N.S.Kannan vs B.M.Divya
2021 Latest Caselaw 4271 Mad

                                                                                 C.M.A(MD)No.33 of 2020

                                 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED:18.02.2021

                                                              CORAM:

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                                THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                                   C.M.A(MD)No.33 of 2020
                                                            and
                                                   C.M.P(MD)No.639 of 2020

                      N.S.Kannan                         ... Appellant/Respondent/Petitioner
                                                           Vs.

                      B.M.Divya                          ... Respondent /Petitioner/Respondent


                      PRAYER: Civil Miscellaneous Appeal filed under Section 19 of Family
                      Court      Act,    against   the   order   passed   in   I.A.No.493   of   2018   in
                      H.M.O.P.No.802 of 2017 dated 11.10.2019 on the file of the Family
                      Court, Madurai.


                                        For Appellant       : Mr.V.Santha Kumaresan
                                        For Respondent      : No Appearance

                                                            JUDGMENT

[Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.]

When the matter is taken up for hearing, the learned counsel

appearing for the appellant seeks permission of this Court to withdraw

this Civil Miscellaneous Appeal and he has also made an endorsement to

that effect.

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2. In view of the endorsement so made, this Civil Miscellaneous

Appeal is dismissed as withdrawn. No Costs. Consequently, connected

Miscellaneous Petition is closed.

[P.S.N.,J.] & [S.K.,J.] 18.02.2021

Index : Yes/No Internet : Yes/No pm

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Judge, Family Court, Madurai.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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PUSHPA SATHYANARAYANA,J.

and S.KANNAMMAL,J.

pm

JUDGMENT MADE IN C.M.A(MD)No.33 of 2020

18.02.2021

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