Mrs. Philomina Varkey vs Union Bank Of India
2024 Latest Caselaw 30029 Ker

Kerala High Court

Mrs. Philomina Varkey vs Union Bank Of India on 22 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

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RP No. 1091 OF 2024

                                                    2024:KER:78694

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE D. K. SINGH
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
                      RP NO. 1091 OF 2024
        AGAINST THE JUDGMENT DATED 04.09.2024 IN WP(C)

        NO.31216 OF 2024 OF HIGH COURT OF KERALA

REVIEW PETITIONER/PETITIONER:

         MRS. PHILOMINA VARKEY
         AGED 52 YEARS
         W/O MR. VARKEY JOSEPH KOYICKAL HOUSE,
         MANJALLOOR, VAZHAKULAM, MUVATTUPUZHA,
         ERNAKULAM, PIN - 686670


         BY ADV E.A.BIJUMON

RESPONDENT/RESPONDENT:

         UNION BANK OF INDIA
         (REPRESENTED BY AUTHORIZED OFFICER) ARAKUZHA
         BRANCH, MUVATTUPUZHA – PANDAPILLY ROAD,
         ARAKUZHA P.O, ERNAKULAM –, PIN - 686672


         BY ADVS.
         ASP.KURUP
         SADCHITH.P.KURUP
         C.P.ANIL RAJ
         SIVA SURESH
         B.SREEDEVI
         ATHIRA VIJAYAN



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
22.10.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
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RP No. 1091 OF 2024

                                                             2024:KER:78694

                          D. K. SINGH, J.
                         --------------------------
                        RP No. 1091 of 2024
                           -------------------------
               Dated this the 22nd day of October, 2024

                             JUDGMENT

1. The present Review Petition has been filed seeking review

of the Judgment dated 04.09.2024 passed in W.P.(C) No. 31216 of

2024.

2. This Court does not find that there is any error of law or fact

apparent on the face of record which requires this Court to review

the said Judgment. Hence, the present Review Petition is hereby

dismissed.

Sd/-

D. K. SINGH JUDGE Svn