M.Elango vs S.Punitha
2021 Latest Caselaw 23815 Mad

                                                                               CMA.Nos.740 to 743/2018

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 03.12.2021

                                                           CORAM

                                THE HONOURABLE MR.JUSTICE T.RAJA
                                              and
                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                CMA.Nos.740 to 743/2018


                     M.Elango                                     ... Appellant in all C.M.As.

                                                               -vs-

                     1. S.Punitha

                     2. M.Chandra

                     3. V.Vaidukarasi

                     4. V.Kalaivani                               ... Respondents in all C.M.As.

                     (R2 to R4 suo motu impleaded as party
                      respondents vide Court Order dated
                      16.04.2021 in CMA.Nos.740 to 743/2018)




                                  Civil Miscellaneous Appeals filed under Section 19 of the Family

                     Courts Act against the Common fair and decreetal order dated

                     17.08.2017 passed in I.A.Nos.2012 to 2015/2016 in O.P.No.137/2015

                     by the learned IV Additional Principal Judge, IV Additional Family

                     Court, Chennai.




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                                                                                  CMA.Nos.740 to 743/2018

                                               For Appellant        : Mr.S.N.Ravikumar

                                               For 1st Respondent   : Mr.K.Shanmugakani

                                               For Respondents
                                               2 to 4               : Mr.R.Priyakumar



                                                     COMMON JUDGMENT
                                       (Judgment of the Court was pronounced by T.RAJA, J.)

                                  Learned Counsel appearing for the appellant seeks permission

                     of this Court to withdraw all these Civil Miscellaneous Appeals since

                     the dispute has been settled between the parties and he has also

                     made an endorsement to that effect.



                                  2.     Recording the same, permission is granted to withdraw all

                     these Civil Miscellaneous Appeals.               Accordingly, all these Civil

                     Miscellaneous Appeals are dismissed as withdrawn.                       No costs.

                     Consequently, connected Miscellaneous Petition is closed.



                                                                      (T.R.J.,)          (D.B.C.J.,)

                                                                              03.12.2021

                     tsi

                     To

                     The IV Additional Principal Judge,
                     IV Additional Family Court, Chennai.


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https://www.mhc.tn.gov.in/judis
                                               CMA.Nos.740 to 743/2018

                                                        T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

tsi

CMA.Nos.740 to 743/2018

03.12.2021

https://www.mhc.tn.gov.in/judis