Dr.Sanjana @ Dr.Sanjaba B.Singh vs Dr.Acksen Thangaraja @ Dr.Acksen ...
2021 Latest Caselaw 5385 Mad

                                                                              C.M.P(MD)No.545 of 2021




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.03.2021

                                                       CORAM:

                             THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                            C.M.P. (MD) No.545 of 2021
                                                     in
                                          CMA(MD).No.SR1075 of 2021


                      Dr.Sanjana @ Dr.Sanjaba B.Singh                   : Petitioner/Appellant

                                                         Vs.

                      Dr.Acksen Thangaraja @ Dr.Acksen T.Raja,
                                                                  :Respondent/Respondent
                      PRAYER in C.M.P(MD).No.7046 of 2020: The Civil Miscellaneous
                      Petition has been filed under Section 5 of Limitation Act, to condone the
                      delay of 1198 days in filing the above Civil Miscellaneous Appeal
                      against in D.O.P.No.70 of 2017 dated 27.06.2017, on the file of the
                      learned District Judge, Kanyakumari District at Nagercoil.
                      PRAYER in C.M.A(MD).SR.No.1075 of 2021: The Civil Revision
                      Petition has been filed under Section 55 of Indian Divorce Act, to set
                      aside the judgment and decree dated 27.06.2017 in D.O.P.No.70 of 2017
                      on the file of the learned District Judge, Kanyakumari District at
                      Nagercoil.
                                      For Petitioner    : Mr.M.Ashok Padmaraj



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                                                                              C.M.P(MD)No.545 of 2021




                                                    ORDER

Today, when the matter is taken up for hearing, the learned

counsel for the petitioner seeks permission of this Court to withdraw the

Civil Miscellaneous Petition. He has also undertakes to send an e-mail in

this regard to the Registry of this Court by way of making endorsement.

2. In view of the endorsement made by the learned Counsel for the

petitioner, the Civil Miscellaneous Petition is dismissed as withdrawn.

No costs. Consequently, C.M.A(MD).SR.No.1075 of 2021 is rejected, at

the S.R stage itself.

                                                                                 01.03.2021

                      Internet : Yes / No
                      Index    : Yes / No
                      pkn

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C.M.P(MD)No.545 of 2021

To

1. The District Court, Nagercoil, Kanyakumari.

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

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C.M.P(MD)No.545 of 2021

J.NISHA BANU,J

pkn

C.M.P. (MD) No.545 of 2021 in CMA(MD).No.SR1075 of 2021

01.03.2021 http://www.judis.nic.in