V.Ramesh Babu vs S.Bhuvaneshwari
2023 Latest Caselaw 13117 Mad

                                                                                    C.M.A.No.1231 of 2014

                                   THE HIGH COURT OF JUD ICATURE AT MADRAS
                                                DATED: 25.09.2023
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                              C.M.A.No.1231 of 2014
                                                      and
                                                M.P.No.1 of 2014


                     V.Ramesh Babu                                                        ...Appellant

                                                          Vs.

                     S.Bhuvaneshwari                                                    ...Respondent


                     Common: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act, against the order and decreetal order dated 24.01.2014 made in
                     O.P.No.3589 of 2010 on the file of the Principal Family Court, Chennai.


                                         For Appellant          : Mr.R.Rajesh Vivekananthan

                                         For Respondent         : Not ready in notice




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.1231 of 2014

                                                       JUDGMENT

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

The learned counsel appearing for the appellant seeks permission

to withdraw the appeal. He has also made the following endorsement to that

effect:-

“I hereby withdraw the matter. Hence, petition may be dismissed as withdrawn.”

2. In view of the same, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

(R.S.M.,J.) (R.K.M.,J.) 25.09.2023 kkn

Internet:Yes /No Index:Yes/No Speaking/Non-speaking order Nuetral Citation :Yes/No

https://www.mhc.tn.gov.in/judis C.M.A.No.1231 of 2014

To:-

The Principal Family Court, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.1231 of 2014

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

KKN

C.M.A.No.1231 of 2014 and M.P.No.1 of 2014

25.09.2023

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