Amstar Investment Pvt. Ltd vs Shree Shree Iswar ...
2021 Latest Caselaw 208 Cal/2

ORDER SHEET

                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

              IA NO.GA/2/2019 (OLD NO.GA/1194/2019)
                                In
                           AP/1276/2015
                   AMSTAR INVESTMENT PVT. LTD.
                                VS.
                 SHREE SHREE ISWAR SATYANARAYANJEE & ORS.


BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 24th February, 2021.

                                                             Appearance:
                                                   Mr. Joy Saha, Sr.Adv.
                                            Ms. Urmila Chakraborty, Adv.
                                              Mr. Aasish Chowdhury, Adv.
                                                 Mrs.Aindrila Basu, Adv.
                                                          For petitioner
                                                  Mr.Promit Roy, Sr.Adv.
                                                    Ms. Saheli Sen, Adv.
                                                            Ms. S.Dutta.
                                                  Mr. Animesh Paul, Adv,
                                                 Ms. Fatima Hassan, Adv.
                                              For respondent nos.1 to 14

The Court :- Mr. Roy, learned senior advocate appears on

behalf of award holder and submits, paragraphs 48 and 49 in

judgment dated 14th December, 2020 of Supreme Court in, inter

alia, Civil Appeal no. 2402 of 2019 (Vidya Drolia & Ors. Vs. Durga

Trading Corporation) contains the law declared regarding

arbitrability. Mr. Saha, learned senior advocate appearing on behalf of

award debtor prays for adjournment to consider the judgment and

make submissions.

List on 3rd March, 2021.

(ARINDAM SINHA, J.)

sb.