Mohammed Thaha @ Edinjavila ... vs S.Anwar
2021 Latest Caselaw 252 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE SATHISH NINAN

TUESDAY, THE 05TH DAY OF JANUARY 2021/15TH POUSHA, 1942

                 O.P.(C)No.1573 OF 2020

     (AGAINST THE ORDER/JUDGMENT IN O.S.73/2012 OF
            PRINCIPAL SUB COURT, ATTINGAL)


PETITIONER/JUDGMENT DEBTOR/DEFENDANT:

        MOHAMMED THAHA @ EDINJAVILA MOHAMMED THAHA,
        AGED 61 YEARS,
        S/O.P. A. MOHAMMED ABOOBACKER, SONILA VILLA,
        VALATHUNGALCHERRY, ERAVIPURAM P O,
        KOLLAM, PIN-691 011,
        NOW RESIDING AT FLAT NO.4A, SKYLINE ICON,
        SASTHAMANGALAM P.O.,
        THIRUVANANTHAPURAM, PIN-695 010

        BY ADVS.
        SRI.R.T.PRADEEP
        SMT.M.BINDUDAS


RESPONDENT/DECREE HOLDER/PLAINTIFF:

        S.ANWAR, S/O.SHAHUL HAMEED, MEHAJA MANZIL,
        AYIROOR P.O., VARKALA,
        THIRUVANANTHAPURAM-695 311.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
      O.P.(C)No.1573 OF 2020


                                    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as withdrawn.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.1573 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF MEDIATION AGREEMENT DATED 27/11/2013 IN OS NO 73/2012 BEFORE SUB COURT, ATTINGAL.

EXHIBIT P2 TRUE COPY OF SALE DEED NO 1336/2011 DATED