State Of Kerala vs K.B.Balachandran
2023 Latest Caselaw 4323 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                       RP NO. 104 OF 1996
 AGAINST THE ORDER/JUDGMENT IN OP 2513/1995 OF HIGH COURT OF
                             KERALA
REVIEW PETITIONER/S:

          STATE OF KERALA
          BY SRI.JOSHY THANNICKAMATTOM, GOVERNMENT PLEADER


RESPONDENT/S:

          K.B.BALACHANDRAN

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No.104 of 1996

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                          MOHAMMED NIAS. C.P.,J
                                  -----------
                               RP No.104 of 1996
                             ------------------
                      Dated this the 31st 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/31.3.2023