Sherief vs Shamsu
2023 Latest Caselaw 255 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
    FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                       OP(C) NO. 1249 OF 2020
                 CMA 7/2020 OF SUB COURT, CHAVAKKAD
               OS 359/2020 OF MUNSIFF COURT,CHAVAKKAD
PETITIONER:

          SHERIEF,
          AGED 64 YEARS
          S/O KADIKKATTAYIL ISMALI @ ISMAIL,
          URKULAM AMSOM, PAROOR P.O.CHAVAKKAD TALUK,
          THRISSUR DISTRICT,PIN-679 561.

          BY ADVS.      NOUSHAD THOTTATHIL
                        SRI.NOORJI NOUSHAD


RESPONDENTS:

    1     SHAMSU,
          AGED 54 YEARS,
          S/O ALUVALAPPIL ABUBACKER,
          POOLANTHARAKKAL HOUSE, PUNNAYURKULAM AMSOM,
          PAROOR P.O.CHAVAKKAD TALUK,PIN-679 561.

    2     THALSILA,
          AGED 42 YEARS
          W/O POOLANTHARAKKAL SHAMSU,
          POOLANTHARAKKAL HOUSE, PUNNAYURKULAM AMSOM,
          PAROOR P.O.CHAVAKKAD TALUK,PIN-679 561.

          BY ADV SRI.P.RAMACHANDRAN

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.1249/2020

                                       -:2:-




                      Dated this the 6th day of January,2023

                             JUDGMENT

The learned counsel appearing for the petitioner

submits that the original petition may be dismissed as

not pressed.

2. The said submission is recorded.

The original petition is dismissed as not pressed.

Sd/-

C.S.DIAS,JUDGE

DST/06.01.23 //True copy//

P.A.To Judge