Petitioners Withdraw Bid To Move Thirukalukundram Suit To Chennai; Madras HC Closes Transfer Plea

The petitioners filed a petition under Section 24 of the Code of Civil Procedure seeking to transfer O.S. No. 57 of 2019 from the District Munsif-cum-Judicial Magistrate, Thirukalukundram, to the City Civil Court, Chennai

At the hearing, petitioners’ counsel sought permission to withdraw the transfer petition and endorsed that request; counsel had also circulated a letter dated 13 October 2026

Section 24 of the Code of Civil Procedure was invoked as the basis for the transfer application

The Court did not decide any question concerning the application or scope of Section 24, and the order states no further statutory rule, legal principle, or precedent.

The Court acted on petitioners’ counsel’s request to withdraw, the endorsement on the petition, and the letter dated 13 October 2026

It therefore disposed of the transfer petition as withdrawn without considering the merits of the requested transfer.

The connected miscellaneous petition was closed.