K.Sudha vs S.Rupeeswaran
2023 Latest Caselaw 15485 Mad

Madras High Court

K.Sudha vs S.Rupeeswaran on 30 November, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                      C.M.A.Nos.1277 of 2013 and 912 of 2014



                                    THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 30.11.2023
                                                        CORAM:
                                   THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                    AND
                                  THE HONOURABLE MR. JUSTICE N.SENTHILKUMAR

                                        C.M.A.Nos.1277 of 2013 and 912 of 2014
                                                           and
                                       M.P.No.1 of 2013 in C.M.A.No.1277 of 2013


                     K.Sudha                                       ...Appellant in both the CMAs


                                                          Vs.

                     S.Rupeeswaran                                ...Respondent in both the CMAs


                     Common Prayer: Civil Miscellaneous Appeals filed under Section 19 of the
                     Family Courts Act, 1984 against the order and decreetal order dated
                     30.11.2011 made in HMOP.Nos.482 of 2006 and 553 of 2009 on the file of
                     the Family Court, Coimbatore.


                                   For Appellant     : Mr.N.Ishtiaq Ahmed in both the CMAs
                                   For Respondent    : Mr.S.Mahaveer Shivaji in both the CMAs


                                                         ******

                                            COMMON JUDGMENT

https://www.mhc.tn.gov.in/judis C.M.A.Nos.1277 of 2013 and 912 of 2014

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

The learned counsel for the appellant seeks permission to

withdraw these appeals and he has also made endorsements to that effect.

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

learned counsel for the appellant, these Civil Miscellaneous Appeals are

dismissed as withdrawn. No costs. Consequently, the connected

miscellaneous petition is closed.

                                                                  (R.S.M.,J.)     (N.S.,J.)
                                                                           30.11.2023
                     dsa
                     Index             :No
                     Internet          :Yes
                     Neutral Citation  :No
                     Non-Speaking order

https://www.mhc.tn.gov.in/judis C.M.A.Nos.1277 of 2013 and 912 of 2014

To

The Family Court Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis C.M.A.Nos.1277 of 2013 and 912 of 2014

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

dsa

C.M.A.Nos.1277 of 2013 and 912 of 2014

30.11.2023

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