S. Selva Balaji vs Samundeeswari
2022 Latest Caselaw 11637 Mad

                                                                              C.M.A.No.639 of 2020 and
                                                                                C.M.P. No.3853 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.639 of 2020
                                                       and
                                              C.M.P. No.3853 of 2020


                  S. Selva Balaji                                                   ...Appellant

                                                         Vs.

                  Samundeeswari                                                   ... Respondent

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 19(1) of Family

                  Court Act, against order dated 09.12.2019 passed in I.A. No.5554 of 2018 in

                  O.P. No.3301 of 2018 on the file of V Additional Family Court, Chennai.

                                        For Appellant     :      Ms. G. Kiruthika

                                        For Respondent    :      No appearance.




                                                 JUDGMENT

https://www.mhc.tn.gov.in/judis C.M.A.No.639 of 2020 and C.M.P. No.3853 of 2020

(Judgment of the Court was delivered by V.M.VELUMANI, J.)

The learned counsel for the appellant submitted that the main Original

Petition in O.P.No.3301 of 2018, on the file of the learned V Additional

Principlal Judge, Family Court, Chennai, has been dismissed as withdrawn

on 23.09.2021 and nothing survives in this appeal. Hence, he seeks

permission of this Court to withdraw this Civil Miscellaneous Appeal and

made an endorsement to that effect.

2. Recording the above submission and the endorsement made by the

learned counsel appearing for the appellant, this 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dismissed as withdrawn.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
                  Internet : Yes/ No

                  bga

https://www.mhc.tn.gov.in/judis C.M.A.No.639 of 2020 and C.M.P. No.3853 of 2020

To

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

2. The Section Officer, V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.639 of 2020 and C.M.P. No.3853 of 2020

V.M.VELUMANI,J.

and S. SOUNTHAR, J.

bga

C.M.A.No.639 of 2020 and C.M.P. No.3853 of 2020

30.06.2022

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