Prabhakaran vs The Branch Manager
2021 Latest Caselaw 16839 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                         RP NO. 738 OF 2020
  AGAINST THE ORDER/JUDGMENT IN MACA 1804/2012 OF HIGH COURT OF
                                KERALA
REVIEW PETITIONER/APPELLANT:

            PRABHAKARAN
            AGED 37 YEARS
            S/O. SANKARAN NAIR, IDATHIL HOUSE, VENGAPPALLY,
            PINANGODE POST, WAYANAD DISTRICT,

            BY ADV CELINE JOSEPH



RESPONDENT/RESPONDENT:

            THE BRANCH MANAGER
            NEW INDIA ASSURANCE COMPANY LTD, TRIPURI BUILDINGS,
            EAST NADAKKAVU, CALICUT - 673011.


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 738 OF 2020
                                2


                          JUDGMENT

The learned counsel for the petitioner submits that this

Review Petition is not pressed. Recording the submission, the

Review Petition is dismissed as not pressed.

Sd/-

AMIT RAWAL JUDGE nak