Madras High Court
Anthony Carl Marx, vs Shriram Finance Ltd, on 30 March, 2026
C.M.P.(MD).No.2754 of 2026
in
Arb.Appeal(MD)SR.No.7236 of 2026
V.LAKSHMINARAYANAN,J.
Heard both sides.
2. The reason for not filing the appeal in time is the poor health of the petitioner. I am satisfied with the reason. The delay is condoned.
3.M/s.M.Aswini shall serve entire papers in the arbitration proceedings to Mr.Ananth C.Rajesh.
4. Registry is directed to print the name of Mr.Ananth C.Rajesh, when the matter is listed for admission.
30.03.2026 rm https://www.mhc.tn.gov.in/judis