George Tharakan Varkey vs Monica Joseph
2025 Latest Caselaw 1023 Mad

Madras High Court

George Tharakan Varkey vs Monica Joseph on 17 July, 2025

Author: Anita Sumanth

Bench: Anita Sumanth

    2025:MHC:1686


                                                                                            O.S.A.No. 220 of 2025




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 17.07.2025

                                                             CORAM :

                                   THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                     and
                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                                   O.S.A.No. 220 of 2025
                                                            and
                                                  C.M.P.No. 14829 of 2025


                     George Tharakan Varkey                                                     .. Appellant


                                                                   vs


                     Monica Joseph                                                           .. Respondent



                     Prayer : Appeal filed under Order XXXVI Rule 1 of O.S. Rules read with

                     Clause 15 of the Letters Patent against the fair and decretal order dated

                     23.05.2025 made in A.No.2176 of 2025 in O.P.No. 250 of 2025.


                                  For Appellant     :        Mr.Rahul Jagannathan




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                                                                                                   O.S.A.No. 220 of 2025




                                                                                 DR. ANITA SUMANTH, J.
                                                                                                  and
                                                                                   N.SENTHILKUMAR, J.


                                                          JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.Rahul Jagannathan, learned counsel on record appearing for

the appellant, makes an endorsement to the effect that this OSA is not

pursued as the prayer has been rendered infructuous. Recording the

same, this Original Side Appeal is dismissed as not pressed. No costs.

Connected miscellaneous petition is closed.

[A.S.M., J] [N.S., J] 17.07.2025 Index:Yes/No Neutral Citation:Yes ssm

To

The Sub Assistant Registrar, Original Side, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/07/2025 11:45:47 am )