Manikandan vs Sugunadevi
2022 Latest Caselaw 1776 Mad

                                                                                    C.M.A.(MD) No.67 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 03.02.2022


                                                             CORAM:
                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                               THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                C.M.A.(MD) No.67 of 2022
                                                           and
                                                C.M.P.(MD) No.630 of 2022

                     Manikandan                                                   ... Appellant

                                                            Vs.

                     Sugunadevi                                                  ... Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 19(1) of the Family
                     Court Act, praying to set aside the Fair and Executable Order dated
                     22.10.2021 in I.A.No.4 of 2021 in H.M.O.P.No.50 of 2021, on the file of
                     the Family Court, Tirunelveli.


                                            For Appellant         : Mr.A.Haja Mohideen


                                                            JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

The learned counsel for the appellant seeks permission of this

Court to withdraw the Civil Miscellaneous Appeal. He has also circulated a

letter to that effect through e-mail. The said submission is recorded.

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2. In view of the above submission and the letter circulated

through e-mail by the learned counsel for the appellant, the Civil

Miscellaneous Appeal is dismissed as withdrawn.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

connected Miscellaneous Petition is also dismissed.

                                                                 [P.S.N.,J]    [P.V.,J.]
                                                                       03.02.2022
                     Index             :Yes/No
                     Internet          :Yes/No
                     sj


                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To:

The Judge, Family Court, Tirunelveli.

https://www.mhc.tn.gov.in/judis Page 2/3 C.M.A.(MD) No.67 of 2022

PUSHPA SATHYANARAYANA,J.

and P.VELMURUGAN,J.

sj

C.M.A.(MD) No.67 of 2022

03.02.2022

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