P.K.Sajeevan vs Ibp Co. Ltd
2022 Latest Caselaw 11078 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                       THE HONOURABLE MRS. JUSTICE M.R.ANITHA

            THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944

                                 RP NO. 632 OF 2014

         AGAINST THE ORDER/JUDGMENT IN RSA 545/2012 OF HIGH COURT OF KERALA

REVIEW PETITIONER/APPELLANTS:

     1         P.K.SAJEEVAN
               S/O.KUNHIRAMAN, RESIDING AT THEYIKANDI THAZHEKUNIYIL HOUSE,
               KARIYAD AMSOM AND DESOM, THALASSERY TALUK, KANNUR DISTRICT.
     2         THUNDIYIL FOUMIDA
               D/O.ABOOBACKER HAJI, RESIDING AT THUNDIYIL HOUSE, PULLAYAVU
               PARAKKADAVU, KOZHIKODE DISTRICT.
               BY ADVS.
               SRI.T.KRISHNAN UNNI (SR.)
               SRI.K.C.KIRAN
               SMT.MEENA.A.
               SRI.SAJU.S.A
               SRI.VINOD RAVINDRANATH


RESPONDENTS/RESPONDENTS:

     1         IBP CO. LTD.
               IBP HOUSE,34A, NIRMAL CHANDRA STREET DISTRICT, CALCUTTA-700 013,
               REPRESENTED BY ITS MANAGING DIRECTOR.
     2         IBP CO. LTD.
               REPRESENTED BY ITS DIVISIONAL MANAGER, AJITH KUMAR NAIR,
               S/O.S.K.NAIR, DIVISIONAL OFFICE, RBG ARCADE, CHEROOTTY ROAD,
               CALICUT-673 032.
     3         INDIAN OIL CORPORATION LIMITED
               INDIAN OIL BHAVAN, G9, ALIYAWARJUNG MARG, BANDRA EAST, MUMBAI-51.
     4         INDIAN OIL CORPORATION LIMITED
               REPRESENTED BY ITS SENIOR DIVISIONAL RETAIL SALES MANAGER,
               KOZHIKODE DIVISIONAL OFFICE, INDIAN OIL CORPORATION.
               BY ADVS.

               SRI.P.GOPAKUMARAN NAIR



      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 03.11.2022, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P.No.632/2014 IN R.S.A.No.545 of 2012

                                      2




                              O R D E R

It is reported by the learned counsel for the review

petitioners that parties have informed that the matter has been

settled and prayed that the review petition may be dismissed as

not pressed.

Accordingly, R.P.No.632/2014 in R.S.A.No.545 of 2012 is

dismissed as not pressed.

Sd/-

                                          M.R.ANITHA
SHG                                         JUDGE