Madras High Court
Rajesh Prasad Jaiswal vs Julee Rajesh Prasad Jaiswal on 28 July, 2021
Crl.R.C.No.298 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.07.2021
CORAM:
THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN
Crl.R.C.No.298 of 2015
and
M.P.No.1 of 2015
Rajesh Prasad Jaiswal .. Petitioner
Vs.
1.Julee Rajesh Prasad Jaiswal
2.Aryanraj
3.Akshithraj .. Respondents
PRAYER : Petition filed under Section 397 and 401 of the Criminal
Procedure Code, to set aside the order dated 02.03.2015 passed by the I
Additional Family Court, Chennai in M.P.No.790 of 2013 and M.C.No.411
of 2013.
For Petitioner : Mr. Syed
For Respondents : No Appearance
1/3
https://www.mhc.tn.gov.in/judis/
Crl.R.C.No.298 of 2015
ORDER
The matter is heard through "Video Conference".
2. The learned counsel for the petitioner submitted that this Criminal Revision Case has become infructuous.
3. Recording the same, this Criminal Revision Case is closed.
Consequently, connected miscellaneous petition is also closed.
28.07.2021
AT
Index :Yes/No
Internet :Yes/No
To
1.The I Additional Family Court, Chennai 2/3 https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.298 of 2015 RMT.TEEKAA RAMAN,J., AT Crl.R.C.No.298 of 2015 and M.P.No.1 of 2015 28.07.2021 3/3 https://www.mhc.tn.gov.in/judis/