Kerala High Court
The Travancore Cements Employees vs Ramachandran Nair E.V on 30 March, 2009
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP.No. 90 of 2008(V)
1. THE TRAVANCORE CEMENTS EMPLOYEES
... Petitioner
Vs
1. RAMACHANDRAN NAIR E.V.
... Respondent
2. THE INSPECTOR OF CO-OPERATIVE SOCIETIES
3. THE ASSISTANT REGISTRAR OF CO-OPERATIVE
For Petitioner :SRI.ASOK M.CHERIAN
For Respondent :SMT.PRABHA R.MENON
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :30/03/2009
O R D E R
THOTTATHIL B.RADHAKRISHNAN, J.
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R.P.No.90 OF 2008
IN
W.P(C).No.23491 OF 2007
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Dated this the 30th day of March, 2009
O R D E R
Though on 25.1.2009 I have admitted this review petition taking note of the fact that the impact of the decision may affect many persons, in view of the decision in Retnavalli v. Ambalapadu Service Co-operative Bank Ltd. {2005 (3) KLT 320}, which stands affirmed by the Division Bench of this Court by judgment dated 8.8.2008 in W.A.No.1250/04, I do not find any ground to sustain this review petition. The same is accordingly dismissed.
Sd/-
THOTTATHIL B.RADHAKRISHNAN, Judge.
kkb.31/3.