T.Marappan vs The Managing Director
2023 Latest Caselaw 2895 Mad

                                                                                   A.S.No. 511 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.03.2023

                                                           CORAM

                              THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                     A.S. No.511 of 2019
                                                             and
                                                   C.M.P. No. 14352 of 2019
                     T.Marappan
                     S/o. Late Thirumalaigounder                                    ... Appellant
                                                             Vs

                     1. The Managing Director,
                        Tamil Nadu Housing Board,
                        Anna Salai, Nandhanam, Chennai-35.

                     2. The Executive Engineer and
                         Administrative Officer,
                        Tamil Nadu Housing Board,
                        Salem Housing Unit, Salem-7.

                     3. T.Palanisamy,
                        S/o. Late Thirumalaigounder                            ... 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 passed in O.S.No.212 of

                     2014 on the file of the Addl. District Judge, Namakkal dated 08.03.2019.

                                   For Appellant       :          Mr.V.Ragupathy

                                   For Respondents     :          No appearance for R1
                                                                  Mr.R.Jayaseelan for R2
                                                                  Mr. R.Thirumalai for R3


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                                                                                   A.S.No. 511 of 2019

                                                        JUDGEMENT

The learned counsel appearing for the Appellant seeks permission

of this Court to withdraw the above Appeal Suit and he has also made

endorsement to that effect.

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

Counsel appearing for the Appellant, this Appeal Suit is dismissed as

withdrawn. No costs. Consequently, the connected Civil Miscellaneous

Petition is closed.

20.03.2023

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

To

Addl. District Judge, Namakkal.

https://www.mhc.tn.gov.in/judis 2\3 A.S.No. 511 of 2019

T.V. THAMILSELVI, J.,

rpp

A.S. No.511 of 2019 and C.M.P. No. 14352 of 2019

20.03.2023

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