V. M. Chandran vs Anil K
2024 Latest Caselaw 12976 Ker

Kerala High Court

V. M. Chandran vs Anil K on 22 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946


                      OP(C) NO. 1071 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 05.03.2024 IN OS NO.62 OF
   2022 OF ASSISTANT SESSIONS COURT/SUB COURT/COMMERCIAL
                             COURT, VADAKARA


PETITIONER/RESPONDENT/DEFENDANT:

            V. M. CHANDRAN,
            AGED 62 YEARS
            S/O KANARAN, VADAKKE MOOYYOTTU CHALIL HOUSE,
            KUNNUMMAL AMSOM DESOM, VATAKARA TALUK, KOZHIKODE
            DISTRICT, KERALA, PIN - 673507
            BY ADVS.
            R.K.MURALEEDHARAN
            ATHIRA A.MENON
            HARISANKAR.K.V.


RESPONDENT/PETITIONER/PLAINTIFF:

            ANIL K.,
            AGED 48 YEARS
            S/O KELAPPAM, KUNIYIL HOUSE, KAKKATIL P.O.,
            KUNNUMMAL AMSOM DESOM, VATAKARA TALUK, KOZHIKODE
            DISTRICT, KERALA, PIN - 673507



     THIS     OP   (CIVIL)    HAVING   COME    UP    FOR    ADMISSION   ON
22.05.2024,    THE    COURT    ON   THE    SAME     DAY    DELIVERED    THE
FOLLOWING:
                              2
OP(C) NO. 1071 OF 2024




                         JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw the original petition. The said submission is

recorded.

Accordingly, this Original Petition is dismissed as

withdrawn.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR