CMJ GRANITES Vs. ANISH GEORGE

JUDGEMENT

(1.) Writ petition was disposed of by judgment dated 29th September, 2010 directing the second respondent to consider Ext.P5, when orders are passed on the application made by the review petitioner for license.

(2.) Review petitioner seems to be aggrieved mainly on an allegation in Ext.P5 representation regarding the finding arrived at by the Civil Court in its order in I.A No.853/2010 in O.S No.133/2010, which is Ext.P2 in the writ petition. He submits that in the light of Annexures II and III produced along with the review petition, the said averment in Ext.P5 should not influence the second respondent and that the matter is considered as directed.

(3.) This Court has only directed the second respondent to consider Ext.P5. When the matter is considered as directed, it is open to the petitioner to make available to second respondent Annexures II and III also, so the second respondent can take note of those documents alsoand pass orders in the matter.