Central Bank Of India vs Anurag Rathi …
2024 Latest Caselaw 19774 Mad

Madras High Court

Central Bank Of India vs Anurag Rathi … on 21 October, 2024

                                                                                    SA.No.703 of 2010

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED    : 21.10.2024

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE M. JOTHIRAMAN

                                                     SA.No.703 of 2010


                     Central Bank of India
                     rep by its Senior Manager
                     China Bazaar Branch
                     No.27, Bunder Street,
                     Chennai – 600 001.                                    … Appellant / plaintiff

                                                            V.

                     Anurag Rathi                                        … respondent / defendant


                                  Prayer : This Second Appeal is filed under Section 100 of the

                     Code of Civil Procedure 1908 against the judgment and decree dated

                     08.07.2008 made in AS.No.699 of 2007 on the file of the IV Additional

                     City Civil Judge, City Civil Court, Chennai confirming the judgment and

                     decree dated 19.06.2007 made in OS.No.4371 of 2004 on the file of the

                     VI Assistant City Civil Judge, City Civil Court, Chennai.


                                  For appellant    : Mr.T.Shanmugananda Vijayakumar

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

                     1/4
                                                                                       SA.No.703 of 2010

                                  For Respondent    : Mr.R.Sagadevan.


                                                       JUDGMENT

Heard the learned counsel for the appellant and the learned counsel

for the respondent.

2. It is represented by both sides counsel that the matter has been

settled amicably between the parties and seeks permission of this Court

to withdraw the second appeal. The learned counsel for the appellant has

also made an endorsement to that effect.

3. In view of the same, the second appeal is dismissed as

withdrawn. No costs.

21.10.2024

Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order Neutral Citation : Yes/No tsh

To

1. The V Additional Judge, City Civil Court, Chennai.

2. The VI Assistant Judge, City Civil Court, Chennai.

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

M. JOTHIRAMAN, J.

tsh

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

21.10.2024

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