S.Karthick vs L.Varshini
2022 Latest Caselaw 14734 Mad

                                                                          C.M.A.No.1848 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23.08.2022

                                                        CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR


                                              C.M.A.No.1848 of 2022
                                            and C.M.P.No.13382 of 2022

                  S.Karthick                                              ... Appellant

                                                         Vs.

                  1.L.Varshini

                  2.Baby K.Rakshita (6 months)
                  (Represented by mother, 1st respondent)                 ... Respondents


                  Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the

                  Family Court Act, 1984, against the fair and decreetal order dated 08.06.2022

                  made in I.A.No.2 of 2021 in O.P.No.3820 of 2019 on the file of the I

                  Additional Principal Court, (Family Court), Chennai.


                                        For Appellant     : Ms.S.S.Thenmozhi



                  1/4


https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.No.1848 of 2022


                                                     JUDGMENT

[Judgment of the Court was delivered by V.M.VELUMANI,J.]

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw this Civil Miscellaneous Appeal and made an

endorsement to that effect.

2.Recording the above submission and the endorsement made by the

learned counsel appearing for the appellant, the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed.

(V.M.V., J) (S.S., J) 23.08.2022

Index : Yes / No kj

To

1.The I Additional Principal Judge, Family Court, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.1848 of 2022

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

https://www.mhc.tn.gov.in/judis C.M.A.No.1848 of 2022

V.M.VELUMANI,J.

and S.SOUNTHAR,J.

(kj)

C.M.A.No.1848 of 2022 and C.M.P.No.13382 of 2022

23.08.2022

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