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Gibi Varghese vs Prakashan
2024 Latest Caselaw 30044 Ker

Citation : 2024 Latest Caselaw 30044 Ker
Judgement Date : 22 October, 2024

Kerala High Court

Gibi Varghese vs Prakashan on 22 October, 2024

                                                          2024:KER:78621

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

     TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                          CRP NO. 392 OF 2023

       AGAINST THE ORDER/JUDGMENT DATED 26.09.2023 IN EP NO.88 OF

                    2023 OF MUNSIFF COURT, VADAKARA

REVISION PETITIONER:

             GIBI VARGHESE
             AGED 51 YEARS
             W/O VARGHESE SEBASTIAN S.I, CHENIKKARA HOUSE, CC
             1415/A5 EDAPPALLY, KOCHIN, PIN - 682024

             BY ADVS.
             E.D.GEORGE
             BENET SELVAN S.




RESPONDENT:

             PRAKASHAN
             AGED 52 YEARS
             AYOTH MEETHAL HOUSE, PONMERI, AYANCHERI PANCHAYATH
             KUTTIADI, KOZHIKODE, PIN - 673542



     THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD
ON   22.10.2024,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 CRP No. 392 of 2023              :2:




                                                          2024:KER:78621


                        VIJU ABRAHAM , J.
             ===========================
                       CRP No. 392 of 2023
             ============================
             Dated this the 22nd day of October, 2024

                                 ORDER

Review petitioner has approached this Court challenging order

in EP No.88 of 2023 in OS No.535 of 2017 dated 26.09.2023,

whereby the execution petition was closed for the reason that the

judgment debtor is not in the said Amsom.

It is made clear that if the review petitioner has any grievance

the said order will not stand in her way taking appropriate

proceedings in accordance with law. Leaving such opportunity to the

petitioner, the CRP is closed.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

 
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