Shibu vs Beena
2022 Latest Caselaw 2579 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
         FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                            OP(C) NO. 762 OF 2017
   AGAINST THE ORDER/JUDGMENT IN CMA 16/2007 OF SUB COURT, NEDUMANGAD
PETITIONER:

              SHIBU
              AGED 41 YEARS
              S/O. ABOOBACKER KUNJU,
              AGED 41 YEARS,
              RESIDING AT KANNATHU MANZIL,
              ETTIRUTHI MURI, KULATHUMMAL VILLAGE,
              NEYYATTINKARA TALUK,
              THIRUVANANTHAPURAM - 695 572.
              BY ADV SRI.M.R.SARIN


RESPONDENT:

              BEENA
              AGED 44 YEARS
              D/O. SHERBAN BEEVI, AGED 44 YEARS,
              THAZHAVILA VEEDU, KILLI, KOLLODU,
              KULATHUMMAL VILLAGE,
              THIRUVANANTHAPURAMPIN - 695 572.

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 04.03.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 762 OF 2017
                                 2


                           JUDGMENT

Dated this the 4th day of March, 2022

The learned counsel for the petitioner seeks permission to

withdraw the original petition. Permission is granted. Accordingly,

the original petition stands dismissed as withdrawn.

Sd/-

A. BADHARUDEEN JUDGE

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