Institute For Indian Labour vs Terai Tea Company Limited
2021 Latest Caselaw 128 Cal/2

OC 8

                                      ORDER SHEET

                                     IA NO.GA/1/2020
                                            In
                                        CS/80/2020

                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                               COMMERCIAL DIVISION


                             INSTITUTE FOR INDIAN LABOUR
                                       VERSUS
                              TERAI TEA COMPANY LIMITED


    BEFORE:
    The Hon'ble JUSTICE DEBANGSU BASAK

Date: 9th February, 2021.

(Via Video Conference)

Appearance:

Mr. Anirban Ray, Adv.

Mr. Rajarshi Dutta, Adv.

Mr. Anil Dhar, Adv.

Mr. Sagar Bandhapadhyay, Adv.

Mr. Ratul Das, Adv.

Mr. Soumyajyoti Nandy, Adv.

Mr. Ashutosh Singh, Adv.

The Court: This is an application under Chapter XIIIA of the Original Side Rules.

The defendant applied under Section 8 of the Arbitration and Conciliation Act,

1996 in IA No.GA/2/2020. Hearing in such application was concluded today.

Judgment was reserved.

In such circumstances, until a decision is taken on the application under Section

8 of the Act of 1996, it would be inappropriate to decide this application.

List this application four weeks hence.

(DEBANGSU BASAK, J.) B.Pal