The Post Master General vs Mathias K Thomas
2022 Latest Caselaw 7864 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                   &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
  TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                        RP NO. 558 OF 2020
   AGAINST THE JUDGMENT IN WA 1022/2014 OF HIGH COURT OF
                               KERALA
REVIEW PETITIONER/S:

    1      THE POST MASTER GENERAL
           CENTRAL REGION, KOCHI-686 501.
    2      SENIOR SUPERINTENDENT
           POSTAL DIVISON, KOTTAYAM
    3      THE POST MASTER
           VELLOOR P.O., PAMPADI KOTTAYAM
           BY ADVS.
           SMT.SINDHUMOL.T.P., CGC


RESPONDENT/S:

           MATHIAS K THOMAS
           KAVUNKAL HOUSE, VELLOOR P.O., PAMPADI, KOTTAYAM
           DISTRICT-686 501.
           ADV. P. BABU KUMAR
     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
28.06.2022,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R. P. No. 558 of 2020
                                   -2-


                           JUDGMENT

S. Manikumar, C. J.

Review petition No. 558 of 2020 is filed seeking review of the

judgment in W. A. No. 1022 of 2014 dated 30.10.2019, which was

filed against an interim order in W. P. (C) No. 19158 of 2012 dated

22.01.2014.

2. On this day, when the matter came up for hearing, Ms.

Sindhumol T. P., learned Central Government Counsel appearing for

the review petitioners, submitted that W. P. (C) No. 19158 of 2012

itself has been disposed of, and hence, seeks permission to withdraw

the review petition.

Placing on record the above, instant review petition is dismissed

as withdrawn.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE Eb ///TRUE COPY/// P. A. TO JUDGE