Madras High Court

Dr.S.Gokul vs Mrs.Nirmala on 5 June, 2025

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                                      C.M.A(MD) No.402 of 2025


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 05.06.2025

                                                          CORAM:

                         THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
                                                             AND
                                  THE HONOURABLE MS.JUSTICE R.POORNIMA

                                            C.M.A(MD)No.402 of 2025
                                                     and
                                            C.M.P(MD)No.7157 of 2025


                Dr.S.Gokul                                                              ... Appellant/
                                                                                               Respondent


                                                              -Vs-


                1.Mrs.Nirmala

                2.Mr.Mohan                                                              ... Respondents/
                                                                                        Respondents

                PRAYER: This Civil Miscellaneous Appeal is filed under Section 47 of the
                Guardians and Wards Act, 1890, against the order and decreetal order dated
                21.03.2025 made in G.W.O.P.No.643 of 2021 on the file of the Family Court,
                Tiruchirappalli.


                                     For Appellant           : Mr.AL.Gandhimathi,
                                                               Senior Advocate

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                                                                                           C.M.A(MD) No.402 of 2025


                                                           JUDGMENT

(Order of the Court was made by A.D.JAGADISH CHANDIRA,J.)

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

appearing for the appellant circulated a letter dated 03.06.2025 to the Registry to

withdraw this Civil Miscellaneous Appeal.

2.In view of the above, this Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs. Consequently, the connected miscellaneous petition is also

closed.

[A.D.J.C., J.] & [R.P., J.] 05.06.2025

NCC : Yes / No Index : Yes / No NS

1.The Family Court, Tiruchirappalli.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/06/2025 06:08:36 pm )

A.D.JAGADISH CHANDIRA, J.