Sudev. V.Nair vs Soumya. K. Dasan
2022 Latest Caselaw 8922 Ker

TR.P(C) NO. 182 OF 2021
                                   1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                    TR.P(C) NO. 182 OF 2021
  AGAINST THE ORDER/JUDGMENT IN OPDIV 1317/2020 OF FAMILY
                          COURT,THRISSUR
PETITIONER/S:

            SUDEV. V.NAIR,
            AGED 36 YEARS
            S/O. VASUDEVAN NAIR, VARTHOOR HOUSE, P.D.ROAD,
            PALLURUTHY, KOCHI-682 006

            BY ADV SAJI VARGHESE KAKKATTUMATTATHIL



RESPONDENT/S:

            SOUMYA. K. DASAN,
            D/O. LATE HARIDASAN.P., PADAVARATTU WARRIAM,
            KOUSTHUBHAM-HOUSE, KUTTUMUKKU, RAMAVARAMAPURAM
            P.O., THRISSUR,PI-680 631

            BY ADV SRI.PREMCHAND M.




     THIS    TRANSFER   PETITION       (CIVIL)    HAVING   COME   UP   FOR
ADMISSION    ON   07.07.2022,   THE       COURT    ON   THE   SAME     DAY
DELIVERED THE FOLLOWING:
 TR.P(C) NO. 182 OF 2021
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                             ORDER

The learned counsel appearing for the petitioner

submits that the transfer petition has become

infructuous. The said submission is recorded. The

transfer petition is dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE rkc/07.07.22