Kerala High Court
Lubna vs Kadakulathu Koyappathodi Abdusalam on 12 January, 2023
Author: Kauser Edappagath
Bench: Kauser Edappagath
OP(Crl.) No.228/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
OP(CRL.) NO. 228 OF 2022
CMP.NOS.1429/2021, 1726/2021 AND 1729/2021 IN MC.NO.51/2021 OF JUDICIAL FIRST
CLASS MAGISTRATE COURT-I, PARAPPANANGADI
PETITIONER/1ST PETITIONER/1ST PETITIONER:
LUBNA
AGED 39 YEARS, W/O.KADAKULATHU KOYAPPATHODI ABDUSSALAM,
KADAKKULATH KOYAPPATHODI HOUSE, PALLIKKAL,
POST PUTHUR PALLIKKAL, THIRURANGADI TALUK,
MALAPPURAM - 673636
RESPONDENT/RESPONDENT/RESPONDENT:
KADAKULATHU KOYAPPATHODI ABDUSALAM
AGED 46 YEARS, S/O.BEERAN, KADAKKULATH KOYAPPATHODI HOUSE,
PALLIKKAL, POST PUTHUR PALLIKKAL, THIRURANGADI TALUK,
MALAPPURAM - 673636
Petition praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to restrain the respondent or
anyone under him from causing any hindrance to the petitioner in using
the premises of Archtech Builders and working there pending disposal of
this Original Petition (Crl).
OP(Crl.) No.228/2022 2/2
This OP(Criminal) again coming on for orders upon perusing the
petition and the affidavit filed in support thereof, and this Court's
order dated 26/09/2022 and upon hearing the arguments of M/S.THAREEQ
ANVER K., K.SALMA JENNATH, ARUN CHAND, RASSAL JANARDHANAN A. and SHAHNOY
SHAJI, Advocates for the petitioner and of SRI.P.T.SHEEJISH, J.R.PREM
NAVAZ and SUMEEN S., Advocates for the respondent, the court passed the
following:
ORDER
Post after two weeks. Interim order is extended till then.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE 12-01-2023 /True Copy/ Assistant Registrar