E. Sharmila vs M.S. Ganesh Babu
2022 Latest Caselaw 11639 Mad

                                                          C.M.A.No.3373 of 2017 & C.M.P. No.21373 of 2017

                                  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.3373 of 2017
                                                        &
                                              C.M.P. No.21373 of 2017


                  E. Sharmila                                                           ...Appellant

                                                         Vs.

                  M.S. Ganesh Babu                                                   ... Respondent


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

                  Court Act, against the order in I.A. No.3403 of 2013 in O.P. No.1463 of 2013

                  dated 06.10.2017 passed by the VI Additional Principal Judge, Family Court,

                  Chennai.



                                        For Appellant     :      Ms. Geeta Ramaseshan

                                        For Respondent    :      Mrs. Sudha Ramalingam




https://www.mhc.tn.gov.in/judis
                                                            C.M.A.No.3373 of 2017 & C.M.P. No.21373 of 2017




                                                   JUDGMENT

(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.1463 of 2013, on the file of the learned VI Additional

Principal Judge, Family Court, Chennai, has been dismissed as withdrawn on

28.01.2022 and nothing survives in this appeal.

2. Recording the submission made by the learned counsel for the

appellant, this Civil Miscellaneous Appeal is dismissed. 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.3373 of 2017 & C.M.P. No.21373 of 2017

To

1. The VI 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.3373 of 2017 & C.M.P. No.21373 of 2017

V.M.VELUMANI,J.

and S. SOUNTHAR, J.

bga

C.M.A.No.3373 of 2017 & C.M.P. No.21373 of 2017

30.06.2022

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