Suresh Babu M.K vs Manppuram Finance Limited
2022 Latest Caselaw 9398 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                          RP NO. 702 OF 2022
        AGAINST THE ORDER IN AR 78/2022 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

            SURESH BABU M.K.
            AGED 59 YEARS
            SON OF KOCHUKOCHU, MATTATHIL HOUSE, MANGANAM P.O.,
            KOTTAYAM., PIN - 686018

            BY ADV I.DINESH MENON



RESPONDENTS/RESPONDENTS IN THE WRIT PETITION:

    1       MANPPURAM FINANCE LIMITED
            KOTTAYAM, REPRESENTED BY ITS BRANCH MANAGER., PIN -
            686001

    2       MANAPPURAM FINANCE LIMITED
            CORPORATE OFFIE AT W638A MANAPPURAM HOUSE, VALAPPAD
            P.O., THRISSUR-680567 REPRESENTED BY ITS AUTHORISED
            SIGNATORY., PIN - 680567

            BY ADV ANTONY SHYJU(K/1180/2009)(BY ORDER)




     THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
RP NO. 702 OF 2022




                        Sathish Ninan, J.
                 ==============================
                       R.P.No.702 of 2022
                                in
                        A.R.No.78 of 2022
                   ==========================
             Dated this the 10th day of August, 2022

                              ORDER

Review allowed. Judgment recalled.

Sd/-

Sathish Ninan, Judge rsr

RP NO. 702 OF 2022

APPENDIX OF RP 702/2022

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE DEMAND DRAFT DATED 16.7.2022 TAKEN FROM STATE BANK OF INDIA VAKATHANAM BRANCH IN FAVOUR OF MANAPPURAM FINANCE LTD.

Annexure A2 TRUE COPY OF THE SETTLMENT REPORT OF THE MEDIATION DATED 18.7.2022.