Madras High Court
A. Elangovan vs Nirmala @ Usha on 14 March, 2023
Author: D.Krishnakumar
Bench: D.Krishnakumar
C.M.A.No.3251 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 14/3/2023
CORAM
THE Hon'ble Mr.Justice D.KRISHNAKUMAR
and
THE HONBLE Ms.Justice K.GOVINDARAJAN THILAKAVADI
Civil Miscellaneous Appeal No.3251 of 2013
and
M.P.No.1 of 2013
A. Elangovan ... Appellant
Vs
1. Nirmala @ Usha
2. Siva Shankar Ragul (minor) ... Respondents
(rep. By his mother and natural guardian
Nirmala @ Usha)
PRAYER : Appeal filed under Section 19 of the Family Court Act, against
the judgment and decree dated 1/2/2013 passed by the learned III Additional
Principal Judge, Family Court, Chennai, in I.A.No.2618 of 2011 in
O.P.No.2124 of 2007.
For appellant ... Ms.S.Rajeni Ramadass
For respondents ... Not ready in notice
for R.1
R.2 - minor
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C.M.A.No.3251 of 2013
JUDGMENT
(Judgment of the Court was delivered by D.KRISHNAKUMAR, J) This Civil Miscellaneous Appeal has been filed against the judgment and decree, dated 1/2/2013, passed by the learned III Additional Principal Judge, Family Court, Chennai, in I.A.No.2618 of 2011 in O.P.No.2124 of 2007.
2. Today, when the matter is taken up for hearing, M/s.S.Rajeni Ramadass, learned counsel appearing for the appellant, seeks permission of this Court to withdraw the Civil Miscellaneous Appeal. Learned counsel has also made an endorsement to that effect.
3. In view of the endorsement made by the learned counsel appearing for the appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn. No costs. Consequently, the connected Miscellaneous Petition is closed.
(D.K.K.,J) (K.G.T.,J) th 14 March, 2023 mvs.
https://www.mhc.tn.gov.in/judis Page No:2/4 C.M.A.No.3251 of 2013 To
1. III Additional Principal Judge, Family Court, Chennai.
https://www.mhc.tn.gov.in/judis Page No:3/4 C.M.A.No.3251 of 2013 D.KRISHNAKUMAR,J AND K.GOVINDARAJAN THILAKAVADI,J mvs.
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