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E.S.Navin Kumar vs C.Preetha
2021 Latest Caselaw 2312 Mad

Citation : 2021 Latest Caselaw 2312 Mad
Judgement Date : 2 February, 2021

Madras High Court
E.S.Navin Kumar vs C.Preetha on 2 February, 2021
                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED 02.02.2021

                                                          CORAM

                                    THE HONOURABLE MR.JUSTICE T.RAJA
                                                  and
                              THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                                C.M.A. No.426 of 2019

                     E.S.Navin Kumar                                    ... Appellant

                                                           -vs-

                     C.Preetha                                          ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act against the fair and decretal order in F.C.O.P. No.173 of
                     2014 dated 04.12.2017 on the file of Family Court, Vellore.


                                          For Appellant     : No appearance

                                          For Respondent    : No appearance


                                                      JUDGMENT

Judgment of this Court was made by T.RAJA,J.

Learned counsel appearing for the appellant seeks permission to

withdraw the appeal.

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

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

vga

2.In view of the submission made by the learned counsel

appearing for the appellant, the appeal is dismissed. No costs.

                                                                         (TRJ)         (GCSJ)
                                                                                 02.02.2021
                     Index          : Yes/No
                     vga

                     To

1.The Family Court, Vellore.

2.The Section Officer, V.R.Section, High Court, Madras.

C.M.A. No.426 of 2019

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

 
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