Ratheesh N.K vs M/S.Muthoot Vehicles And Asset ...
2022 Latest Caselaw 7318 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        RP NO. 634 OF 2015

 AGAINST THE JUDGMENT DATED 04.06.2014 IN OPC NO.1286/2015
                   OF HIGH COURT OF KERALA
REVIEW PETITIONERS/ PETITIONERS:

    1    RATHEESH N.K.,
         AGED 31 YEARS,
         S/O.RAGHAVAN, NAMBATTUKUNI HOUSE,
         VIYOOR AMSOM,KOLLAM P.O,
         KOYILANDY TALUK, KOZHIKODE DISTRICT.

    2    RADHA N.K. WO.RAGHAVAN,
         AGED 55 YEARS,
         NAMBATTUKUNI HOUSE, VIYOOR AMSOM,
         KOLLAM P.O, KOYILANDY TALUK,
         KOZHIKODE DISTRICT.

         BY ADVS.     SRI.M.R.VENUGOPAL
                      SMT.DHANYA P.ASHOKAN


RESPONDENT/RESPONDENT:

         M/S.MUTHOOT VEHICLES AND ASSET FINANCE LTD.
         OPP. SARITHA THEATER,
         ARYAN TOWER, ERNAKULAM,
         REPRESENTED BY ITS P.A. HOLDER VIPIN DAS.

         BY ADVS.     SRI.C.S.MANILAL
                      SRI.S.NIDHEESH


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
23.06.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.P.No.634/2015

                                  -:2:-




                  Dated this the 23rd day of June,2022

                             ORDER

The learned counsel appearing for the review

petitioners submits that the review petition may be

dismissed as not pressed. He also submits that the

review petitioners are not able to adhere to the

conditions in the memorandum of settlement.

In the light of the said submission, this review

petition is dismissed as not pressed.

Sd/-

                                          C.S.DIAS,JUDGE

DST/23.06.22                                             //True copy/

                                                         P.A.To Judge