Dlf Home Developers Limited vs Kalyan Silks Trichur Private Limited
2025 Latest Caselaw 1116 Ker

Kerala High Court

Dlf Home Developers Limited vs Kalyan Silks Trichur Private Limited on 17 July, 2025

Author: T.R.Ravi

Bench: T.R.Ravi

RP NO. 878 OF 2025

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                                                            2025:KER:53100

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

     THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947

                         RP NO. 878 OF 2025

     AGAINST THE JUDGMENT DATED 29.10.2024 IN OP(ATE) NO.33 OF

2024 OF HIGH COURT OF KERALA

REVIEW PETITIONER/RESPONDENT:

            DLF HOME DEVELOPERS LIMITED
            9TH FLOOR, DLF CENTRE, SANSAD MARG,
            NEW DELHI, PIN 110001 REPRESENTED BY
            AUTHORIZED SIGNATORY SMT. REVATHY.G.


            BY ADVS.
            SHRI.M.GOPIKRISHNAN NAMBIAR
            SHRI.K.JOHN MATHAI
            SRI.JOSON MANAVALAN
            SRI.KURYAN THOMAS
            SHRI.PAULOSE C. ABRAHAM
            SHRI.RAJA KANNAN
            SMT.POOJA MENON



RESPONDENT/PETITIONER:

            KALYAN SILKS TRICHUR PRIVATE LIMITED
            HAVING ITS REGISTERED OFFICE AT 4/621/2,
            KURIACHIRA P.O., THRISSUR
            REPRESENTED BY ITS MANAGING DIRECTOR
            T. P SEETHARAMAN, PIN - 680 006


            SRI. ASWIN GOPAKUMAR.


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
17.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 878 OF 2025

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                                                        2025:KER:53100



                             T.R.RAVI.J
                  ------------------------------------
          RP.No.878 of 2025 in OP(ATE) No.33 of 2024
                 -------------------------------------
              Dated this the 17th day of July, 2025

                                 ORDER

In view of the memo filed by the counsel for the

petitioner, the review petition is dismissed as withdrawn with

liberty to the petitioner to file a fresh review petition in the

same cause of action.

Registry is directed to return the certified copy to the

counsel for the petitioner.

Sd/-

T.R.RAVI JUDGE sn RP NO. 878 OF 2025

2025:KER:53100

PETITIONER'S ANNEXURES

Annexure A TRUE COPY OF THE JUDGMENT DATED 27.05.2025 IN R.P. NO. 283 OF 2025 Annexure B TRUE COPY OF THE REFERENCE ORDER DATED 09.06.2025 IN O.P.(ATE) NO. 3 OF 2024