GREENPEACE LUXURY HOMES, LLP Vs. V ANANTHA NARAYANAN

JUDGEMENT

(1.) The above Review Application has been filed by the respondent in the Original Petition on the ground that the name of the counsel had not been displayed in the Cause list and therefore the Review Petitioner was unrepresented on all the dates when the Original Petition, O.P.No.623 of 2018 was posted for hearing before this Court.

(2.) The following are the averments made in the affidavit filed in support of the Review Petition. In Paragraph No.3 of the common affidavit dated 08.011.2018 the Review Petitioner would submit as follows:

(3.) On 21.08.2018 the Court has passed the following order in the presence of the Review Petitioner: