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[Cites 1, Cited by 4]

Kerala High Court

M/S.Hdfc Bank Limited vs Manaf Arakkaveettil on 23 April, 2015

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT:

                      THE HONOURABLE MR. JUSTICE SATHISH NINAN

               FRIDAY, THE 23RD DAY OF MARCH 2018 / 2ND CHAITHRA,1940

                                 OP(C).No. 839 of 2018
                                 ---------------------
     IA NO. 504 OF 2018 IN CMA (ARB) NO. 18 OF 2018 OF HONOURABLE
                                DISTRICT COURT, THRISSUR
                                        ----------
     PETITIONER :
     ----------

    M/S.HDFC BANK LIMITED,
    1ST FLOOR, VATTEKKAT ARCADE, MARAR ROAD,
    THRISSUR - 680 001, REPRESENTED BY ITS LEGAL MANAGER
    AND AUTHORIZED OFFICER, SHYAM MENON.H., AGED 34 YEARS,
    S/O. SHRI.P.N.H.MENON, LEGAL MANAGER, HDFC BANK LTD.,
    S.L.PLAZA, PALARIVATTOM, KOCHI.

   BY ADVS.SRI.P.PAULOCHAN ANTONY
           SRI.G.AJITH KUMAR
           SRI.S.SUNIL KUMAR (PALAKKAD)

     RESPONDENT :
     ----------

    MANAF ARAKKAVEETTIL,
    AGED 40 YEARS, ARAKKAVEETTIL HOUSE,
    CHETTIKKAD, THRITHALLOOR.P.O., THRISSUR - 680 619.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 23-03-2018,
     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


bp
27/3/2018
OP(C).No. 839 of 2018 (O)
------------------------

                                       APPENDIX

PETITIONER(S)' EXHIBITS
-----------------------

EXT.P1:           TRUE COPY OF THE BOARD RESOLUTION DATED
                  23.04.2015.

EXT.P2:           TRUE COPY OF THE INTERIM ORDER DATED 04.12.2017
                  IN I.A.NO.297/2017 IN ARB. NO-425(T)/2017 PASSED BY
                  THE HON'BLE ARBITRAL TRIBUNAL.

EXT.P3:           POSTAL ACKNOWLEDGEMENT CARD.

EXT.P4:           TRUE COPY OF THE ORDER DATED 24.02.2018 OF THE
                  HON'BLE   DISTRICT     COURT, THRISSUR      IN
                  CMA(ARB)NO:18 OF 2018.

EXT.P5:           TRUE COPY OF THE ORDER OF THE HON'BLE DISTRICT
                  COURT, THRISSUR IN I.A.NO.372 OF 2018 IN
                  CMA(ARB).NO:18 OF 2018 DATED 24.02.2018.

EXT.P6:           TRUE    COPY     OF    THE     I.A.NO.504/2018 IN
                  CMA(ARB).NO:18/2018 BEFORE THE HON'BLE DISTRICT
                  COURT, THRISSUR DATED 27.02.2018.

EXT.P7:           TRUE CERTIFIED COPY OF ORDER IN I.A.NO.504/2018 IN
                  CMA(ARB).NO:18/2018 OF THE HON'BLE DISTRICT
                  COURT, THRISSUR DATED 07/03/2018.


RESPONDENT'S EXHIBITS   :       NIL.


                                                     //TRUE COPY//


                                                     P.A. TO JUDGE

bp
26/3/2018

                    Sathish Ninan, J.
               ==========================
                  O.P(C) No.839 of 2018
             =============================
         Dated this the 23rd day of March, 2018


                                 JUDGMENT

In the arbitration proceedings, an interim order was passed by the artbitrator under Section 17 of the Arbitration and Conciliation Act, 1996 ('the Act' for short). The operative part of the order reads thus:

b