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Vijayalakshmi vs Balakrishnan
2023 Latest Caselaw 8363 Mad

Citation : 2023 Latest Caselaw 8363 Mad
Judgement Date : 14 July, 2023

Madras High Court
Vijayalakshmi vs Balakrishnan on 14 July, 2023
                                                                                CMA No.433 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 14.07.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                    and
                                  THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                  CIVIL MISCELLANEOUS APPEAL No.433 of 2022
                                            and CMP No.3015 of 2022


                     Vijayalakshmi                                ... Appellant/Respondent

                                                        -vs-

                     Balakrishnan                                 ... Respondent/ Petitioner




                     Civil Miscellaneous Appeal filed under Section 19 of the Family Courts
                     Act, prayed to set aside the judgment and decree dated 21.01.2020 passed
                     in F.C.O.P.No.42 of 2009 on the file of the Family Court, Ariyalur.



                                    For Appellant    : Mr.V.I.Prashanth
                                                       for M/s.V.Illanchezian

                                    For Respondent   : Ms.D.Kamatchi




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

                     1/3
                                                                                   CMA No.433 of 2022




                                                      JUDGMENT

[Judgment of the Court delivered by R.SUBRAMANIAN,J.] Mr.V.I.Prashanth, representing counsel for Mr.V.Illanchezian,

appearing for the appellant would submit that he has got instructions to

withdraw the Civil Miscellaneous Appeal.

2. Recording the said statement, the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, the connected

miscellaneous petition is closed.

(R.SUBRAMANIAN, J .) (R.KALAIMATHI, J.) 14.07.2023 jv Index : No Internet : Yes Non Speaking order Neutral Citation: No

To

1. The Judge, Family Court, Ariyalur.

2. The Section Officer, V.R. Section, Madras High Court, Chennai 104.

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

CMA No.433 of 2022

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

jv

CIVIL MISCELLANEOUS APPEAL No.433 of 2022 and CMP No.3015 of 2022

14.07.2023

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

 
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