Roopisha. A.K vs Rahul Tk
2024 Latest Caselaw 31130 Ker

Kerala High Court

Roopisha. A.K vs Rahul Tk on 1 November, 2024

                                                          2024:KER:81123

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946

                         TR.P(C) NO. 715 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN OP NO.534 OF 2023 OF

                          FAMILY COURT, KANNUR

PETITIONER:

            ROOPISHA. A.K
            AGED 31 YEARS
            D/O PADMANABHAN. A.K, ROOPAM HOUSE, ERIPURAM,
            PAYANGADI, KANNUR DISTRICT. PIN- 670303. NOW RESIDING
            AT C/O. RANGARAJU. N, SREESHMI, T/C 92/2784
            ANAYARA,THIRUVANANTHAPURAM DISTRICT-, PIN - 695029

            BY ADVS.
            M.ANUROOP
            MURSHID ALI M.
            M.DEVESH
            JYOTHIS MARY




RESPONDENT:

            RAHUL TK
            AGED 35 YEARS
            S/O TK LAKSHMANA PODUVAL, KANKOLE PO, PAYYANUR ,
            KANNUR, PIN - 670307



     THIS     TRANSFER   PETITION   (CIVIL)      HAVING   COME   UP   FOR
ADMISSION ON 01.11.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Tr.P(C) No. 715 of 2024            :2:




                                                         2024:KER:81123


                         VIJU ABRAHAM , J.
             ===========================
                      Tr.P(C) No. 715 of 2024
             ============================
             Dated this the 1st day of November, 2024

                                 ORDER

The learned Counsel for the petitioner seeks permission to

withdraw the transfer petition leaving open the rights of the

petitioner to challenge the order if any in Annexure 2 petition.

Granting such liberty as sought for, above transfer petition is

dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

2024:KER:81123

APPENDIX OF TR.P(C) 715/2024

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE JUDGMENT IN O.P.NO.534/2023 ON THE FILES OF THE FAMILY COURT, KANNUR DATED 16-05-2024

Annexure A2 THE TRUE COPY OF THE PETITION IN IA NO.

1/2024 IN OP NO. 534/2023 BEFORE THE FAMILY COURT, KANNUR DATED 26-07-2024

Annexure A3 THE TRUE COPY OF THE COUNTER FILED BY THE RESPONDENT IN IA NO. 1/2024 IN OP NO. 534/2023 DATED 04-10-2024

Annexure A4 THE TRUE COPY OF THE MEDICAL RECORDS OF THE CHILD.

Annexure A5 THE TRUE COPY OF THE PHOTOGRAPHS (DATE NOT SHOWN).