P. RASHEEDALI Vs. VALIERY VAIDYASALA
LAWS(KER)-2022-10-301
HIGH COURT OF KERALA
Decided on
October 31,2022
P. Rasheedali
Appellant
VERSUS
Valiery Vaidyasala
Respondents
Referred Judgements :-
JAYAKUMAR VS. DEVI VILASOM KETTUTHENGU SANGHAM [REFERRED TO]R VIJAYAN VS. BABY [REFERRED TO]
M RAJAGOPAL VS. K S IMAM ALI [REFERRED TO]
B. SURENDRA DAS VS. STATE OF KERALA [REFERRED TO]
SUKUMARA PILLAI VS. BABURAJ [REFERRED TO]
JUDGEMENT
A.BADHARUDEEN,J. -
(1.)Crl.R.P.No.65/2017 arises out of judgment in CC.No.2183/2015 dtd. 29/1/2016 on the file of the Special
Judicial First Class Magistrate Court (N.I Act Cases), Kozhikode
and the judgment dtd. 26/11/2016 in Crl.A.No.83/2016 on the
file of the First Additional Sessions Court, Kozhikode.
(2.)Crl.R.P.No.66/2017 arises out of judgment in CC.No.2181/2015 dtd. 29/1/2016 on the file of the Special Judicial first Class Magistrate Court (N.I Act Cases), Kozhikode and the judgment dtd. 26/11/2016 in Crl.A.No.82/2016 on the file of the First Additional Sessions Court, Kozhikode.
(3.)Crl.R.P.No.67/2017 arises out of judgment in CC.No.2182/2015 dtd. 29/1/2016 on the file of the Special Judicial first Class Magistrate Court (N.I Act Cases), Kozhikode and the judgment dtd. 26/11/2016 in C.A.No.84/2016 on the file of the First Additional Sessions Court, Kozhikode.
(2.)Crl.R.P.No.66/2017 arises out of judgment in CC.No.2181/2015 dtd. 29/1/2016 on the file of the Special Judicial first Class Magistrate Court (N.I Act Cases), Kozhikode and the judgment dtd. 26/11/2016 in Crl.A.No.82/2016 on the file of the First Additional Sessions Court, Kozhikode.
(3.)Crl.R.P.No.67/2017 arises out of judgment in CC.No.2182/2015 dtd. 29/1/2016 on the file of the Special Judicial first Class Magistrate Court (N.I Act Cases), Kozhikode and the judgment dtd. 26/11/2016 in C.A.No.84/2016 on the file of the First Additional Sessions Court, Kozhikode.
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