Madras High Court
Deepa Priya vs Rajaraman on 13 April, 2016
Author: P.R.Shivakumar
Bench: P.R.Shivakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13.04.2016 CORAM THE HONOURABLE MR. JUSTICE P.R.SHIVAKUMAR Tr.C.M.P.No.120 of 2016 & C.M.P.No.2947 of 2016 Deepa Priya ... Petitioner Vs. Rajaraman ... Respondent Transfer Civil Miscellaneous Petition filed under Section 24 of Civil Procedure Code praying to withdraw and transfer the case in H.M.O.P No.49 of 2015 pending on the file of Sub-Judge, Panruti to the file of the Family Court, Pondicherry to be tried along with H.M.O.P.No.283 of 2015. For Petitioner : Mr.C.Rajan For Respondent : Mr.B.Balavijayan O R D E R
The learned counsel for the respondent has made an endorsement expressing the consent of the respondent for transfer of the H.M.O.P from the file of Sub-Court, Panruti to the file of Family Court, Pondicherry as desired by the petitioner.
2. The endorsement is recorded. The Transfer Miscellaneous Petition is allowed and H.M.O.P No.49 of 2015 is withdrawn from the file of Sub-Court, Panruti and transferred to the file of Family Court, Pondicherry. The transferee Court shall make an endeavour to dispose of the H.M.O.P expeditiously. Consequently, the connected miscellaneous petition is closed. No costs.
13.04.2016
Index :Yes/No
Internet:Yes/No
gpa
To
1. The Sub-Court
Panruti
2. The Family Court,
Pondicherry
P.R.SHIVAKUMAR,J.
gpa
TR.C.M.P.No.120 of 2016 &
C.M.P.No.2947 of 2016
13.04.2016