S. Kavin vs P. Joy Viveka
2024 Latest Caselaw 21784 Mad

Madras High Court

S. Kavin vs P. Joy Viveka on 19 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                 C.M.A.No.2605 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 19.11.2024

                                                         CORAM

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

                                                 C.M.A.No.2605 of 2022

                     S. Kavin                                              ...    Appellant

                                                         Vs.


                     P. Joy Viveka                                         ...    Respondent



                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of
                     Family Courts Act, r/w Section 55 of Indian Divorce Act, against the
                     order and final order dated 04.08.2022 made in I.D.O.P.No.118 of 2020
                     on the file of the Family Court Tiruvallur.


                                      For Appellant      : Mr.S.Kavin, Party-in-Person

                                      For Respondent     : Mr.C.Turibius Beski
                                                       -----




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                     Page 1/4
                                                                                    C.M.A.No.2605 of 2022

                                                         JUDGMENT

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

The appellant (party-in-person) has sent a letter to the Registry

dated 18.11.2024 for listing this Civil Miscellaneous Appeal "for

withdrawal". Accordingly, the matter is listed today under the same

caption.

2. Today when the matter is taken up, 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.

3. Recording the submission and the endorsement made by the

appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn.

There shall be no order as to costs.

(J.N.B, J.) (R.S.V., J.) 19.11.2024 asi

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

To

The Family Court Tiruvallur.

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

J. NISHA BANU, J.

and R. SAKTHIVEL, J.

asi

19.11.2024

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