Citation : 2024 Latest Caselaw 20285 Mad
Judgement Date : 25 October, 2024
W.A.(MD)No.465 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.10.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.A.(MD)No.465 of 2024
P.Selvaraj ... Appellant
-vs-
The Sub Registrar,
Aruppukottai Sub-Registration Office,
Virudhunagar District. ... Respondent
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
the order dated 31.01.2024, passed in W.P.(MD)No.1917 of 2024.
For Appellant : Mr.P.Ganapathi Subramanian
For Respondent : Mr.P.Subbaraj
Special Government Pleader
JUDGMENT
[Judgment of the Court was made by R.SUBRAMANIAN, J.]
Learned counsel for the appellant has given a letter dated
21.10.2024, to the Registry, seeking permission to withdraw the Writ Appeal.
____________
https://www.mhc.tn.gov.in/judis
2. Granting such permission, the Writ Appeal is dismissed as
withdrawn. No costs.
NCC : Yes/No [R.S.M., J.] [L.V.G., J.] Index : Yes/No 25.10.2024 smn2
To
The Sub Registrar, Aruppukottai Sub-Registration Office, Virudhunagar District.
____________
https://www.mhc.tn.gov.in/judis
R.SUBRAMANIAN, J.
and L.VICTORIA GOWRI, J.
smn2
25.10.2024
____________
https://www.mhc.tn.gov.in/judis
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!