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Manoj T.K vs Sabitha P
2022 Latest Caselaw 5205 Ker

Citation : 2022 Latest Caselaw 5205 Ker
Judgement Date : 10 May, 2022

Kerala High Court
Manoj T.K vs Sabitha P on 10 May, 2022
          IN THE HIGH COURT OF KERALA    AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA    VIJAYARAGHAVAN V
                              &
          THE HONOURABLE MRS. JUSTICE    SOPHY THOMAS
   TUESDAY, THE 10TH DAY OF MAY 2022 /   20TH VAISAKHA, 1944

                   OP (FC) NO. 246 OF 2022
     AGAINST OP NO.1123/2021 OF FAMILY COURT, MALAPPURAM

PETITIONER/RESPONDENT :

           MANOJ T.K.
           AGED 46 YEARS, S/O KUNHIRAMAN,
           THAZHATHE THARA HOUSE, PEDAYANNOOL,
           CHOKKAD POST, NILAMBUR TALUK,
           MALAPPURAM DISTRICT., PIN - 679332

           BY ADVS.
           T.K.AJITH KUMAR
           AISWARYA RAMESAN

RESPONDENT/PETITIONER :

           SABITHA P., D/O DAMODARAN,
           AGED 40 YEARS
           PALLIYALI HOUSE, VEDIVECHA PARA,
           THRIKKUNNASSERI DESOM, CHOKKAD POST, NILAMBUR TALUK,
           MALAPPURAM DISTRICT., PIN - 679332


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
10.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO. 246 OF 2022

                                      2


                                JUDGMENT

When this matter was taken up, Sri.T.K. Ajith Kumar, the learned

counsel appearing for the petitioner seeks permission to withdraw this

original petition.

Accordingly, this O.P(F.C.) is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

SOPHY THOMAS JUDGE

avs OP (FC) NO. 246 OF 2022

APPENDIX OF OP (FC) 246/2022

PETITIONER(S) EXHIBITS :

Exhibit-P1 TRUE COPY OF THE PETITION IN I.A.2/2021 IN O.P. 1123/2021 BEFORE THE FAMILY COURT, MALAPPURAM.

Exhibit-P2 TRUE COPY OF THE COUNTER STATEMENT IN I.A.2/2021 IN O.P. 1123/2021 BEFORE THE FAMILY COURT, MALAPPURAM.

RESPONDENT(S) EXHIBITS : NIL

 
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