Aswathy. M. Nair vs Das @ Devadas
2023 Latest Caselaw 4296 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                               &
           THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
  FRIDAY, THE 31ST DAY OF MARCH 2023/10TH CHAITHRA, 1945
                    OP (FC) NO. 147 OF 2023
  OP(GW)NO.1358 OF 2021 ON THE FILE OF THE FAMILY COURT,
                            KOTTAYAM
PETITIONER/PETITIONER:

           ASWATHY. M. NAIR, AGED 29 YEARS
           D/O. MUKUNDAN, CHERUMUTTATH PADINJARETHIL,
           NEENDOOR P.O., KOTTAYAM, PIN - 686601

           BY ADV C.N.SAMEER


RESPONDENTS/RESPONDENTS:

    1      DAS @ DEVADAS, AGED 39 YEARS
           KILIPPARAYIL, PADIRAPPATTAKARAYIL, PADIRAPPATTU
           P.O., KOZHIKODE, PIN - 673507

    2      THE CHAIRPERSON
           CHILD WELFARE COMMITTEE, VELLIMADUKUNNU P.O.,
           KOZHIKODU, PIN - 673012

    3      THE CHAIRPERSON
           CHILD WELFARE COMMITTEE, THIRUVANCHOOR P.O.,
           KOTTAYAM, PIN - 686019


        THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                    2
O.P.(FC)No.147 of 2023

                             JUDGMENT

Anil K. Narendran, J.

The petitioner, who filed O.P.(G&W)1358 of 2021 before the

Family Court, Ettumanoor, seeking custody of the two minor

female children, namely, Amrutha Lakshmi and Aditya Lakshmi

aged 18 and 8 years respectively, has filed this original petition

seeking an order of custody of the minor female children to the

petitioner; and an order to the 3rd respondent for producing the

children before this Court on the next posting of the case.

2. On 27.03.2023, when this original petition came up for

admission, after arguing for some time, the learned counsel for the

petitioner sought time to address arguments on the maintainability

of the reliefs sought for, in an original petition under Article 227 of

the Constitution of India.

3. Today, when the matter is taken up for consideration,

the learned counsel for the petitioner seeks permission to withdraw

this original petition.

Recording the above submission made by the learned counsel

for the petitioner, this original petition is dismissed as withdrawn.

Sd/-

ANIL K. NARENDRAN, JUDGE Sd/-

P.G. AJITHKUMAR, JUDGE AV/1/4