S.Mohanapriya vs K.Senthilkumar
2024 Latest Caselaw 17541 Mad

Madras High Court

S.Mohanapriya vs K.Senthilkumar on 4 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                               C.M.A.(MD)No.1149 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 04.09.2024

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                                  C.M.A.(MD)No.1149 of 2017
                                                            and
                                                  C.M.P.(MD)No.11552 of 2017

                 S.Mohanapriya                                                    ... Appellant

                                                            versus

                 K.Senthilkumar                                                   ... Respondent


                 PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the Family
                 Courts Act, to set aside the order dated 11.03.2016 made in H.M.O.P.No.377 of
                 2014 on the file of the Family Court, Dindigul.


                                  For Appellant        : Mr.A.Chandrakumar

                                  For Respondent       : Mr.J.Lawrance




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.(MD)No.1149 of 2017

                                                     JUDGMENT

(Judgment of the Court was made by P.VELMURUGAN.,J)

The learned counsel appearing for the appellant seeks permission of this

Court to withdraw this appeal. He has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel appearing for

the appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

[P.V.,J.] [K.K.R.K.,J.] 04.09.2024

NCC : Yes/No Index : Yes / No Internet : Yes / No ogy

To

1. The Family Court, Dindigul.

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

ogy

Judgment made in

04.09.2024

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