R.Umasankar vs D.Sathiya
2021 Latest Caselaw 23817 Mad

                                                                                  CMA.No.2656 of 2019

                                      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.No.2656 of 2019 and CMP.No.13087 of 2019


                     R.Umasankar                                            ... Appellant

                                                               -vs-

                     D.Sathiya                                              ... Respondent




                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Courts          Act   against   the   order   dated   18.3.2019    passed      in

                     I.A.No.809/2018 in FCOP.No.96 of 2018 by the learned Family Court

                     Judge, Family Court, Vellore.


                                             For Appellant     : Mr.C.Venkatesan

                                             For Respondent    : ...




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https://www.mhc.tn.gov.in/judis
                                                                                        CMA.No.2656 of 2019

                                                                                    T.RAJA, J.
                                                                                           and
                                                                   D.BHARATHA CHAKRAVARTHY, J.
                                                                                        tsi

                                                          JUDGMENT

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

Learned Counsel appearing for the appellant-husband seeks

permission of this Court to withdraw the present Civil Miscellaneous

Appeal.

2. A perusal of the records would show that the learned

Counsel for the appellant has already submitted a Memo dated

08.04.2021 seeking withdrawal of the present Civil Miscellaneous

Appeal.

3. Recording the same, permission is granted to withdraw the

present Civil Miscellaneous Appeal. Accordingly, the Civil

Miscellaneous Appeal is dismissed as withdrawn. No costs.

Consequently, connected Miscellaneous Petition is closed.

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

                                                                                    03.12.2021

                     tsi

                     To
                     The Family Court Judge,
                     Family Court, Vellore.
                                                                                  CMA.No.2656/2019

https://www.mhc.tn.gov.in/judis CMA.No.2656 of 2019

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