Madras High Court
T.Satyanarayana vs Govindan Marx Anand on 11 January, 2021
Author: T.Raja
Bench: T.Raja, G.Chandrasekharan
A.S.No.594 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 11.01.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
A.S.No.594 of 2018 and CMP.No.15366/2018
T.Satyanarayana ... Appellant
-vs-
Govindan Marx Anand ... Respondent
First Appeal filed under Section 96 of C.P.C. against the judgment
and decree made in O.S.No.185 of 2012 dated 08.12.2017 by the Principal
District Judge, Kancheepuram District at Chengalpat.
For Appellant : Mr.T.Thiyagarajan
For Respondent : M/s.Paul and Paul
ORDER
(Judgment of the Court was pronounced by T.RAJA, J.) Learned Counsel appearing for the appellant sought permission of this Court to withdraw the present Appeal. He has also circulated a Letter dated 14.12.2020 to the Registry in this regard.
1/2https://www.mhc.tn.gov.in/judis/ A.S.No.594 of 2018 T.RAJA, J.
and G.CHANDRASEKHARAN,J.
tsi
2. Placing on record the statement of the learned Counsel for the appellant seeking withdrawal of the appeal and also the letter dated 14.12.2020 circulated to the Registry, permission is granted to withdraw the present Appeal Suit. Accordingly, the present A.S.No.594/2018 is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.
(T.R.J.,) (G.C.S.J.,)
11.01.2021
To
Principal District Judge, Kancheepuram District at Chengalpat.
A.S.No.594/2018 2/2https://www.mhc.tn.gov.in/judis/ A.S.No.594 of 2018 3/2 https://www.mhc.tn.gov.in/judis/