P YOOSUF Vs. CHIEF MANAGER

JUDGEMENT

(1.) These review petitions arise out of the common judgment of this Court dated 12.1.2017 in W.A.Nos.2467 and 2470 of 2016. The said writ appeals were filed challenging the judgment of the learned Single Judge dated 6.7.2016 in W.P.(C)Nos.27696 of 2015 and 31084 of 2015. The said writ appeals were dismissed by the judgment dated 12.1.2017, declining interference on the judgment of the learned Single Judge. Now, the petitioner is before this Court in these Review Petitions, contending that there is error apparent on the face of the record, warranting review of the said judgment dated 12.1.2017.

(2.) On 9.3.2017, when these Review Petitions were listed for admission, it was brought to the notice of this Court by the learned Standing Counsel for the respondent Bank that, during the pendency of these review petitions, the petitioner approached this Court in W.P.(C)No.5833 of 2017 seeking for an order directing the respondent Bank to fix the total liability and to allow a breathing time for payment, until the disposal of these review petitions, which ended in dismissal by the judgment of the learned Single Judge dated 21.2.2017. Taking note of the said submission, these review petitions are listed today along with the judges' papers in W.P.(C) No.5833 of 2017.

(3.) We heard the arguments of learned counsel for the petitioner/appellant and also the learned Standing counsel for the respondent Bank.