A.J.Stephen vs Rosemariya
2021 Latest Caselaw 14352 Ker

RPFC NO. 176 OF 2018                 1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                         RPFC NO. 176 OF 2018
  AGAINST THE ORDER/JUDGMENT IN MC 345/2014 OF FAMILY COURT, KANNUR
REVISION PETITIONER/RESPONDENT:

           A.J.STEPHEN
           S/O. JOSEPH,EDAT KALAYIL HOUSE,KOSAVAN VAYALA P.0.,TIROOR,
           IRIKKOOR (VIA),PADIYOOR AMSOM, DESOM,
           KANNUR DISTRICT, PIN-670593.

           BY ADVS.
           SRI.M.SASINDRAN
           SRI.SATHEESHAN ALAKKADAN



RESPONDENT/PETITIONER:

           ROSEMARIYA, AGED 7 YEARS, MINOR, REPRESENTED BY NEXT FRIEND
           MOTHER SHANI E. S., AGED 28 YEARS, D/O. SUNNY,EDAKKUNNEL
           HOUSE, RAYAROM P.O.-670571, ALAKODE (VIA), KANNUR DISTRICT.


     THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RPFC NO. 176 OF 2018             2




                             O R D E R

Not pressed memo was filed by the learned counsel

for the petitioner. As such, the R.P.(FC) is

dismissed as not pressed.

Sd/-

P.SOMARAJAN JUDGE

msp