Ganesan vs N.Rajeswari
2023 Latest Caselaw 2247 Mad

                                                                                  S.A.No.161 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 10.03.2023

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                 S.A.No.161 of 2023
                                                        and
                                                C.M.P.No.4753 of 2023

                  Ganesan                                                     ... Appellant

                                                           Vs.
                  1.N.Rajeswari
                  2.A.Prabha Anandhi                                          ... Respondents


                  PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                  Code, seeking to set aside the judgment and decree made in A.S.No.230 of
                  2019 on the file of the learned XVI Additional Judge, City Civil Court,
                  Chennai, dated 20.01.2021, confirming the judgment and decree made in
                  O.S.No.178 of 2009 on the file of the learned XVIII Assistant Judge, City
                  Civil Court, Chennai dated 23.01.2019.


                                    For Appellant           : Mr.M.Arun


                                    For Respondents         : M/s.P.B.Ramanujam




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.161 of 2023


                                                                         N.SESHASAYEE, J.

                                                                                             kas

                                                   ORDER

Learned counsel for the appellant seeks permission of this Court to

withdraw the petition and has also made an endorsement to that effect.

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

for the appellant, the Second Appeal stands dismissed as withdrawn.

Consequently, the connected Civil Miscellaneous Petition is closed. No

costs.

10.03.2023

kas

Index : yes / no Internet : yes / no Speaking / Non Speaking order

To.

1.The XVI Additional Judge, City Civil Court, Chennai.

2.The XVIII Assistant Judge, City Civil Court, Chennai

S.A.No.161 of 2023 and C.M.P.No.4753 of 2023

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