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Dr. Ajith Sebastian vs Bharath Petroleum Corporation ...
2023 Latest Caselaw 1802 Ker

Citation : 2023 Latest Caselaw 1802 Ker
Judgement Date : 1 February, 2023

Kerala High Court
Dr. Ajith Sebastian vs Bharath Petroleum Corporation ... on 1 February, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                           RP NO. 84 OF 2023
 AGAINST THE ORDER/JUDGMENT IN WP(C) 19904/2019 OF HIGH COURT OF
                                  KERALA
REVIEW PETITIONER/PETITIONER:

            DR. AJITH SEBASTIAN
            AGED 41 YEARS
            THEKKEPURACKAL HOUSE, ACHENKUNNE,
            MULAYALAM P.O, THRISSUR, PIN - 680751
            BY ADVS.
            ANEETA MARY SAJI
            KARTHIKA MARIA
            DIANA LAURANCE PAUL


RESPONDENTS/RESPONDENTS:

    1       BHARATH PETROLEUM CORPORATION LTD.
            REPRESENTED ITS CHAIRMAN AND MANAGING DIRECTOR,
            BHARAT BHAVAN, 4 AND 6, CUMIMBHOY ROAD,
            BELLARD ESTATE, P.B.NO.688,
            MUMBAI, PIN - 400001
    2       THE TERRITORY MANAGER-LPG
            BHARATH PETROLEUM CORPORATION LTD.,
            THIRUVANANTHAPURAM TERRITORY,
            P.B.NO.6, KAZHAKOOTTAM,
            THIRUVANANTHAPURAM, PIN - 695582
            SRI.M.GOPIKRISHNAN NAMBIAR

     THIS   REVIEW   PETITION   HAVING      COME   UP   FOR   ADMISSION   ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 84 OF 2023
                            2




               P.V.KUNHIKRISHNAN, J.
              ------------------------------
                  R.P.No. 84 of 2023
      ----------------------------------------------
     Dated this the 01st day of February, 2023


                        ORDER

Perused the Review petition and heard the counsel

appearing for the Review petitioner.

After hearing the counsel appearing for the Review

petitioner, I am of the prima facie opinion that, there is

nothing to review the judgment dated 22.02.2022 in

W.P.(C)No.19904 of 2019.

Therefore, this Review petition is dismissed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE RP NO. 84 OF 2023

APPENDIX OF RP 84/2023

PETITIONER ANNEXURES ANNEXURE A TRUE COPY OF REPLY DATED 30.12.2019 FILED BY THE 1ST RESPONDENT TO THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE NATIONAL SC/ST COMMISSION.

ANNEXURE B TRUE COPY OF DISTRIBUTORSHIP RENEWAL AGREEMENT DATED 09.02.2019 EXECUTED BETWEEN THE 1ST RESPONDENT AND THE PETITIONER.

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE

 
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