Prince V P vs Reghu
2021 Latest Caselaw 13170 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR.JUSTICE V.G.ARUN
 WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                   OP(C) NO. 1057 OF 2021
     OS 276/2011 OF MUNSIFF COURT, CHALAKUDY, THRISSUR
PETITIONER/S:

    1     PRINCE V P
          AGED 45 YEARS
          S/O. PURUSHOTHAMAN, VADEAKKADATH HOUSE, POOLANI
          DESOM, MELOOR VILLAGE, MUKUNDAPURAM TALUK
    2     CICILY
          W/O. PURUSHOTHAMAN.V., VADEAKKADATH HOUSE,
          POOLANI DESOM, MELOOR VILLAGE, MUKUNDAPURAM
          TALUK
          BY ADV C.S.ULLAS

RESPONDENT/S:

          REGHU
          S/O. JINARAJAN, RESIDING AT KOKKUVEYIL HOUSE,
          JANATHA AMBELIPADAM ROAD, PLOT NO.16,
          PANCHAVADY COLONY, VYTTILA DESOM, POONITHURA
          VILLAGE, KANAYANNUR TALUK, VYTTILA,PIN-682 019
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 23.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1057 OF 2021

                                    -2-



                            JUDGMENT

Dated this the 18th day of June, 2021

Learned Counsel for the petitioner seeks

permission to withdraw the original petition,

without prejudice to the petitioners' right to

raise all contentions before the trial court.

Accordingly, the original petition is dismissed

as withdrawn with the liberty sought.

Sd/-

V.G.ARUN JUDGE

Scl/18.06.2021