Tata International Limited vs Titagarh Wagons Limited
2021 Latest Caselaw 899 Cal/2

OD-35
                                 EC/335/2018
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)



                        TATA INTERNATIONAL LIMITED

                                     Versus

                         TITAGARH WAGONS LIMITED



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

Appearance:-

Mr.Chyan Gupta, Adv.

Ms.Arpita Saha, Adv.

The Court : Ms.Arpita Saha, Advocate appears on behalf of the

judgment-debtor.

The decree-holder is represented.

Let this matter appear on 29 September 2021.

In the meantime, the judgment-debtor is directed to take instructions

and also take necessary steps for filing any application under the provisions of

the Arbitration and Conciliation Act, 1996.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh