The State Of West Bengal vs Afcons Pauling (India) Limited
2022 Latest Caselaw 660 Cal/2

OD-4
                              IA NO. GA/3/2022
                               In AP/195/2007
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE




                          THE STATE OF WEST BENGAL
                                     Vs
                        AFCONS PAULING (INDIA) LIMITED


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd February, 2022.

Appearance:

Mr. Dhruba Ghosh,Sr. Adv.

Mr. Bijon Majumdar, Adv.

Mr. Arijit Bhowmick, Adv.

Mr. Samrat Sen, Sr. Adv.

Mr. Jishnu Chowdhury, Adv.

Mr. Paritosh Sinha, Adv.

Mr. Arindam Mandal, Adv.

The Court : The judgment debtor State of West Bengal is represented. It is

submitted on behalf of the judgment debtor that he seeks an accommodation for

two weeks to take instructions as to the manner and mode of security to be

provided in terms of Section 36(2) of the Arbitration and Conciliation Act, 1996.

Let this matter appear on 14 March, 2022.

In the meantime, the State is directed to positively take instructions in so

far as the manner and mode of security is concerned.

(RAVI KRISHAN KAPUR, J.) SK.