Lions Eye Hospital vs Union Of India
2021 Latest Caselaw 6928 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                     RP.No.173 OF 2021 IN WP(C). 428/2021

     AGAINST THE JUDGMENT IN WP(C) 428/2021(C) OF HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONERS:

       1         LIONS EYE HOSPITAL
                 M/S. LIONS EYE HOSPITAL, PUTHIYIDOM (H), PAIKA
                 POOVARANI P.O, KOTTAYAM DISTRICT 686 577
                 REPRESENTED BY ITS ADMINISTRATOR, M.S RAMAKRISHNAN

       2         DR. GEORGE MATHEW,
                 MANAGING TRUSTEE, M/S. LIONSEYE HOSPITAL, PUTHIYIDOM (H),
                 PAIKA, POOVARANI P.O, KOTTAYAM DISTRICT 686 577

                 BY ADV. SRI.M.P.KRISHNAN NAIR

RESPONDENTS/RESPONDENTS:

       1         UNION OF INDIA
                 REPRESENTED BY SECRETARY, MINISTRY OF LABOUR AND EMPLOYMENT
                 GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI 110 001

       2         THE DIRECTOR,
                 EMPLOYEES STATE INSURANCE CORPORATION, NEW DELHI 110 001

       3         THE ASSISTANT DIRECTOR,
                 EMPLOYEES STATE INSURANCE CORPORATION, SUB REGIONAL OFFICE,
                 MALUS COMPLES, ST. FRANCIS CHURCH ROAD,
                 KALOOR, ERNAKULAM 682 017


OTHER PRESENT:

                 SR.GP-SRI.MATHEW GEORGE VADAKKEL
                 SRI.P.VIJAYAKUMAR -ASGI
                 SRI.T.V.AJAYAKUMAR-SC

      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 26.02.2021, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.173 OF 2021 IN WP(C). 428/2021

                                       2




                                 ORDER

After arguing this matter for some time, Sri.M.P.Krishnan

Nair, learned counsel for the petitioner sought permission to

withdraw this review petition with liberty to approach this

Court with a Contempt of Court Case.

I therefore, close this review petition reserving the afore

requested liberty to the petitioner.

SD/-

                                            DEVAN RAMACHANDRAN

rp                                                JUDGE