K.K.Dinesh @ Unni vs Sunil
2021 Latest Caselaw 16356 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT
            THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                       RP NO. 495 OF 2021
     OP(C) 317/2021 OF HIGH COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER/S:

         K.K.DINESH @ UNNI
         AGED 59 YEARS
         S/O. LATE K.K KRISHNA PILLAI, ASHA NIVAS, AROOR
         MURI, AROOR VILLAGE, CHERTHALA TALUK.
         BY ADV S.SUDHISH KUMAR


RESPONDENT/S:

         SUNIL
         S/O. CHELLAPPAN, KOOTTALIL, AROOR MURI, AROOR
         VILLAGE, CHERTHALA TALUK, PIN 688 534
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION

ON 04.08.2021, THE COURT ON THE SAME DAY DELIVERED

THE FOLLOWING:
 R.P.No.495 of 2021
                                    2



                               ORDER

Dated this the 04th day of August, 2021

In the judgment sought to be reviewed, this

Court had recorded the submission of the learned

Counsel for the petitioner that the petitioner

will not press for orders on I.A.No.2 of 2020 in

O.S.No.286 of 2019. The review petition is filed

pointing out that such a submission was not made

by the Counsel and the submission was that, after

setting aside the impugned order, the court below

may be directed to reconsider I.A.No.2 of 2020 and

if the court is of the opinion that the

application can be decided only after taking

evidence, the interlocutory application could be

posted along with the suit.

2. Heard the learned Counsel for the

respondent also.

3. The learned Counsel having asserted that R.P.No.495 of 2021

his submission was not as recorded in the

judgment, I deem it appropriate to review the

judgment.

In the result, the review petition is allowed

and the judgment dated 30.06.2021 in O.P.(C)

No.317 of 2021 is recalled.

Sd/-

V.G.ARUN JUDGE Scl/04.08.2021