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Sreekala vs Hotel Blue Sea
2022 Latest Caselaw 7097 Ker

Citation : 2022 Latest Caselaw 7097 Ker
Judgement Date : 17 June, 2022

Kerala High Court
Sreekala vs Hotel Blue Sea on 17 June, 2022
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
  FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                      OP(C) NO. 1047 OF 2022
   AGAINST THE ORDER DATED 26.05.2022 IN I.A.NO.3/2022 IN
        O.S.NO.162/2006 OF SUB COURT, NEYYATTINKARA
PETITIONER/PETITIONER/PLAINTIFF:

            SREEKALA
            AGED 53 YEARS,
            D/O VIJAYAMMA, AYILAM,
            JANARDHANAPURAM DESOM, VARKALA
            VILLAGE,CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM,
            PIN - 695141
            BY ADVS. V.G.ARUN (K/795/2004)
                      NEERAJ NARAYAN
                      V.JAYA RAGI
                      R.HARIKRISHNAN (KAMBISSERIL)



RESPONDENTS/COUNTER PETITIONERS/DEFENDANTS:

    1       HOTEL BLUE SEA,
            KOVALAM, VIZHINJAM VILLAGE,
            THIRUVANANTHAPURAM,
            REPRESENTED BY ITS MANAGING PARTNERS 2ND AND 3RD
            DEFENDANTS, PIN - 695527

    2       SABU,
            AGED 64 YEARS,
            S/O DAMODARA PANICKER, MANAGING PARTNER,
            HOTEL BLUE SEA, KOVALAM, THIRUVANANTHAPURAM,
            PIN - 695527

    3       SAJI
            AGED 62 YEARS
            S/O DAMODARA PANICKER, MANAGING PARTNER,
            HOTEL BLUE SEA, KOVALAM, THIRUVANANTHAPURAM,
            PIN - 695527




     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
17.06.2022,    THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C)No.1047/2022

                                      -:2:-




                      Dated this the 17th day of June,2022

                             JUDGMENT

The learned counsel appearing for the petitioner

after arguing for sometime, seeks leave of this Court to

withdraw the original petition.

2. The said submission is recorded.

The original petition is dismissed as withdrawn.

Sd/-

C.S.DIAS,JUDGE

DST/17.06.22 //True copy/

P.A.To Judge

 
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