State Of West Bengal vs Tapas Kumar Hazra
2021 Latest Caselaw 1235 Cal/2

OD-42
                                     IA NO:GA/2/2021

                                    IN AP/1036/2011
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                                STATE OF WEST BENGAL
                                         VS.
                                 TAPAS KUMAR HAZRA


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th September, 2021.

Appearance:

Mr. Nirmalya Dasgupta, Mr. R. L. Mitra, Advocates for decree holder.

Mr. Paritosh Sinha, Advocate for State.

RE: GA/2/2021

The Court: This is an application for recalling of an order dated 18th

December, 2018. It is fairly submitted on behalf of all the parties that since

the passing of the order dated 18th December, 2018 the law has changed

and the State of West Bengal judgment debtor has to file an application

under section 36 of the Arbitration and Conciliation Act, 1996.

In view of the aforesaid, Mr. Sinha prays for time.

Accordingly, let this matter appear on 10th November, 2021.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.