Amrutha Associates Having Its ... vs K.E.C. International Limited
2021 Latest Caselaw 14460 Ker

TR.P(C) NO. 109 OF 2020


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
           TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                               TR.P(C) NO. 109 OF 2020
  AGAINST THE ORDER/JUDGMENT IN OS 148/2019 OF PRINCIPAL MUNSIFF COURT,
                                       KANNUR
PETITIONER:

              AMRUTHA ASSOCIATES HAVING ITS REGISTERED OFFICE AT JANAKI
              SADANAM, PARUMALA, PATHANAMTHITTA - 689 626, REPRESENTED BY
              ITS PROPRIETOR MOHANAN NAIR, AGED 59 YEARS, S/O.VASUDEVAN
              NAIR, JANAKI SADANAM, PARUMALA, PATHANAMTHITTA, KERALA - 689
              626.
              BY ADV K.SHAJ


RESPONDENT:

       1      K.E.C. INTERNATIONAL LIMITED,
              HAVING ITS REGISTERED OFFICE AT RPG HOUSE, 463, DR.ANNIE
              BESANT ROAD, WORLI, MUMBAI - 40003.

       2      THE KERALA STATE ELECTRICITY BOARD,
              REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
              PATTOM P.O.,THIRUVANANTHAPURAM - 695 033.

OTHER PRESENT
            ADV. SUDHEER GANESH KUMAR R-STANDING COUNSEL FOR R2


THIS   TRANSFER     PETITION     (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 109 OF 2020
                                    2




                               ORDER

Dated this the 13th day of July 2021

Learned Counsel for the petitioner submits that

the parties have settled their disputes, and seeks

permission to withdraw the transfer petition.

Accordingly, the transfer petition is dismissed as

withdrawn.

Sd/-

V.G.ARUN

JUDGE NB/13.7.21 TR.P(C) NO. 109 OF 2020

APPENDIX OF TR.P(C) 109/2020

PETITIONER'S ANNEXURE

ANNEXURE A1 A TRUE COPY OF THE PLAINT IN O.S.NO.148/2019 ON THE FILES OF THE MUNSIFF'S COURT, KANNUR.

ANNEXURE A2 A TRUE COPY OF THE PLAINT IN O.S.NO.31/2019 ON THE FILES OF THE SUB COURT, NORTH PARAVUR.

ANNEXURE A3 A TRUE COPY OF THE PETITION UNDER SECTION 8 OF THE ARBITRATION AND CONCILIATION ACT, FILED BY THE SECOND RESPONDENT IN O.S.NO.148/2019 ON THE FILES OF THE MUNSIFF'S COURT, KANNUR.

ANNEXURE A4 A TRUE COPY OF THE PETITION UNDER SECTION 8 OF THE ARBITRATION AND CONCILIATION ACT, FILED BY THE SECOND RESPONDENT O.S.NO.31/2019 ON THE FILES OF THE SUB COURT,NORTH PARAVUR.

RESPONDENT'S ANNEXURE: NIL

True Copy P.A to Judge