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Unias Hussian vs The Managing Director
2021 Latest Caselaw 4016 Ker

Citation : 2021 Latest Caselaw 4016 Ker
Judgement Date : 3 February, 2021

Kerala High Court
Unias Hussian vs The Managing Director on 3 February, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

     WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH
                        MAGHA,1942

         RP.No.932 OF 2020 IN OP (MAC). 137/2018

 AGAINST THE ORDER/JUDGMENT IN OP (MAC) 137/2018 OF HIGH
                     COURT OF KERALA


REVIEW PETITIONER:

           UNIAS HUSSIAN, AGED 27 YEARS, S/O.HUSSIAN,
           RESIDING AT HASHIM MANZIL, PUTHUPALLY P.O.,
           KAYAMKULAM, ALAPUZHA DISTRICT.

           BY ADV. SRI.S.SREEKUMAR (KOLLAM)

RESPONDENTS:

     1     THE MANAGING DIRECTOR, KSRTC, KSRTC BHAVAN,
           EAST FORT, THIRUVANANTHAPURAM-695 023.

     2     MR. AJAYAN, S/O.PONNAPPAN, RESIDING AT
           ATTUMALIL, VEEYAPURAM, HARIPADU, KARTIKAPALLY
           TALUK, ALAPPUZHA-690 514.

     3     THE MANAGER, NEW INDIA INSURANCE COMPANY LTD.,
           DIVISIONAL OFFICE, BEACH ROAD, KOLLAM-691 001.

           R1, R3 BY ADV. STANDING COUNSEL

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON
03.02.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 RP.No.932 OF 2020 IN OP (MAC). 137/2018

                                ..2..




                               ORDER

Dated this the 3rd day of February 2021

The original petition was dismissed noting that I.A. No.

1852 of 2017 filed by the petitioner to receive additional

document cannot be accepted without reviewing the award.

In fact, I.A. No. 1852 of 2017 was an application to review the

award also. In such circumstances, this review petition is

allowed. The original petition is restored to file.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR RP.No.932 OF 2020 IN OP (MAC). 137/2018

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT IN OP(MAC)108/2018 DATED 4.12.2019 OF THE HON'BLE HIGH COURT.

 
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