Sandeep P.O vs Sreemol
2024 Latest Caselaw 32907 Ker

Kerala High Court

Sandeep P.O vs Sreemol on 13 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                           2024:KER:84576
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                            &

       THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,

                          1946

                 OP (FC) NO. 697 OF 2024

             IA 1/2024 IN OPDIV NO.1400 OF 2022,

                  FAMILY COURT, IRINJALAKUDA

PETITIONER/PETITIONER:

         SANDEEP P.O, AGED 39 YEARS, S/O CHANDRAN,
         MATATHRA HOUSE, KUNNAPPILLY POST,
         MELOOR VILLAGE, CHALAKUDY TALUK,
         THRISSUR DISTRICT, PIN - 680311.

         BY ADVS. P.M.RAFEEK
         V.A.NAVAS
         RADHIKA V.R.


RESPONDENT/RESPONDENT:

         SREEMOL, AGED 36 YEARS, D/O SUGATHAN,
         PERINGADAN HOUSE, KUNNAPPILLY POST,
         MELOOR VILLAGE, CHALAKUDY TALUK,
         THRISSUR DISTRICT., PIN - 680311.
     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 13.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                  2024:KER:84576
OP (FC) NO. 697 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 appropriately.

The afore request is granted; consequently,

this Original Petition is dismissed as having

been withdrawn, reserving liberty to the

petitioner to approach this Court again.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

                                      M.B.SNEHALATHA
akv                                          JUDGE