V.Madhusoodanan vs Ibp Co. Ltd
2021 Latest Caselaw 13976 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
 TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                   RP NO. 634 OF 2014
  AGAINST THE JUDGMENT IN RSA 560/2012 OF HIGH COURT OF
                    KERALA, ERNAKULAM
REVIEW PETITIONERS/APPELLANTS:

   1     V.MADHUSOODANAN
         S/O. VASUDEVAN, RESIDING AT VADAKKAYIL, POST
         VALAYAM, VATAKARA TALUK, KOZHIKODE DISTRICT,
         PIN-673 517.

   2     A. BEENA
         D/O. KUNHICHATHU VAIDYAR, RESIDING AT KAUSHALYA
         NIVAS, AMBALAKULANGARA, KAKKATTIL, VATAKARA
         TALUK, KOZHIKODE DISTRICT, PIN-673 611.

        BY ADVS.
        SRI.T.KRISHNAN UNNI (SR.)
        SRI.K.C.KIRAN
        SMT.MEENA.A.
        SRI.SAJU.S.A
        SRI.VINOD RAVINDRANATH



RESPONDENTS/RESPONDENTS:

    1    IBP CO. LTD
         IBP HOUSE, 34A, NIRMAL CHANDRA STREET DISTRICT,
         CALCUTTA-700 013, REPRESENTED BY ITS MANAGING
         DIRECTOR.

    2    IBP CO. LTD.
         REPRESENTED BY ITS DIVISIONAL MANAGER, AJITH
         KUMAR NAIR, S/O. S.K.NAIR, DIVISIONAL OFFICE,
         RBG ARCADE, CHEROOTY ROAD, CALICUT-673 032.
 RP NO.634/2014
     in
RSA No.560/2012

                                     ..2..

     3       INDIAN OIL CORPORATION LIMITED,
             INDIAN OIL BHAVAN, G9, ALIYAWARJUNG MARG, BANDRA
             EAST, MUMBAI-51.

     4       INDIAN OIL CORPORATION LIMITED
             REPRESENTED BY ITS SENIOR DIVISIONAL RETAIL
             SALES MANAGER, KOZHIKODE DIVISIONAL OFFICE,
             INDIAN OIL CORPORATION.

            BY ADVS.
            SRI.P.GOPAKUMARAN NAIR




         THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.07.2021,       THE   COURT   ON    THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP NO.634/2014
     in
RSA No.560/2012

                                   ..3..




                               ORDER

When this review petition has come up for

admission, the learned counsel for the

petitioners/appellants submitted that the review petition

is not pressed. The submission is recorded.

2. Recording the submission, the review petition

stands dismissed as not pressed.

No costs.

Sd/-

N. ANIL KUMAR, JUDGE

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