D.Suraj vs Nandhini
2022 Latest Caselaw 11607 Mad

                                                                           C.M.A.No.558 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 30.06.2022

                                                        CORAM:

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


                                               C.M.A.No.558 of 2020
                                             and C.M.P.No.3432 of 2020

                  D.Suraj                                                 ... Appellant

                                                         Vs.

                  1.Nandhini

                  2.Nakshatra
                  (Represented by her mother
                  and natural guardian)                                   ... Respondents


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

                  Family Court Act read with Order XLIII Rule 1 of Civil Procedure Code,

                  against the fair and decreetal order dated 22.10.2019 made in I.A.No.1 of

                  2019 in O.P.No.391 of 2018 on the file of the VII Additional Principal Judge,

                  Family Court, Chennai.

                                        For Appellant     : Mr.S.Namasivayam

                  1/4


https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.No.558 of 2020


                                            For Respondents : Mr.S.Nagarajan
                                                            for Ms.Aruna Ganesh

                                                       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 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dismissed as withdrawn.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) 30.06.2022

Index : Yes / No kj

To

1.VII Additional Principal Judge, Family Court, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.558 of 2020

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

https://www.mhc.tn.gov.in/judis C.M.A.No.558 of 2020

V.M.VELUMANI,J.

and S.SOUNTHAR,J.

(kj)

C.M.A.No.558 of 2020 and C.M.P.No.3432 of 2020

30.06.2022

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