Sikaria Divinity Pvt. Ltd vs State Of West Bengal
2022 Latest Caselaw 694 Cal/2

ODC- 15
                                      EC/537/2019
                                   IA NO: GA/1/2022
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE
                                 (Via Video Conference)



                             SIKARIA DIVINITY PVT. LTD.
                                        VS
                              STATE OF WEST BENGAL

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th February, 2022.

Appearance:-

Mr. Uptal Bose, Sr. Adv.

                                                                  Ms. H. Chakraborty,    Adv.
                                                                   Ms. S.Chakraborty,    Adv.
                                                                  Mr. S. Chakraborty,    Adv.

The Court:- This is an application under Section 47 of the Code of Civil

Procedure, 1908. It is submitted on behalf of the judgment debtor that the

present application is not maintainable.

Accordingly, GA/1/2022 stands dismissed as withdrawn. Liberty is

granted to the judgment-debtor to urge all available points in accordance with

law in the proposed application under Section 36 of the Arbitration and

Conciliation Act, 1996.

At the instance of the parties, let EC/537/2019 appear on 9 March 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh