Mahendran vs Pushpa @ Gopinathan
2024 Latest Caselaw 19902 Mad

Citation : 2024 Latest Caselaw 19902 Mad
Judgement Date : 22 October, 2024

Madras High Court

Mahendran vs Pushpa @ Gopinathan on 22 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                  C.M.P.No.5312 of 2024
                                                                            in A.S.SR.No,156898 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 22.10.2024

                                                       CORAM

                              THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                               and
                              THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                               C.M.P.No.5312 of 2024
                                            in A.S.SR.No.156898 of 2023

                     Mahendran                                          ... Petitioner/Appellant

                                                         Vs.

                     1. Pushpa @ Gopinathan
                     2. Gopi @ Gopinathan
                     3. Umayal
                     4. Santhiya @ Rithanya
                     5. Selvarani                                    ... Respondents/
                                                                                Respondents

                     C.M.P.No.5312 of 2024: This Civil Miscellaneous Petition has been
                     filed under Order 41, Rule 3(A) of Civil Procedure Code to condone the
                     delay of 5 days in filing the above Appeal Suit.


                     A.S.SR.NO.156898 of 2024: The Appeal Suit is filed Section 96 of Civil
                     Procedure Code to set aside the judgment and decree dated 14.07.2023
                     made in O.S.No.53 of 2015 on the file of the Principal District Judge at
                     Krishnagiri.

                                    For Petitioner/Appellant   : Mr.U.Karunakaran
https://www.mhc.tn.gov.in/judis
                     Page 1/4
                                                                                       C.M.P.No.5312 of 2024
                                                                                 in A.S.SR.No,156898 of 2023



                                        For Respondents            : Mr.T.S.Baskaran

                                                               -----

                                                           ORDER

(Order of the Court was made by J. Nisha Banu, J and R. Kalaimathi, J)

The Civil Miscellaneous Petition has been filed to condone the

delay of five days in filing the above Appeal Suit.

2. Today when the matter is taken up hearing, the learned counsel

appearing for the petitioner seeks permission of this Court to withdraw

this Civil Miscellaneous Petition. To that effect, he has made an

endorsement in the bundle.

3. Recording the submission and the endorsement made by the

learned counsel appearing for the petitioner, this Civil Miscellaneous

Petition is dismissed as withdrawn. Consequently, the Appeal Suit is

rejected at the SR stage itself. There shall be no order as to costs.

(J.N.B, J.) (R.K.M., J.) 22.10.2024 asi