Sadanandan vs Prakashan
2021 Latest Caselaw 16844 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA
       WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                           OP(C) NO. 2072 OF 2017
      E.P.109/2013 IN OS 84/2005 OF SUB COURT, CHERTHALA, ALAPPUZHA
PETITIONER/JUDGMENT DEBTOR

           SADANANDAN, AGED 73 YEARS
           S/O.GOVINDAN, RESIDING AT DEEPALAYAM, CHERTHALA SOUTH
           VILLAGE, CHERTHALA TALUK,ALAPPUZHA DISTRICT.
           BY ADV SRI.T.K.VIPINDAS


RESPONDENT/DECREE HOLDER

           PRAKASHAN, AGED 73 YEARS
           S/O.VAVA, RESIDING AT PRASANTH HOUSE,CHERTHALA NORTH VILLAGE,
           CHERTHALA TALUK, ALAPPUZHA DISTRICT-688524.
           BY ADVS.
           SRI.T.JAYAKRISHNAN
           SRI.R.KRISHNAKUMAR CHERTHALA



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11.08.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               M.R. Anitha, J.
                          ---------------------
                           O.P.(C).2072 OF 2017
                       ----------------------------
                        Dated : 11th August, 2021


                                JUDGMENT

This Original Petition has been filed against the order in

E.P.109/2013 in O.S.84/2005 on the file of Sub Court, Cherthala,

issuing arrest warrant against the petitioner.

When the case was taken up for hearing, the learned counsel

for the petitioner submitted that the petitioner is no more and the

matter has become infructuous.

In the above circumstances, this Original Petition is

dismissed as infructuous.

Sd/-

M.R.Anitha, Judge

Mrcs/11.8.