Jacob vs Sebastian Joseph
2023 Latest Caselaw 4293 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
    FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                      OP(C) NO. 2070 OF 2014
        IN OS 269/2013 OF MUNSIFF COURT, CHANGANACHERRY
PETITIONER:

          JACOB
          AGED 57 YEARS
          S/O.JOSEPH, VENNALI HOUSE. PERUNNA EAST KARA,
          CHANGANASSERY, KOTTAYAM.

          BY ADV SRI.LALJI P.THOMAS



RESPONDENT:

          SEBASTIAN JOSEPH
          S/O.JOSEPH, VENNALI HOUSE, PERUNNA EAST, CHANASSERY,
          KOTTAYAM.


      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.2070/2014

                                      :2:




                       Dated this the 31st day of March, 2023

                               JUDGMENT

The learned counsel appearing for the petitioner

seeks leave of this Court to withdraw the original petition,

in view of the settlement arrived at between the parties.

2. The leave sought for is granted.

The original petition is dismissed as withdrawn.

Sd/-

C.S.DIAS,JUDGE

DST/31.03.2023 //True copy/

P.A.To Judge