Kerala High Court
Mohammed Mubarak.K.V vs New India Assurance Company Ltd on 1 February, 2021
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942
RP.No.595 OF 2020 IN MACA.NO.1357/2019
AGAINST THE JUDGMENT IN MACA NO.1357/2019(D) OF HIGH COURT
OF KERALA
REVIEW PETITIONER/APPELLANT/CLAIMANT:
MOHAMMED MUBARAK.K.V,
AGED 42 YEARS,
S/O. ABDUL MAJEED, RESIDING AT NOOR MANSIL,
PULLUMKUNNU, P.O VAIDYARANGADI, RAMANATTUKARA,
KOZHIKODE,PIN-673 633
BY ADV. SRI.AVM.SALAHUDIN
RESPONDENT/RESPONDENT/RESPONDENT:
NEW INDIA ASSURANCE COMPANY LTD.
TRIVANDRUM DO, 11 FLOOR, REMA PLAZA, NEAAR
AYYAPPAN COIL, SS COIL ROAD, THAMPANOOR-695
023, REPRESENTED BY BRANCH MANAGER
ADV.SRI.JOY JOSEPH
THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON
01.02.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
R.P. NO.595 OF 2020
IN
MACA NO.1357 of 2019
2
Review Petition No.595 of 2020
in
M.A.C.A. No.1357 of 2019
---------------------------------------------------------
ORDER
The learned counsel for the review petitioner seeks permission to withdraw the review petition. In the light of the permission sought by the learned counsel for the review petitioner, the review petition is dismissed as withdrawn.
Sd/-
P.B.SURESH KUMAR JUDGE YKB