P. Illayaraja vs Chithra
2022 Latest Caselaw 11638 Mad

                                                                       C.M.A.Nos.1834 & 1837 of 2020 &
                                                                       C.M.P. Nos. 13566 & 13569 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.Nos.1834 & 1837 of 2020
                                                        &
                                         C.M.P. Nos. 13566 & 13569 of 2020


                  P. Illayaraja                               ...Appellant in both CMAs

                                                        Vs.

                  Chithra                                     ... Respondent in both CMAs

                  Common Prayer: These Civil Miscellaneous Appeals are filed under Section
                  19 of Family Court Act, 1984, to set aside the common order dated
                  14.10.2020 in F.C.H.M.O.P Nos.68 & 186 of 2020 passed by the learned
                  Family Judge, Ariyalur.

                             For Appellant    : Mr. M. Kavikannan (in both CMAs)

                             For Respondent   : Mr. A.G. Abhishek
                                                for Ms. A.L. Gandhimathi (in both CMAs)




https://www.mhc.tn.gov.in/judis
                                                                        C.M.A.Nos.1834 & 1837 of 2020 &
                                                                        C.M.P. Nos. 13566 & 13569 of 2020

                                               COMMON JUDGMENT

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

                             The appellant is present before this Court today. The learned counsel

                  for the appellant seeks permission of this court to withdraw these Civil

                  Miscellaneous Appeals and also made an endorsement to that effect along

                  with the appellant.



                             2. Recording the submission and endorsement made by the learned

                  counsel for the appellant, both the Civil Miscellaneous Appeals are dismissed

                  as withdrawn. No costs. Consequently, connected miscellaneous petitions are

                  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.Nos.1834 & 1837 of 2020 &
                                                         C.M.P. Nos. 13566 & 13569 of 2020



                  To

                  1. Family Judge, Ariyalur.

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




https://www.mhc.tn.gov.in/judis
                                            C.M.A.Nos.1834 & 1837 of 2020 &
                                            C.M.P. Nos. 13566 & 13569 of 2020



                                                 V.M.VELUMANI,J.

and S. SOUNTHAR, J.

bga

C.M.A.Nos.1834 & 1837 of 2020 & C.M.P. Nos. 13566 & 13569 of 2020

30.06.2022

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