Madras High Court
M.Padmini vs M.Anandhan on 10 September, 2015
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 10.09.2015 CORAM : THE HON'BLE MR. JUSTICE D.HARIPARANTHAMAN Tr.C.M.P.No.117 of 2014 and M.P.No.1 of 2014 M.Padmini ... Petitioner Vs. M.Anandhan ... Respondent Prayer:- Petition has been filed under Section 24 of C.P.C., praying to withdraw the suit in O.S.No.37 of 2013 pending on the file of the I Additional District Court, Erode and transfer the same to any other competent District Court. For Petitioner : Mr.P.Valliappan For Respondent : Mr.V.Bharathidasan O R D E R
The present transfer petition has been filed seeking to withdraw the suit in O.S.No.37 of 2013 pending on the file of the I Additional District Court, Erode and transfer the same to any other competent District Court.
2. The learned counsel for the respondent would submit that the matter has been settled. However, the learned counsel for the petitioner is unable to state anything on the same.
3. In view of the statement made by the learned counsel for the respondent, the present transfer application is closed. However, the transfer petition can be revived, if the statement made by the learned counsel for the respondent is incorrect. Consequently, connected miscellaneous petition is closed. No costs.
10.09.2015 pgp D.HARIPARANTHAMAN, J.
pgp Tr.C.M.P.No.117 of 2014 Dated : 10.09.2015