Sadasivan vs Seena
2022 Latest Caselaw 10256 Ker

OP(C) NO. 1712 OF 2022
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
 THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                        OP(C) NO. 1712 OF 2022
 AGAINST THE ORDER/JUDGMENT IN EP 69/2019 OF II ADDITIONAL SUB
                             COURT,THRISSUR
PETITIONER/S:

            SADASIVAN
            AGED 58 YEARS
            S/O.PAPPU (LATE),
            THONIVALAPPIL HOUSE,
            AVINISSERY.P.O.,
            THRISSUR., PIN - 680306

            BY ADVS.
            LINDONS C.DAVIS
            E.U.DHANYA
            SWATHY A.P.



RESPONDENT/S:

    1       SEENA
            W/O.M.R.VARGHESE,
            MUTHIPEEDIKA HOUSE,
            P.O.THAIKATTUSSERY,
            THRISSUR DISTRICT., PIN - 680322

    2       SAMIN ROSE
            D/O.M.R.VARGHESE,
            MUTHIPEEDIKA HOUSE,
            P.O.THAIKATTUSSERY,
            THRISSUR DISTRICT., PIN - 680322


     THIS    OP    (CIVIL)    HAVING   COME   UP   FOR   ADMISSION   ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1712 OF 2022
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                         JUDGMENT

The learned counsel appearing for the petitioner, after

arguing for some time, seeks leave to withdraw the

original petition with liberty to file a Civil Revision Petition

challenging Ext.P5 order. Leave sought for is granted. The

original petition is dismissed as withdrawn with liberty to

file Civil Revision Petition.

Sd/-

C.S.DIAS, JUDGE rkc/15.09.22