Against The Order/Judgment In Op ... vs By Advs
2021 Latest Caselaw 10643 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MRS. JUSTICE M.R.ANITHA

  MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                  Tr.P(C).No.600 OF 2018

AGAINST THE ORDER/JUDGMENT IN OP 543/2018 OF FAMILY COURT,
                       IRINJALAKUDA


PETITIONER/RESPONDENT

            NEETHI ANITH
            AGED 31 YEARS
            D/O ANITH, THOTTATHIL HOUSE, NEAR JUBILEE
            MISSION HOSPITAL, CHEMBUKKAVU VILLAGE,
            THRISSUR.

            BY ADVS.
            SRI.M.SHAJU PURUSHOTHAMAN
            SRI.K.S.RAJESH

RESPONDENT/PETITIONER

            ANOOP ANAND
            AGED 36 YEARS
            S/O ANANDAN, KAITHAKKADAN HOUSE, POOLANI DESOM,
            MELOOR VILLAGE, CHALAKUDY TALUK,
            PIN-680 733


     THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 29.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Crl.A.1311/2016
                              2



                             ORDER

Dated : 29th March, 2021

When the case was taken up for hearing, the learned

counsel for the petitioner submitted that the matter has

become infructuous.

Transfer Petition is accordingly dismissed as

infructuous.

Sd/-

M.R.ANITHA Judge

Mrcs/29.3.