Oriental Insurance Company ... vs K.Bhavadasan
2021 Latest Caselaw 12511 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                      &
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        THURSDAY, THE 20TH DAY OF MAY 2021 / 30TH VAISAKHA, 1943
                            RCREV. NO. 205 OF 2020
          AGAINST THE JUDGEMENT IN RCA 51/2012 RENT CONTROL APPELLATE
                                 AUTHORITY,THRISSUR.


REVISION PETITIONER/RESPONDENTS/RESPONDENTS:


1.    M/S.ORIENTAL INSURANCE COMPANY LIMITED
      REGIONAL OFFICE, ORIENTAL HOUSE, A 25/27, ASAF ALI ROAD, NEW
      DELHI
2.    M/S ORIENTAL INSURANCE CO.LTD.,
      BRANCH OFFICE, KPN COMPLEX, SHORNUR ROAD, THRISSUR
      ADV.GEORGE CHERIAN
          ALEXY AUGUSTINE
          K.S. SANTHI
          LATHA SUSAN CHERIAN


RESPONDENT/APPELLANT/PETITIONER:


     K.BHAVADASAN, AGED 51 YEARS
     S/O. LATE K.RAMAN NAMBOODIRI, KOLATHAPALLY MANA, VADAKKEKAD,
     THRISSUR TALUK




THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON 20.05.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RCR.205/2020                               2




                                   ORDER

Ravikumar, J.

This revision petition is filed against judgment dated 20.8.2020 in

RCA No.51/2012 on the file of the Rent Control Appellate Authority,

Thrissur. A memo has been filed by the learned counsel for the petitioners

to the effect that the petitioners are not pressing the revision petition and the

revision petition may be dismissed as withdrawn. In terms of the said

memo dated 7.4.2021, this revision petition is dismissed as withdrawn.

Sd/-

C.T.RAVIKUMAR JUDGE

Sd/-

MURALI PURUSHOTHAMAN JUDGE spc/