Kaushalya Infrastructure ... vs The West Bengal Small Industries ...
2021 Latest Caselaw 875 Cal/2

OD-69
                            ORDER SHEET
                 IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                           ORIGINAL SIDE
                        [Via Video Conference]

                       EC/96/2020
 KAUSHALYA INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.
                         Versus
     THE WEST BENGAL SMALL INDUSTRIES DEVELOPMENT
                CORPORATION LTD.[WBSDCL]


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021

Mr. Rudraman Bhattacharya, Mr. Arkaprava Sen, Mr. Sayak Chakraborti, Advocates...for petitioner.

Mr. Hirak Kr. Mitra, Sr. Advocate, Ms. S. Chatterjee, Mr. K. K. Chattopadhyay, Mr. Tanjir Ali, Advocates for judgment debtor.

The Court : Let this matter appear for further hearing on 23rd

September, 2021.

The judgment debtor undertakes to file an application under

section 36 of the Arbitration and Conciliation Act, 1996, in the

meantime.

(RAVI KRISHAN KAPUR, J.) pkd/SK.