V.R. PATTABIRAMAN Vs. R. PRABHU

JUDGEMENT

(1.) These Review Applications have been filed to review the Common Order, dtd. 12/2/2019 made in C.M.A. No.2834 of 2018 and C.R.P.(NPD) No.3819 of 2018 passed by this Court.

(2.) The Petitioner in C.R.P. No.3819 of 2018 as well as C.M.A. No.2834 of 2018 has preferred these Review applications by contending that there is an error apparent on the face of the record in the Common Order passed by this Court. It is further stated that this Court did not consider the mandate under Order 5, Rule 19 of Code of Civil Procedure (in short C.P.C.), in its proper perspective, which led to dismissal of the C.R.P. No.3819 of 2018 as well as C.M.A. No.2834 of 2018 and it warrants a review.

(3.) Notice has been served on the learned Counsel for the Respondent in the C.R.P.(NPD) No.3819 of 2018 and C.M.A. No.2834 of 2018.