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Judgment
7 paragraphs · 100 words
Kurian Joseph, C.J.
CMP(M) No. 397 of 2010.
1.
Delay in filing the Review Petition is condoned. The application is disposed of.
CMP No. 447 of 2010.
2.
Allowed. The application is disposed of.
Civil Review No. 45 of 2010.
3.
The only prayer in the Review Petition is that the representation should be disposed of by the third Respondent instead of the second Respondent as directed in the judgment dated 11.3.2010. The petition is not opposed. Therefore, the petition is disposed of making it clear that Annexure P-5 and Annexure P-C (representations), shall be decided by the third Respondent.