Madras High Court
M.Ramadoss vs G.Jennie on 15 June, 2021
Author: S.S.Sundar
Bench: S.S.Sundar
Tr.CMP.No 363 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.06.2021
CORAM:
THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
Tr.C.M.P. No.363 of 2021
and
C.M.P. No.8530 of 2021
M.Ramadoss .. Petitioner
Vs
G.Jennie .. Respondent
Transfer Civil Miscellaneous Petition filed under Section 24 of Civil
Procedure Code, to withdraw H.M.O.P. No.152 of 2020 on the file of the
Family Court, Mannargudi and to transfer the same to the Family Court at
Thanjavur or a Family Court in any other neighbouring District other than
Thiruvarur.
For Petitioner : Mr. Sesubalan Raja
For Respondent : No appearance
ORDER
This transfer civil miscellaneous petition is filed to withdraw H.M.O.P. No.152 of 2020 on the file of the Family Court, Mannargudi and to transfer the same to the Family Court at Thanjavur or a Family Court in any other neighbouring District other than Thiruvarur.
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2. In the wake of dismissal of earlier transfer petition filed by the petitioner, this Court is not inclined to entertain this transfer petition. Learned counsel appearing for the petitioner seeks permission of this Court to withdraw this petition.
3. Accordingly, this transfer civil miscellaneous petition is dismissed as withdrawn. No costs. Connected civil miscellaneous petition is closed.
Learned counsel for the petitioner is directed to file a memo to the effect that he is withdrawing this petition.
15.06.2021 Index:Yes/No Speaking order / Non speaking order bkn To The Family Court, Mannargudi.
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