Ayesa Ingenieria Y Arquitechyura ... vs Kalindee Rail Nirmanrahee ...
2021 Latest Caselaw 1173 Cal/2

OD-16
                                   EC/367/2018
                         IA NO: GA/2/2021, GA/3/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)



                   AYESA INGENIERIA Y ARQUITECHYURA S.A.U.
                                    Versus
                   KALINDEE RAIL NIRMANRAHEE INFRATECH JV


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021.

Appearance:-

Mr.Probal Kr. Mukherjee, Sr. Adv.

Mr.Sailesh Mishra, Adv.

Mr. Ishaan Saha, Adv.

Mr.Emon Bhattacharya, Adv.

Ms.Pooja Saha, Adv.

The Court : Heard the parties. An accommodation is prayed for on

behalf of the judgment-debtors. The judgment-debtors seek time to take

instruction as to why no application under Section 36 of Arbitration and

Conciliation Act, 1996 for stay of the award dated 30 April 2017, has been

filed till date.

Let this matter appear on 4 October 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh