Narikuravas vs Lalkudi Ramnarayanan
2023 Latest Caselaw 12013 Mad

                                                                      C.M.P.No.22562 of 2022

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                           DATED :07.09.2023

                                                  CORAM

                          THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                          C.M.P.No.22562 of 2022
                                         in S.A.SR.No.79978 of 2019


                Narikuravas,
                represented by K.Dhanalakshmi                      ... petitioner/appellant



                                                     Vs.
                R.Balu (Died on 16.02.2004)
                Mrs.Sujatha Balu (Died on 21.12.2016)
                W/o.late Balu
                1.Lalkudi Ramnarayanan
                2.M.S.Sivasubramanian                                         ... Respondents




                Prayer: Civil Miscellaneous Petition filed under 41 Rule 3(A) of CPC r/w.D42
                R(1) of CPC, praying to condone the delay of 56 days in filing the appeal
                against the judgment and decree dated 31.01.2019, made in A.S.No.50 of 2016
                on the file of Subordinate Judge, Poonammallee.




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https://www.mhc.tn.gov.in/judis
                                                                        C.M.P.No.22562 of 2022

                                                               A.D.JAGADISH CHANDIRA, J.
                                                                                            mpa



                          For Petitioner         : Mr.R.Bhagawat Krishna
                          For R1                : Not served
                          For R2                : Mr.T.Thiyagaravi
                                                     ORDER

Mr.Bhagawat Krishna, bearing enrollment No.537/2006, having office at

473, New Additional Law Chambers, with Mobile No.99402 46230, present

before this Court. He submitted that he is counsel on record and has been

instructed by the appellant Dhanalakshmi to withdraw the CMP along with

S.A.SR.No.79978 of 2019 .

2.Recording the same, this CMP along with S.A.SR.No.79978 of 2019 is

dismissed as withdrawn. No costs.

                                                                                    07.09.2023

                Internet          : Yes/No
                mpa
                To
                The Section Officer,
                VR Section, High Court.                                 C.M.P.No.22562 of

                                                                     in S.A.SR.No.79978 of 2019

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