R.Padmanaban vs P.Devipriya
2023 Latest Caselaw 9154 Mad

                                                                                       C.M.A.No.38 of 2023

                                    THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 27.07.2023

                                                      CORAM:

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

                                                C.M.A.No.38 of 2023
                                                        and
                                                C.M.P.No.378 of 2023


                     R.Padmanaban                                                     ... Appellant

                                                           Vs.


                     P.Devipriya                                                      ... Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act, to set aside the fair and final order passed in H.M.O.P.No.218 of
                     2020 dated 18.10.2022 on the file of the Additional Principal Family Court
                     at Coimbatore.

                                          For Appellant          : Mr.R.Jayaprakash

                                          For Respondent         : No Appearance




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https://www.mhc.tn.gov.in/judis
                                                                                     C.M.A.No.38 of 2023

                                                                            R.SUBRAMANIAN, J.
                                                                                         and
                                                                              R.KALAIMATHI, J.

                                                                                                   hvk
                                                         JUDGMENT

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

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this Civil Miscellaneous Appeal. He has also made

an endorsement to that effect.

2.In view of the same, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                      (R.S.M.,J.)     (R.K.M.,J.)
                                                                               27.07.2023
                     Index:Yes/No
                     hvk

                     To

The Additional Principal Family Judge, Coimbatore.

C.M.A.No.38 of 2023

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