M.V.Nandhinee vs V.Asokan
2024 Latest Caselaw 8286 Mad

Madras High Court

M.V.Nandhinee vs V.Asokan on 3 June, 2024

Author: Mohammed Shaffiq

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                           O.S.A.No.93 of 2024



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 03.06.2024

                                                       CORAM :

                              THE HON'BLE MR.R.MAHADEVAN, ACTING CHIEF JUSTICE
                                                        AND
                                   THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ


                                                O.S.A.No.93 of 2024


                     M.V.Nandhinee                                        .. Appellant

                                                         Vs

                     1.V.Asokan
                     2.A.Devika                                           .. Respondents


                     Prayer: Appeal filed under Order 36, Rule 1 of O.S. Rules and Clause
                     15 of the Letters Patent against the order dated 13.03.2024 passed by
                     the learned Single Judge in Original Petition No.649 of 2022.


                                   For the Appellant      : Mr.M.Saravanan
                                                            for M/s.S.Kasirajan




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 O.S.A.No.93 of 2024



                                                         JUDGMENT

(Judgment of the Court was made by the Hon'ble Acting Chief Justice)

Learned counsel for the appellant seeks permission of this

Court to withdraw the appeal with liberty to approach the learned

Single Judge for modification of the impugned order. He has also

made an endorsement to that effect.

2. In the light of that, the original side appeal is dismissed as

withdrawn with liberty as prayed for. There shall be no order as to

costs. Consequently, C.M.P.No.11293 of 2024 is closed.

                                                                (R.M.D., ACJ.)      (M.S.Q., J.)
                                                                           03.06.2024



                     Index             :     Yes/No
                     NC                :     Yes/No
                     bbr



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

To:

The Sub Assistant Registrar Original Side, High Court, Madras.

__________

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

THE HON'BLE ACTING CHIEF JUSTICE AND MOHAMMED SHAFFIQ,J.

bbr

03.06.2024

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