Sulaiman vs Abdul Azeez
2021 Latest Caselaw 20357 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
  THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                        OP(C) NO. 897 OF 2020
AGAINST THE ORDER/JUDGMENT IN AS 160/2019 OF DISTRICT COURT &
                  SESSIONS COURT, PALAKKAD, PALAKKAD
PETITIONER/DEFENDANT NO.2:

            SULAIMAN
            AGED 52 YEARS
            S/O.AHAMED KABEER, RESIDING AT NARIYAMPARAMBIL,
            KATUSSERY AMSOM ALATHUR, PALAKKAD-678046

            BY ADV U.BALAGANGADHARAN



RESPONDENT/RESPONDENT/PLAINTIFF/DEFENDANT NO.1:

    1       ABDUL AZEEZ
            AGED 52 YEARS
            S/O.ABDUL JABBAR, RESIDIG AT 15/18 PALLITHANTHODI,
            KULAPPULLY, SHORNUR, OTTAPALAM TALUK.

    2       MOOSA
            AGED 60 YEARS
            S/O.AHMED KABEER, RESIDING AT NARIMAPARAMBIL
            KATTUSSERY AMSOM, ALATHUR, PALAKKAD-678046

            BY ADVS.
            SRI.JOBI.A.THAMPI
            SRI.C.M.EBRAHIM
            SRI.SHOUKATH HUSAIN




     THIS    OP    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     -2-

OP(C) NO. 897 OF 2020




                               JUDGMENT

It is submitted that the original petition may

be dismissed as not pressed, with liberty to file a

civil revision petition. Accordingly original

petition is dismissed as not pressed, with the

liberty sought.

Sd/-

V.G.ARUN JUDGE hmh