Adani Landscapes Private Limited vs M.F.Sayed
2021 Latest Caselaw 20012 Ker

Citation : 2021 Latest Caselaw 20012 Ker
Judgement Date : 24 September, 2021

Kerala High Court

Adani Landscapes Private Limited vs M.F.Sayed on 24 September, 2021

 

 

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JUDGMENT

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P. SOMARATAN

JUDGE

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ERNAKULAM MEDIATION CENTRE (HIGH COURT HALL)

3d Floor, above SBI Mink Court bulging. ermatulam, Sochi 3)

(PH. OSB4 2562238)

The Nodal Officer.

High Court Madiatian Cantye.

Tre Registrar iudicial), High Court of Kerala. Ernakuiam

te 3 Gated edd Sh

Jb Sereere

Sub: Mediation of eatarred casas ~ Raq.

Rat. Referral Grder | ID ars

The raport of the Madiater

1. Reaorttet the Mediator, Set

, Ceey of referral order dated Qak.

% Caay af Petitions

JARS. a nN as as Oden 3 AAG A dated . 2.613} the Ho

tents,

oN ot

mible High Court of Kerala.

iy othe matter along with the

¢ herewith for infermanion and necessary action.

Yours faithfully.

wee

Node Aicer ecrnakulam Mediation Centre

Hdement Agreements

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High Court of Kerala.

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

Adan ivfrastructure & Develogers Private Limited --- Appavlant Vs.

STM F Sayed : Respondent

Mediated, matter is settiad,

Terms and conditions are attached herewith. |

Dated this the LSth day of September, 202 21.

Ady. Babukumar P Mediator Ernakulam Mediation Centre

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

Adani infrastructure & Developers Private LINhted Appellant Ys.

Respondent

MEMORANDUM OF AGREEMENT UNDER SECTION SS OF THE CODE OF CIVIL PROCEDURE READ wrrH RULES 24 & 25 DF THE CIVIL PROCEDURE (ALTERNATIVE DISPUTE

RESOLUTION) RULES, 2008: Yhe issues were settled as per the Memorandum af Understanding dated O2A08/2021 between the parties in the

Arbitration proceedings:

Memorandum Of Understanding a Demand

i. AS per the 8,68, 789/{Rupess Nintean lakh sixty

Draft No.OOS9G7 for an amount fs.t aight thousand seven hundred ninety sine any } after deducting TRS,

drawn an the Axis Bank dated 27A)@ 2071 Is handed aver to the

LIE Pe ig

git

2. The respondent handed over the Order iin WW the sttachrnant on the

property of the Annellants,

3. Phe entire dispute {9 settled and there wil mot De any further cisim each other, A copy of the Mall arrives between the parties in the

Arbitration | Proceedings | aiso attached siong with the settlement,

Dated this the ASth day of September, 2621.

Appellant A a fang Hanyy

Adan infrastructure & Bevel loners ¢ Private Limited "

Raspondent of

Rosh D Alexander K. Narayanan (Paravur

Counsel for the Appellant Counsel for the Respondent

SEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

Adant Landscapes Private Limited > Appeliant Wa, SLB Sayed > Respondent

ABV. BABUKUMAR PB

Mediated, matter is satthed, Farms and canditions are attaches herewith,

Dated this the 1th day of September, 2621, net

Adu Bal ukumar B Mediator Ernakulam Mediation Centre

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

ARS.&A Nos. 3o/2

Adani Landscapes Private Limited ; Appellant

Ve,

STLM.F Sayed > Respondent

MEMORANDUM OF AGREEMENT UNDER SECTION 89 oF THE CODE OF CIVIL PROCEDURE READ WITH RULES 24 & 25 OF THE CIVIL PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION) RULES, 2008:

The issues were settled as oer the Memorandum of Understanding dated 02/08/2021 between the parties in the Arbitration oroceedings:-

i. As per the Memorandum Of Understanding a Demand Oraft No,O03968 for an amount Rs. 36,60,47S. Rupees Thirty six lakhs sixty thousand four hundred seventy fve only } after seducting TOHS drawn on the Axis Bank dated 27/08/2021 is handed over to the

Respondants/Claimanis by the Anpellany/Pettioner/Respondent,

" eX

f3 a g » i:

t aw £ et ' 2

: --_ ' Ea oOw M When < Fe a ee PRO' ao ' ; § Fy ret ee oa Ss FAQ May pet eee PTE SF at SAO Seg cee a SESH a & & ;

: aia NY ee s 4 St OR try §

aga &. The respondent handed over the Order iting the attachment on

the property of the Ansellants,

3. The entire dispute is settled and there will net he any further clsim each other. A copy of the Mol) arrived between the parties in the

Arbitration Proceedings fs also attached aiong with the settlement,

Dated this the iSth day of Seotember, 2021.

Respandast

was " wee Te "PAG EL

Sri MF Sayed

SNarayensn (Paravur)

Caunsel far the Anneliant Counsel for the Respandaent

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

- Aaloka Real Estate Private Limited > Appellant Ws SrLMLF Sayed > Raspendent

ADV. BABUKUMAR F e

Mediaterl, matter i settiad Yerms and canditions are attached herewith.

Dated this the 15th day of September, 2021.

Ady. "'Babukumar P Mediator Ernakulam Mediation Centre

REFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

ARB.A Nos.40/2015

Aploka Real Estate Private Limited: Appellant Vg.

Sri.M.F Sayed ;- Respondent

MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE CODE DF CIVIL PROCEDURE READ WITK RULES 24 & 28 OF THE CIVIL PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION), RULES, 2008: :

The issues were settled as per the Memeorandum of Understanding dated 02/08/2021 between the parties in the Arbitration groceedings:-

i. AS per the Memorandum Of Understanding @ 'Demand Draft No. O03e86 far sn amount Qs. 21,90, 726) (lupees Bwenty one lakhs». ninty thousand seven nundreg and pyenty six arly) after deducting ToS, drawn on the Axis Bank dated 27 7YRORL is handed over to the

Respondents Claimants by the Anpellant/PatitionerRespandent,

mN $3 mF i? ;

~ x 3

on \ %

ed i AYE ee SY ° ay :

Pe Xb NS Cahssnnnnns XY Soa z ON oe es re wf . : y 3

2. The respondent handed over the Oreer Hfting the athachment on the

property of fhe Aonsllants,

3. The antire dispute is settied and there will not be any further claim [email protected] other A copy of the MoU anived between the narties in the

Arhiiration Proceedings is alsa attached along with the settiement,

Dated this the Lath day of Septe ember, 202k. fae Bee .

Appellant oy &