M/S. Hotel Pentagon Inn vs Page 1 Of 4
2025 Latest Caselaw 7837 Mad

Madras High Court

M/S. Hotel Pentagon Inn vs Page 1 Of 4 on 14 October, 2025

Author: J.Nisha Banu

Bench: J. Nisha Banu

                                                                                        LPA.Nos.21,22 & 24 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                             DATED: 14.10.2025
                                                 CORAM:
                                  THE HONOURABLE MRS. JUSTICE J. NISHA BANU
                                                   AND
                                    THE HONOURABLE MR. JUSTICE S. SOUNTHAR
                                            L.P.A.Nos.21,22 & 24 of 2024
                                                        and
                                        C.M.P.Nos.23801, 25734, 28399 of 2024
                     1. M/s. Hotel Pentagon Inn,
                        represented by its Partner Mrs.M.S.Vasundra,
                        Hindu, aged 84 years,
                        No.27/1, Jawaharlal Nehru Road,
                        Koyambedu,
                        Chennai - 600 107.
                     2. T.Kishore,
                        S/o Late C.S.Thirulokachandran,
                        Hindu, aged 52 years,
                        Partner, M/s. Hotel Pentagon Inn,
                        represented by its Partner
                        Mrs.M.S.Vasundra,
                        Hindu, aged 84 years,
                        No.27/1, Jawaharlal Nehru Road,
                        Koyambedu,
                        Chennai - 600 107.
                     3. Mrs.M.S.Vasundara,
                        W/o Late C.S.Thirulokachandran
                        Hindu, aged 84 years,
                        No.27/1, Jawaharlal Nehru Road,
                        Koyambedu,
                        Chennai - 600 107.                         ...Appellants in all the Appeals
                                                               Vs.
                     Page 1 of 4
https://www.mhc.tn.gov.in/judis               ( Uploaded on: 16/10/2025 01:35:19 pm )
                                                                                      LPA.Nos.21,22 & 24 of 2024
                     E.Sivakumar,
                     S/o Elumalai,
                     Door No.J-137, Vinayagapuram,
                     1st Main Road, MMDA Colony,
                     Arumbakkam,
                     Chennai - 600 016.                          ... Respondent in all the Appeals
                     PRAYER in LPA.No.21 of 2024: This Letters Patent Appeal filed
                     under Clause 15 of Letters Patent of the Madras High Court to set aside
                     the impugned order dated 11.09.2024 passed in Sub Application No.803
                     of 2024 in Cont.P.No.1409 of 2024 in CRP.No.2969 of 2023
                     PRAYER in LPA.No.22 of 2024: This Letters Patent Appeal filed
                     under Clause 15 of Letters Patent of the Madras High Court to set aside
                     the impugned order dated 09.07.2024 passed in Cont.P.No.1409 of 2024
                     in CRP.No.2969 of 2023
                     PRAYER in LPA.No.24 of 2024: This Letters Patent Appeal filed
                     under Clause 15 of Letters Patent of the Madras High Court to set aside
                     the impugned order dated 07.08.2024 passed in Sub Application No.680
                     of 2024 in Cont.P.No.1409 of 2024 in CRP.No.2969 of 2023.
                       For Appellants in all the Appeals: Mr.M.Ramamoorthi
                       For Respondent in all the Appeals : Mr.K.M.Vijayan, Senior Counsel
                                                           for Mr.T.Karthick Srinath
                                                           for M/s. K.M.Vijayan Associates
                                              COMMON JUDGMENT
https://www.mhc.tn.gov.in/judis             ( Uploaded on: 16/10/2025 01:35:19 pm )
                                                                                            LPA.Nos.21,22 & 24 of 2024
                     J.Nisha Banu,J.

                     and
                     S.Sounthar,J.

                           Learned counsel for the appellants seeks permission of this Court
                     to withdraw these Appeals. He has also made an endorsement to that
                     effect in the case bundle.

                                  2. In view of the above submission and endorsement made by the
                     learned counsel for the Appellants, these Appeals are dismissed as
                     withdrawn. No costs. Consequently, connected miscellaneous petitions
                     are closed.

                                               (J.NISHA BANU, J.) (S. SOUNTHAR, J.)
                                                                      14.10.2025
                     vsi
https://www.mhc.tn.gov.in/judis                   ( Uploaded on: 16/10/2025 01:35:19 pm )
                                                                             LPA.Nos.21,22 & 24 of 2024
                                                                             J. NISHA BANU, J.

                                                                                         and
                                                                              S. SOUNTHAR, J.


                                                                                                    vsi
                                                               L.P.A.Nos.21,22 & 24 of 2024
                                                                                         14.10.2025
https://www.mhc.tn.gov.in/judis    ( Uploaded on: 16/10/2025 01:35:19 pm )