S.Shanmugam vs S.Premalatha
2021 Latest Caselaw 18126 Mad

                                                                                C.M.A.No.1594 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 03.09.2021

                                                          CORAM:

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

                                                 C.M.A.No.1594 of 2017
                                                         and
                                                 C.M.P.No.8389 of 2017

                 S.Shanmugam                                                          ... Appellant

                                                            Vs.

                 S.Premalatha
                                                                                     ... Respondent

                 PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of the Family
                 Courts Act to set aside the fair and final order dated 21.06.2016 made in
                 I.A.No.243 of 2014 in H.M.O.P.No.1198 of 2012 on the file of the Additional
                 Principal Family Judge, Coimbatore.

                                     For Appellant    :    Mr.S.Karthik Raja
                                     For Respondent   :    Mr.I.Abrav Md. Abdullah




                 1/3

https://www.mhc.tn.gov.in/judis/
                                                                                 C.M.A.No.1594 of 2017


                                                      JUDGMENT

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

Learned counsel appearing for the appellant seeks permission of this Court

to withdraw this Civil Miscellaneous Appeal and he has also sent a letter dated

31.08.2021 to that effect.

2.Recording the same, this Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

                                                                  [M.K.K.S.,J.]          [V.S.G.,J.]
                                                                              03.09.2021
                 skn
                 Intex       : Yes/No
                 Internet    : Yes/No

Note: Registry is directed to return the original records to the Trial Court forthwith.

To

1.The Additional Principal Family Judge, Coimbatore.

2.V.R.Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1594 of 2017

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

skn

JUDGMENT MADE IN

C.M.A.No.1594 of 2017 and C.M.P.No.8389 of 2017

03.09.2021

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