Kanak Mitra vs Universal Consortium Of ...
2021 Latest Caselaw 493 Cal/2

OD-2

                                 ORDER SHEET

                              APO No. 89 of 2021
                                     With
                              AP No. 279 of 2020
                              IA No. GA/1/2021

                      IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                ORIGINAL SIDE


                            KANAK MITRA
                              VERSUS
             UNIVERSAL CONSORTIUM OF ENGINEERS PVT. LTD.



      BEFORE:
      The Hon'ble JUSTICE I. P. MUKERJI
      The Hon'ble JUSTICE ANIRUDDHA ROY
       Date: 5th August, 2021.
      (Via Video Conference)

                                                                        Appearance:
                                                     Mr. M. R. Sarbadhikari, Sr.Adv.
                                                                Mr. A. Saraogi, Adv.
                                                                  For the Appellant.

                                                        Mr. Uday Chandra Jha, Adv.
                                                       Mrs. Maheswari Sharma, Adv.
                                                              Mrs. Tulika Ray, Adv.
                                                               For respondent no.1.

The Court:- The impugned judgment and order has been made under

Section 11 of the Arbitration and Conciliation Act, 1996. No appeal from

such an order lies under Section 37 of the said Act.

Hence, this appeal (APO No. 89 of 2021) and the connected application

(IA No. GA 1 of 2021) are dismissed.

We, however, also add that this order will not preclude the appellant to

exercise any constitutional right of appeal on the self same cause of action.

(I. P. MUKERJI, J.)

(ANIRUDDHA ROY, J)

cs.