Madras High Court
M.C.Subramaniam vs Sakthi Finance Limited on 18 September, 2019
Author: T.Ravindran
Bench: T.Ravindran
A.S.No.876 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.09.2019
CORAM:
THE HON'BLE MR.JUSTICE T.RAVINDRAN
A.S.No.876 of 2012
M.C.Subramaniam ... Appellant
Vs.
1. Sakthi Finance Limited,
represented by its General Manager,
No.475, Dr.Nanjappa Road,
Coimbatore.
2. C.Subramaniam
3. Sadasivam
[ The respondents 2 and 3
already exparte before the
trial court] ... Respondents
Prayer:First Appeal filed under Section 96 of C.P.C., against the
judgment and Decree dated 13.02.2004 made in O.S.No.66 of 2003 on
the file of the Additional District Judge (Fast Track Court No.1)
Coimbatore (originally in O.S.No.1328 of 2001, Sub-judge,
Coimbatore), allowing the suit with cost in so far against the appellant
herein.
1/4
http://www.judis.nic.in
A.S.No.876 of 2012
For Appellants : Mr.R.Radhapandian
For RR1 : Mr.P.Rajadurai
For RR2 & R3 : Not pressed
*****
JUDGMENT
Memo filed by the appellant seeking permission to withdraw the First Appeal. The memo is taken on record.
In the light of the above position, the First Appeal is dismissed as withdrawn. Registry is directed to refund the Court fees to the appellant as per Rules. Consequently, connected miscellaneous petition, if any, is closed.
18.09.2019 mfa Index:yes Internet:yes 2/4 http://www.judis.nic.in A.S.No.876 of 2012 To The Additional District Judge, Fast Track Court No.1, Coimbatore.
Copy to The Section Officer, VR Section, High Court, Chennai.
3/4http://www.judis.nic.in A.S.No.876 of 2012 T.RAVINDRAN, J.
mfa A.S.No.876 of 2012 18.09.2019 4/4 http://www.judis.nic.in