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Sadique vs Haseena S.H
2023 Latest Caselaw 6827 Ker

Citation : 2023 Latest Caselaw 6827 Ker
Judgement Date : 20 June, 2023

Kerala High Court
Sadique vs Haseena S.H on 20 June, 2023
OP (FC) No.231/2023                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945
                             OP (FC) NO. 231 OF 2023(R)
    AGAINST THE ORDER DATED 17/04/2023 IN E.P. NO. 12/2019 IN OP NO. 332/2017 OF
                             FAMILY COURT, KOTTARAKKARA

      PETITIONER/JUDGMENT DEBTOR/RESPONDENT:


                SADIQUE, AGED 38 YEARS,   S/O SALAHUDEEN,

                RESIDING AT TADATHIL PUTHEN VEEDU, KUNNIKODU,

                VILAKUDY VILLAGE OF PATHANAPURAM TALUK, PIN - 689 695.

      RESPONDENT/DECREE HOLDER/PETITIONER:

                HASEENA S.H, EDAKALANJOOR KIZHAKKETHIL VEEDU,

                KANNIMEL THERRY, PATTAZHY VILLAGE,

                PATHANAPURAM TALUK, KOLLAM DISTRICT, PIN - 689 695.


           OP (Family Court) praying inter alia that in the circumstances
      stated in the affidavit filed along with the OP (FC) the High Court be
      pleased to stay the operation of exhibit P8 order dated 17.04.2023 in
      E.P.No.12/2019 in O.P No.332/2017 of the Family Court, Kottarakkara and
      all further proceedings thereon, pending final disposal of the above
      Original Petition (FC).

           This petition again coming on for orders upon perusing the
      petition and the affidavit filed in support of OP (FC), this Court's
      order dated 06/06/2023 and upon hearing the arguments of M/S. VISHNU
      BHUVANENDRAN, B.ANUSREE & RESHMA UNNIKRISHNAN, Advocates for the
      petitioner and of SRI.SREEJITH. S., Advocate for the respondent, the
      court passed the following:

                                           ORDER

The parties are present. The parties are referred to mediation before the mediation centre attached to this Court forthwith.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

20-06-2023 /True Copy/ Assistant Registrar

 
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