Chinchu vs Sarojam
2024 Latest Caselaw 11930 Ker

Kerala High Court

Chinchu vs Sarojam on 3 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                  &
              THE HONOURABLE MR. JUSTICE EASWARAN S.
    FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                     OP (FC) NO. 292 OF 2024
        OP NO.903 OF 2022 OF FAMILY COURT, NEDUMANGAD
PETITIONER/RESPONDENT:

         CHINCHU, AGED 27 YEARS, D/O INDIRA, VILAYAIL
         VEEDU, KADAMBATTUKONAM, MALAYAMADOM, CHIRANKEEZHU,
         THIRUVANANTHAPURAM - 695605

         BY ADV R.N.SANDEEP



RESPONDENT/PETITIONER:

         SAROJAM, D/O SIROMANI, RAJANI BHAVAN,
         MAHALAKSHMI NAGAR, KARIPPOR ,NEDUMNANGADU,
         THIRUVANATHAPURAM, PIN - 695541


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
03.05.2024,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (FC) NO. 292 OF 2024
                                 2


                              JUDGMENT

Devan Ramachandran, J.

The learned counsel for the petitioner seeks permission

to withdraw this original petition with liberty to approach

this Court again, if so required in future.

Resultantly, this original petition is dismissed as having

been withdrawn, with the afore requested liberty being

reserved to the petitioner.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE stu