M.Balameena vs Aravind Pandian
2021 Latest Caselaw 24193 Mad

                                                                          C.M.A(MD).No.349 of 2020


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 08.12.2021

                                                    CORAM:

                              THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                 and
                              THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN


                                           C.M.A(MD).No.349 of 2020
                                                    and
                                           C.M.P(MD)No.4522 of 2020


                    M.Balameena                              ... Appellant/Respondent

                                                      Vs.

                    Aravind Pandian                          ... Respondent/Petitioner


                    PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the

                    Family Court Act, to set aside the judgment and decree, dated 30.06.2020

                    passed in H.M.O.P.No.283 of 2020 by the Family Court, Madurai and to

                    allow the appeal.

                                   For Petitioner    : Mr.S.Mahesh Babu

                                   For Respondent    : Mr.P.Ganapathi Subramanian




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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A(MD).No.349 of 2020


                                                                          S.VAIDYANATHAN, J.
                                                                                       and
                                                                      DR.G.JAYACHANDRAN, J.


                                                                                                    PJL

                                                        JUDGMENT

S.VAIDYANATHAN,J.

and DR.G.JAYACHANDRAN,J.

The learned counsel for the appellant seeks leave to withdraw this

Civil Miscellaneous Appeal.

2.Recording the submission made by the learned counsel for the

appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn. No

Costs. Consequently, connected miscellaneous petition is closed.

                                                                       [S.V.N.,J.]    [G.J.,J.]
                                                                            06.12.2021
                    Index : Yes / No
                    Internet : Yes / No
                    PJL
                    To

The Judge, Family Court,Madurai.

C.M.A(MD).No.349 of 2020

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