Nayana S vs Anurag
2024 Latest Caselaw 13116 Ker

Kerala High Court

Nayana S vs Anurag on 23 May, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                &
              THE HONOURABLE MR. JUSTICE P.M.MANOJ
     THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                     OP (FC) NO. 239 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 25.03.2024 IN OP NO.1453 OF
2022 OF FAMILY COURT, PALAKKAD
PETITIONER/S:

          NAYANA S, AGED 34 YEARS
          D/O SULOCHANA, NAVEENAM, WINNERS NAGAR, VAZHAYILA,
          PEROORKADA, THIRUVANANTHAPURAM NOW RESIDING AT FLAT NO.
          8C, MOUNT MIST APARTMENTS, THANAVU P.O., OLAVAKODE,
          PALAKKAD, PIN - 678009

          BY ADVS.
          ANAND KALYANAKRISHNAN
          C.DHEERAJ RAJAN

RESPONDENT/S:

          ANURAG, AGED 37 YEARS
          S/O PRABHAKARAN, THAMARAL HOUSE, VADAKKUMBAGHOM,
          CHAVARA SOUTH P.O., KOLLAM DISTRICT, PIN - 691584

          BY ADVS.
          P.MOHANDAS(ERNAKULAM)
          K.SUDHINKUMAR(K/572/2014)
          SABU PULLAN(K/35/2001)
          GOKUL D. SUDHAKARAN(K/000886/2016)
          R.BHASKARA KRISHNAN(K/000891/2016)
          BHARATH MOHAN(K/1392/2020)
          K.P.SATHEESAN (SR.)(S-242)

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC.) No.239 of 2024
                                            2




                                     JUDGMENT

Raja Vijayaraghavan, J.

Sri. Anand Kalyanakrishnan, the learned counsel appearing for the

petitioner, submits that he has instructions from his party not to prosecute

this petition.

In view of the said submission, this petition is dismissed as

withdrawn.

sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

sd/-

P.M.MANOJ JUDGE das

APPENDIX OF OP (FC) 239/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE INTERIM PETITION FOR

DATED 22.11.2022 PREFERRED BY THE RESPONDENT HEREIN ON THE FILES OF FAMILY COURT, PALAKKAD

Exhibit P2 THE TRUE COPY OF THE I.A. NO. 02/2024 IN OP NO.

1453/2022 DATED 06.03.2024 ON THE FILES OF FAMILY COURT, PALAKKAD

Exhibit P3 THE TRUE COPY OF THE OBJECTION TO THE IA NO.

02/2024 IN OP NO. 1453/2022 DATED 21.03.2024 ON THE FILES OF FAMILY COURT, PALAKKAD

Exhibit P4 THE TRUE COPY OF THE ORDER DATED 25.03.2024 IN I.A. NO. 02 OF 2024 IN OP NO. 1453/2022 ON THE FILES OF FAMILY COURT, PALAKKAD

Exhibit P5 THE TRUE COPY OF THE ORDER DATED 03.02.2023 IN IA NO. 02/2022 IN OP NO. 1453/2022 PASSED BY THE LEARNED FAMILY COURT, PALAKKAD