C.S.Adithya Praveen vs P. Praveena
2023 Latest Caselaw 6244 Mad

                                                                                C.M.A.No.578 of 2016

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 14.06.2023

                                                 CORAM:

                           THE HON'BLE MRS. JUSTICE J. NISHA BANU
                                            AND
                     THE HON'BLE MR. JUSTICE D. BHARATHA CHAKRAVARTHY

                                           C.M.A.No.578 of 2016
                                     and C.M.P.Nos.4774 & 4775 of 2016


                   C.S.Adithya Praveen                          ... Appellant/ Petitioner



                                                      Vs.


                  P. Praveena                                   ...Respondent/ Respondent

                  PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the Family
                  Court Act, read with Section 47 of Guardians and Wards Act, against the
                  order and decree passed in O.P.No.1878 o 2011 dated 06.6.2013 by the
                  Principal Family Court, Chennai.
                                     For Appellant            : No Appearance

                                     For Respondent           : Mr.M.Vivekanandan


                                                     ******



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                                                                              C.M.A.No.578 of 2016



                                                                     J. NISHA BANU, J.,
                                                                                  and
                                                        D.BHARATHA CHAKRAVARTHY, J.,

                                                                                              sts
                                                   JUDGMENT

Earlier, when the matter came up for hearing on 13.06.2023, none

appeared on behalf of the appellant. Therefore, this Court had posted the

matter under the caption “for dismissal” on 14.06.2023.

2. Today (14.06.2023) when the matter is taken up for hearing, once

again there is no representation for the appellant. Thus, it can now be

inferred that the appellant is not interested in prosecuting the Civil

Miscellaneous Appeal. Hence, the Civil Miscellaneous Appeal stands

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petitions are closed.

                                                               (J.N.B., J.)     (D.B.C., J.)
                   sts                                                 14.06.2023



                                                                           Judgment made in
                                                                       C.M.A.No.578 of 2016


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https://www.mhc.tn.gov.in/judis C.M.A.No.578 of 2016

Dated:

14.06.2023

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