WPA/22970/2019
2021 Latest Caselaw 4695 Cal

08.09.2021 jb.

W.P.A. 22970 of 2019

Mr. Partha Pratim Roy .... For the Petitioner

Mr. J. L. De Mr. Shamim Ul Bari .... For the State

Ms. Maanika Roy .... For the NHAI

Parties are represented.

It is submitted on behalf of the State

that the writ petition is not maintainable in

view of the fact that an arbitral award has

been granted in connection with the matter.

Learned counsel for the NHAI also makes

her submission.

Learned counsel for the petitioner seeks

accommodation for producing judgment of the

Hon'ble Supreme Court which favours his

contention.

Let the matter appear on 13th September,

2021 under the same heading.

(Suvra Ghosh, J.)