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Madras High Court

R.Vasantha Priya vs J.Raja Paramasivam on 8 January, 2026

                                                                                              Tr.C.M.P.No.446 of 2025
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED: 08.01.2026

                                                                   CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                      Tr.C.M.P.No.446 of 2025
                                                               and
                                                      C.M.P.No.10334 of 2025

                   R.Vasantha Priya                                                             ... Petitioner


                                                                       Vs

                J.Raja Paramasivam                                                               ... Respondent

                PRAYER inTr.C.M.P:
                          This Transfer Miscellaneous Petition is filed under Section 24 C.P.C., to
                withdraw the petition in HMOP No.23 of 2025 from the file of the Subordinate
                Court, Tambaram and transfer the same to the file of the Subordinate Court,
                Vallioor.


                PRAYER in C.M.P:
                          To stay all further proceedings in HMOP No.23 of 2025 from the file of the
                Subordinate Court, Tambaram, pending disposal of the above Transfer Civil
                Miscellaneous Petition.
                                   For Petitioner          : No appearance

                                   For Respondent          : Not ready in notice


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https://www.mhc.tn.gov.in/judis                     ( Uploaded on: 19/01/2026 11:38:54 am )
                                                                                          Tr.C.M.P.No.446 of 2025


                                                         ORDER

When the matter was listed for hearing on 18.12.2025, there was no representation for the petitioner, hence, Registry was directed to list the matter under the caption “for dismissal” on 08.01.2026 (i.e.,) today. When the matter is called today, there is no representation for the petitioner and hence it is clear and evident that the petitioner is not interested in prosecuting the matter.

2. Hence, this Transfer Civil Miscellaneous Petition is dismissed for non prosecution. No costs. Consequently, connected miscellaneous petition is closed.

08.01.2026 mfa Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation: Yes / No 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/01/2026 11:38:54 am ) Tr.C.M.P.No.446 of 2025 To

1. Subordinate Court, Tambaram.

2. Subordinate Court, Vallioor.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/01/2026 11:38:54 am ) Tr.C.M.P.No.446 of 2025 DR. A.D. MARIA CLETE, J mfa Tr.C.M.P.No.446 of 2025 and C.M.P.No.10334 of 2025 08.01.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/01/2026 11:38:54 am )