A.Muthusamy vs P.Balamani
2023 Latest Caselaw 12820 Mad

                                                                                         A.S. No.149 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 20.09.2023

                                                             CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                        A.S.No.149 of 2014
                                                                ---

                     A.Muthusamy                                                    ... Appellant

                                                                 Versus

                     1.P.Balamani
                     2.P.Mangai
                     3.S.Raveendran                                                 ... Respondents


                                  Appeal Suit is filed under Section 96 of Civil Procedure Code, praying
                     to set aside the Judgment and decree dated 13.09.2013 passed in O.S.No.45
                     of 2012 on the file of IV Additional District and Sessions Judge,
                     Coimbatore.
                                        For Appellant            : Mr.Venkatasamy

                                        For R1 & R2              : Mr.T.M.Pappiah for
                                                                   Mr.D.S.Philip
                                        For R3                   : No appearance




                                                            ORDER

https://www.mhc.tn.gov.in/judis A.S. No.149 of 2014

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

appearing for the appellant seek 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withdrawn.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.

20.09.2023 rri

To

1. The IV Addl. District and Sessions Judge, Coimbatore.

2. The Section Officer, VR-Section, High Court of Madras.

https://www.mhc.tn.gov.in/judis A.S. No.149 of 2014

T.V.THAMILSELVI, J.

rri

A.S.No.149 of 2014

20.09.2023

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