Howa Beevi M K vs Nizamudeen A.S
2022 Latest Caselaw 12593 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                OP(C) NO. 2507 OF 2022(FILING NO.)
              OS 396/2019 OF MUNSIFF COURT, PUNALUR
PETITIONER/RESPONDENT/RESPONDENT/PETITIONER/PLAINTIFF:

          HOWA BEEVI M K
          AGED 84 YEARS
          W/O LATE MUHAMMED KASIM,
          VILAYIL HOUSE, MANAKKATTUPUZHA, MANCODE P.O.,
          PATHANAPURAM,
          PATHANAMTHITTA -DISTRICT

          BY ADVS.
          MANOJ RAMASWAMY
          K.P.S.JALALUDDEEN MOHMMED



RESPONDENT/PETITIONER/APPELLANT/RESPONDENT/DEFENDANT:

          NIZAMUDEEN A.S.
          AGED 27 YEARS
          S/O SHAJAHAN,
          VATTAKKAVIL PUTHEN VEEDU,
          MANCODE P.O., PATHANAPURAM VILLAGE,
          PATHANAPURAM TALUK



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 23.12.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP© (Filing) NO. 2507 OF 2022




               Dated this the 23rd day of December, 2022

                               JUDGMENT

The learned counsel appearing for the petitioner

seeks leave to withdraw the original petition, without

prejudice to her right to file an appeal against the

impugned Ext.P13 order.

The leave sought for is granted and the original

petition is dismissed as withdrawn.

SD/-

C.S.DIAS, JUDGE

rmm23/122022