Sudheer K.H vs Subair K.H
2023 Latest Caselaw 11119 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                      RP NO. 1063 OF 2023
  AGAINST THE ORDER/JUDGMENT IN WP(C) 25313/2023 OF HIGH
                        COURT OF KERALA
REVIEW PETITIONER/5TH RESPONDENT:
          SUDHEER K.H
          AGED 42 YEARS, 105, 1ST FLOOR, FATHIMA
          APARTMENTS, MANAPPADAM JUNCTION, ALATHUR TALUK
          PALAKKAD, PIN - 678687

          BY ADVS.
          T.R.VISHNU
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD
          AMEENA MUHAMMED


RESPONDENTS/PETITIONER/RESPONDENTS 2 to 5:
    1     SUBAIR K.H
          PANAKKAPARAMBIL (H), ALATHUR P.O PALAKKAD, PIN -
          678541

    2     THE DISTRICT POLICE CHIEF, OFFICE OF THE DISTRICT
          POLICE CHIEF, YAKKARA ROAD, NEAR KSRTC BUA STAND
          PALAKKAD, PIN - 678014
    3     THE DEPUTY SUPERINTENDENT OF POLICE, OFFICE OF
          THE DEPUTY SUPERINTENDENT OF POLICE
          OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
          PALAKKAD, PIN - 678014
    4     SUPERINTENDENT OF POLICE
          OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
          PALAKKAD, PIN - 678014
    5     THE STATION HOUSE OFFICER, ALATHUR POLICE STATION
          ALATHUR POLICE STATION, PALAKKAD, PIN - 678541

OTHER PRESENT:
          SRI HRITHWIK, PP


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.10.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
  R.P.No.1063 of 2023


                                2


                    P.V.KUNHIKRISHNAN
               ---------------------
                    R.P.No.1063 of 2023
             -----------------------
             Dated this the 26th day of October, 2023

                            ORDER

The grievance of the review petitioner is that this

Court disposed the matter without hearing the review

petitioner and the name of the counsel of the review

petitioner was not in the cause list also on that day.

Therefore, this Court heard the learned counsel for the

review petitioner in detail today.

After hearing the counsel for the review petitioner, I

think that there is nothing to review the judgment. The

interest of the review petitioner is protected in the order. In

the light of the same, this review petition is closed.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

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