Madras High Court
Ms. Anne vs Mr.E. Goodwin on 26 February, 2016
Author: N. Kirubakaran
Bench: N. Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 26.02.2016 CORAM THE HONOURABLE MR. JUSTICE N. KIRUBAKARAN C.R.P.(PD) No. 1882 of 2013 & M.P. No. 1 of 2013 Ms. Anne ..Petitioner Vs. Mr.E. Goodwin ..Respondent Prayer: Civil Revision Petition to set aside the impugned order dated 17.04.2013 passed in I.A. No. 1729 of 2012 in I.D.O.P. No. 2251 of 2012 by the learned I Additional Family Court, Chennai. For Petitioner :: Swarnam J. Rajagopalan O R D E R
Learned counsel for the petitione seeks permission of this Court to withdraw the civil revision petition stating that it has become infructuous. She has also made an endorsement to that effect.
2. In view of the submission and the endorsement made by the learned counsel for the petitioner, the civil revision petition is dismissed as infructuous. No costs. Connected M.P. is closed.
26.02.2016 nv N. KIRUBAKARAN,J.
nv To The I Addl. Family Court, Chennai.
C.R.P(P.D.) No. 1882 of 2013 26.02.2016