Mohammed Iqbal Kizhakkiniyakath vs Mohammed Iqbal Kizhakkiniyakath
2021 Latest Caselaw 3649 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR.JUSTICE SATHISH NINAN

     MONDAY, THE 01ST DAY OF FEBRUARY 2021/12TH MAGHA,1942

                     O.P.(C)No.282 OF 2021

           (AGAINST THE ORDER IN OP(ARB) 119/2018 OF
           ADDITIONAL DISTRICT COURT - II, MANJERI)


PETITIONER/RESPONDENT:

          MOHAMMED IQBAL KIZHAKKINIYAKATH,
          AGED 46 YEARS,
          S/O.MOHAMMED NAHA KIZHAKKINIYAKATH,
          THEKKEPPAD HOUSE,
          PARAPPANANGADI P.O.,
          TIRURANGADI TALUK,
          MALAPPURAM DISTRICT, PIN-676 303.

          BY ADVS.
          SRI.RENJITH B.MARAR
          SMT.LAKSHMI.N.KAIMAL
          SHRI.ARUN POOMULLI
          SMT.SURABHI SANTHOSH
          SHRI.BIJU VIGNESWAR
          SHRI.MEERA M.


RESPONDENT/PETITIONER:

          UNNI MOIDU KARUTHEDATH,
          AGED 47 YEARS,
          S/O.MOHAMMED, KARUTHEDATH HOUSE,
          VELLOOR, POOKKOTTOOR P.O.,
          ERNAD TALUK, MALAPPURAM DISTRICT, PIN-676 517.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.282 OF 2021


                            2




                        JUDGMENT

Learned counsel for the petitioner seeks permission

to withdraw the original petition without prejudice to

his rights.

Permission granted. Original petition is dismissed

as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

ss O.P.(C)No.282 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DEED OF PARTNERSHIP DATED 04.02.2012 ALLEGED TO HAVE BEEN REGISTERED.

EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF ORIGINAL PETITION IN O.P.(ARB.)NO.119/2018.

EXHIBIT P3 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONER IN O.P.(ARB.)NO.119/2018.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 19.10.2019 IN O.P.

(ARB.)NO.119/2018.

EXHIBIT P5 TRUE COPY OF THE CLAIM PETITION DATED 16.03.2020 PREFERRED BY THE RESPONDENT HEREIN BEFORE THE SOLE ARBITRATOR.