M/S. Asian Techs Limited vs M/S. Delux Corporation
2022 Latest Caselaw 1165 Ker

Citation : 2022 Latest Caselaw 1165 Ker
Judgement Date : 27 January, 2022

Kerala High Court

M/S. Asian Techs Limited vs M/S. Delux Corporation on 27 January, 2022

            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. 4 OF 2012
 AGAINST THE ORDER DATED 31.08.2011 IN OPARB 102/2006 OF
             II ADDITIONAL DISTRICT COURT,ERNAKULAM
APPELLANT/PETITIONER:

            M/S. ASIAN TECHS LIMITED
            XXXVII/655.       M.G.ROAD,       COCHIN-682035.
            (AMALGAMATED AS ABAN CONSTRUCTIONS PVT. LTD,
            JANPRIYA CREST, 113, PANTHEON ROAD, EGMORE,
            CHENNAI   AND    NOW   CHANGED    AS   KIRLOSKAR
            CONSTUCTIONS AND ENGINEERS LIMITED, V.J.TOWER,
            SALIM RAJAN ROAD, GANDHI NAGAR, KOCHI-17),
            ACTING THROUGH THE AUTHORIZED SIGNATORY.
            BY ADV SRI. BASIL MATHEW


RESPONDENT/RESPONDENT:

            M/S. DELUX CORPORATION
            6/B/14, HILAND PARK, S.V.ROAD, DAHISHAR (E),
            MUMBAI-400068.
     THIS     ARBITRATION   APPEALS     HAVING     COME    UP    FOR
ADMISSION    ON   27.01.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 Arb. Appeal No.4 of 2012               2



              P.B.SURESH KUMAR & C.S.SUDHA, JJ.
               -----------------------------------------------
                 Arbitration Appeal No.4 of 2012
               -----------------------------------------------
           Dated this the 27th day of January, 2022.


                                 JUDGMENT

P.B.Suresh Kumar, J.

There was no representation for the appellant when

this matter was taken up on 19.1.2022. The matter was

accordingly adjourned to 21.1.2022. There was no

representation for the appellant on that day as well.

Nevertheless, the matter was adjourned to this date. Today

also, there is no representation for the appellant. The appeal,

in the circumstances, is dismissed for default.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.