P J ANTONY ALIAS GLADSON Vs. JENCY

JUDGEMENT

(1.) THE learned counsel for the petitioner accepts and submits that the impugned order deserves to be challenged as a final order under Sec.19 of the Family Courts Act. A Mat. Appeal has already been filed before this Court and the same is numbered as Mat. Appeal No.863/10, submits the learned counsel for the petitioner. In these circumstances, without prejudice to the right of the petitioner to challenge the impugned order in the said appeal, this O.P. (FC) may be dismissed as withdrawn, submits the learned counsel for the petitioner.

(2.) WE accept the request of the learned counsel for the petitioner. This petition is accordingly dismissed as withdrawn.