Usha Kiran Anee vs Kiran Kumar Chava Alias Kira Chava
2022 Latest Caselaw 9513 Mad

                                                                                  O.S.A.No102 of 2022



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 07.06.2022

                                                           CORAM :

                                    THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                     AND
                                    THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                                      O.S.A.No102 of 2022
                                                  and C.M.P. No. 7815 of 2022


                     Usha Kiran Anee                                                   .. Appellant

                                                               v.


                     Kiran Kumar Chava alias Kira Chava
                                                                                    .. Respondent

                      Original Side Appeals filed under Clause 15 of Letters Patent and Order
                     36 Rule 9 of Original Side Rules to set aside the order dated 21.03.2022
                     passed in Appln. No.384 of 2022 in O.P. No.719 of 2021.


                                  For Appellant       : Mr. Prakash Goklaney


                                  For Respondent      :   M/s. L.Rajasekar and L.G.Sahadevan

                                                          JUDGMENT

https://www.mhc.tn.gov.in/judis O.S.A.No102 of 2022

(Judgment was delivered by M. DURAISWAMY, J.)

Mr. Prakash Goklaney, learned counsel appearing for the

appellant, on instructions, submitted that he is withdrawing the above

Original Side Appeal for the reason that the appellant would file a Review

Application before the learned Single Judge to review the order dated

21.03.2022 passed in Application No.384 of 2022 in O.P. No.719 of

2021 on the ground that he was not given an opportunity of hearing.

The learned counsel also made an endorsement to that effect.

2. In view of the same, the Original Side Appeal is dismissed as

withdrawn. It is open to the appellant to file Review Application in

accordance with law. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                      [M.D., J.]       [S.M., J.]
                                                                                12.07.2022
                     Index              : Yes/No

Speaking Order/Non Speaking Order Rj

M. DURAISWAMY, J.

and

https://www.mhc.tn.gov.in/judis O.S.A.No102 of 2022

SUNDER MOHAN, J

Rj

O.S.A.No,102 of 2022 and C.M.P. No. 7815 of 2022

12.07.2022

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