Saranya vs P. Rajendran
2021 Latest Caselaw 24611 Mad

                                                                                  C.M.A.No. 1498 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 14.12.2021

                                                           CORAM

                                       THE HON'BLE MR. JUSTICE T. RAJA

                                                            AND

                        THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                C.M.A. No. 1498 of 2021
                                                           &
                                                C.M.P. No. 7801 of 2021
                     Saranya                                     ..Appellant

                                                            Vs.

                     P. Rajendran                                  ..Respondent

                     Prayer:        Civil Miscellaneous Appeal as against the order and decretal

                     order dated 06.01.2020 passed in F.C.O.P. No. 602 of 2018 on the file of

                     the Family Court-District Judge, Namakkal.

                                    For Appellant     ::     Mr.G.Mohan

                                    For Respondent    ::     Mr.S. Senthil



                                                                                          T. RAJA,J.

                                                                                                 AND

                                                           D. BHARATHA CHAKRAVARTHY,J.

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

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                                                                                    C.M.A.No. 1498 of 2021

                                                        JUDGMENT

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

Learned counsel for the appellant requests this Court to grant

permission to withdraw the appeal as the parties would be agitating the

matter in H.M.O.P. No. 7621 of 2021 before Sub Court, Paramathi Velur.

He has also made an endorsement to that effect.

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

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

costs. Connected C.M.P. is closed.

                                                                                (T.R.J.)      (D.B.C.J.)
                     nv                                            14.12.2021
                     To

The Family Court -District Judge, Namakkal.

C.M.A. No. 1498 of 2021

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

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