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For Information Purpose Only vs K.V. Krishnan
2021 Latest Caselaw 10241 Ker

Citation : 2021 Latest Caselaw 10241 Ker
Judgement Date : 25 March, 2021

Kerala High Court
For Information Purpose Only vs K.V. Krishnan on 25 March, 2021
RP 292/2021                                    1/1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                    Thursday,the 25th day of March 2021/4th Chaithra, 1943
                RP No.292/2021 in RP No.367/2020 in WP(C) 15664/2019(G)

              For information purpose only
REVIEW PETITIONER/REVIEW PETITIONER/PETITIONER

       K.V. KRISHNAN,,AGED 67 YEARS,S/O LATE VELUKUTTY, KATTOOR HOUSE,
       PARAKKAD, ARIMBOOR P.O., THRISSUR-680 620.



RESPONDENTS/RESPONDENTS/RESPONDENTS
       1.THE AUTHORISED OFFICER,THRISSUR URBAN CO-OPERATIVE BANK
       LTD.NO.87, HEAD OFFICE, MISSION QUARTERS,
       THRISSUR-680 001.

       2.THE MANAGER,THRISSUR URBAN CO-OPERATIVE BANK LIMITED NO.87,
       MUNDOOR BRANCH, THRISSUR-680 541.

    This Review Petition praying that in the circumstances stated in the RP the High Court be
pleased to review the Order dated 21-07-2020 in Review Petition No.367 of 2020 on the files
on this Honourable Court, in the interest of justice.

 This Review Petition again coming on for admission upon perusing the petition and this
court's order dated 21-07-2020 in RP and this court's judgment dated 10-06-2019 in WP(C)
and upon hearing the arguments of M/S P.K.PRIYA, Advocate for the petitioner in RP/WP(C)
and of DEVAPRASANTH.P.J for respondents in RP/WP(C) , the court passed the following:
                                           ORDER

Post on 31-03-2021. Bank will maintain status quo as on today until then. Handover.

25-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

 
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