Prathapa Chandran M.S vs The Senior Manager, Canara Bank
2023 Latest Caselaw 4325 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. 843 OF 2004
AGAINST THE ORDER/JUDGMENT IN WPC 28111/2004 OF HIGH COURT OF
                            KERALA
REVIEW PETITIONER:

          PRATHAPA CHANDRAN M.S.
          AGED 39, S/O. SANKARA MENON,
          PARAYIL HOUSE,, EROOR P.O.,
          THRIPUNITHURA.
          BY ADVS.
          SRI.K.R.SACHIDANANTHAN
          SRI.RENJITH B.MARAR


RESPONDENTS:

    1     THE SENIOR MANAGER, CANARA BANK
          THRIPUNITHURA BRANCH, ERNAKULAM.
    2     THE DEBT RECOVERY TRIBUNAL
          (LAKSHWADEEP & KERALA, ERNAKULAM.)
          BY ADV SRI.P.GOPINATH MENON, SC, CANARA BANK



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No.843 of 2004

                                      2




                        MOHAMMED NIAS. C.P.,J
                                -----------
                             RP No.843 of 2004
                           ------------------
                    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