J.Nivashine vs State Bank Of India
2023 Latest Caselaw 14592 Mad

Madras High Court

J.Nivashine vs State Bank Of India on 22 November, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                                     A.S.No.454 of 2022

                                   THE HIGH COURT OF JUD ICATURE AT MADRAS
                                                DATED: 22.11.2023
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                                A.S.No.454 of 2022
                                                       and
                                              C.M.P.No.16388 of 2022

                     J.Nivashine                                                        ...Appellant

                                                          Vs.

                     State Bank of India,
                     Namakkal Branch,
                     Rep. by its Chief Manager / Authorised Officer,
                     No.2, Dr.Sankaran Road, Namakkal - 637 001.                       ...Respondent

                     Prayer: First Appeal filed under Section 96 r/w. Order XLI Rule 1 & 2 of
                     C.P.C., against the fair and decreetal order dated 25.07.2022 made in
                     I.A.No.5 of 2021 in O.S.No.32 of 2020 on the file of the Special Court for
                     Trial of Cases under SC/ST (POA) Act (Additional District Judge / Sessions
                     Judge) at Namakkal.

                                         For Appellant          : Mr.G.V.Ramanigopal

                                         For Respondent         : Served - No Appearance




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                                                                                         A.S.No.454 of 2022



                                                       JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.) The learned counsel appearing for the appellant circulated a letter

dated 20.11.2023 seeking permission to withdraw this appeal.

2.In view of the same, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

(R.S.M., J.) (N.S., J.) 22.11.2023 kkn

Internet:Yes Index:No Non-speaking order Nuetral Citation : No

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

To:-

The Special Court for Trial of Cases under SC/ST (POA) Act (Additional District Judge / Sessions Judge), Namakkal.

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

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

KKN

and

22.11.2023

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