Sravan Satyan vs Simi Sravan Satyan
2021 Latest Caselaw 7298 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                         OP(Crl.).No.8 OF 2021

          AGAINST THE ORDER/JUDGMENT IN MC 392/2011 OF FAMILY
                            COURT,ERNAKULAM


PETITIONER/S:

                SRAVAN SATYAN,
                AGED 51 YEARS
                S/O. PARAMESWARAN NAIR, UPPER DIVISIONAL INSPECTOR,
                COMMERCIAL TAX DEPARTMENT , GOVERNMENT OF TAMIL NADU,
                THUDIYALUR CIRCLE, CHINTHAMANI COMPLEX, COIMBTORE,
                TAMIL NADU.

                BY ADV. SRI.K.SHAJ

RESPONDENT/S:

      1         SIMI SRAVAN SATYAN,
                W/O. SRAVAN SATYAN, PUTHENPURAKKAL HOUSE, C.K.
                SREEDHRAN ROAD, PALLURUTHY, ERNAKULAM.682006

      2         SRAMITH,
                AGED 12 YEARS
                S/O. SRAVAN SATYAN, PUTHENPURAKKAL HOUSE, C.K.
                SREEDHRAN ROAD, PALLURUTHY, ERNAKULAM. REPRESENTED BY
                HIS MOTHER AND NATURAL GUARDIAN, SIMI SRAVAN SATYAN.


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 02.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.8 OF 2021

                                 2




                              ORDER

Dated this the 2nd day of March, 2021

As per the report received from the learned Judge of the Family

Court, the copy of the order was ready on 24.2.2021 itself, but the

petitioner had not collected the copy. Learned counsel for the

petitioner admits that the petitioner obtained the copy today. In such

circumstances, nothing survives for consideration and accordingly the

original petition is closed. For providing an opportunity to challenge

the order, further proceedings in M.C No. 329 of 2011 of the Family

Court, Ernakulam shall be kept in abeyance for one week.

Sd/-

V.G ARUN JUDGE

SJ OP(Crl.).No.8 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF M.C. NO. 392/2011 FILED BY THE RESPONDENTS BEFORE THE FAMILY COURT, ERNAKULAM.

EXHIBIT P2 A TRUE COPY OF THE OBJECTION FIELD BY THE PETITIONER IN M.C. NO. 392/2011 BEFORE THE FAMILY COURT, ERNAKULAM.

EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 17/11/2015 IN M.P. NO. 982/2015 PASSED BY THE FAMILY COURT, ERNAKULAM.

EXHIBIT P4 A TRUE COPY OF THE ORDER DATED 26/05/2016 IN O.P.(CRL), NO. 117/2016 PASSED BY THE HONBLE HIGH COURT OF KERALA.

EXHIBIT P5 A TRUE COPY OF THE WITNESS DEPOSITION OF THE FIRST RESPONDENT.

EXHIBIT P6 A TRUE COPY OF M.P. NO. 157/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, ERNAKULAM.