Madras High Court
R.Giridharan vs R.Bhadri on 12 November, 2019
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
TOS.No.17 of 2018
and A.No.10043 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.11.2019
CORAM
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
TOS.No.17 of 2018
and A.No.10043 of 2018
1.R.Giridharan
2. R.Muralidharan ... Plaintiffs
Vs
R.Bhadri ... Defendant
TOS numbered on conversion of O.P. on caveat being filed by the
first respondent in the O.P. and the Original Petition filed under Sections 232
and 276 of the Indian Succession Act 1925 read with Order XXV Rule 5 of O.S.
Rules, praying for grant of Letters of Administration with Will dated
31.01.2003.
For Plaintiffs : Mr.K.Ravikrishnamsamy
For Defendant : Mr.P.Seshadri
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http://www.judis.nic.in
TOS.No.17 of 2018
and A.No.10043 of 2018
JUDGMENT
The learned counsel appearing for the plaintiffs seeks permission of this Court to withdraw the Testamentary Original Suit and he has also made an endorsement to that effect.
2. In view of the above submission made by the learned counsel for the plaintiffs and the endorsement made, this TOS is dismissed as withdrawn.
No costs. Consequently, connected application is closed.
12.11.2019 Index : Yes/No Internet: Yes/No Speaking Order/Non Speaking Order pvs To The Sub Assistant Registrar, Original Side, High Court, Madras.
2/3http://www.judis.nic.in TOS.No.17 of 2018 and A.No.10043 of 2018 K.KALYANASUNDARAM, J., pvs TOS.No.17 of 2018 12.11.2019 3/3 http://www.judis.nic.in