Gnanaprakasham vs Sagaya Arockiya Selvi
2023 Latest Caselaw 7176 Mad

                                                                   C.M.A(MD)Nos.1376 & 1377 of 2010



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.06.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                       C.M.A(MD)Nos.1376 & 1377 of 2010

                     C.M.A(MD)No.1376 of 2010:

                     Gnanaprakasham                               ... Appellant/1st Respondent

                                                        Vs.

                     1.Sagaya Arockiya Selvi                      ... Respondent/Petitioner

                     2.Vimala                                  ... Respondent/2nd Respondent


                     PRAYER: Civil Miscellaneous Appeal is filed under Section 55 of
                     Indian Divorce Act, to set aside the order, dated 27.01.2010 passed in
                     I.D.O.P.No.98 of 2002 on the file of Principal District Judge, Dindigul.


                     C.M.A(MD)No.1377 of 2010:

                     Gnanaprakasham                               ... Appellant/Petitioner

                                                        Vs.

                     Sagaya Arockiya Selvi                        ... Respondent/ Respondent


                     PRAYER: Civil Miscellaneous Appeal is filed under Section 55 of
                     Indian Divorce Act, to set aside the order, dated 27.01.2010 passed in
                     I.D.O.P.No.28 of 2005 on the file of Principal District Judge, Dindigul.
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                                                                       C.M.A(MD)Nos.1376 & 1377 of 2010




                                         For Appellant     : Mr.R.R.Kannan
                                                             (In both cases)

                                         For Respondents : Mr.P.Vairava Sundaram
                                                           (for R1 in C.M.A(MD)No.1376/2010
                                                           & for sole respondent in
                                                          C.M.A(MD)No.1377 of 2010)


                                              COMMON JUDGMENT


                                  The learned counsel for the appellant seeks permission of this

                     Court to withdraw the civil miscellaneous appeals. The appellant is

                     granted permission to withdraw the civil miscellaneous appeals as per

                     endorsement.



                                  2. Hence, both the Civil Miscellaneous Appeals are dismissed as

                     withdrawn. No costs.



                                                                                     27.06.2023
                     NCC             :    Yes / No
                     Index           :    Yes / No
                     Internet        :    Yes / No

                     gbg




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                                                             C.M.A(MD)Nos.1376 & 1377 of 2010




                     To

                     1.The Principal District Judge,
                       Dindigul.

                     2.The Section Officer,
                       Vernacular Section,
                       Madurai Bench of Madras High Court,
                       Madurai.




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                                           C.M.A(MD)Nos.1376 & 1377 of 2010



                                               R.VIJAYAKUMAR,J.

gbg

Judgment made in C.M.A(MD)Nos.1376 & 1377 of 2010

27.06.2023

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