Mohammed vs S. Rajani
2024 Latest Caselaw 32772 Ker

Kerala High Court

Mohammed vs S. Rajani on 12 November, 2024

Author: Amit Rawal

Bench: Amit Rawal

                                                       2024:KER:86338

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                   &

             THE HONOURABLE MR. JUSTICE EASWARAN S.

TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA, 1946

                      OP (RC) NO. 177 OF 2024

AGAINST THE ORDER IN RCA NO.15 OF 2024 OF DISTRICT COURT &

SESSIONS     COURT,   THIRUVANANTHAPURAM    ARISING    OUT   OF   THE

ORDER/JUDGMENT DATED 15.03.2017 IN RCP NO.10 OF 2010 OF

RENT CONTROL COURT, THIRUVANANTHAPURAM

PETITIONER/APPELLANT/COUNTER PETITIONER:
          MOHAMMED
          AGED 60 YEARS
          S/O. SOOPI HAJI,TC. 2/3203(1), KESAVADASAPURAM,
          PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004.

           BY ADVS.
           G.SUDHEER
           R.HARIKRISHNAN (H-308)


RESPONDENT:
          S. RAJANI
          AGED 38 YEARS
          W/O. R.V. SANAL KUMAR,NALUKETTIL VEEDU,
          KALLUMOODU, ANAYARA, PATTOM P.O.,
          THIRUVANANTHAPURAM, PIN - 695004.


THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON
12.11.2024,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                          2
OP(RC)No.177/2024




                                                                 2024:KER:86338



                     AMIT RAWAL & EASWARAN S., JJ.
             ---------------------------------------------------------
                           O.P.(RC).No.177 of 2024
          -----------------------------------------------------------
                Dated this the 12th day of November, 2024

                                  JUDGMENT

Amit Rawal, J.

The learned counsel for the petitioner sought permission to

withdraw the original petition.

Permission granted. The original petition stands dismissed as

withdrawn.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S., JUDGE ACR