Madras High Court

T.Carnic Karthikeyan vs Reema Saha on 4 June, 2025

Author: Anita Sumanth

Bench: Anita Sumanth

    2025:MHC:1283


                                                                                           O.S.A.Nos. 226 & 234 of 2024



                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                           DATED: 04.06.2025

                                                                  CORAM :

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

                                                    O.S.A.Nos. 226 & 234 of 2024
                                                                and
                                                  C.M.P.Nos. 26584 & 27786 of 2024


                     T.Carnic Karthikeyan                                                                 .. Appellant
                                                                                                        in both OSAs

                                                                       vs


                     Reema Saha                                                                        .. Respondent
                                                                                                        in both OSAs



                     Prayer in O.S.A.No. 226 of 2024: Appeal filed under Order XXXVI Rule 9 of
                     O.S.Rules, 1956 read with Clause 15 of Letters Patent, 1865 and Section
                     47 of the Guardians & Wards Act, 1890 to set aside order dated
                     30.08.2024 made in A.No. 2692 of 2024 in G.W.O.P.No. 263 of 2024.


                     Prayer in O.S.A.No. 234 of 2024: Appeal filed under Order XXXVI Rule 9 of
                     O.S.Rules, 1956 read with Clause 15 of Letters Patent, 1865 and Section
                     47 of the Guardians & Wards Act, 1890 to set aside order dated
                     30.08.2024 made in A.No. 2693 of 2024 in G.W.O.P.No. 263 of 2024.


                                  For Appellant        :        Mr.Gautham Raghunath
                                                                (in both appeals)

                                  For Respondent       :        Ms.B.Poonkhulali
                                                                (in both appeals)



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                                                                                         O.S.A.Nos. 226 & 234 of 2024


                                                     COMMON JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J) By consent, both learned counsel has filed a joint memo dated

04.06.2025, which reads as follows:-

“The Appellant and the Respondent humbly submit as follows:

The Appellant herein undertakes to withdraw the above Original Side Appeals pursuant to the submission made on behalf of the Respondent that the Respondent is willing for the G.W.O.P.No.263 of 2024 filed by the Appellant herein, being adjudicated by the Learned Single Judge of this Hon'ble Court.

Therefore, the parties pray that this Memo may kindle be taken on record and thus render justice.”

2. These matters are thus remitted to the file of this Court to be

heard by learned Single Judge on merits and in accordance with law,

specifically recording the submission in the joint memo filed by the parties

expressing concurrence for the adjudication of G.W.O.P.No. 263 of 2024

by this Court.

3. Seeing as the matter relates to custody of the child and in

view of the urgency expressed by both the parties, learned Single Judge is

requested to take the matter up for hearing on 09.06.2025 and dispose

the same as expeditiously as possible.