Madras High Court
C.Aneesur Rahman vs T.Saleem Basha on 26 February, 2020
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
A.S.No.471 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.02.2020
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
A.S.No.471 of 2018
1.C.Aneesur Rahman
2.C.Aadil Ahmed ..Appellant
Vs.
1.T.Saleem Basha
2.Shabana Parveen ..Respondents
Prayer : First Appeal filed against the Judgment & Decree dated
13.04.2018 passed in O.S.No.20 of 2016 on the file of the Ist
Additional District Judge, Vellore.
For Petitioner : Mr.V.Perumal
for M/s.T.Dhanyakumar
For Respondents : Mr.K.Shyam Sundar
ORDER
The learned counsel appearing on behalf of the appellants made an endorsement in the case bundle that as per the instruction of the appellants, the appeal suit is withdrawn. In view of the endorsement made, the appellants are permitted to 1/3 http://www.judis.nic.in A.S.No.471 of 2018 withdraw the appeal suit and accordingly, the first appeal stands disposed of as withdrawn. No costs.
2. In view of the fact that the appeal suit has been withdrawn even before adjudication, the appellants are entitled for refund of the Court fee. Accordingly, Registry is directed to refund the Court fee by following the procedures contemplated under Section 69 A of the Tamil Nadu Court Fee and Suit Valuation Act.
26.02.2020 ssb Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order 2/3 http://www.judis.nic.in A.S.No.471 of 2018 S.M.SUBRAMANIAM, J.
ssb To The Ist Additional District Judge, Vellore.
A.S.No.471 of 201826.02.2020 3/3 http://www.judis.nic.in