This Civil Revision Petition has been filed as against the order dated 18.01.2018 passed by the learned Judge, Family Court, Thiruvallur, in
I.A.No.93 of 2016 in H.M.O.P.No.63 of 2015, thereby dismissing the petition filed by the petitioner to conduct DNA test.
2. Today, when the matter is taken up for hearing, the learned http://www.judis.nic.in counsel appearing for the petitioner submitted that the main petition in H.M.O.P.No.63 of 2015 itself disposed of and hence the revision petition has become infructuous and nothing survive in this petition.
3. Recording above said the submission, the Civil Revision Petition stands dismissed as infructuous. Consequently, connected miscellaneous petition is closed. There shall be no order as to costs. 30.07.2021 Internet : Yes Index : Yes/No Speaking order/Non-speaking order http://www.judis.nic.in
1. The Judge, Family Court, Thiruvallur.
2. The Section Officer,
V.R. Section, Madras High Court, Chennai. http://www.judis.nic.in G.K.ILANTHIRAIYAN, J. and C.M.P.No.5581 of 2018 30.07.2021 http://www.judis.nic.in