S.Jaykanth vs N.Chetana
2021 Latest Caselaw 20485 Mad

                                                                                C.M.A. No.1302 of 2017

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 05.10.2021

                                                        CORAM

                      THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                          and
                         THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                               C.M.A.No.1302 of 2017



                S.Jaykanth                                                      ...Appellant

                                                          Vs.

                N.Chetana                                                       ...Respondent


                          Prayer: Civil Miscellaneous Appeal filed under Section 19 (1) of the
                Family Courts Act, praying that the Hon'ble Court may be pleased to set
                aside the fair and decreetal order dated 29.12.2016 passed in
                H.M.O.P.No.1031 of 2008 on the file of the Principal Family Court at
                Coimbatore by allowing the Civil Miscellaneous Appeal and pass
                appropriate orders.


                                   For Appellant           : Mr. T.S.Baskaran




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                                                                              C.M.A. No.1302 of 2017

                                                JUDGMENT

[Judgment of the Court was delivered K.KALYANASUNDARAM, J]

The appeal is heard through video conferencing.

2. The learned counsel for the appellant seeks permission of this

Court to withdraw the appeal.

3. In view of the submission of the learned counsel for the appellant,

the Civil Miscellaneous Appeal is dismissed as withdrawn. No costs.

[M.K.K.S, J] [V.S.G., J] 05.10.2021 Index : Yes / No Speaking order: Yes/No pvs

To

1. The Principal Family Court at Coimbatore

2. The Section Officer, VR Section High Court, Madras.

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K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

pvs

C.M.A. No.1302 of 2017

05.10.2021

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