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Kerala High Court

St. Mary' S Orthodox (Jacobite) vs Varghese on 9 September, 2020

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

  WEDNESDAY, THE 09TH DAY OF SEPTEMBER 2020 / 18TH BHADRA, 1942

                      OP(C).No.638 OF 2016(O)

AGAINST THE ORDER IN OS 160/1977 DATED 11-11-2015 OF I ADDITIONAL
                    DISTRICT COURT, ERNAKULAM


PETITIONER/ADDL.RESPONDENT NO.6:

             ST. MARY' S ORTHODOX (JACOBITE)
             AGED 47 YEARS
             SYRIAN CHURCH, CHERAI,
             REPRESENTED BY ITS KAIKARAN,
             AJIMON VARGHESE P.,
             S/O. LATE P.P.VARGHESE,
             PUTHUSSERY HOUSE, CHERAI.P.O.

             BY ADVS.
             SRI.SAJAN VARGHEESE K.
             SRI.LIJU. M.P

RESPONDENTS/PLAINTIFF/DEFENDANTS:

      1      VARGHESE,S/O.KUNJUVARKEY
             ERALIL HOUSE. CHERAI P.O,
             PALLIPURAM VILLAGE,
             COCHIN TALUK, ERNAKULAM DISTRICT.

      2      FR.GEEVARGHESE BABY
             ST.MARY'S ORTHODOX(JACOBITE)SYRIAN CHURCH
             CHERAI P O, PALLIPURAM VILLAGE,
             KOCHI TALUK, ERNAKULAM DISTRICT

      3      REV.FR.BABY COR-EPICORA
             KATTUMANGATTU, EACHARAVELIL,
             PERUMPILLY POST, MULAMTHURUTHY
             ERNAKULAM DISTRICT

      4      H.G YACOB MAR IRANIOUS METROPOLITAN
             SION SEMINARY CHIRANGARA
             KORATTY P O
             MUKUNDAPURAM TALUK
             THRISSUR DISTRICT
 OP(C).No.638 OF 2016(O)             2

      5            H.G.JOSEPH MAR GREGARIOUS METROPOLITAN
                   KYOMTHA SEMINARY,THIRUVANKULAM P O
                   ERNAKULAM DISTRICT

                   BY ADVS.
       R1          SRI.A.C.CHACKO
       R2,    R4   SRI.L.RAM MOHAN
       R2,    R4   SRI.M.AUBREY ABRAHAM ISAAC
     THIS    OP     (CIVIL) HAVING BEEN FINALLY HEARD ON 09.09.2020,
THE COURT    ON    THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.638 OF 2016(O)             3




                              JUDGMENT

Learned counsel for the petitioner submits that the original petition is not pressed. The submission is recorded.

Hence, the original petition is dismissed as not pressed.

Sd/-

R. NARAYANA PISHARADI JUDGE LEK