Asokan vs Kaleerakath Viswanathan
2024 Latest Caselaw 16864 Ker

Kerala High Court

Asokan vs Kaleerakath Viswanathan on 12 June, 2024

Author: Amit Rawal

Bench: Amit Rawal

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                &
              THE HONOURABLE MR. JUSTICE EASWARAN S.
  WEDNESDAY, THE 12TH DAY OF JUNE   2024 / 22ND JYAISHTA, 1946
                      OP (RC) NO. 70 OF 2024
    AGAINST    EP NO.246 OF 2022 OF MUNSIFF COURT,CHAVAKKAD


PETITIONER/RESPONDENT :
         ASOKAN, AGED 62 YEARS
         S/O THEVALIL APPU,   THEVALIL HOUSE,
         LOKAMALESWARAM VILLAGE, KODUNGALLORE,
         THRISSUR DISTRICT -, PIN - 680664


         BY ADVS. K.V.RASHMI LAKSHMI


RESPONDENT(S)/PETITIONER :


         KALEERAKATH VISWANATHAN AGED 67 YEARS
         S/O PADMANABHAN, ENGANDIYUR VILLAGE AND DESOM,
         CHAVAKKAD TALUK, THRISSUR, PIN - 680615


         BY ADVS. RAJIT V.V.JOY(K/61/2006)




     THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(RC) No.70 of 2024           2




               AMIT RAWAL & EASWARAN S. , JJ.
                      -------------------------
                     O.P.(RC) No.70 of 2024
                 -----------------------------------
              Dated this the 12th day of June 2024

                            JUDGMENT

AMIT RAWAL, J.

When the matter was taken up for consideration, the learned

counsel for the petitioner sought permission for withdrawal of this

petition.

This O.P.(R.C.) is dismissed as withdrawn.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S., JUDGE NS