P.Thiyagarajan vs D.Mahalakshmi
2023 Latest Caselaw 11098 Mad

                                                                           C.M.A.Nos.1926 & 1927 of 2023

                                     THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 23.08.2023
                                                         CORAM:
                                   THE HONOURABLE MR JUSTICE R.SUBRAMANIAN
                                                    AND
                                    THE HONOURABLE MRS JUSTICE R.KALAIMATHI

                                              C.M.A.Nos.1926 & 1927 of 2023
                                                          and
                                             C.M.P.Nos.18662 & 18677 of 2023

                     P.Thiyagarajan                                     ...Appellant in both appeals
                                                            Vs.

                     D.Mahalakshmi                                    ...Respondent in both appeals

                     Common Prayer: Civil Miscellaneous Appeals filed under Section 19 of the
                     Family Courts Act, 1984 against the common order dated 02.06.2023 in
                     HMOP.No.107 of 2022 & HMOP No.47 of 2019 passed by the Family
                     Court, Thiruvallur.
                                    For Appellant     : Mr.M.Suresh in both appeals



                                              COMMON JUDGMENT

                                  (Judgment of the Court was made by R.SUBRAMANIAN, J.)

                                    The learned counsel seeks permission to withdraw the appeals.

                     He has also made endorsements in both the appeals to that effect today.


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                                                                           C.M.A.Nos.1926 & 1927 of 2023




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

                     dismissed as withdrawn, since it is stated that the matter has been settled out

                     of Court. No costs. Consequently, connected miscellaneous petitions are

                     closed.



                                                                     (R.S.M.,J.)     (R.K.M.,J.)
                                                                             23.08.2023
                     kkn

                     Internet:Yes
                     Index:No
                     Non-speaking
                     Nuetral Citation : No




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https://www.mhc.tn.gov.in/judis
                                         C.M.A.Nos.1926 & 1927 of 2023




                     To:-

                     The Family Court,
                     Thiruvallur.




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https://www.mhc.tn.gov.in/judis
                                            C.M.A.Nos.1926 & 1927 of 2023




                                            R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

KKN

C.M.A.Nos.1926 & 1927 of 2023 and C.M.P.Nos.18662 & 18677 of 2023

23.08.2023

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