Shri Ramalingam Sudhakar is the President of National Company Law Tribunal, New Delhi since 11.2021.
He was born on 14th February
He took oath as Chief Justice on 18th May, 2018 at the High Court of Manipur and retired on 13th February,
He originally hails from Panapakkam Village, Vellore District (formerly known as North Arcot District), Tamil
He did his early schooling from Don Bosco Matriculation School, Egmore, Chennai; and completed his senior secondary education from Mary’s Higher Secondary School, Madurai.
He graduated with a Bachelor’s Degree in Life Sciences from Loyola College, Chennai and was conferred a Degree in Law from Madras Law College. As a student he actively participated in sports, social and cultural activities during his academic
He enrolled as an Advocate in the year 1983 and started his practice as an associate of the Legal Luminary and Senior Advocate Shri Habibullah Badsha, former Advocate General of Tamil Nadu and Public Prosecutor of Madras High
He practiced in all branches of law with particular emphasis on Customs, Central Excise and Sales Tax Law. He has also practiced in cases before the High Court of Andhra Pradesh, Karnataka and Kerala besides, Madras High He regularly appeared in matters before the Supreme Court of India as well.
He was elevated to the Bench as an Additional Judge of the High Court of Madras on 10th December,2005 and was appointed as a Permanent Judge on 20th April, 2007.
As a Judge he rendered judgments for restoration of Evergreen Shola Forest in the Western Ghats and Kodaikanal hill range. To remove Prosopis Juliflora, a species of plant which is a major cause of soil and ecological damage. He ordered restoration of neglected water bodies, removal of encroachments, afforestation of waste land and National Highways, etc., which have become precedents under the Environmental As a judge, he dealt with the cases of all branches of law, like; Original Suits, Original Side Appeals, Writ Petitions under Article 226 of the Constitution of India; Writ Appeals, Company Law Cases, Arbitration and Admiralty Cases, Insolvency Cases , Civil Revision Petitions, Civil Miscellaneous Appeals, Referred Trials, Criminal Appeals and Habeas Corpus Petitions and Second Appeals.
In the case relating to Motor Accident Claims, his landmark Judgement for early and prompt settlement of award to the beneficiaries has been affirmed by the Hon’ble Supreme Court for implementation all over
He decided cases regarding the Enforcement of Foreign Awards of the Arbitration and Conciliation Act 1996.
He undertook various administrative duties besides discharging his judicial As Member and Chairman of the Building Committee, he played a dominant role in ensuring the development of infrastructure in district Courts and the Madras High Court, including the Madurai Bench. He was the Chairman of the Heritage Committee to refurbish the 125-year-old Madras High Court Heritage Building and was primarily instrumental in the 150th Year Celebration of the Madras High Court a Chartered High Court.
As a member of the Budget Proposal Committee, he was instrumental in preparing and settling proposals to the tune of Rs.300 Crores for construction of combined court buildings and Court attached quarters for judicial officers of various districts in Tamil Nadu.
He was appointed as Chairman of the High Court Legal Services Committee which enables the settling of thousands of
As a Member of the Tamil Nadu State Judicial Academy, he conceived the idea and implemented a programme called “Redefining Legal Practice for Advocates – Generation Next (0 to 10 Years)” to impart Continuing Legal Education to young lawyers hailing from District Courts.
He was appointed as Acting Chief Justice of High Court of Jammu & Kashmir on 16th March, 2018 vide notification No.K.11019/07/2018-US. II dated 13th March, As Acting Chief Justice, he put to use his knowledge and expertise gained while serving as a Judge of the Madras High Court for the purpose of improving the infrastructure like e-courts project and other facilities to the High Court of Jammu and Kashmir and its District Courts.
He is presently holding the post of President of National Company Law Tribunal, which deals with the important issues of Company Law and Insolvency and Bankruptcy Code. His appointment comes in the hour of need of the National Company Law Tribunal and to further the Vision of the Ministry of Corporate Affairs to improve the ease of doing Business in
