Kerala High Court
Renjith .B vs M/S. Cholamandalam Investment And ... on 28 January, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
Tuesday, the 28th day of January 2025 / 8th Magha, 1946
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 - 691011.
BY ADVS.G.HARIHARAN,PRAVEEN.H.,K.S.SMITHA,B.R.SINDU,V.R.SANJEEV
KUMAR,AFNA V.P.,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 - 691010
This Arbitration request having come up for orders on 28.01.2025,
the court on the same day passed the following:
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.
SYAM KUMAR V.M., J.
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AR No. 265 of 2024
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Dated this the 28th day of January, 2025
ORDER
The learned counsel appearing for the respondent seeks time to file a counter affidavit as well as to produce the agreements containing the arbitration clause.
Post on 10.02.2025 as last chance. No further steps in pursuance of Annexure (2) shall be taken in the meanwhile.
Sd/-
SYAM KUMAR V. M. JUDGE NJ 28-01-2025 /True Copy/ Deputy Registrar