Shiwani Chopra Surendra Chopra vs Vikas Gotham M
2024 Latest Caselaw 427 Mad

Madras High Court

Shiwani Chopra Surendra Chopra vs Vikas Gotham M on 5 January, 2024

Author: R.Mahadevan

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                                 O.S.A.No.1 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED:     05.01.2024

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                                            AND
                           THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
                                                    O.S.A. No.1 of 2024
                                                            and
                                                   C.M.P.No.37 of 2024

              Shiwani Chopra Surendra Chopra                                ... Appellant

                                                            v.

              Vikas Gotham M.                                               ... Respondent


              Prayer: Original Side Appeal is filed under Order 36 Rule 1 of the Original Side

              Rules, 1994 and Clause 15 of the Letters Patent of 1865, praying to set aside the

              order and decretal order dated 19.12.2023 passed in Application No.6703 of 2023 in

              O.P.No.230 of 2023.

                                  For Appellant     : Ms.Sudha Ramalingam

                                  For Respondent    : Dr.K.Santhakumari




              1/3



https://www.mhc.tn.gov.in/judis
                                                                                    O.S.A.No.1 of 2024

                                                     JUDGMENT

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

When the matter was taken up for hearing, the learned counsel for the

appellant submitted that the matter has become infructuous. She has also made an

endorsement to that effect.

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

counsel for the appellant, this Original Side Appeal stands dismissed as infructuous.

No costs. Consequently, connected miscellaneous petition is closed.

[R.M.D.,J.]

[M.S.Q.,J.]

05.01.2024

Index: Yes/ No Internet: Yes/No Speaking order / Non Speaking order shk/mka

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

R.MAHADEVAN,J.

AND MOHAMMED SHAFFIQ,J.

shk/mka

and

05.01.2024

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