V.K Gireesh Kumar vs M/S. Bee Gee Communications
2023 Latest Caselaw 4014 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
 THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                        RP NO. 436 OF 2023
   AGAINST THE ORDER/JUDGMENTAR 126/2022 OF HIGH COURT OF
                              KERALA
REVIEW PETITIONER:

          V.K GIREESH KUMAR
          AGED 43 YEARS
          S/O VISWANATHA PILLAI, RESIDING AT
          KIZHAKKEKOYIKKAL, MANGARAM, KONNI P.O,
          PATHANAMTHITTA, PIN - 689691
          BY ADVS.
          NOEL JACOB
          THUSHARA JAMES


RESPONDENTS:

    1     M/S. BEE GEE COMMUNICATIONS,REGISTERED OFFICE AT
          XXVII 31 C, MULAKKARA BUILDING, NEAR BOYS HIGH
          SCHOOL, TRIPUNITHURA, ERNAKULAM REPRESENTED BY
          ITS PARTNER SHRI. BINU K PUNNOSE.
    2     M/S. SURYANSH BROADCASTING PRIVATE LIMITED
          REGISTERED OFFICE AT XI/234- B, NEAR GANDHI
          SQUARE MANEED, PIRAVOM, ERNAKULAM, REPRESENTED BY
          ITS CHIEF OPERATING OFFICER, PIN - 686664
          BY ADVS.
          RAJAN VISHNURAJ
          UTHARA A.S
          C.UNNIKRISHNAN (KOLLAM)(K/864/1994)
          VIVEK NAIR P.(K/1216/2021)
          VIJAYKRISHNAN S. MENON(K/001627/2019)
          ANANDA PADMANABHAN(K/597/2017)
          DINOOP P.D.(K/001454/2021)
          GOUTHAM KRISHNA U.B.(K/1746/2020)


THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 30.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
               ==============================
                   R.P No.436 of 2023 in
             Arbitration Request No.126 of 2022
                 ==========================
           Dated this the 30th day of March, 2023

                                  ORDER

Parties have settled their disputes in mediation.

They have entered into a memorandum of settlement

incorporating the terms. The Review Petition is

disposed of in terms thereof. The memorandum of

settlement will form part of the judgment. The Order in

the Arbitration Request will stand modified accordingly.

Sd/-

Sathish Ninan, Judge

vdv APPENDIX OF RP 436/2023

PETITIONER ANNEXURES Annexure1 TRUE COPY OF THE LETTERS ISSUED BY THE 1ST RESPONDENT FIRM CARRYING THE SIGNATURES OF BOTH THE REVIEW PETITIONER AND THE MANAGING PARTNERS, SHRI BINU K IINNNOSE Annexure II TRUE COPY OF THE COMMUNICATION ISSUED BY REGISTRAR OF FIRMS TO THE REVIEW PETITIONER DATED 22.11.2022 Annexure III TRUE COPY OF THE F`IR DATED 20/01 /2023 IN CRIME NO. 154/2023 BY THE HILL PALACE POLICE STATION