AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 111 wordsThe main prayer in this Original Petition (Civil) filed under the enabling provisions of Article 227 of the Constitution of India is as follows :
"Set aside Ext.P7 order dated 12.08.2015 in I.A. No.3115/2014 in O.S. No.878/2012 on the files of Iind Addl. Sub Court, Thrissur."
Sri.P.K. Sajeev, learned counsel appearing for the petitioners submits on the basis of instructions from his parties that a not pressed memo dated 20.02.2018 has been filed by the counsel. Accordingly, it is submitted that this OP(C) may be dismissed as not pressed.
In the light of the above submission made by the petitioners, the above OP(C) will stand dismissed as not pressed.