Paravur Sree Venkatachalapathy ... vs Ganesh Pai
2021 Latest Caselaw 20764 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
         TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                         OP(C) NO. 1334 OF 2020
  AGAINST THE ORDER/JUDGMENT IN OS 183/2019 OF MUNSIFF COURT, NORTH
                           PARAVUR, ERNAKULAM
PETITIONER/S:

     1       PARAVUR SREE VENKATACHALAPATHY DEVASWOM
             PARAVUTHARA MURI, PARAVUR VILLAGE, PARAVUR TALUK, PIN
             683513
     2       PARAVUR SREE VENKATACHALAPATHY DEVASWOM,
             REPRESENTED BY ITS PRESIDENT, ATMARAM V. PRABHU, AGED 49
             YEARS, S/O. VEDANADHA PRABHU, KANNAMPARAMBIL HOUSE,
             REPUBLIC ROAD, PARAVUTHARA MURI, PARAVUR VILLAGE, PARAVUR
             TALUK, PIN 683513.
             BY ADVS.
             B.ASHOK SHENOY
             C.G.PREETHA
             P.S.GIREESH
             ARJUN R NAIK



RESPONDENT/S:

     1       GANESH PAI
             S/O. GOPINATHA PAI, CHIRAKOOTTAM HOUSE, RESIDING AT
             PUKKATTU ROAD, POOSARIPPADI, KOTTUVALLY VILLAGE, PARAVUR
             TALUK, PIN 683519
     2       MANOJ SHENAI,
             S/O. RAMANATHA SHENAI, KANNAMPARAMBU HOUSE, PERUVARAM
             COTTAGE, PARAVUR VILLAGE, PARAVUR TALUK, PIN 683513
             BY ADVS.
             SRI.R.LAKSHMI NARAYAN
             SMT.R.RANJANIE




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 05.10.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1334 OF 2020
                                       2



                               JUDGMENT

Dated this the 5th day of October 2021

Learned counsel for the petitioner has filed a memo seeking

permission to withdraw the original petition. Accordingly, the original

petition is dismissed as withdrawn.

Sd/-

V.G ARUN JUDGE

SJ