M/S. Premier Enterprises Limited vs Deekay Exports Limited
2025 Latest Caselaw 6749 Mad

Madras High Court

M/S. Premier Enterprises Limited vs Deekay Exports Limited on 4 September, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam, C.Saravanan

                                                                                             O.S.A.Nos.268 & 269 of 2025
                                                                                            --------------------------------------
                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 04.09.2025
                                                              CORAM:
                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                 AND
                                 THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                            O.S.A.Nos.268 and 269 of 2025
                                                        and
                                           C.M.P.No.19540 & 19545 of 2025


                M/s. Premier Enterprises Limited,
                Rep. by its Managing Partner,
                Vakisan Having office at
                No.162/3, East Coast Road,
                Kanagachettykulam
                Puducherry – 605 014.                                       ...Appellant in both appeals


                                                                   Vs.

                Deekay Exports Limited,
                Rep. by its Authorized Signatory,
                No.219, Lal Bahadur Shastri Street,
                Puducherry - 605 001.                                      ...Respondent in both appeals


                PRAYER: This Original Side Appeal filed under Order XXXVI Rule 9 of the
                Original Side Rules read with Clause 15 of the Letters Patent praying to set
                aside the order dated 16.07.2025 made in Arb.A.Nos.656 & 655 of 2025.

                                  For Appellant          : Mr.G.Balasubramanian
                                  For Respondent         : Not ready in notice.
                                                                *****


                1/4


https://www.mhc.tn.gov.in/judis                   ( Uploaded on: 09/09/2025 11:35:42 am )
                                                                                             O.S.A.Nos.268 & 269 of 2025
                                                                                            --------------------------------------
                                                       JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

The learned counsel for the appellant made a submission that despite his

efforts, he is unable to secure instructions from the appellant and expressed his

inability to get along with the case.

2. In view of the said submission, these Original Side Appeals stand

closed. No costs. Consequently, the connected miscellaneous petitions are

closed.

                                                                                 (S.M.S., J.)       (C.S.N., J.)
                                                                                           04.09.2025
                dsa

                Internet         :Yes/No
                Index            :Yes/No
                Neutral Citation :Yes/No

Speaking/Non-speaking order

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 11:35:42 am ) O.S.A.Nos.268 & 269 of 2025

-------------------------------------- To:

The Authorized Signatory, Deekay Exports Limited, No.219, Lal Bahadur Shastri Street, Puducherry - 605 001.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 11:35:42 am ) O.S.A.Nos.268 & 269 of 2025

-------------------------------------- S.M.SUBRAMANIAM, J.

and C.SARAVANAN, J.

dsa

O.S.A.Nos.268 and 269 of 2025

04.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 11:35:42 am )