Balamurugan vs P.Kanimozhi
2024 Latest Caselaw 21582 Mad

Madras High Court

Balamurugan vs P.Kanimozhi on 13 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                 C.M.A.No.2733 of 2024

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 13.11.2024

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                   and
                                   THE HONOURABLE MR. JUSTICE R.SAKTHIVEL

                                                C.M.A.No.2733 of 2024
                                              and C.M.P.No.21930 of 2024

                     Balamurugan                                         ...      Appellant

                                                         Vs.


                     P.Kanimozhi                                           ...    Respondent



                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of
                     Family Courts Act, 1984, to set aside the fair and decreetal order dated
                     10.08.2023 passed in O.P.No.14 of 2019 on the file of the Family Court,
                     Dharmapuri.


                                      For Appellant      : Mr.V.Sakkarapani

                                      For Respondent     : Mr.P.Mani
                                                       -----




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                     Page 1/4
                                                                                     C.M.A.No.2733 of 2024




                                                         JUDGMENT

(Judgment of the Court was delivered by J. Nisha Banu, J)

Today when the matter is called, the learned counsel appearing for

the appellant seeks permission of this Court to withdraw this Civil

Miscellaneous Appeal. To that effect, he has also made an endorsement

in the bundle.

2. Recording the submission and the endorsement made by the

learned counsel appearing for the appellant, this Civil Miscellaneous

Appeal is dismissed as withdrawn. There shall be no order as to costs.

Consequently, connected Miscellaneous Petition is closed.

(J.N.B, J.) (R.S.V., J.) 13.11.2024 asi

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

To

The Family Court, Dharmapuri.

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

J. NISHA BANU, J.

and R. SAKTHIVEL, J.

asi

13.11.2024

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