Muhammad Haneefa Haji vs Muhammad Haneefa Haji
2021 Latest Caselaw 647 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                &

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

          Tr.Appeal(C).No.5 OF 2015 IN Tr.P(C). 268/2014

 AGAINST THE ORDER IN TPC 268/2014 DATED 10-10-2014 OF HIGH COURT
                            OF KERALA


APPELLANT/PETITIONER & 2ND RESPONDENT:

      1      MUHAMMAD HANEEFA HAJI
             AGED 68 YEARS
             KALAPPURAKKAL HOUSE, VADANAPPILLY, CHAVAKKAD,
             THRISSUR DISTRICT.

      2      K.M.MUHAMMAD HANEEFA HAJI, AGED 33 YEARS,
             S/O.MUHAMMED HANEEFA HAJI, KALAPPURAKKAL HOUSE,
             VADANAPPILLY, CHAVAKKAD, THRISSUR DISTRICT 680 614.

             BY ADV. SRI.P.K.SAJEEV

RESPONDENT/1ST RESPONDENT:

             ABDUL SHUKKOOR
             S/O.SAINULABHEEN, THYPPARAMBIL HOUSE, CIVIL STATION
             WARD, ALAPPUZHA - 688 001.


     THIS TRANSFER APPEAL(CIVIL) HAVING BEEN FINALLY HEARD         ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Tr.Appeal(C)No.5/2015             2




                         JUDGMENT

Dated this the 7th day of January 2021 ..

The learned counsel for the appellants submitted

that the matter has become infructuous.

Hence, this Transfer Appeal(Civil) is dismissed

as infructuous.

Sd/-

A.HARIPRASAD

JUDGE

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

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