Shafeek vs Jamsheera
2021 Latest Caselaw 17751 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                CON.CASE(C) NO. 1054 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 10020/2021 OF HIGH COURT OF
                     KERALA, ERNAKULAM
PETITIONER:

         SHAFEEK
         AGED 30 YEARS
         S/O.HAMSAKUTTY, BEERANTE PURAKKAL HOUSE,
         PUTHIYAKADAPPURAM, PUTHIYAKADAPPURAM P.O., TANUR,
         MALAPPURAM DISTRICT, PIN - 676 302.
         BY ADVS.
         P.T.SHEEJISH
         P.K.PURUSH
         JASHITHA VIJAYAN
         STEPHY GRACE RAJ
         PRAVEENKUMAR P.
         AKHILA SRIDHARAN

RESPONDENTS:

    1    JAMSHEERA
         AGED 25 YEARS
         D/O.DAVOOD, KOYTHEENTE PURAKKAL HOUSE, VADIKKAL,
         KOOTTAYI P.O., MALAPPURAM, PIN - 676 562.
    2    KUNJIMOL
         AGED 52 YEARS
         W/O.DAVOOD, KOYTHEENTE PURAKKAL HOUSE, VADIKKAL,
         KOOTTAYI P.O., MALAPPURAM, PIN - 676 562.
    3    RAFI
         S/O.CHERIYABAVA, VAISHYAKARANTE PURAKKAL HOUSE,
         CHETTIPADI, PARAPPANANGADI P.O., MALAPPURAM, PIN -
         676 319.
         BY ADV K.P.SUDHEER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 27.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC.No.1054/2021

                                2




                 P.V.KUNHIKRISHNAN, J.
                   -------------------------------
             Con. Case (C) No.1054 of 2021
           ----------------------------------------------
         Dated this the 27th day of August, 2021


                         JUDGMENT

The counsel for the petitioner submitted that he is

withdrawing this contempt case.

Hence this contempt case is dismissed as withdrawn.

Sd/-

                                        P.V.KUNHIKRISHNAN
JV                                             JUDGE