K.Anbu vs R.Maglin
2022 Latest Caselaw 7096 Mad

Citation : 2022 Latest Caselaw 7096 Mad
Judgement Date : 5 April, 2022

Madras High Court

K.Anbu vs R.Maglin on 5 April, 2022

                                                                          C.M.A.(MD)No.303 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 05.04.2022

                                                         CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                           AND
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
                                                C.M.A(MD)No.303 of 2022
                     K.Anbu                              ... Appellant / Respondent / Petitioner
                                                         -Vs-
                     R.Maglin                            ... Respondent / Petitioner / Respondent


                     PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the
                     Family Court Act, 1984, praying this Court to set aside the order in
                     I.A.No.2 of 2019 in I.D.O.P.No.19 of 2017 dated 23.08.2021 on the file
                     of the Family Court, Trichy.
                                      For Appellant      : Mr.T.A.Punithan
                                                      JUDGMENT

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

The learned counsel appearing for the appellant has made the

following endorsement in the Court bundle:-

“Permit to withdraw the petition.”

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.303 of 2022

2.Permission is granted. Recording the said endorsement made

by the learned counsel appearing for the appellant, this Civil

Miscellaneous Appeal is dismissed as withdrawn. No costs.

[R.S.M.,J.] & [N.S.K.,J.] 05.04.2022

Index:Yes/No Internet:Yes/No

Myr