Senthil @ K.Veerappan vs B.Indumathy
2024 Latest Caselaw 4847 Mad

Madras High Court

Senthil @ K.Veerappan vs B.Indumathy on 1 March, 2024

Author: M.Sundar

Bench: M.Sundar

                                                                                 C.M.A.No.546 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.546 of 2022

                     Senthil @ K.Veerappan                                       ... Appellant

                                                              Vs.
                     B.Indumathy                                                 .. Respondent


                                  Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Court Act, 1984 against the fair and decretal order dated 12.11.2021
                     passed in M.O.P.No.202 of 2015 on the file of Family Court, Puducherry.


                                       For Petitioner     :     Mr.S.Sairaman


                                                        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 23.02.2024 to the Registry, a

scanned reproduction of which is as follows:

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

2. Today, Mr.S.Sairaman, learned counsel on record for appellant

who is before this Court has made an endorsement in the case file as

regards withdrawal and a scanned reproduction of the same is as follows:

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

C.M.A.No.546 of 2022 is dismissed as withdrawn.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

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

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

gpa To

1. The Family Court, Puducherry

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

01.03.2024

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