Sudha P vs The Ambalapara Service ...
2022 Latest Caselaw 714 Ker

RP No.346/2020                               1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                           &
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
                 Friday, the 14th day of January 2022 /24th Pousha, 1943
                             RP NO. 346 OF 2020 IN WA 8/2019

          AGAINST THE JUDGEMENT DATED 08.02.2019 IN WA 8/2019 OF THIS COURT

                                          ---

   REVIEW PETITIONER/APPELLANT:

     SUDHA P., D/O.VISWANATHAN P., PANANCHIKUNNATH, MANJAKKAD, (PO) SHORANUR,

     PALAKKAD - 679121.(PARTY-IN-PERSON)

   RESPONDENTS/RESPONDENTS

    1.THE AMBALAPARA SERVICE CO-OPERATIVE BANK LTD. NO. 1512,
    AMBALAPARA,(PO) AMBALAPARA,

    PALAKKAD - 679512.

    AND TWO OTHERS


        This Review petition praying inter alia that in the circumstances
   stated in the affidavit filed along with the RP the High Court be pleased
   to:

         a) Review the judgment in WA.08 of 2019 dated 08.02.2019 restore
   the appeal on file and dispose of the same on merit.

           b) Allow oral hearing before deciding the Review Petition.

         c) Pass such other orders or directions as may be deemed fit and
   proper under the circumstances of the case.

         The petition again coming on for orders on 14/01/2022 upon perusing
   the petition and the affidavit filed in support of R.P and this court's
   order dated 10.12.2021 and upon hearing the arguments of
   SRI.P.RAMAKRISHNAN, ADVOCATE for Respondent 1, the court on the same day
   passed the following:



                                                                           P.T.O.
 RP No.346/2020                                2/2




                                      O R D E R

We have verified with the Registry and it is understood that the notice sent to the Petitioner has been returned as 'unclaimed'. Petitioner obviously is trying to evade service. Petitioner having appeared in person before this Court, it is the incumbent duty to appear on the date posted for hearing. Though we posted the matter for hearing, we are of the opinion that one more opportunity can be given to the Petitioner.

Registry shall issue a further notice to the petitioner showing the next date of posting.

Post on 18/02/2022.

14/01/2022 Sd/-K.VINOD CHANDRAN,JUDGE

Sd/-V.G.ARUN,JUDGE

14-01-2022 /True Copy/ Assistant Registrar