Mohamed Sheik Tharik vs A.M.Jenofer Fathima
2025 Latest Caselaw 128 Mad

Madras High Court

Mohamed Sheik Tharik vs A.M.Jenofer Fathima on 1 April, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                                     A.S.(MD)No.70 of 2019


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 01.04.2025

                                                                CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                               and
                             THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN

                                                    A.S.(MD)No.70 of 2019
                                                            and
                                                  C.M.P.(MD)No.10397 of 2019


                     Mohamed Sheik Tharik                                                     ... Appellant


                                                                     Vs.


                     A.M.Jenofer Fathima                                                      ... Respondent


                     Prayer : Appeal Suit filed under Section 96 of Civil Procedure Code, to

                     set aside the judgment and decree dated 10.10.2018 made in O.S.No.1 of

                     2018 on the file of the Family Court, Sivagangai.


                                  For Appellant       : Mr.K.Krishna

                                  For Respondent      : Mr.S.Rajasekar




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                                                                                               A.S.(MD)No.70 of 2019


                                                             JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw this appeal and also made an endorsement to that

effect.

2.Permission granted. This appeal is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

(G.R.S. J.,) & (M.J.R. J.,) 01.04.2025 NCC : Yes/No Index : Yes / No Internet : Yes/ No ias

To:

The Family Court, Sivagangai.

Copy to:

The Section Officer, ER/VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/04/2025 03:16:30 pm )

G.R.SWAMINATHAN, J.

and M.JOTHIRAMAN, J.

ias

01.04.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/04/2025 03:16:30 pm )