C.M.Bhavani vs N.Balu
2023 Latest Caselaw 12966 Mad

Citation : 2023 Latest Caselaw 12966 Mad
Judgement Date : 21 September, 2023

Madras High Court

C.M.Bhavani vs N.Balu on 21 September, 2023

                                                                               A.S.(MD)No.261 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 21.09.2023

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
                                              A.S.(MD)No.261 of 2022
                                                      and
                                            C.M.P.(MD)No.12163 of 2022


                    C.M.Bhavani                                               ... Appellant/
                                                                                  Defendant


                                                           Vs.


                    N.Balu                                                    ... Respondent/
                                                                                  Plaintiff

                    Prayer : This Appeal Suit filed under Order 41 Rule 1 r/w Section 96 of
                    C.P.C., to set aside the judgment and decreetal order dated 08.04.2022 by
                    the learned Additional District Judge, Fast Track Court, Kumbakonam in
                    O.S.No.50 of 2019 and allow the first appeal.


                                    For Appellant           : Mr.B.Anandan

                                    For Respondent          : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                               A.S.(MD)No.261 of 2022




                                                      JUDGMENT

When the matter is taken up for hearing today (21.09.2023), the

learned counsel appearing for the appellant would submit that they have

already given a letter, dated 19.09.2023, to the Registry seeking

permission of this Court to withdraw this appeal suit and he has also made

an endorsement to that effect.

2. It is seen from the records that the learned counsel on record has

given a letter to the Registry along with the letter given by the appellant

for withdrawing the appeal.

3. Recording the same, this Appeal suit is dismissed as withdrawn.

21.09.2023 NCC :yes/No Index :yes/No Internet:yes/No csm

Note : Issue order copy on 22.09.2023

https://www.mhc.tn.gov.in/judis A.S.(MD)No.261 of 2022