Rajkumar vs Shanthi
2023 Latest Caselaw 14208 Mad

                                                                     C.M.P.(MD).No.6575 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.11.2023

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                              AND
                               THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                        C.M.P.(MD).No.6575 of 2022 in
                                        CMA(MD) No.SR38265 of 2022

                     Rajkumar                                          ...   Petitioner/
                                                                       appellant


                                                        Vs.
                     Shanthi                                        ... Respondent/
                                                                        respondent

                     PRAYER: Petition filed under Section 5 of the Limitation Act to
                     condone the delay of 15 days in filing the Civil Miscellaneous Appeal
                     SR(MD) No.38265/2022.


                     PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of the
                     Family Court Act against the order dated 28.02.2022 in OP No.120 of
                     2021 on the file of the Family Court, Sivagangai, Sivagangai District.


                                       For Appellant      : M/s.V.Sakthi




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                      C.M.P.(MD).No.6575 of 2022

                                                  JUDGMENT

(Judgment of the Court was delivered by RMT.TEEKAA RAMAN, J.)

When this petition was taken up for hearing, the learned

counsel for the petitioner/appellant submitted that the matter has been

settled before the lower Court itself and hence, seeks permission of this

Court to withdraw the civil miscellaneous petition. She has also made

an endorsement to that effect.

2.In view of the submission and endorsement made by the

learned counsel for the petitioner/appellant, this petition is dismissed as

withdrawn. Consequently, the Civil Miscellaneous Appeal is rejected at

the SR stage itself. No costs.

                                                                (T.K.R.,J.)        (P.B.B.,J.)

                                                                         06.11.2023
                     NCC           : Yes/No
                     Internet      : Yes/No

                     RR

https://www.mhc.tn.gov.in/judis C.M.P.(MD).No.6575 of 2022

To

1.The Family Court, Sivagangai.

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

https://www.mhc.tn.gov.in/judis C.M.P.(MD).No.6575 of 2022

RMT.TEEKAA RAMAN,J.

AND P.B.BALAJI, J.

RR

C.M.P.(MD).No.6575 of 2022 in CMA(MD) No.SR38265 of 2022

06.11.2023

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