C.Lakshmanan vs C.Subramaniam
2023 Latest Caselaw 1915 Mad

                                                                                   A.S.No. 683 of 2017




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 06.03.2023

                                                           CORAM

                              THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                     A.S. No.683 of 2017
                                                             and
                                                   C.M.P. No. 6099 of 2021

                     1. C.Lakshmanan
                     2. C.Palanisamy                                                ... Appellants

                                                             Vs

                     1. C.Subramaniam
                     2. C.Sekar
                     3. Gowri
                     4. C.Dhamodaran                                                ... Respondents


                     Prayer:- This First Appeal has been filed under Order 41 Rule 1 read with

                     96 of C.P.C., against the judgment and decree dated 25.10.2017 made in

                     O.S.No.256 of 2013, on the file of learned II Addl. District Court, Erode.

                                   For Appellant       :          Mr.N.Manokaran

                                   For Respondents     :          Mr.V.G.Suresh Kumar
                                                                   for R1 and R2




https://www.mhc.tn.gov.in/judis
                     1\3
                                                                                A.S.No. 683 of 2017


                                                     JUDGEMENT

The learned counsel appearing for the Appellant has submitted a

letter dated 28.02.2023 to the Registry seeking permission of this Court to

post the above Appeal Suit for withdrawal.

2. Today, when the matter taken up for hearing, the learned

counsel for petitioner has made a similar request before this Court and an

endorsement has also been made to that effect.

3. In view of the same, the Appeal Suit stands dismissed as

withdrawn. No costs. Consequently, connected Civil Miscellaneous Ptition

is closed, since the suit itself is withdrawn.

06.03.2023

Index:Yes/No Internet:Yes/no Speaking Order/Non Speaking Order rpp

To

II Addl. District Court, Erode.

https://www.mhc.tn.gov.in/judis 2\3 A.S.No. 683 of 2017

T.V. THAMILSELVI, J.,

rpp

A.S. No.683 of 2017 and C.M.P. No. 6099 of 2021

06.03.2023

https://www.mhc.tn.gov.in/judis 3\3