Dr. Keerthi @ Keerthivasan vs Dr. Deepika @ Pavithra
2024 Latest Caselaw 8611 Mad

Madras High Court

Dr. Keerthi @ Keerthivasan vs Dr. Deepika @ Pavithra on 5 June, 2024

Author: J. Nisha Banu

Bench: J. Nisha Banu, V. Sivagnanam

                                                                                 CMA.Nos.1888 & 1889/2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 05.06.2024

                                                           CORAM

                                  THE HONOURABLE MRS. JUSTICE J. NISHA BANU
                                                    &
                                  THE HONOURABLE MR.JUSTICE V. SIVAGNANAM

                                             C.M.A.Nos.1888 & 1889 of 2022

                     Dr. Keerthi @ Keerthivasan                            ...           Appellant in
                                                                                         both Appeals

                                                            Vs.

                     Dr. Deepika @ Pavithra                                      ...      Respondent
                     in                                                                 both Appeals

                     Prayer in C.M.A.No.1888 of 2022: Civil Miscellaneous Appeals filed under
                     Section 19 of Family Courts Act, 1984 against the decreetal order allowing
                     the HMOP.No.56 of 2020, dated 30.05.2022 by the Principal Family Court,
                     Villupuram.
                     Prayer in C.M.A.No.1889 of 2022: Civil Miscellaneous Appeals filed under
                     Section 19 of Family Courts Act, 1984             against the decreetal order
                     dismissing the HMOP.No.81 of 2021, dated 30.05.2022 by the Principal
                     Family Court, Villupuram.


                                     For Appellant in both appeals   : Mr. L.Rajasekar

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https://www.mhc.tn.gov.in/judis
                                                                                 CMA.Nos.1888 & 1889/2022



                                        For Respondent in both appeals : Mr. C. Munusamy


                                                         JUDGMENT

Learned counsel for the appellant seeks permission of this Court to

withdraw these appeals and to that effect he has also made an endorsement

to that effect in the bundles.

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

counsel for the appellant, these appeals are dismissed as withdrawn. No

costs.

[J.N.B.,J.] [V.S.G.J.] 05.06.2024

Index: yes/no Internet:yes/no msr

To

The Principal Family Court, Villupuram.

J. NISHA BANU, J.

&

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https://www.mhc.tn.gov.in/judis CMA.Nos.1888 & 1889/2022

V. SIVAGNANAM, J.

msr

C.M.A.Nos.1888 & 1889 of 2022

05.06.2024

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