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Salman Bin Ameer Ali vs Hasheen Mehmood
2021 Latest Caselaw 19023 Ker

Citation : 2021 Latest Caselaw 19023 Ker
Judgement Date : 10 September, 2021

Kerala High Court
Salman Bin Ameer Ali vs Hasheen Mehmood on 10 September, 2021
OP (FC) No.22/2021                              1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                Friday, the 10th day of September 2021 / 19th Bhadra, 1943
                        IA.NO.1/2021 IN OP (FC) NO. 22 OF 2021(R)

   PETITIONER/PETITIONER IN OP(FC)
           SALMAN BIN AMEER ALI,
           SALMAN NIVAS MALIAKKAL HOUSE, YOUSAF ALI MEMORIAL LANE,
           SRM ROAD, PACHALAM, ERNAKULAM, PIN-682 012.


   RESPONDENT/RESPONDENT IN OP(FC)
           HASHEEN MEHMOOD,
           NEST HOUSE, KSHB COLONY, PERINTHALMANNA,
           MALAPPURAM DISTRICT, PERMANENTLY RESIDING AT
           APARTMENT NO.093, BUILDING NO.D, DLF NEW TOWN HEIGHTS,
           KAKKANAD, ERNAKULAM, PIN-682 030.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue an
   appropriate direction directing respondent to comply with the terms of
   agreement arrived at in the mediation and approved by this Honourable
   Court as per judgment dated 28/01/2021 in the above Original Petition.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 28/01/2021 and upon hearing the arguments of M/S.V.PREMCHAND & SURYA
   MOHAN P., Advocates for the petitioner in IA/OP(FC) and of M/S.AKBAR. K.A
   & DEEPAK RAJ, Advocates for the respondent in IA/OP(FC), the court passed
   the following:
                                      ORDER

The matter is pending before the Family Court. If the directions

are not complied with, the petitioner can move the Family Court to enforce

the directions of this Court's judgment dated 28/01/2021.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- DR. KAUSER EDAPPAGATH JUDGE

10-09-2021 /True Copy/ Assistant Registrar

 
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