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M.Vasu vs V.Bhavani Priya
2022 Latest Caselaw 7451 Mad

Citation : 2022 Latest Caselaw 7451 Mad
Judgement Date : 8 April, 2022

Madras High Court
M.Vasu vs V.Bhavani Priya on 8 April, 2022
                                                                                   C.M.P.Nos.5779 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 08.04.2022

                                                          CORAM

                                    THE HONOURABLE MS. JUSTICE P.T.ASHA

                                                C.M.P. Nos.5779 of 2022
                                                          in
                                                C.M.S.A.No.25 of 2022

                     M.Vasu                                          ... Petitioner/Appellant

                                                              Vs

                     V.Bhavani Priya                                ... Respondent/Respondent


                     PRAYER: Petition filed under Section 151 of the Code of Civil Procedure,

                     to stay of operation of the order and decreetal dated 20.11.2012 passed in

                     H.M.O.P.No.143 of 2009 by the Principal Sub-Judge, Chengalpattu

                     confirmed by the judgment and decree dated 29.03.2021 passed in

                     C.M.A.No.5 of 2013 by the Principal District Judge, Chengalpattu.


                                    For Petitioner        :    Mr.J.Kamaraj




                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                     C.M.P.Nos.5779 of 2022




                                                           ORDER

The learned counsel for the petitioner seeks permission of this Court

to withdraw this Civil Miscellaneous Petition. He has also made an

endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

petitioner, this Civil Miscellaneous Petition is dismissed as withdrawn. No

costs.

08.04.2022 Index : Yes/No Internet: Yes/No shr

To

1.The Principal District Judge, Chengalpattu.

https://www.mhc.tn.gov.in/judis C.M.P.Nos.5779 of 2022

P.T. ASHA, J,

shr

CMP. Nos.5779 of 2022 in C.M.S.A.No.25 of 2022

08.04.2022

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

 
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