A.Puvanendhiran vs The Manager
2024 Latest Caselaw 18624 Mad

Madras High Court

A.Puvanendhiran vs The Manager on 20 September, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                          S.A.(MD).No.771 of 2022



                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.09.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                            S.A.(MD).No.771 of 2022


                     A.Puvanendhiran                                      ... Petitioner

                                                       Vs

                     The Manager,
                     Represented by Sivagangai Samasthanam
                     Devasthanam,Aranmani Campus,
                     Sivagangai Town,
                     Sivagangai District.                                ... Respondent




                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to call for the records of the lower courts, set aside the judgment
                     and decree passed by the Sub Court, Manamadurai, Sivagangai District
                     in A.S.No. 233 of 2019 dated 06-07-2022 and confirming the judgment
                     and decree passed by the Principal District Munsif Court, Manamadurai,
                     Sivagangai District in O.S.No.22 of 2017, dated 31-07-2019.




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https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD).No.771 of 2022




                                       For Appellant      : Mr.R.Udhayakumar



                                                        JUDGMENT

When the matter is taken up for hearing, the learned Counsel

appearing for the appellant seeks permission of this Court to withdraw

this second appeal and also he made an endorsement to that effect.

2.Recording the same, this second appeal is dismissed as

withdrawn. No costs. Consequently the connected miscellaneous

petition is closed.

                                                                                       20.09.2024

                     Internet           :Yes
                     Index              :Yes/No
                     NCC              : Yes/No
                     LR

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

TO:

1.The Sub Court, Manamadurai, Sivagangai District.

2.The Principal District Munsif Court, Manamadurai, Sivagangai District.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

B.PUGALENDHI, J.

LR

Judgment made in

Dated:

20.09.2024

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