P. RAJASEELAN Vs. CANARA BANK

JUDGEMENT

(1.) Mr.R.Jayaprakash, learned counsel on record for sole appellant and Mr.P.Raghunathan, learned counsel of M/s.T.S.Gopalan & Co., (Law Firm) on behalf of lone respondent Bank are before this Virtual Court.

(2.) Adverting to earlier proceedings made in previous listing on 19.07.2021, aforementioned both learned counsel submit that the counsel for appellant has filed a memo for withdrawing the captioned matter and respondent/Bank has also given a letter dated 21.07.2021 saying that the Bank does not stand in the way of withdrawal.

(3.) A scanned reproduction of an earlier counsel letter, the memo filed by the appellant (together with docket) and annexed letter from the Bank are as follows: