Rajeshwaran Kalaiselvan vs Janani G
2021 Latest Caselaw 23311 Mad

                                                                               C.M.A.No.2722 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 29.11.2021

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE T.RAJA
                                                 and
                          THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                  C.M.A. No.2722 of 2018 and C.M.P. No.20594 of 2018

                   Rajeshwaran Kalaiselvan                              ... Appellant

                                                           vs

                   1.Janani G.

                   2.Shivani J.R.
                     Rep. by mother and
                     natural guardian Janani.G.                         ... Respondents


                   Prayer: Appeal filed under Section 19 of the Family Courts Act
                   against the fair and decretal order passed in O.P. No.2310 of 2015
                   dated 27.07.2018 on the fiile of the IV Additional Family Court at
                   Chennai.


                             For Appellant      :      Mr.A.R.Suresh

                             For Respondents           :    Mr.A.Sriram for
                                                       M/s.A.S.Kailasam and Associates for R1

                                                       R2 – No appearance

                                                       JUDGMENT

[Judgment of this Court was delivered by T.RAJA, J.]

Mr.A.R.Suresh, learned counsel appearing for the appellant

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C.M.A.No.2722 of 2018

submitted that since Family Court has granted decree for divorce, his

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C.M.A.No.2722 of 2018

T.RAJA,J.

and D.BHARATHA CHAKRAVARTHY,J.

vga

client has instructed to withdraw this appeal. Therefore, learned

counsel appearing for the appellant seeks permission to withdraw

this appeal.

2.In view of the same, this appeal stands dismissed as

withdrawn. Consequently, C.M.P. No.20594 of 2018 stands closed. No

costs.

                                                            [T.R.,J.]            [D.B.C.,J.]
                                                                        29.11.2021
                   vga


                   To

1.The IV Additional Family Court at Chennai.

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

C.M.A. No.2722 of 2018 and C.M.P. No.20594 of 2018

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