S.Arjunan vs M.Mahalakshmi
2024 Latest Caselaw 19772 Mad

Madras High Court

S.Arjunan vs M.Mahalakshmi on 21 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                 C.M.A.No.670 of 2024

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.10.2024

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                   AND
                                  THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                                   C.M.A.No.670 of 2024
                                                           and
                                                   C.M.P.No.6213 of 2024


                     S.Arjunan                                             ..Appellant

                                                         Vs.

                     1.M.Mahalakshmi
                     2.Minor child A.Thakshan
                       rep.by mother                                       ..Respondents



                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of Family
                     Courts Act to set aside the fair and decreetal order dated 31.01.2024 in
                     I.A.No.9 of 2023 in I.A.No.3 of 2022 in O.P.No.1490 of 2020 on the file
                     of the V Additional Family Court, Chennai.

                                  For Appellant    : Ms.N.Alamelu Mangai

                                  For Respondent   : Mr.Ralph V.Manohar




https://www.mhc.tn.gov.in/judis
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                                                                                     C.M.A.No.670 of 2024




                                                                                J. NISHA BANU, J.
                                                                                             and
                                                                                R.KALAIMATHI,J.

                                                                                                    sk

                                                      JUDGMENT

(The order of the Court was made by Mrs.J.Nisha Banu,J.)

Learned counsel for the appellant seeks permission of this Court to

withdraw this Civil Miscellaneous Appeal and she has also made an

endorsement to that effect in the case bundle.

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

learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently connected

miscellaneous petition is closed.

                                                                          (J.N.B,J.)    (R.K.M., J.)
                     Index              : Yes / No                              21.10.2024
                     Internet           : Yes
                     sk

                     To

The V Additional Family Court, Chennai.

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