The Managing Committee Of ... vs Rupesh K
2023 Latest Caselaw 1603 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                          RP NO. 829 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 15602/2022 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

            THE MANAGING COMMITTEE OF PALLIKKUNNU SERVICE
            CO-OPERATIVE BANK LTD. NO.C.350
            REPRESENTED BY PRESIDENT, CHALAD P.O., KANNUR-670014.

            BY ADV P.N.MOHANAN



RESPONDENTS:

    1       RUPESH K.
            KALLALATHIL HOUSE, CHALAD P.O., KANNUR-670014.

    2       B.K.HARIS,
            BATTAKKANDI HOUSE, CHALAD P.O., KANNUR-670014.

    3       MADHAVRAO SCINDIA HOSPITAL,
            REPRESENTED BY ITS CHAIRMAN, TALAP, KANNUR-670002.

            SRI.M.SASINDRAN
            SMT.C.S.RAJANI


     THIS   REVIEW   PETITION    HAVING    COME   UP   FOR   ADMISSION   ON
20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 829 OF 2022
                              2


                            ORDER

The learned counsel on both sides stated in unison that

the issues in this case have already been answered by this

Court in RP No.830/2022.

In the afore circumstances, following the order of this

Court in RP No.830/2022, this RP will also stand closed.

Sd/- DEVAN RAMACHANDRAN JUDGE stu RP NO. 829 OF 2022

APPENDIX OF RP 829/2022

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE ORDER DATED 30.6.2015 IN STC 1132/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, KANNUR.

Annexure A2 A TRUE COPY OF THE RESOLUTION NO.13(2) DATED 26.12.2021 OF THE GENERAL BODY.