Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sugantha N vs D.Alagesan
2023 Latest Caselaw 6853 Mad

Citation : 2023 Latest Caselaw 6853 Mad
Judgement Date : 22 June, 2023

Madras High Court
Sugantha N vs D.Alagesan on 22 June, 2023
                                                                                     CS.No.1029 of 1995


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 22.06.2023

                                                            CORAM:

                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                     CS.No.1029 of 1995

                     Sugantha N                                ...              Plaintiff

                                                            Versus

                     D.Alagesan                                ...              Defendant

                     PRAYER: Civil Suit filed under Order XLIII Rule 8 of OS Rules r/w
                     Section 20 of Arbitration Act, praying to appoint an Arbitrator in respect of
                     business transaction outstanding at the hands of the defendant and in
                     relation to the Arbitration Agreement dated 17.04.1994 and pass all
                     consequential orders therein by providing cost of such proceedings.

                                            For Plaintiff      :     No appearance


                                                  JUDGMENT

On 16.03.2023 when the matter was taken up, there was no

representation for the plaintiff; hence, the matter is ordered to be listed

under the caption 'for dismissal' today.

https://www.mhc.tn.gov.in/judis CS.No.1029 of 1995

R.N.MANJULA, J.

jrs

2. When the matter is called today also, there is no representation for

both sides. The suit is of the year 1995 and it stays in the file without any

progress and the plaintiff is also seen to be not interested in continuing the

proceedings and hence the suit is 'dismissed for default'.

22.06.2023

Speaking order / Non-speaking order Internet: Yes/No Neutral :Yes/No jrs

CS.No.1029/1995

https://www.mhc.tn.gov.in/judis

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter