Steffy Paul vs Bimith T.Abby
2021 Latest Caselaw 13813 Ker

TR.P(C) NO. 645 OF 2018
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                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
           FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                           TR.P(C) NO. 645 OF 2018
  AGAINST THE ORDER/JUDGMENT IN OP 370/2018 OF FAMILY COURT, THRISSUR


PETITIONER:

              STEFFY PAUL
              AGED 28 YEARS
              D/O PAUL M.THOMAS, MUTTATH HOUSE, AJANTHA COMPLEX,
              KANNANKULANGARA, TRIPUNITHURA PO, ERNAKULAM,
              KERALA- 670 581

              BY ADVS.
              K.SHAJ
              SRI.RENJIT GEORGE


RESPONDENT:

              BIMITH T.ABBY
              AGED 32 YEARS
              S/O ABBY DAVID, MARY VILLA, THEKKEKKARA HOUSE,
              ST GREGORIOUS NAGAR, GURUVAYOOR ROAD, THRISSUR DISTRICT,
              KERALA - 680 721

THIS   TRANSFER    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 645 OF 2018
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                               ORDER

Dated this the 02nd day of July 2021

Learned Counsel for the petitioner submits that

the dispute between the parties has been settled

amicably and transfer petition may be permitted to

be withdrawn.

Accordingly, the transfer petition is dismissed as

withdrawn.

Sd/-

V.G.ARUN

JUDGE NB/2.7.21 TR.P(C) NO. 645 OF 2018

APPENDIX OF TR.P(C) 645/2018

PETITIONER'S ANNEXURE

ANNEXURE A1 THE TRUE COPY OF THE PETITION IN O.P.NO.370/2018 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT, THRISSUR.

RESPONDENT'S ANNEXURE: NIL

True Copy P.A to Judge