R.Lalitha @ Raji vs N.Ravishankar @ Devarajan
2022 Latest Caselaw 7358 Mad

                                                                              C.M.A. No.1893 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 07.04.2022

                                                        CORAM

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

                                               C.M.A.No.1893 of 2018

                R.Lalitha @ Raji                                               ...Appellant
                                                          Vs.

                N.Ravishankar @ Devarajan                                     ...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 order and decree dated 18.06.2018 passed by the IV Additional
                Family Court Judge, Chennai in O.P.No.4322 of 2011 and allow this appeal
                with cost.


                                   For Appellant           : Mr. M.V.Vijaya Baskar

                                                    JUDGMENT

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

The learned counsel for the appellant seeks permission of this Court

to withdraw the appeal and he has also made an endorsement to that effect.

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2.In view of the submission and endorsement made by 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withdrawn.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] 07.04.2022 Index : Yes / No Speaking order: Yes/No ms

To

1.The IV Additional Family Court Judge, Chennai.

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

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K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

ms

C.M.A.No.1893 of 2018

07.04.2022

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