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Lekshmi S.Indran, W/O.Rejin ... vs Rejin Ramesh, S/O.Rameshan
2023 Latest Caselaw 1099 Ker

Citation : 2023 Latest Caselaw 1099 Ker
Judgement Date : 17 January, 2023

Kerala High Court
Lekshmi S.Indran, W/O.Rejin ... vs Rejin Ramesh, S/O.Rameshan on 17 January, 2023
TR.P(C) NO. 16 OF 2023
                                    1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
  TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                        TR.P(C) NO. 16 OF 2023
      AGAINST OP 1731/2022 OF FAMILY COURT, NEDUMANGAD
PETITIONER/RESPONDENT:

            LEKSHMI S.INDRAN, W/O.REJIN RAMESH
            AGED 29 YEARS
            SREESAILAM, CHITTUMALA,
            EAST KALLADA P.O., KOLLAM
            PIN - 691502
            BY ADVS.
            B.MOHANLAL
            ASWIN V. NAIR


RESPONDENT/PETITIONER IN O.P:

            REJIN RAMESH, S/O.RAMESHAN
            AGED 30 YEARS
            NARAYANA BHAVAN, MYLAKKUZHY,
            VALIYAKATTAKKAL, VENJARANMOOD P.O.,
            THIRUVANANTHAPURAM
            PIN - 695607
     THIS    TRANSFER    PETITION       (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 17.01.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 TR.P(C) NO. 16 OF 2023
                            2




                         JUDGMENT

The learned counsel appearing for the petitioner

seeks leave to withdraw the transfer petition without

prejudice to the right of the petitioner to file a fresh

transfer petition on the same cause of action. Leave

sought for is granted. The transfer petition is dismissed

as withdrawn.

Sd/-

                                         C.S.DIAS
ma/17.1.2023                               JUDGE
 TR.P(C) NO. 16 OF 2023




APPENDIX OF TR.P(C) 16/2023 PETITIONER ANNEXURES Annexure-A1 THE TRUE COPY OF NOTICE DATED 24/12/2022 ISSUED BY THE FAMILY COURT, NEDUMANGAD IN O.P.NO:1731/2022 TO THE PETITIONER

 
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