Muthusamy vs Lakshmi
2023 Latest Caselaw 2022 Mad

                                                          1                    C.M.A.No.204 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 07.03.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                C.M.A.No.204 of 2015
                                                        and
                                                 C.M.P. No.1 of 2015


                   Muthusamy,                                                         ...Appellant

                                                         Versus

                   Lakshmi
                   ..Respondent

                   Prayer:         Civil Miscellaneous Appeal is filed against the Judgment and

                   Decree in A.S. No.121 of 2009 dated 28.09.2012 on the file of the III

                   Additional District and Sessions Judge, Coimbatore, remanding the suit by

                   setting aside the Judgment and decree dated 22.04.2009 passed in O.S.

                   No.210 of 2007 on the file of the III Additional Subordinate Judge,

                   Coimbatore.



                                    For Appellant             : Mr. V. Regunathan
                                                                    (For R. Kannan)
                                    For Respondent            : No Appearance
                                                               *****


https://www.mhc.tn.gov.in/judis
                                                              1
                                                         2                     C.M.A.No.204 of 2015



                                                     JUDGMENT

The learned counsel for the appellant seeks permission of this Court

to withdraw this Civil Miscellaneous Appeal and has also made an

endorsement in the Appeal to that effect.

2. In view of the submission and endorsement made by the learned

counsel for the Appellant, the Civil Miscellaneous Appeal is dismissed as

withdrawn. Consequently, the connected miscellaneous petition is also

dismissed if any. No costs.

07.03.2023

Lbm

Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order

Note: Issue Order on 09.03.2023.

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

To

1.The III Additional District and Sessions Judge, Coimbatore

2.The III Additional Subordinate Judge, Coimbatore.

3.The Section Officer, V.R.Section, High Court, Madras.

A.A.NAKKIRAN, J.

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

Lbm

C.M.A.No.204 of 2015 and C.M.P. No.1 of 2015

07.03.2023

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