Thiruvallikeni Kollavari Katchi ... vs R.Pratap Gupta
2023 Latest Caselaw 15330 Mad

Madras High Court

Thiruvallikeni Kollavari Katchi ... vs R.Pratap Gupta on 29 November, 2023

Author: R. Mahadevan

Bench: R. Mahadevan, Mohammed Shaffiq

                                                                            O.S.A.No.111 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED 29.11.2023

                                                    CORAM

                                    THE HON'BLE Mr. JUSTICE R. MAHADEVAN
                                                     AND
                                  THE HON'BLE Mr. JUSTICE MOHAMMED SHAFFIQ

                                              O.S.A.No.111 of 2023
                                                     AND
                                             C.M.P.No.13047 of 2023


                1.Thiruvallikeni Kollavari Katchi Nootaibandru
                     Nagaramvari (T.K.K.N.N.)
                Vysya Charities (Regd.)
                Rep. by its Trusteeship
                2.D.V.S.Prasad
                3.V.Dhamodhar
                4.M.Kasinath
                5.T.G.Venkatesan
                6.A.C.Raja                                                    .. Appellants
                                                       Vs.
                1.R.Pratap Gupta
                2.V.S.Palanisamy
                3.N.Venkatesan                                             .. Respondents


                          Original Side Appeal filed under Order XXXVI of Original Side Rules
                read with Clause 15 of Letters Patent, against the order dated 07.06.2023

https://www.mhc.tn.gov.in/judis
                1/3
                                                                                O.S.A.No.111 of 2023

                passed in A.No.5008 of 2022 in C.S.No.141 of 2019.
                                  For Appellants    : Mr.S.N.Kirubanandam
                                  For Respondents   : Mr.S.Kasirajan


                                                    JUDGMENT

(Judgment of the court was delivered by R. MAHADEVAN, J.)

Challenging the order dated 07.06.2023 passed by the learned Judge in

A.No.5008 of 2022 in C.S.No.141 of 2019, the appellants have preferred the

present Original Side Appeal.

2. When the matter was taken up for hearing, the learned counsel for the

appellants sought permission of this Court to withdraw this original side

appeal. He has also made an endorsement in the court bundle to that effect.

3. In view of the above submission and endorsement made by the learned

counsel for the appellants, this original side appeal stand dismissed as

withdrawn. No costs. Connected miscellaneous petition is closed.

                                                                       [R.M.D,J.]    [M.S.Q, J.]
                                                                              29.11.2023

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

Internet : Yes Neutral Citation : Yes/No gya

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

gya

29.11.2023

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