Laxmi Renjith vs Renjith P.S
2022 Latest Caselaw 5491 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                 TR.P(C) NO. 90 OF 2022
   AGAINST THE ORDER/JUDGMENT IN O.P(G&W) 1213/2021 OF
                 FAMILY COURT, ALAPPUZHA
PETITIONER/RESPONDENT:

         LAXMI RENJITH, AGED 37 YEARS,
         D/O.RAJASEKARAN NAIR, 1830 (20/844), UDAYAM,
         MULLACKAL P.O., MULLACKAL VILLAGE, ALAPPUZHA,
         NOW RESIDING AT: BODHI, NEAR NRA 37,
         NETTAYAKONAM, KAZHAKUTTOM P.O.,
         TRIVANDRUM - 685 582,

         NOW WORKING WITH: ALLIANZ SERVICES PVT.LTD.,
         TECHNOPARK, TRIVANDRUM.

         BY ADVS.
         R.S.REJITHA
         P.T.MARY(K/756/2012)

RESPONDENT/PETITIONER:

         RENJITH P.S.,
         S/O.P.K.SANKARAKURUP, RATHI MANDIRAM, CMC 23,
         CHERTHALA P.O., CHERTHALA TALUK,
         CHERTHALA VILLAGE, ALAPPUZHA - 688 524.

         BY ADV. K.RAMANADHAN


     THIS TRANSFER PETITION (CIVIL) HAVING FINALLY HEARD
ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Tr.P.C) No.90 of 2022
                               2




                         O R D E R

Learned counsel for the petitioner,

Adv.R.S.Rejitha seeks permission to withdraw

this Transfer Petition. Permission is granted.

Accordingly, this Transfer Petition is

dismissed as withdrawn.

Sd/-

A.BADHARUDEEN, JUDGE.

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