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Dhanya vs Leela
2022 Latest Caselaw 2598 Ker

Citation : 2022 Latest Caselaw 2598 Ker
Judgement Date : 4 March, 2022

Kerala High Court
Dhanya vs Leela on 4 March, 2022
RP No.36/2020                                   1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Friday, the 4th day of March 2022 / 13th Phalguna, 1943
                     RP NO. 36 OF 2020 IN OP (FC) 363/2019(R)
   REVIEW PETITIONER/RESPONDENT:

          DHANYA, AGED 32 YEARS, D/O.PUSHPARAJAN, RAMANEEYAM,
          KORADIYANVILAKOM, VAKKOM. P.O., CHIRAYINKEEZHU TALUK,
          THIRUVANANTHAPURAM-695 308.


   RESPONDENT/ORIGINAL PETITIONER:


          LEELA, AGED 64 YEARS, W/O.BHASI, OMKARAM,
          VAKKOM.P.O., CHIRAYINKEEZHU TALUK,
          THIRUVANANTHAPURAM-695 308.


        Review Petition praying that in the circumstances stated therein the
   High Court be pleased to call for the records in OP(FC)No.363/2019 allow
   this Review Petition.

        This Review petition coming on for orders upon perusing the petition
   and this Court's judgment dated 30/09/2019 in OP(FC) No.363/2019 and upon
   hearing the arguments of M/S. V.S.LIJA & SMT.BEENA S. NAIR, Advocate for
   the review petitioner/respondent in OP(FC), the court passed the
   following:-
                                      ORDER

Registry shall ascertain from the Family Court, Attingal, as to the

pendency of OP No.468/2019.

Post after two weeks.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

04-03-2022 /True Copy/ Assistant Registrar

 
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