Priti Ravishankar vs Mahesh Krishnan
2024 Latest Caselaw 20766 Mad

Madras High Court

Priti Ravishankar vs Mahesh Krishnan on 23 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                 C.M.A.No.1393 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 23.10.2024

                                                         CORAM

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

                                                 C.M.A.No.1393 of 2021
                                                          and
                                              C.M.P.Nos.7162 & 7164 of 2021


                     Priti Ravishankar,
                     W/o Mahesh Krishnan                                    ..Appellant

                                                        Vs.

                     Mahesh Krishnan
                     S/o S.M.Krishnan                                       ..Respondent


                     Prayer:
                                       Civil Miscellaneous Appeal filed under Section 19 of
                     Family Courts Act against the fair and decretal order passed by the
                     learned VI Additional Judge, Family Court, Chennai dated 18.02.2021 in
                     I.A.No.2 of 2021 in O.P.No.389 of 2021.

                                  For Appellant    : Mrs.Geeta Ramaseshan

                                  For Respondent   : Mrs.Sudharshana Sundar



https://www.mhc.tn.gov.in/judis
                     Page 1/3
                                                                                 C.M.A.No.1393 of 2021



                                                    JUDGMENT

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

When the matter is taken up today, the learned counsel for the

appellant would state that the main O.P.No.389 of 2021 filed by the

respondent before the Family Court was dismissed for default. Therefore,

she seeks permission of this Court to withdraw this Appeal. She has also

made an endorsement to that effect.

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

counsel for the appellant, this Civil Miscellaneous Appeal is dismissed

as withdrawn. No costs. Consequently, connected miscellaneous

petitions are closed.

                                                                      (J.N.B,J.)    (R.K.M., J.)
                     Index             : Yes / No                           23.10.2024
                     Internet          : Yes
                     vsi

                     To

                     The VI Additional Judge,
                     Family Court,
                     Chennai

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

J. NISHA BANU, J.

and R.KALAIMATHI,J.

vsi

23.10.2024

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