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Lourdes Francoise Josephine Malaya v. Mother Marie Gracia De Jecus And Ors

Lourdes Francoise Josephine Malaya v. Mother Marie Gracia De Jecus And Ors

(High Court Of Judicature At Madras)

S.A.Nos. 24 , 25 and 26 of 2014 and M.P. Nos.1,1 & 1 of 2014 | 03-02-2021

1. The counsel for the appellant seeks permission to withdraw the second appeals and also filed a memo to that effect. The said memo is taken on record.

2. In the light of the abovesaid factors, the second appeals are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed

Advocate List

  • Ms. Elizabeth Rani for M/s. P. Raja in all the Second Appeals.

  • For R3, R4, R8 & R11 : Mr. B. Balavijayan in all Second Appeals For R1 & R2 : No appearance For R5 to R7, R9, R10: Not ready in notice

Bench
  • HON'BLE&nbsp
  • MR. JUSTICE T. RAVINDRAN
Eq Citations
  • LQ/MadHC/2021/13012
Head Note

Civil Procedure Code — Withdrawal of Second Appeals — Permission granted to withdraw the second appeals in view of the memo filed by the appellant’s counsel — Connected miscellaneous petitions closed — No costs