Manco Foods vs Amal Chackochen
2022 Latest Caselaw 1163 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                             &
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                    ARB.A NO. 3 OF 2020
   AGAINST THE ORDER 01.02.2020 IN I.A.NO.3 OF 2020 AND
  I.A.NO.9183 OF 2019 OF THE DISTRICT COURT IN CMA(Arb)
                        1736/2019
APPELLANTS/RESPONDENTS IN C.M.A.(ARB):

    1     M/S MANCO FOODS,
          VAZHAKULAM-686670, MUVATTUPUZHA, ERNAKULAM
          DISTRICT, REPRESENTED BY ITS MANAGING PARTNER
          JOSE THOMAS.
    2     JOSE THOMAS,
          AGED 61 YEARS, S/O. THOMAS, PERUMBILLIKUNNEL
          HOUSE, VAZHAKULAM-686670, MUVATTUPUZHA,
          ERNAKULAM DISTRICT.
    3     M.P. BABU,
          AGED 63 YEARS,
          PACHAYAPPAR ROAD, MOGAPAIR EAST, CHENNAI-37.
          BY ADVS.
          JOSEPH MARKOSE (SR.)
          SRI.ABRAHAM JOSEPH MARKOS
          SRI.ISAAC THOMAS
          SRI.P.G.CHANDAPILLAI ABRAHAM
          SHRI.VIPIN ANTO H.M.
          SHRI.ALEXANDER JOSEPH MARKOS
          SHRI.SHARAD JOSEPH KODANTHARA


RESPONDENT/PETITIONER IN C.M.A.(ARB):

          MR.AMAL CHACKOCHEN,
          AGED 29 YEARS, S/O. LATE V.P. CHACKOCHEN,
          VETTIYANKAL HOUSE, MULLAPUZHACHAL HOUSE,
          VAZHAKULAM-686670.
 ARB.A NO. 3 OF 2020             2



          BY ADVS.
          BOBBY GEORGE
          JOJO T.ZACHARIAS
          JOY C. PAUL


     THIS    ARBITRATION     APPEALS   HAVING   COME   UP   FOR
ADMISSION ON 27.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 ARB.A NO. 3 OF 2020                   3




             P.B.SURESH KUMAR & C.S.SUDHA, JJ.
              -----------------------------------------------
               Arbitration Appeal No.3 of 2020
              -----------------------------------------------
           Dated this the 27th day of January, 2022.


                              JUDGMENT

The learned counsel for the appellants submits that the

arbitration appeal is not pressed. In the light of the submission

made by the learned counsel for the appellants, this appeal is

dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn