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Kerala High Court

For Information Purpose Only vs A.P. Basheer on 23 March, 2021

Bench: A.Muhamed Mustaque, Kauser Edappagath

OP (FC) 171/2021                            1/2



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                            &

                     THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

                   Tuesday,the 23rd day of March 2021/2nd Chaithra, 1943
            For information purpose only
                                  OP (FC) No.171/2021(R)

PETITIONERS/RESPONDENTS/RESPONDENTS
1.      A.P. BASHEER, AGED 48 YEARS, S/O. MOYTHEENKUTTI,
        AMBATT PUTHILLATH VEEDU, KANUR, VAKKADU,
        TIRUR TALUK, MALAPPURAM DISTRICT.
2.      SYFUNNESA, AGED 44 YEARS, W/O. BASHEER,
        AMBATT PUTHILLATH VEEDU, KANUR, VAKKADU,
        TIRUR TALUK, MALAPPURAM DISTRICT.
RESPONDENT/PETITIONER/PETITIONER
       NOUSHAD P.V., AGED 33 YEARS, S/O. ABDULLAKUTTI,
       PUTHUVEETIL HOUSE, VAKKADU AMSOM, DESOM,
       PADINJAREKKARA P.O., MALAPPURAM DISTRICT, PIN-676 562,
       PURATHUR, TIRUR TALUK, MALAPPURAM DISTRICT.


     OP (Family Court) praying inter alia that in the circumstances stated in

the affidavit filed along with the OP (FC) the High Court be pleased to

stay the execution and all further proceedings pursuant to the order in IA

No.2/2020 in OP No.558/2020 of the Family Court, Tirur dated 17/02/2021,

pending disposal of the above Original Petition (Family Court).

     This petition coming on for orders upon perusing the petition and the

affidavit filed in support of OP (FC) and upon hearing the arguments of M/S

G.SREEKUMAR (CHELUR), Advocate for the petitioner and of M/S DEEPA

NARAYANAN & ASHA MARIAM MATHEWS, Advocates for the respondent, the court

passed the following:


                                                                           P.T.O.
 OP (FC) 171/2021                        2/2



                                    O R D E R

Petitioners and respondent are directed to appear before this Court on 05/04/2021 at 10.15 a.m. The respondent is also directed to produce the child before this Court on that day.

In the meanwhile there shall be an interim order as prayed for. Post on 05/04/2021.

For information purpose only 23-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE Sd/-

KAUSER EDAPPAGATH,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR