V.Manoj vs P.Raveendran
2021 Latest Caselaw 3406 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                         OP(C).No.1725 OF 2020

            OS 3/2020 OF MUNSIFF COURT ,PARAPPANANGADI


PETITIONER/S:

                V.MANOJ
                AGED 49 YEARS
                S/O.ACHUTHAN NAIR,RESIDING AT VILAKATHRA
                HOUSE,P.O.AZHINJILAM,MALAPPURAM DISTRICT-673638.

                BY ADVS.
                SRI.T.SETHUMADHAVAN (SR.)
                SRI.M.V.BALAGOPAL

RESPONDENT/S:

      1         P.RAVEENDRAN
                S/O.C.RAMAN,HOIUSE NO.1/532,ARCHANA
                HOUSE,P.O.AZHINJILAM,MALAPPURAM DISTRICT-673638.

      2         REENA,
                AGED 60 YEARS
                W/O.P.RAVEENDRAN,HOUSE NO.1/532,
                ARCHANA HOUSE,P.O.AZHINJILAM,
                MALAPPURAM DISTRICT-673638.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
OP(C).No.1725 OF 2020




                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the original petition. Permission

granted. The original petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

rsr