Y.Sankaranarayana Pillai vs Yop.Kunjan Pillai
2023 Latest Caselaw 4045 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                       RP NO. 269 OF 1998
 AGAINST THE ORDER/JUDGMENT IN OP 15440/1997 OF HIGH COURT
                             OF KERALA
REVIEW PETITIONER:

         Y.SANKARANARAYANA PILLAI
         BY ADV SRI.K.R.KURUP


RESPONDENT:

         YOP.KUNJAN PILLAI
         BY ADVS.
         SRI.T.M.ABDUL LATHEEF
         SRI.K.BALAKRISHNAN
         SRI.K.P.DANDAPANI SR.
         SRI.V.GIRI
         SRI.PIRAPPANCODE V.SREEDHARAN NAIR
         SRI.P.B.SURESH KUMARQUILON


         BY SR.GP.SRI.T.K.SHAJAHAN



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
30.03.2023,   THE    COURT   ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP No. 269 OF 1998

                                     2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                          RP No.269 of 1998
                        ------------------
                 Dated this the 30th day of March, 2023


                                ORDER

Learned counsel for the parties submit that they do not have any

instructions in the matter. At this distance of time, there is no likelihood

of the reliefs sought in the above case surviving. Accordingly, the

review petition is closed without prejudice to the right of the parties to

file an application seeking restoration, if there is anything surviving for

consideration on the basis of the cause of action urged in the above

case.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/30.3.2023