Deepu Jose vs Vishnu Gopal
2023 Latest Caselaw 10905 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                        OP(C) NO. 2241 OF 2023
        AGAINST THE ORDER IN OS 226/2023 OF MUNSIFF COURT, PALA
PETITIONER:

            DEEPU JOSE, AGED 36 YEARS
            S/O .V.C.JOSE, "VADAKKEKUDIYIRIPPIL HOUSE"
            UZHAVOOR.KARA, UZHAVOOR VILLAGE., KOTTAYAM
            DISTRICT, PIN - 686634

            BY ADVS.
            G.HARIHARAN
            PRAVEEN.H.
            V.R.SANJEEV KUMAR
            K.S.SMITHA
            BIJOY SAM GEORGE


RESPONDENTS:

    1       VISHNU GOPAL, RESIDING AT KANDATHIL, PALA,
            KOTTAYAM DISTRICT, PIN - 686573

    2       PRINCE MATHEW, S/O.MATHEW, ALANCHERIL VEETTIL,,
            KOTHANALLOOR VILLAGE, KOTHANALLOOR KARA,
            KOTTAYAM DISTRICT, PIN - 686002

    3       STATE OF KERALA, REPRESENTED BY THE DISTRICT
            COLLECTOR, KOTTAYAM, KUMILY ROAD, COLLECTORATE.
            KOTTAYAM DISTRICT, PIN - 686002

    4       REGIONAL TRANSPORT OFFICER, SUB REGIONAL TRANSPORT
            OFFICE, UZHAVOOR, KOTTAYAM DISTRACT, PIN - 686575


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 19.10.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OPC 2241/23
                                     2

                              JUDGMENT

After arguing this matter for some time, learned counsel for the

petitioner sought permission to withdraw this Original Petition with

liberty being reserved to his client to move the Munsiff's Court

appropriately.

In the afore circumstances, this Original Petition is dismissed as

having been withdrawn with the afore requested liberty being

reserved to the petitioner.

Needless to say, if the petitioner is to move the Munsiff's Court

with an appropriate application, same shall be considered in its

proper perspective, without any avoidable delay.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                                 JUDGE