Mohan Raj vs Sangeetha
2024 Latest Caselaw 4846 Mad

Madras High Court

Mohan Raj vs Sangeetha on 1 March, 2024

Author: M.Sundar

Bench: M.Sundar

                                                                                C.M.A.No.418 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.03.2024

                                                          CORAM

                                     THE HONOURABLE MR.JUSTICE M.SUNDAR
                                                             and
                       THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI

                                                   C.M.A.No.418 of 2022

                     Mohan Raj                                                  ... Appellant

                                                             Vs.

                     Sangeetha                                                  .. Respondent


                           Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act, 1984 against the order and decretal order dated 26.10.2021
                     passed in F.C.O.P.No.461 of 2018 by the learned District Judge, Family
                     Court, Namakkal.


                                       For Petitioner    :     Ms.R.Divyaa

                                       For Respondent    :     Mr.S.Kalyanaraman

                                                        JUDGMENT

[Judgment of the Court was made by M.SUNDAR, J.,]

Captioned 'Civil Miscellaneous Appeal' ['CMA' for the sake of

brevity] has been listed under the cause list caption 'FOR

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

WITHDRAWAL' at the instance of learned counsel on record for

appellant who has circulated a letter dated 27.02.2024 to the Registry, a

scanned reproduction of which is as follows:

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

2. Today, Ms.R.Divyaa, learned counsel on record for appellant

and Mr.S.Kalyanaraman, learned counsel on record for respondent are

before this Court.

3. Reiterating the request for listing under the cause list caption

'FOR WITHDRAWAL', Ms.R.Divyaa, counsel on record for the

appellant has made an endorsement in the case file, a scanned

reproduction of which is as follows:

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

M.SUNDAR, J., and K.GOVINDARAJAN THILAKAVADI, J.,

gpa

4. In the light of the narrative thus far, captioned CMA i.e.,

C.M.A.No.418 of 2022 is dismissed as withdrawn. There shall be no

order as to costs.

(M.S.,J.) (K.G.T.,J.) 01.03.2024

Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No gpa

To

1. The District Judge, Family Court, Namakkal

2. The Section Officer V.R.Section High Court, Chennai

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