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Gopalakrishnan vs Vasuki
2022 Latest Caselaw 10715 Mad

Citation : 2022 Latest Caselaw 10715 Mad
Judgement Date : 21 June, 2022

Madras High Court
Gopalakrishnan vs Vasuki on 21 June, 2022
                                                                             C.M.A.No.388 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 21.06.2022

                                                          CORAM:

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

                                                   C.M.A.No.388 of 2016

                     Gopalakrishnan                                               .. Appellant

                                                              Vs.

                     Vasuki                                                       .. Respondent

                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the
                     Family Courts Act, 1984, against the order and decree dated 04.11.2015
                     made in H.M.O.P.No.4 of 2014 on the file of the Family Court,
                     Villupuram.
                                             For Appellant      : Mr.C.Munuswamy
                                             For Respondent     : No appearance

                                                      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.

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

C.M.A.No.388 of 2016

2.Recording the submission and the endorsement made by the

learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

(V.M.V., J) (S.S., J) 21.06.2022

krk

Index : Yes / No Internet : Yes / No

To

1.The Learned Judge, Family Court, Villupuram.

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

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

C.M.A.No.388 of 2016

V.M.VELUMANI, J.

and S.SOUNTHAR, J.

krk

C.M.A.No.388 of 2016

21.06.2022

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

 
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