Neha Tayal vs Nipun Goel
2024 Latest Caselaw 15847 Mad

Madras High Court

Neha Tayal vs Nipun Goel on 14 August, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                              C.M.A.No.1234 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 14.08.2024

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                   AND
                                  THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                               C.M.A.No.1234 of 2023
                                              and CMP.No.12069 of 2023


                     Neha Tayal                                         ..Appellant

                                                       Vs.

                     Nipun Goel                                         ..Respondent


                     Prayer:
                           Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act, to set aside the order dated 14.02.2023 passed in
                     O.P.No.1962 of 2021 passed by learned Vth Additional Principal Judge,
                     Family Court at Chennai and dissolve the marriage between the parties in
                     O.P.No.1962 of 2021 as per terms of Joint Compromise Memo filed by
                     both parties in the Family Court making the Joint Memo as part of order


                                      For Appellant    : Mr.K.Balakrishnan (no appearance)

                                      For Respondent   : Mrs.Aparna Nandakumar



https://www.mhc.tn.gov.in/judis
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                                                                                 C.M.A.No.1234 of 2023

                                                                            J. NISHA BANU, J.
                                                                                         and
                                                                            R.KALAIMATHI,J.

                                                                                                 sk
                                                     JUDGMENT

(The Judgment of the Court was delivered by Mrs.J.Nisha Banu,J.)

When the Civil Miscellaneous Appeal was taken up for hearing on

13.08.2024, there was no representation for the appellant. Therefore, it

was posted under the caption 'for dismissal' on 14.08.2024. Even today,

when the matter is called, there is no representation for the appellant.

Therefore, this Court has no other option except to dismiss the Civil

Miscellaneous Appeal for non-prosecution. Accordingly, the Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

Consequently connected miscellaneous petition is closed.

                                                                     (J.N.B,J.)    (R.K.M., J.)
                     Index             : Yes / No                          14.08.2024
                     Internet          : Yes
                     sk

                     To

The Vth Additional Principal Judge, Family Court at Chennai

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