Citation : 2022 Latest Caselaw 4710 Ker
Judgement Date : 22 April, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
OP (FC) NO. 150 OF 2022
AGAINST THE ORDER IN I.A.NO.1392/2022 IN OP NO.60/2022 OF
FAMILY COURT,ERNAKULAM
PETITIONER:
AJAY UNNIKRISHNAN,
AGED 38 YEARS,
S/O. UNNIKRISHNAN,
MATTATHODI HOUSE,
CHERAMBATTKAVU P.O, ANANGANADI VILLAGE,
OTTAPALAM TALUK,
PALAKKAD DISTRICT - 679501.
BY ADVS. SRI.PREMCHAND M.
SMT.K.ANITHA JOHN
SMT.VINAYA V.NAIR
RESPONDENT:
SYAMA A.R.,
AGED 32 YEARS,
D/O. RAVINDRAN,
APPAN HOUSE, CMC 35,
CHERTHALA P.O, CHERTHALA VILLAGE,
CHERTHALA TALUK,
ALAPPUZHA DISTRICT - 688524.
BY ADVS. SRI.P.SANJAY
SRI. A.PARVATHI MENON(K/000268/1991)
SRI.BIJU MEENATTOOR(K/620/1992)
SRI.PAUL VARGHESE (PALLATH)(K/000171/2017)
SRI.P.A.MOHAMMED ASLAM(K/000843/2017)
SRI.KIRAN NARAYANAN(K/000131/2018)
SRI.PRASOON SUNNY(K/524/2020)
SRI.RAHUL RAJ P.(K/547/2020)
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(FC).No.150/2022
-:2:-
Dated this the 22nd day of April,2022
JUDGMENT
C.S.DIAS,J.
This Original Petition is filed to exempt the
production of the child on 18.03.2022 before the
Family Court, Ernakulam. As we are on 22.04.2022,
nothing further survives in this Original Petition.
Hence, the Original Petition is dismissed as
infructuous.
Sd/-
C.S.DIAS,JUDGE
Sd/-
BASANT BALAJI,JUDGE
DST/22.04.22 //True copy/
P.A.To Judge
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