Aneesh vs Anu
2023 Latest Caselaw 9672 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
     FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                          RPFC NO. 164 OF 2016
AGAINST THE ORDER/JUDGMENT MC 433/2015 OF FAMILY COURT, NEDUMANGAD
PETITIONER/S:

          ANEESH, AGED 31 YEARS, S/O.RAVEENDRAN, AGED 31 YEARS,
          KRISHNA KURUPU, CHOONDAKARIKKAM, PACHA, PALLUVALLY,
          NEDUMANGAD 695 541.

          BY ADVS.
          SRI.K.S.HARIHARAPUTHRAN
          SRI.DIPU JAMES
          SRI.GEORGE MATHEW
          SRI.M.D.SASIKUMARAN
          SRI.SUNIL KUMAR A.G



RESPONDENT/S:

    1     ANU, AGED 25 YEARS, D/O.SUJATHA, VINITHA BHAVAN,
          PANDARAKONAM, ANAD, NEDUMANGAD 695 544.

    2     ADHITHYA AGED 2 YEARS, D/O.ANU, VINITHA BHAVAN,
          PANDARAKONAM, ANAD, NEDUMANGAD 695 544. (MINOR REP. BY
          HER MOTHER AND NATURAL GUARDIAN 1ST RESPONDENT)

    3     STATE OF KERALA, REP. BY PUBLIC PROSECUTOR, HIGH COURT
          OF KERALA, ERNAKULAM 682 031.

          BY ADVS.
          SRI.M.R.SARIN
          SRI.M.R.SARIN


OTHER PRESENT:

          PP SMT PUSHPALATHA M K



  THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION ON
08.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RPFC NO. 164 OF 2016
                               2




                           ORDER

Although this revision petition was filed as early as

in the year 2016, the same has not been admitted. Today,

when the revision petition was taken up for

consideration, the learned Counsel appearing for the

petitioner submitted that the petitioner is no longer

desirous of prosecuting the revision petition. Hence, the

revision petition may be dismissed as withdrawn. The

said submission is recorded.

Resultantly, the revision petition is dismissed as

withdrawn.

Sd/-

C.S.DIAS JUDGE rkc/08.09.23