Kerala High Court
Kerala Water Authority vs P.T.Thomas on 4 December, 2007
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP No. 756 of 2007(A)
1. KERALA WATER AUTHORITY,
... Petitioner
Vs
1. P.T.THOMAS, CONTRACTOR,
... Respondent
2. THE EXECUTIVE ENGINEER,
3. THE FINANCE MANAGER AND CHIEF ACCOUNTS
For Petitioner :SRI.M.DINESH
For Respondent :SRI.M.PATHROSE MATTHAI (SR.)
The Hon'ble MR. Justice K.M.JOSEPH
Dated :04/12/2007
O R D E R
K. M. JOSEPH, J.
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C.M.APPLN. NO.335 OF 07
&
R.P. NO. 756 OF 2007
IN
W.P.C. NO. 13870 OF 2006 A
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Dated this the 4th December, 2007
ORDER
Even though a counter affidavit is filed opposing the application for condonation of delay, I would think that the application for condonation of delay can be allowed. Accordingly, C.M.Appl. No.335/07 is allowed.
2. As far as the Review Petition is concerned, a perusal of the Judgment would show that the Judgment was pronounced on the basis of the stand taken by the learned counsel for the petitioner, who made the submission on the basis of instructions. I further notice that even though a Writ Appeal was carried against the Judgment, it came to be dismissed as withdrawn. I do not think that the petitioner has made out a case for reviewing the Judgment. Accordingly, the Review Petition is dismissed.
K. M. JOSEPH, JUDGE kbk.