S.Renugopal vs K.Jeyaraman
2024 Latest Caselaw 18437 Mad

Madras High Court

S.Renugopal vs K.Jeyaraman on 18 September, 2024

Author: Sathi Kumar Sukumara Kurup

Bench: Sathi Kumar Sukumara Kurup

                                                                                    C.M.P.No.16604 of 2024 in
                                                                                     A.S.S.R.No.86974 of 2024

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                        Date: 18.09.2024
                                                             CORAM :
                        THE HON'BLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP
                                                   C.M.P.No.16604 of 2024 in
                                                   A.S.S.R.No.86974 of 2024

                     1. S.Renugopal                                           ...Appellant

                                                                Vs.

                     1. K.Jeyaraman                                           ...Respondent

                     Prayer in Appeal: Appeal Suit filed under Section 96 of C.P.C against the
                     judgment and decree dated 24.04.2023 passed in O.S.No.115 of 2021 by the
                     learned II Additional District Judge, Vellore at Ranipet.


                     Prayer in Petition: Petition filed under Order 41 Rule 3A of C.P.C to
                     condone the delay of 316 days caused in filing the Appeal.

                                  For Appellant     : Mr.L.Dhamodharan


                                                           JUDGMENT

The learned Counsel for the Appellant had issued letter to the Registry

seeking withdrawal of the C.M.P.No.16604 of 2024 filed to condone the

https://www.mhc.tn.gov.in/judis C.M.P.No.16604 of 2024 in

delay of 316 days caused in filing the Appeal in A.S.S.R.No.86974 of 2024.

2. Accordingly, the Appellant is permitted to withdraw the Appeal.

The C.M.P.No.16604 of 2024 in A.S.S.R.No.86974 of 2024 is dismissed as

withdrawn. The A.S.S.R.No.86974 of 2024 is also dismissed as withdrawn.

The Appellant is entitled to refund of Court fee.

18.09.2024

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To

1. The II Additional District Judge, Ranipet.

2. The Section Officer, V.R.Section, High Court of Madras.

https://www.mhc.tn.gov.in/judis C.M.P.No.16604 of 2024 in

SATHI KUMAR SUKUMARA KURUP, J.

shl

C.M.P.No.16604 of 2024 in

18.09.2024

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