M.Senthil Amuthan vs Chithra
2022 Latest Caselaw 9533 Mad

                                                                      C.R.P (PD).Nos.127 and 155 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07.06.2022

                                                         C O R A M:

                                  THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                           C.R.P (PD) No.127 of 2017 and
                                  C.M.P.No.563 of 2017 and C.R.P (PD) No.155 of 2017

                     M.Senthil Amuthan                                               ... Petitioners in
                                                                                   both the C.R.P's.
                                                            Vs.
                     1.Chithra
                     2.Minor Sonalika
                     3.Minor Rajeswar

                     (minor petitioners 2 & 3 are
                     represented by
                     1st respondent – mother
                     & guardian – Chithra)                                          ... Respondents in
                                                                                   both the C.R.P's.

                     COMMON PRAYER: Civil Revision Petitions filed under Article 227 of
                     the Constitution of India, to set aside the docket orders dated 04.11.2016
                     and 17.11.2016 (B.Diary) in O.S.No.25 of 2010 on the file of the Family
                     Court, Salem.
                     In both the C.R.P's.:
                                        For Petitioner        : No appearance

                                        For Respondents       : Mr.M.Vijayakumar


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https://www.mhc.tn.gov.in/judis
                                                                        C.R.P (PD).Nos.127 and 155 of 2017

                                                    COMMON JUDGMENT

                                  These Civil Revision Petitions have been filed to set aside the docket

                     orders dated 04.11.2016 and 17.11.2016 (B.Diary) in O.S.No.25 of 2010 on

                     the file of the Family Court, Salem.

                                  2.The learned counsel for the petitioner would state that he has given

                     change of vakalat, long ago and he would further state that the petitioner

                     has passed away.

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

                     petitioner, the Civil Revision Petitions are dismissed for non-prosecution.

                     No costs. Consequently connected miscellaneous petition is closed.



                                                                                             07.06.2022
                     Jer


                     To
                     The Family Court, Salem.




                                                                                    J.NISHA BANU,J.

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https://www.mhc.tn.gov.in/judis C.R.P (PD).Nos.127 and 155 of 2017

Jer

C.R.P (PD) No.127 of 2017 and C.M.P.No.563 of 2017 and C.R.P (PD) No.155 of 2017

07.06.2022

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