Nandhini vs M.Sundar
2022 Latest Caselaw 11469 Mad

                                                                   C.M.A.Nos.2151 and 2152 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 29.06.2022

                                                        CORAM:

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


                                         C.M.A.Nos.2151 and 2152 of 2021


                  Nandhini                                        ... Appellant in both CMAs.

                                                         Vs.


                  M.Sundar                                       ... Respondent in both CMAs.

                  Common Prayer: These Civil Miscellaneous Appeals are filed under Section

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

                  11.11.2020 made in H.M.O.P.Nos.103 of 2017 and 20 of 2018 on the file of

                  the Family Court, Thiruvallur.



                                        For Appellant     : Mr.R.Thanjan

                                        For Respondent    : Mr.J.Kamaraj

                                          COMMON JUDGMENT

                  1/3


https://www.mhc.tn.gov.in/judis
                                                                      C.M.A.Nos.2151 and 2152 of 2021

                                  [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 these Civil Miscellaneous Appeals and made an

                  endorsement to that effect.



                             2.Recording the above submission and endorsement made by the

                  learned counsel appearing for the appellant, both the Civil Miscellaneous

                  Appeals are dismissed as withdrawn. No costs.



                                                                         (V.M.V., J)  (S.S., J)
                                                                                29.06.2022
                  kj

                  To

                  1.The Judge
                    Family Court, Thiruvallur.

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

                                                                               V.M.VELUMANI,J.

and

https://www.mhc.tn.gov.in/judis C.M.A.Nos.2151 and 2152 of 2021

S.SOUNTHAR,J.

kj

C.M.A.Nos.2151 and 2152 of 2021

29.06.2022

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