Devi @ Devika vs R.Karthikeyan
2022 Latest Caselaw 15407 Mad

                                                                          C.M.A(MD)Nos.911 and 913 of 2019

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 15.09.2022

                                                           CORAM

                                     THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                      AND
                                   THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                             C.M.A(MD)Nos.911 and 913 of 2019


                     Devi @ Devika                                    .. Appellant/Respondent in
                                                                            both C.M.As

                                                              Vs.

                     R.Karthikeyan                                   .. Respondent/Appellant in
                                                                           both C.M.As

                                  Petitions filed under Section 19 of the Family Court Act, 1984,
                     against the fair and decreetal order dated 25.09.2019 passed in
                     H.M.O.P.Nos.157 of 2019 and 255 of 2018 on the file of the Family Court,
                     Tiruchirappalli.


                                       For Appellant in
                                       both C.M.As        : Mr.P.Ganapathi Subramanian

                                       For Respondent in
                                       both C.M.As       : Mr.R.Gandhi




                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                           C.M.A(MD)Nos.911 and 913 of 2019

                                                   COMMON JUDGMENT



                     J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

The learned counsel appearing for the appellant has given a letter

dated 26.08.2022 to the Registry seeking permission of this Court to

withdraw these Civil Miscellaneous Appeals. He has also made an

endorsement to that effect.

2.In view of the above, these Civil Miscellaneous Appeals are

dismissed as withdrawn. No costs.

(J.N.B.,J.) (N.A.V.,J.) 15.09.2022

Index : Yes/No Internet : Yes Ns

https://www.mhc.tn.gov.in/judis C.M.A(MD)Nos.911 and 913 of 2019

To

1.The Family Court, Tiruchirappalli.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)Nos.911 and 913 of 2019

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

Ns

C.M.A(MD)Nos.911 and 913 of 2019

15.09.2022

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