Sreekumar K.V vs The Kerala State Financial Enterprises ...
2024 Latest Caselaw 32877 Ker

Kerala High Court

Sreekumar K.V vs The Kerala State Financial Enterprises ... on 13 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                              2024:KER:84807

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,

                            1946

                     RP NO. 364 OF 2024

                  JUDGMENT DATED 28.11.2023

             ARISING FROM : WP(C) NO.39726/2023

REVIEW PETITIONER/PETITIONER:

           SREEKUMAR K.V, AGED 49 YEARS,
           S/O. VASUDEVAN NAMBOOTHIRI, KAIMUKKU ILLAM,
           PANACHIKKAD VILLAGE, PANACHIKKAD KARA,
           KOTTAYAM, PIN - 679335.

           BY ADVS. SHABU SREEDHARAN
           K.SHAJ



RESPONDENTS/RESPONDENTS:

    1      THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
           "BHADRATHA", MUSEUM ROAD, THRISSUR
           REPRESENTED BY ITS MANAGING DIRECTOR,
           PIN - 680020.

    2      THE MANAGING DIRECTOR
           THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
           "BHADRATHA", MUSEUM ROAD, THRISSUR,
           PIN - 680020.

    3      THE SPECIAL DEPUTY TAHSILDAR (REVENUE RECOVERY)
           THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
                                                          2024:KER:84807
RP NO.364/2024 IN WP(C)NO.39726/2023

                                       -2-


            KOTTAYAM MADUKKANI CENTRE, MUTTAMBALAM P.O.,
            KOTTAYAM, PIN - 686004.

     4      THE BRANCH MANAGER
            THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
            KOTTAYAM MADUKKANI CENTRE, MUTTAMBALAM P.O.,
            KOTTAYAM, PIN - 686004.

            SRI SALIL NARAYANAN K-SC


         THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON   13.11.2024, THE        COURT ON         THE SAME   DAY   PASSED   THE
FOLLOWING:
                                                       2024:KER:84807
RP NO.364/2024 IN WP(C)NO.39726/2023

                                       -3-


                                ORDER

After arguing this matter for some time,

the learned counsel for the petitioner sought

permission for his client to withdraw this

Review Petition with liberty to approach this

Court again appropriately.

The afore request is granted; consequently,

this Review Petition is dismissed as having been

withdrawn, reserving liberty to the petitioner

to approach this Court again with a fresh Review

Application in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv