Arivazhagan vs Renganayaguy
2023 Latest Caselaw 3330 Mad

                                                                                 CMA No.423 of 2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 28.03.2023

                                                         CORAM :

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                            and
                         THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI
                                                   CMA No.423 of 2020 and
                                                    CMP No.2517 of 2020


                     Arivazhagan                                                  ... Appellant

                                                            Vs.

                     Renganayaguy                             .                  ... Respondent



                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act to set aside the fair and decreetal order dated 16.05.2019 made in
                     MCOP No.29/2017


                                  For Appellant     : Mr.H.Kavitha

                                  For Respondent   : Mr.A.E.Ravichandran




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                      CMA No.423 of 2020




                                                       JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.) Today, when the matter is listed for hearing, the learned counsel for

the appellant seeks permission of this Bench to withdraw the Civil

Miscellaneous Appeal. Further, she has submitted a Memo dated

15.03.2023 and letter dated 16.03.2023 before the Registry and also made

an endorsement to that effect.

2. Inview of the above said Memo, letter and the endorsement made

by the learned counsel appearing for the appellant, the Civil Miscellaneous

Appeal is dismissed as withdrawn. Consequently, connected miscellaneous

petition is closed.

                                                                         (D.K.K.J.)         (K.G.T.J.)
                                                                                  28.03.2023
                     Index: Yes/No
                     Internet: Yes/No
                     mst

https://www.mhc.tn.gov.in/judis CMA No.423 of 2020

D.KRISHNAKUMAR, J.

and K.GOVINDARAJAN THILAKAVADI, J.

mst

CMA No.423 of 2020

28.03.2023

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