Asha S. Panicker vs Asha S. Panicker
2021 Latest Caselaw 2329 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

                THE HONOURABLE MR.JUSTICE C.S.DIAS

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                    Mat.Appeal.No.1415 OF 2017

   AGAINST THE JUDGMENT IN O.P.NO.371/2014 DATED 01-11-2017 OF

                        FAMILY COURT, KOTTAYAM


APPELLANT/RESPONDENT:

             ASHA S. PANICKER,
             D/O. P.G.SUKUMARAPANICKER,
             PULIYANTHANATHU HOUSE,VAZHAPPALLY WEST P.O.,
             VAZHAPPALLY WEST VILLAGE,CHANGANACHERY TALUK,
             KOTTAYAM.

             BY ADV. SRI.A.K.HARIDAS

RESPONDENT/PETITIONER:

             ARUN V.NAIR,
             S/O. VISWANATHAN NAIR,
             VISWAVIJAYAM HOUSE,THRIKKODITHANAM P.O.,
             THRIKKODITHANAM VILLATGE,CHANGANACHERY TALUK,
             KOTTAYAM-686 101.


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD           ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.1415 OF 2017       2




                           JUDGMENT

Dated this the 20th day of January 2021

A.Muhamed Mustaque, J.

The learned Counsel for the appellant seeks permission to

withdraw this Mat.Appeal. Permission granted and the Mat.Appeal is

dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

C.S.DIAS JUDGE Bb/20/1/2021

//True Copy//

P.A. To Judge