PRADEEP KUMAR VENILAL Vs. JAYWANTHI K KAPADIA

JUDGEMENT

(1.) This petition is filed seeking review of the judgment dtd. 16/2/2021 passed by the Division Bench of this Court in RFA.No.1539/2011.

(2.) The learned Senior Counsel for the petitioner on instructions submits that no ground is made out to recall the aforesaid judgment and decree passed in R.A.No.1539/2011 as the shares have rightly been determined by the Division Bench of this Court while deciding the appeal. The aforesaid submission of the learned Senior Counsel as also the appreciation for the fair stand taken by the learned Senior Counsel is placed on record.

(3.) Accordingly, the review petition is dismissed. Consequently, the review application filed on behalf of respondent No.1 is also rejected.