Madras High Court
Ms.K.Suchitra Rao vs Sri.K.Vasudeva Rao on 22 February, 2017
Author: N.Seshasayee
Bench: N.Seshasayee
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22..02..2017
CORAM
THE HONOURABLE MR. JUSTICE S.NAGAMUTHU
and
THE HONOURABLE MR.N.SESHASAYEE
Original Side Appeal No.190 of 2013
& M.P.No.1 of 201
+
1.Ms.K.Suchitra Rao
2.Ms.K.Nandini Rao
3.Sri.Achutha Rao
4.Smt.Saritha Rao
... Appellants
-Versus-
1.Sri.K.Vasudeva Rao
2.Smt.K.V.Geetha Rao
3.Sri.K.Ramakrishna Rao
4.Sri.K.Pranesh Rao
5.Sri.K.Lakshminarayana Rao
6.Smt.K.Usha Rao
7.Sri.K.Murali Rao
8.Smt.Rajalakshmi Rao
9.Smt. Rathi Rao
10.Sri. K.Rajesh Rao
11.Smt.Deepika Rao
12.M/s.New Woodlands Hotel Private Ltd.,
No.72, Radhakrishnan Salai,
Chennai 600 004.
13.M/s.Woodlands Hotel Private Limited,
No.5, Rajaram Mohan Roy Road,
Bengaluru 560 025.
... Respondents
S.NAGAMUTHU.J.,
AND
N.SESHASAYEE.J.,
Original Side Appeal under Order 36, Rule 11 of Original Side Rules r/w Clause 15 of Letters Patent, praying to set aside the order and decretal order dated 30.10.2012 made in O.A.No.941 of 2011 in C.S.No.108 of 2011.
For Appellants : Mr.V.Nirajnan
For Respondents : Mr.P.R.Raman for R1 to R4
JUDGMENT
(Judgement of the Court was delivered by S.NAGAMUTHU. J. ) When the original side appeal came up for hearing, the learned counsel appearing for the appellants, on instructions, sought permission to withdraw the appeal. He has also made an endorsement to that effect.
2. In view of the above, the original side appeal is dismissed as withdrawn. No costs. Consequently, connected MP is closed.
(S.N., J.) (N.S.S., J.)
22..02..2017
kmk
O.S.A.No.190 of 2013
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