Ahammadul Kabeer vs Muhammed Shafi
2021 Latest Caselaw 20993 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                        OP(C) NO. 1259 OF 2021
               CMA 75/2020 OF DISTRICT COURT , THRISSUR
    OS 1072/2019 OF MUNSIFF COURT, CHAVAKKAD, THRISSUR
PETITIONER/S:

               AHAMMADUL KABEER
               AGED 50 YEARS
               AGED 50, S/O LATE ALAVI, MAMMASRAYILLATHU
               HOUSE, PANCHAVADI, EDKKAZHIYOOR VILLAGE,
               CHAVAKKAD THALUK, THRISSUR
               BY ADV K.S.ARUNDAS

RESPONDENT/S:

    1          MUHAMMED SHAFI
               AGED 45, S/O LATE ALAVI, MAMMASRAYILLATHU
               HOUSE, PANCHAVADI, EDAKKAZHIYOOR VILLAGE,
               CHAVAKKAD THALUK, THRISSUR DISTRICT PIN-680 515
    2          REJINA
               AGED 33, W/O MUHAMMED SHAFI, MAMMASRAYILLATHU
               HOUSE, PANCHAVADI, EDAKKAZHIYOOR VILLAGE,
               CHAKKAD THALUK, THRISSUR DISTRICT, PIN-680 515
               BY ADV M.R.SASITH


        THIS    OP   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.1259 of 2021

                               -2-



                            JUDGMENT

Dated this the 6th day of October, 2021

Learned Counsel for the petitioner seeks

permission to withdraw the original petition with

liberty to move afresh. Accordingly, the

original petition is dismissed as withdrawn with

the liberty sought.

Sd/-

V.G.ARUN JUDGE Scl/06.10.2021