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M.C.Ravikumar vs Mr.P.Jothikumar
2024 Latest Caselaw 17116 Mad

Citation : 2024 Latest Caselaw 17116 Mad
Judgement Date : 30 September, 2024

Madras High Court

M.C.Ravikumar vs Mr.P.Jothikumar on 30 September, 2024

Author: S.S. Sundar

Bench: S.S. Sundar

                                                                             OSA.No.172/2024



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 30.09.2024

                                                    CORAM :

                                    THE HONOURABLE MR. JUSTICE S.S. SUNDAR
                                                         AND
                                  THE HONOURABLE DR. JUSTICE A.D.MARIA CLETE

                                       OSA.No.172/2024 & CMP.No.20581/2024

                     M.C.Ravikumar                                            ... Appellant

                                                         Vs.

                     1.Mr.P.Jothikumar
                     2.M/s.Veerapandian Finance
                       No.58, VTP Illam, 2nd Floor
                       Narasimmapuram Middle Street
                       Karur 639001
                       rep.by its Partner.
                     3.M/s.Pallava Motor Finance
                        No.58, VTP Illam, 2nd Floor
                       Narasimmapuram Middle Street
                       Karur 639001
                       rep.by its Partner.
                     4.M/s.Pandiya Motor Finance
                        No.58, VTP Illam, 2nd Floor
                       Narasimmapuram Middle Street
                       Karur 639001
                       rep.by its Partner.
                     5.M/s.Sri Velmurugan Investments,


                                                          1


https://www.mhc.tn.gov.in/judis
                                                                                   OSA.No.172/2024



                       KPS Complex, I Floor, NO.8/2,
                       Ramakrishnapuram West
                       Karur 639001 rep.by its Partner.
                     6.M.sThenpandian Advance
                        No.58, VTP Illam, 2nd Floor
                       Narasimmapuram Middle Street
                       Karur 639001
                       rep.by its Partner.
                     7.M/s.Thenpandian Credits
                        No.58, VTP Illam, 2nd Floor
                       Narasimmapuram Middle Street
                       Karur 639001
                       rep.by its Partner.
                     8.M/s.Sri Aditya Capitals
                       KPS Complex I Floor
                       NO.8/2, Ramakrishnapuram West
                       Karur 639001, rep.by its Partner.
                     9.Mr.V.Srinivasan
                     10.D.s.Velmurugan
                     11.V.Sivakami
                     12.V.Venkatesh
                     13.G.Gokulnath
                     14.S.Rajendran
                     15.C.Natarajan
                     16.T.Jayachandran
                     17.Ms.Subha                                                 ... Respondents

                     **Cause title accepted vide order dated
                       04.09.2024 made in CMP.No.19206/2024 in
                       OSA.SR.No.109234/2024
                     Prayer : Original Side Appeal filed under Order 36 Rule 9 of Original Side
                     Rules read with Clause 15 of Letters Patent against the order and decreetal
                     order dated 13.02.2024 passed in A.No.1125/2022 in CS.NO.79/2018.


                                                           2


https://www.mhc.tn.gov.in/judis
                                                                                      OSA.No.172/2024




                                     For Appellant           : Mr.K.Shakeshpeare

                                                       JUDGMENT

[Judgment of the Court was delivered by S.S.SUNDAR, J.,]

(1)The learned counsel for the appellant seeks permission of this Court to

withdraw the appeal with a liberty to pursue other legal remedies. He has

also made an endorsement in the appeal to that effect.

(2)Without prejudice to the rights of the appellant to proceed against the

third parties, this Original Side Appeal stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

[S.S.S.R., J.] [A.D.M.C., J.] 30.09.2024

AP

Internet : Yes

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

S.S. SUNDAR, J., and A.D.MARIA CLETE, J.,

AP

30.09.2024

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

 
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