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J.Manivannan vs N.Sugumar
2023 Latest Caselaw 1653 Mad

Citation : 2023 Latest Caselaw 1653 Mad
Judgement Date : 1 March, 2023

Madras High Court
J.Manivannan vs N.Sugumar on 1 March, 2023
                                                                         A.S.No.377 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 01.03.2023

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                A.S.No.377 of 2020
                                                       and
                                              C.M.P.No.4407 of 2020

                     J.Manivannan                                     .. Appellant

                                                        Vs.

                     1. N.Sugumar

                     2. N.Ponmani

                     3. N.Raghunathan

                     4. N.Mahalakshmi

                     5. N.Ravikumar

                     6. N.Baskaran

                     7. J.Prema

                     8. N.D.Sridhar

                     9. N.D.Hemalath

                     10. N.D.Kavitha

                     11. N.D.Dhanalakshmi


                     Page 1 of 5

https://www.mhc.tn.gov.in/judis
                                                       A.S.No.377 of 2020

                     12. J.Gandhiappan

                     13. J.Amudha

                     14. L.Thulasidoss

                     15. K.Vijayalakshmi

                     16. N.Divyadevi

                     17. N.Vinitha

                     18. N.Gunabooshanam

                     19. N.Nandakumar

                     20. N.Elangovan

                     21. Mayavathy Alias Mahalakshmi

                     22. R.Umamaheswaran

                     23. R.Varalakshmi

                     24. Mari

                     25. Ganesh

                     26. S.R.Rajendran

                     27. R.Vimala

                     28. R.Sivakumar

                     29. Usha

                     30. Beenajohn


                     Page 2 of 5

https://www.mhc.tn.gov.in/judis
                                                                                  A.S.No.377 of 2020

                     31. S.Shanmugam

                     32. The District Collector,
                         Office at Thiruvallur,
                         Thiruvallur District.

                     33. The Tahsildar,
                         Office At Gummidipoondi Taluk,
                         Gummidipoondi

                     34. The Sub Registrar,
                         Gummidipoondi, Office At G.N.T.Road,
                         Gummidipoondi & Taluk.                              .. Respondents

                     Prayer: Appeal Suit is filed under Section 96 of the Civil Procedure Code,
                     to set aside the judgement and decree in O.S.No.41 of 2015 dated
                     21.09.2019 passed by the Hon'ble IV Additional District and Sessions Judge
                     at Thiruvallur at Ponneri.


                                   For Appellant          : Mr.I.Siddiq for
                                                            M/s.Dass and Viswa Associates

                                   For Respondents        :
                                         (For R14-R17)    : Mr.K.Govi Ganesan
                                         (For R22)        : Mr.V.Nithyanandan
                                         (For R1-R13,
                                             R18-R21,
                                             R23-R34)     : Not ready in Notice




                     Page 3 of 5

https://www.mhc.tn.gov.in/judis
                                                                                       A.S.No.377 of 2020


                                                      JUDGMENT

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

for the appellant made a submission that on instructions, he has chosen to

withdraw the Appeal Suit. So he seeks permission of this Court to withdraw

this Appeal Suit and he has also made an endorsement to that effect.

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

appellant and the endorsement made by him, the Appeal Suit stands

dismissed as withdrawn. No costs. Consequently, the connected

miscellaneous petition is also closed.

01.03.2023 Sha Index : Yes Speaking order Neutral Citation : Yes

https://www.mhc.tn.gov.in/judis A.S.No.377 of 2020

S.M.SUBRAMANIAM, J.

Sha

To IV Additional District and Sessions Judge, Thiruvallore at Ponneri.

A.S.No.377 of 2020

01.03.2023

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

 
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