Gokul Srinivasan vs Deepa Lakshmi
2023 Latest Caselaw 13673 Mad

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                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 09.10.2023

                                                      CORAM:

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

                                           C.M.A(MD)No.977 of 2017


                     Gokul Srinivasan                                    :Appellant

                                               .vs.

                     Deepa Lakshmi                                       :Respondent

                     PRAYER: Civil Miscellaneous Appeal filed under Clause 15 of the
                     Letters Patent praying this Court to call for records in IA.No.315 of 2015
                     in HMOP.No.605 of 2014 on the file of the Family Court, Tirunelveli,
                     Tirunelveli District and set aside the order dated 02.11.2015.


                                  For Appellant       :Mr.B.S.Meltiue

                                  For Respondent      :Mr.J.Bharathan




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

[Judgment of the Court was made by RMT.TEEKAA RAMAN.,J.]

The learned counsel for the appellant seeks permission of this

Court to withdraw the Civil Miscellaneous Appeal, as the matter has

been settled out of the Court. He has also made an endorsement to that

effect.

2.Recording the same, this Civil Miscellaneous Appeal is

dismissed as withdrawn.

[T.K.R.,J.] [P.B.B.,J.] 09.10.2023

Index:Yes/No Internet:Yes/No NCC:Yes/No mm

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

RMT.TEEKAA RAMAN,J.

AND P.B.BALAJI,J.

mm

JUDGMENT MADE IN C.M.A(MD)No.977 of 2017

09.10.2023 https://www.mhc.tn.gov.in/judis