Kartik Chandra Das vs Dewanbheri Uttarpara Samabay ...
2021 Latest Caselaw 3879 Cal

                                       1




   2
20.07.2021

TN

CO No.1015 of 2021

Kartik Chandra Das Vs.

Dewanbheri Uttarpara Samabay Krishi Unnayan Samity Ltd. and others

(Via video conference)

Mr. Prosenjit Mukherjee

.... for the petitioner

Mr. Pabitra Charan Bhattacharjee, Mr. Subhajit Panja

.... for the opposite parties

Learned counsel appearing for the parties argue

on the question as to whether the proceeding under

Section 102 of the Cooperative Societies Act, 2006 was

maintainable before the Arbitrator under the said Act

or should have been filed before a civil court.

During arguments, it transpires that both sides

seek to rely on certain judgments. However, since

copies of those judgments are not available in court at

the present moment and can only be handed over

once the learned advocates for the parties physically

appear before court, let the matter be enlisted next on

July 27, 2021 for further hearing.

Counsel for both the parties shall be at liberty to

appear before this court on the returnable date either

virtually or physically.

(Sabyasachi Bhattacharyya, J.)