Lakshmi vs Nil
2023 Latest Caselaw 13676 Mad

                                                                            C.M.A No.125 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 09.10.2023

                                                    CORAM

                                         MR.JUSTICE N.SESHASAYEE

                                              C.M.A.No.125 of 2022

                     Lakshmi                                                   ... Appellant
                                                      Versus

                     NIL                                                      ... Respondent

                     Prayer : Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988 against the order and decreetal order in GOP.No.18
                     of 2021, on the file of the Principal District Judge, Villupuram dated
                     06.10.2021.

                                   For Appellant      : Mr.R.Poornima


                                              JUDGMENT

Today, when the matter is taken up for consideration, the learned

counsel for the appellant sought leave of this Court to withdraw this

appeal, and she has also made necessary endorsement to that effect in the

bundle.

2.Leave granted.

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

C.M.A No.125 of 2022

3.The Civil Miscellaneous Appeal stands dismissed as withdrawn

accordingly. No costs.

09.10.2023 Anu Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

To The Principal District Judge, Villupuram

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

C.M.A No.125 of 2022

N.SESHASAYEE, J.

Anu

C.M.A.No.125 of 2023

09.10.2023

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