Kerala High Court
Lubna vs Kadakulathu Koyappathodi Abdusalam on 27 July, 2022
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
Wednesday, the 27th day of July 2022 / 5th Sravana, 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).
This OP(Criminal) coming on for orders upon perusing the petition
and the affidavit filed in support thereof, 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, Advocate for the respondent, the court passed the
following:
OP(Crl.) No.228/2022 2/2
ORDER
Post after two weeks. All further proceedings in MC.No.51/2021 on the file of the Judicial First Class Magistrate-I, Parappanangadi shall stand stayed till next posting.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE 27-07-2022 /True Copy/ Assistant Registrar