M/S.Suvidha Parklift Ltd vs M/S. National Company
2024 Latest Caselaw 298 Mad

Madras High Court

M/S.Suvidha Parklift Ltd vs M/S. National Company on 4 January, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                               OSA.No.139 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                                 Dated : 04.01.2024

                                                      CORAM:

                                  THE HONOURABLE MR JUSTICE R.SUBRAMANIAN
                                                    AND
                                    THE HONOURABLE MR JUSTICE R.SAKTHIVEL


                                         Original Side Appeal No.139 of 2020


                     M/s.Suvidha Parklift Ltd.
                     Rep. by its Director,
                     206 South Ex, Plaza I,
                     389 Masjid Moth, NDSE – II
                     New Delhi 110 049.
                     Now shifted to
                     202, 2nd Floor, Raj Tower-1, G-1,
                     Alaknanda, Community Centre,
                     New Delhi 110 019.                                        ... Appellant

                                                         Versus
                     M/s. National Company,
                     Rep. by its Manging Partner,
                     Mr.D.Arjun A. Raja
                     9 Kandasamy Street,
                     Mylapore, Chennai 600 004.                                .... Respondent




                     PRAYER: Original Side Appeal filed under Order XXXVI Rule 1 of the


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    OSA.No.139 of 2020

                     Original Side Rules read with Clause 15 of the Letters Patent read with

                     Section 37 of the Arbitration & Conciliation Act, to set aside the

                     judgment and decree dated 24.07.2019 made in O.P.No.28 of 2017.


                              For Appellant         : Mr.Nishant Gaurav Gupta-
                                                      Interim Resolution Professional
                                                                       - No appearance

                                  For Respondents    : Dr.R.Maheswari



                                                      JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Since there was no representation for the appellant on 02.01.2024

when the matter was listed, the matter was directed to be posted today

after printing the name of the Interim Resolution Professional, who said

to have been appointed by Delhi High Court.

2. Even today none appears for the appellant. Hence the Appeal is

dismissed for non-prosecution. No costs.

(R.SUBRAMANIAN, J.) (R.SAKTHIVEL, J.)

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

04.01.2024 jv

Index : Yes /No Internet : Yes /No Neutral Citation : Yes /No Speaking Order / Non Speaking order

To The Section Officer, Original Side, High Court of Madras

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

R.SUBRAMANIAN, J.

and R.SAKTHIVEL, J.

jv

Original Side Appeal No.139 of 2020

04.01.2024

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