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LALITHAKUMARI* v. GOVERNMENT OF INDIA
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
AR NO. 179 OF 2023
APPLICANT
LALITHAKUMARI*(CORRECTED)
AGED 63 YEARS
D/O. P. RADHAMANI AMMA, TC.NO. 17/1694, POOJAPPURA, THIRUVANANTHAPURAM, PIN - 695012. (*THE NAME OF THE PETITIONER IS CORRECTED AS 'LATHIKA KUMARI' AS PER
ORDER DATED 19/01/2024 IN I.A. NO. 1/2024 IN AR 179/2023).
BY ADVS.
SABU S.KALLARAMOOLA
LEEJOY MATHEW.V.
SINDHU MATHEW
SEENA LIJO GEORGE
RAKESH LEO
SIMSAR UL HAQ K.Y
ABY GEORGE
RESPONDENTS:
1 GOVERNMENT OF INDIA
DEPARTMENT OF COMMUNICATION AND INFORMATION TECHNOLOGY,
130, DAK BHAVAN, SANSADMARG, NEW DELHI - 110001, REP. BY
ITS SECRETARY.
2 SUPERINTENDENT OF POST OFFICES,
DEPARTMENT OF POSTS, SOUTH DIVISION, FORT P.O,
THIRUVANANTHAPURAM, PIN - 695023.
BY ADV S. BIJU
THIS ARBITRATION REQUEST HAVING COME UP FOR ADMISSION ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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T.R.RAVI, J.
--------------------------------------------- AR No.179 of 2023
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Dated this the 09th day of February, 2024.
O R D E R
The dispute relates to the amount payable towards lease and other charges. The arbitration agreement is not disputed. In the above circumstances, the following orders are passed:
(a) I nominate Smt.M.A.Zohra, 1(64/2608), Alif Cottage, Vattekkatt Road, Kaloor, Kochi- 682017, as the sole Arbitrator to adjudicate and resolve the disputes and differences between the parties to this case.
(b) The Registry is directed to communicate a copy of this order to the learned Arbitrator, within a period of two weeks from today and to obtain a Statement of Disclosure from him under Section 11(8) read with Section 12(1) of the Arbitration and Conciliation Act, 1996.
(c) Once the Disclosure Statement is obtained from the learned Arbitrator, the Registry shall release the certified copy of this
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order, with a copy of the said statement appended to it, retaining the original of the same on the files of this case.
(d) The fees of the Arbitrator shall be governed by the Fourth schedule to the Arbitration and Conciliation Act, 1996.
Sd/-
T.R.RAVI
JUDGE
mpm
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APPENDIX OF AR 179/2023 PETITIONER'S ANNEXURES Annexure 1 TRUE COPY OF THE LEASE AGREEMENT DATED
22.02.2013 EXECUTED IN BETWEEN THE
APPLICANT AND RESPONDENTS.
Annexure 2 TRUE COPY OF THE REPLY DATED 12-05-2023
OF 2ND RESPONDENT.
Annexure 3 TRUE COPY OF LAWYER NOTICE DATED 08-05-2023 ISSUED ON BEHALF OF APPLICANT.
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