Baby Anto vs High Toughened Glass Llp
2021 Latest Caselaw 9762 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                          AR.No.107 OF 2020

PETITIONERS:

      1        BABY ANTO
               AGED 38 YEARS
               S/O.N.T.ANTO,MIUTTATHE HOUSE,
               ERINJERIANGADI,THRISSUR-680001.
      2        SONY.P.Y,
               AGED 36 YEARS
               S/O.YOHANNAN,PUTHUPALLIPARAMBIL HOUSE,
               ANANDAPURAM.P.O,MUKUNDAPURAM,
               THRISSUR-680305.

               BY ADVS.
               SRI.LINDONS C.DAVIS
               SMT.E.U.DHANYA

RESPONDENTS:

      1        HIGH TOUGHENED GLASS LLP
               GSTIN-32AALFH5091BIZO,3/14G,3/492,PARANNUR
               ROAD,CHOONDAL,THRISSUR,REPRESENTED BY PARTNER CUM
               MANAGER IN CHARGE,RICHARD HEILTTON,AGED 55
               YEARS,S/O.AUGUSTINE,
               MATHILAKAM HOUSE,ERANELLUR.P.O, THALAPPILLY,THRISSUR-
               680501.
      2        RICHARD HEMILTTON,
               AGED 55 YEARS
               S/O.AUGUSTINE,MATHILAKAM HOUSE,
               ERANELLUR.P.O, THALAPPILLY,THRISSUR-680501,
               DESIGNATED PARTNER CUM MANAGER IN CHARGE,HIGH
               TOUGHENED GLASSES LLP,
               GSTIN 32AALFH5091BIZO,3/14G,3/492,PARANNUR
               ROAD,CHOONDAL,THRISSUR-680502.
      3        SOJAN V AVARACHAN,
               AGED 45 YEARS
               S/O.AVARACHAN,VETTUKALLEL HOUSE,THOMMANKUTHE.P.O,
               THODUPUZHA,
               IDUKKI-685607,CHAIRMAN,HIGH TOUGHENED GLASSES
               LLP,GSTIN-32AALFH5091BIZO,3/14G,
               3/492,PARANNUR ROAD,CHOONDAL,THRISSUR-680502.

     THIS ARBITRATION REQUEST HAVING BEEN FINALLY HEARD           ON
23.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 AR.No.107 OF 2020

                                  2

                             JUDGMENT

Dated this the 23rd day of March 2021

The learned counsel for the petitioner seeks permission to

withdraw the instant petition.

This petition is therefore dismissed as withdrawn.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge AR.No.107 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I A COPY OF THE "LIMITED LIABILITY PARTNERSHIP AGREEMENT OF HIGH TOUGHENED GLASSES LLP"DATED 04.08.2018.

ANNEXURE II A COPY OF THE SUPPLEMENTAL AGREEMENT DATED 10.05.2019.

ANNEXURE III A COPY OF THE SHOW CAUSE NOTICE DATED 15.09.2020 ISSUED TO THE 1ST PETITIONER.

ANNEXURE IV A COPY OF THE SHOW CAUSE NOTICE DATED 15.09.2020 ISSUED TO THE 2ND PETITIONER.

ANNEXURE V A COPY OF THE REPLY OF 1ST PETITIONER.

ANNEXURE VI A COPY OF THE REPLY OF 2ND PETITIONER.

ANNEXURE VII A COPY OF LAWYER NOTICE DATED 22.09.2020 ISSUED ON BEHALF OF THE PETITIONERS.

ANNEXURE VIII A COPY OF THE LAWYER NOTICE DATED 07.07.2020 ISSUED ON BEHALF OF THE RESPONDENTS.

ANNEXURE IX A COPY OF THE REPLY NOTICE DATED 08.09.2020 ISSUED BY THROUGH THE COUNSEL FOR THE PETITIONERS.

ANNEXURE X A TRUE COPY OF THE A.O.P.NO.168/2020 FILED BY THE PETITIONERS HEREIN BEFORE THE HONOURABLE PRINCIPLE DISTRICT COURT,THRISSUR DATED 24.09.2020.

ANNEXURE XI A TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENTS HEREIN IN A.O.P.NO.168/2020 BEFORE THE HONOURABLE PRINCIPLE DISTRICT COURT,THRISSUR DATED 12.10.2020.

ANNEXURE XII A COPY OF THE NOTICE ISSUED TO THE PETITIONERS DATED 05.10.2020.