Kerala High Court
K.G.Rajasekharan Pillai vs M.A Ramarajan on 27 June, 2024
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
Thursday, the 27th day of June 2024 / 6th Ashadha, 1946
MJC NO. 50 OF 2017
AR 26/2016 OF HIGH COURT OF KERALA, ERNAKULAM
APPLICANTS:
K.G. RAJASEKHARAN PILLAI, S/O. GOPALAPILLA, SOUPARNIKA-28,
RIVERDALE, EROOR P.O., COCHIN - 682306.
BY ADV. MOOSA E.S.
OPPOSITE PARTIES:
1. M.A. RAMARAJAN, S/O. ACHUTHAN, MATHURAKUNNEL (H), NADUKANI P.O.,
KOTHAMANGALAM - 686691, ERNAKULAM DISTRICT.
2. M.A. VIDHYADARAN, S/O. ACHUTHAN, MATHURAKUNNEL (H), NADUKANI P.O.,
KOTHAMANGALAM - 686691, ERNAKULAM DISTRICT.
3. K.P. PUSHPAVALLY, W/O. M.A. RAMARAJAN, S/O. ACHUTHAN, MATHURAKUNNEL
(H), NADUKANI P.O., KOTHAMANGALAM - 686691, ERNAKULAM DISTRICT.
BY ADVS. M.R. MINI, K. RAMACHANDRAN
This Miscellaneous jurisdiction case having come up for orders on
27.06.2024, upon perusing this Court's order dated 09.01.2017, the court
on the same day passed the following:
P.B.SURESH KUMAR, J.
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M.J.C No.50 of 2017
in
Arbitration Request No.26 of 2016
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Dated this the 27th day of June, 2024
ORDER
Having regard to the averments made in the affidavit filed in support of the MJC, I deem it appropriate to set aside the order dismissing the arbitration request for default. Accordingly, the MJC is allowed and the arbitration request is restored to file.
Registry is directed to list the arbitration request for hearing as per roster.
Sd/-
P.B.SURESH KUMAR, JUDGE.
YKB 27-06-2024 /True Copy/ Assistant Registrar