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Shaji .S vs Sheeja. D.S
2024 Latest Caselaw 29820 Ker

Citation : 2024 Latest Caselaw 29820 Ker
Judgement Date : 22 October, 2024

Kerala High Court

Shaji .S vs Sheeja. D.S on 22 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                           2024:KER:78294
        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                              &
       THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
                 OP (FC) NO. 644 OF 2024
            ORDER DATED 21.08.2024 IN IA 1/2024 IN
       OPGW NO.221 OF 2024, FAMILY COURT, NEYYATTINKARA

PETITIONER/PETITIONER:

         SHAJI S., AGED 48 YEARS,
         S/O. SUKUMARAN, SHANTHINIKETHAN,
         PUTHENKADA, THIRUPURAM VILLAGE,
         THIRUPURAM P.O, NEYYATTINKARA,
         THIRUVANANTHAPURAM, PIN - 695133.

         BY ADVS. SASI M.R.
         N.P.SILPA
         KAVYA KRISHNAN
         S.SAJIT SANAL
         ARYA VALSAN
         THARANATH R.
         DHARMYA M.S


RESPONDENT/RESPONDENT:

         SHEEJA. D.S, AGED 43 YEARS,
         D/O. SULOJANA BABY D.S, CHRISTUNIVAS,
         PERUTHANNIVILLAGE, KAZHIVOORDESOM,
         KANJIRAMKULAM VILLAGE, KANJIRAMKULAM P.O,
         NEYYATTINKARA TALUK,
         THIRUVANANTHAPURAM, PIN - 695524.

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                           2024:KER:78294
OP (FC) NO. 644 OF 2024

                           -2-


                      JUDGMENT

Devan Ramachandran, J.

After arguing this matter for some

time, Sri.M.R.Sasi - learned counsel for the

petitioner, sought permission for his client

to withdraw this Original Petition, with

liberty to move the learned Family Court as

per the liberty reserved to him in Ext.P4.

In the afore circumstances, this

Original Petition is dismissed as having been

withdrawn; with the afore requested liberty

being reserved to the petitioner.

We, however, clarify that we have not

entered into the merits of any of the rival 2024:KER:78294 OP (FC) NO. 644 OF 2024

contentions of the parties and that all of

them are left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

                                 M.B.SNEHALATHA
akv                                   JUDGE
 

 
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