V.Monica vs P.Ram Ranveer
2023 Latest Caselaw 7668 Mad

                                                                       C.M.A.Nos.1917 of 2022 & 24 of 2023

                                   THE HIGH COURT OF JUD ICATURE AT MADRAS
                                                   DATED: 05.07.2023
                                                       CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                         C.M.A.Nos.1917 of 2022 & 24 of 2023
                                                        and
                                               C.M.P.No. 291 of 2023

                     V.Monica                             ...Appellant in C.M.A.No.1917 of 2022

                     P.Ram Ranveer                          ...Appellant in C.M.A.No.24 of 2023

                                                          Vs.

                     P.Ram Ranveer                      ...Respondent in C.M.A.No.1917 of 2022

                     V.Monica                              ...Respondent in C.M.A.No.24 of 2023



                     Common Prayer: Civil Miscellaneous Appeals filed under Section 19 of the
                     Family Courts Act, 1984 against the order dated 20.06.2022 passed in
                     I.A.No.02 of 2020 in HMOP.No.01 of 2020 before the Family Court at
                     Krishnagiri.
                                  For Appellant     : Mr.T.S.Baskaran in C.M.A.No.1917 of 2022
                                                      Ms.C.Uma in C.M.A.No.24 of 2023

                                  For Respondent    :Ms.C.Uma in C.M.A.No.1917 of 2022
                                                     Mr.T.S.Baskaran in C.M.A.No.24 of 2023


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                       C.M.A.Nos.1917 of 2022 & 24 of 2023



                                             COMMON JUDGMENT

                                  (Judgment of the Court was made by R.SUBRAMANIAN, J.)
                                    The learned counsel appearing for the appellants in both the

                     appeals represent that they have got instructions to withdraw the appeals.



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

                     dismissed as withdrawn. No costs. Consequently, connected miscellaneous

                     petitions are closed.



                                                                    (R.S.M.,J.)     (R.K.M.,J.)
                                                                             05.07.2023
                     kkn


                     Internet:Yes/No
                     Index:Yes/No
                     Speaking/Non-speaking order
                     Nuetral Citation : Yes/No




                     2/4


https://www.mhc.tn.gov.in/judis
                                         C.M.A.Nos.1917 of 2022 & 24 of 2023




                     To:-

                     The Family Court,
                     Krishnagiri.




                     3/4


https://www.mhc.tn.gov.in/judis
                                             C.M.A.Nos.1917 of 2022 & 24 of 2023



                                                R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

KKN

C.M.A.Nos.1917 of 2022 & 24 of 2023 and C.M.P.No. 291 of 2023

05.07.2023

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