T.P.Vivek vs A V Varsha
2022 Latest Caselaw 6931 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         RP NO. 192 OF 2022
 AGAINST THE ORDER/JUDGMENT IN Tr.P(C) 690/2021 OF HIGH COURT OF
                                KERALA
REVIEW PETITIONER/RESPONDENT:

            VIVEK T.P.
            AGED 35 YEARS
            S/O. GOVINDAN, THALAPPAN HOUSE, MORAZHA P.O,
            TALIPARAMBA TALUK, KANNUR.
            BY ADVS.
            KARTHIK S. ACHARYA
            C.R.SANISH


RESPONDENT/PETITIONER:

            A V VARSHA,
            AGED 30 YEARS
            D/O. BALACHANDRAN ADIYODI,
            MANHATTAN LAGUNA VILLAS,
            MAROTTICHUVAD P.O, MATTOOR,
            KALADY, ERNAKULAM - 673 574
            BY ADVS.
            BASIL CHANDY VAVACHAN
            GEORGIE SIMON
            BASIL SCARIA
            ABEY GEORGE
            CHARUTHA BHAIJU


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 192 OF 2022
in Tr.P(C) 690 of 2021
                               2



                          ORDER

Dated this the 14th day of June, 2022

It is submitted by the learned counsel for the review

petitioner that the matter has been settled and there is no

necessity to proceed with the review petition further.

Submission recorded. Accordingly, this review petition

stands dismissed as withdrawn.

Sd/-

A. BADHARUDEEN JUDGE nkr