Kerala High Court
Renjith .B vs M/S. Cholamandalam Investment And ... on 4 August, 2025
2025:KER:58172
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
MONDAY, THE 4TH DAY OF AUGUST 2025 / 13TH SRAVANA, 1947
AR NO. 265 OF 2024
PETITIONER:
RENJITH .B
AGED 40 YEARS
S/O.BALACHANDRAN, RESIDING AT R.R. BHAVAN, KOTTOOR
WEST, THEKKUMBHAGAM, ERAVIPURAM P.O., ERAVIPURAM,
KOLLAM DISTRICT - 691 011.
BY ADVS.
SHRI.G.HARIHARAN
SRI.PRAVEEN.H.
SMT.K.S.SMITHA
SMT.B.R.SINDU
SRI.V.R.SANJEEV KUMAR
SMT.AFNA V.P.
SMT.REMYA MURALI
RESPONDENT:
M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD
1ST FLOOR, SURVEY NO.215/14, CRESCENT PLAZA, MADANADA,
SHAJAHANMANZIL, MANACAUD CHERI, VADAKKEVILA POST,
KOLLAM REPRESENTED BY ITS BRANCH MANAGER.,
PIN - 691 010
THIS ARBITRATION REQUEST HAVING COME UP FOR ADMISSION ON
04.08.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:58172
AR NO. 265 OF 2024
2
ORDER
1. The counsel reports that the subject matter is settled between the petitioner and the respodnent. Accordingly, the Arbitration Request is dismissed.
Sd/-
M.A.ABDUL HAKHIM JUDGE mus 2025:KER:58172 AR NO. 265 OF 2024 3 APPENDIX OF AR 265/2024 PETITIONER ANNEXURES ANNEXURE I A TRUE COPY OF THE RC STATUS OF VEHICLE BEARING REGISTRATION NO.KL-02BR-3354 ANNEXURE II A TRUE COPY OF THE NOTIFICATION OF APPOINTMENT OF SMT.S. RAJENI RAMADASS AS THE SOLE ARBITRATOR VIDE COMMUNICATION DATED 25.11.2024 ANNEXURE III A TRUE COPY OF THE NOTICE DATED 02.12.2024 SENT BY THE SMT.S. RAJENI RAMADASS, ADVOCATE TO THE PETITIONER ANNEXURE IV A TRUE COPY OF THE OBJECTION DATED 11.12.2024 SENT BY THE PETITIONER ADDRESSED TO THE RESPONDENT ANNEXURE V A TRUE COPY OF THE PRE-SALE NOTICE DATED 09.06.2025 DEMANDING TO PAY A SUM OF RS. 43,24,233/- ALONG WITH OTHER CHARGES WITHIN 30 DAYS