Indu vs Indu
2021 Latest Caselaw 1912 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                      Tr.P(C).No.298 OF 2020

           OPHMA 2896/2019 OF FAMILY COURT,TRIVANDRUM


PETITIONER/ RESPONDENT:

             INDU,
             AGED 40 YEARS
             D/O. RAMADASAN, KARADIPARAMBIL VEEDU, ORAVIL (P.O),
             KOYAKKAD, ULLIYERI, KOYILANDY TALUK, KOZHIKODE
             (DIST). PIN-673 614.

             BY ADV. SMT.K.DEEPA (PAYYANUR)

RESPONDENT/ PETITIONER:

             PRADEEP R.,
             AGED 47 YEARS
             S/O. RAMAN, KUZHIVELIL VEEDU, PALAMUKKU, ANCHAL
             (P.O), EDAMULAKKAL, PUNALUR TALUK, KOLLAM (DIST). 691
             306. NOW RESIDING AT KARNIHAARAM, TC 64/42, KARUMOM
             (P.O), THIRUVANANTHAPURAM-695 002.


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                 2
Tr.P(C).No.298 OF 2020




                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the transfer petition. Permission

granted. The transfer petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

rsr