Subair vs King Beedi Company
2021 Latest Caselaw 3846 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

              RP.No.86 OF 2021 IN OP(C). 1853/2020

      JUDGMENT IN OP(C) 1853/2020 OF HIGH COURT OF KERALA

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REVIEW PETITIONER/PETITIONER:

             SUBAIR,
             AGED 48 YEARS
             S/O.AYAMUTTY,PROPRIETOR,NUKIN BEEDI COMPANY,OLD
             CALICUT ROAD,NEAR RAILWAY
             STATION,OLAVAKODE,PALAKKAD-678002.

             BY ADV. SRI.R.SREEHARI

RESPONDENT/RESPONDENT:

             KING BEEDI COMPANY,
             95(A),NETHAJI ROAD,MELEPALAYAM,THIRUNALVELI,
             TAMILNADU,REP.BY THE JOINT MANAGING PARTNER AA
             ABDUL RAZAK,35 YEARS,S/O A.B.ABDUL
             KHADER,ADAKKAPARAMBIL HOUSE,MUTTICHOOR POST,
             THRISSUR DISTRICT-680641.


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION         ON
02.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                        SATHISH NINAN, J.
              ==================
                      R. P. No.86 of 2021 in
                   O. P. (C) No.1853 of 2020
              ==================
             Dated this the 2nd day of February, 2021

                              ORDER

The judgment sought to be reviewed was passed

on a mistaken comprehension regarding the status of the parties.

2. Accordingly the judgment is reviewed and

recalled. Review Petition is allowed.

Post the OP for admission on 05.02.2020.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge