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Mr. Mir Faiyaz Ali Khan, Hyd vs Mrs. Zeeshan Nawaz, Hyd
2021 Latest Caselaw 3012 Tel

Citation : 2021 Latest Caselaw 3012 Tel
Judgement Date : 26 October, 2021

Telangana High Court

Mr. Mir Faiyaz Ali Khan, Hyd vs Mrs. Zeeshan Nawaz, Hyd on 26 October, 2021

Bench: A.Venkateshwara Reddy

      HONOURABLE SRI JUSTICE A.VENKATESHWARA REDDY

                  TRANSFER CMP.No.718 of 2017
ORDER:

Learned counsel for the petitioner called absent. No

representation.

2. A perusal of the averments in the transfer CMP, petitioner

has requested to withdraw OP.No.600 of 2015 pending on the file

of Judgment, Family Court, City Civil Court, Hyderabad and to

transfer the same to Additional Judge, Family Court, City Civil

Court, Hyderabad, wherein another OP.No.541 of 2015 and

M.C.No.112 of 2015 are pending. Therefore, to ascertain the

status of pending matters, representation on behalf of petitioner is

felt essential.

3. Accordingly, the Transfer CMP is dismissed for default for

want of representation on behalf of petitioner. Pending

miscellaneous applications, if any, shall stand closed.

________________________________ A.VENKATESHWARA REDDY,J 26.10.2021 Nvl

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