Madras High Court
Nishanth Ramesh vs Dr.Vidya Hari Iyer on 1 September, 2022
Author: M. Duraiswamy
Bench: M. Duraiswamy
O.S.A.No.302 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.09.2022
CORAM :
THE HONOURABLE MR. JUSTICE M. DURAISWAMY
AND
THE HONOURABLE MR. JUSTICE SUNDER MOHAN
O.S.A.No.302 of 2020
and
C.M.P.No.14405 of 2020
Nishanth Ramesh ... Appellant
Vs.
1.Dr.Vidya Hari Iyer
2.M/s.Sundaram Finance Limited,
Incorporated under the Indian Companies Act, 1956
and having its registered office at
No.21, Pattullas Road,
Chennai – 600 002. ... Respondents
Prayer : Original Side Appeal filed under Order XXXVI Rule 1 of Original
Side Rules r/w. Clause 15 of the amended Letters Patent, 1865, against the
order, dated 11.12.2020, passed in Application No.2468 of 2020 in
O.P.No.953 of 2018.
For Appellant : Mr.Karthikeyan Anbazhagan
https://www.mhc.tn.gov.in/judis
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O.S.A.No.302 of 2020
M. DURAISWAMY, J.
and
SUNDER MOHAN, J.
mkn
JUDGMENT
(Judgment was delivered by M. DURAISWAMY, J.) Learned counsel appearing for the appellant seeks permission to withdraw the above appeal and he has also made an endorsement to that effect. In view of the same, the appeal is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
[M.D., J.] [S.M., J.]
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Internet : Yes
Index : Yes / No
O.S.A.No.302 of 2020
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