V.Vignesh vs K.Meena
2022 Latest Caselaw 18093 Mad

                                                                               C.M.A.(MD)No.501 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 08.12.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                          AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              C.M.A.(MD)No.501 of 2022
                                                        and
                                              C.M.P.(MD)No.4376 of 2022

                 V.Vignesh                                                 ... Appellant

                                                          -Vs-
                 K.Meena                                                   ... Respondent


                 PRAYER: Appeal filed under Section 19 of Family Court Act, 1984, praying
                 this Court to set aside the fair and decreetal order dated 06.04.2022 passed in
                 I.A.No.201 of 2020 in H.M.O.P.No.50 of 2020 on the file of the Family Court,
                 Madurai.
                                        For Petitioner    : Mr.P.Balamurugan
                                        For Respondent    : Mr.M.Palani




                 Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.(MD)No.501 of 2022




                                                        JUDGMENT

[Judgment of the Court was delivered by D.KRISHNAKUMAR, J.]

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw this appeal. He has also made an endorsement to that

effect in the case bundle.

2.Recording the aforesaid endorsement, this Civil Miscellaneous

Appeal is dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

                                                          [D.K.K., J.] &     [R.V., J.]
                                                                   08.12.2022
                 Index : Yes / No
                 Internet : Yes / No

                 Myr

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.501 of 2022

D.KRISHNAKUMAR, J.

AND R.VIJAYAKUMAR, J.

Myr

C.M.A.(MD)No.501 of 2022

08.12.2022

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