Salma M Basheer vs State Bank Of India
2021 Latest Caselaw 22128 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                           RP NO. 717 OF 2021
 AGAINST THE JUDGMENT DATED 07.09.2021 IN WP(C) 4515/2021 OF HIGH
                       COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER :

            SALMA M BASHEER,
            AGED 44 YEARS,
            W/O. SHIHABUDHEEN HAMEED, ISHAS,
            EDAVA P.O, THIRUVANANTHAPURAM DISTRICT-695 311.

            BY ADV J.S.AJITHKUMAR


RESPONDENT/S:

    1       STATE BANK OF INDIA ,
            REPRESENTED BY ITS GENERAL MANAGER OPPOSITE LMS
            COMPOUND, VELLAYAMBALAM,
            THIRUVANANTHAPURAM. 695 001.

    2       THE AUTHORIZED OFFICER,
            STATE BANK OF INDIA, RASMEC, KAZHAKOOTAM,
            LAZAR SQUARE, NEAR KULANGARA SRI. KRISHNA TEMPLE,
            KAZHAKOOTAM, THIRUVANANTHAPURAM-695 582

    3       THE BRANCH MANAGER,
            STATE BANK OF INDIA, EDAVA BRANCH,
            EDAVA P.O, THIRUVANANTHAPURAM DISTRICT-695 311

    4       SMT. SARITHA BABU S,
            ADVOCATE COMMISSIONER,
            FIRST FLOOR, MAHARANI BUILDING,
            VANCHIYOOR P.O, THIRUVANANTHAPURAM-695 035.

            BY ADV R.S.KALKURA, SC


     THIS   REVIEW    PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 717 OF 2021 IN WP(C) 4515/2021
                                2

                    BECHU KURIAN THOMAS, J.
                -----------------------------------------
                  Review Petition No. 717 of 2021
                                   in
                      W.P.(C) No.4515 of 2021
                ----------------------------------------
               Dated this the 5th day of November, 2021

                               ORDER

The learned counsel for the petitioner submits that the

direction in the judgment 07.09.2021 is an error apparent on the face

of the record because the petitioner had already paid the entire

overdue amount.

2. In view of the error pointed out by the writ petitioner,

I am of the opinion that the judgment dated 07.09.2021 is liable to

be reviewed. The judgment dated 07.09.2021 is therefore recalled.

The Review Petition is allowed.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM RP NO. 717 OF 2021 IN WP(C) 4515/2021

APPENDIX OF RP 717/2021

PETITIONER'S ANNEXURE :

Annexure A1 TRUE COPY OF THE REPRESENTATION OF THE REVIEW PETITIONER TO THE 3RD RESPONDENT DATED 29.09.2021.