appellant seeks

permission to withdraw the Appeal Suit. She has also made an endorsement

to that effect.

2. Accordingly, this Appeal Suit is dismissed as withdrawn. There

shall be no order as to costs. Consequently, connected miscellaneous

petition is closed.

                                                                                        21.06.2023
                    Index       : no
                    Non-speaking order
                    Neutral Citation : no
                    grs

                    To

1. The Additional District Judge, Fast Track Court No.I, Chennai.

2. The Section Officer, V.R Section, High Court of Madras.

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

A.S.No.177 of 2012

D.BHARATHA CHAKRAVARTHY, J.,

grs

A.S.No.177 of 2012

21.06.2023

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