Msv Laboratories Pvt. Ltd vs West Bengal Essential ...
2022 Latest Caselaw 1274 Cal

16.03.2021
Sl. 3                (Via Video Conference)
Ct.No. 03
Amalranjan
              IN THE HIGH COURT AT CALCUTTA
               CIVIL APPELLATE JURISDICTION
                      APPELLATE SIDE

                   (COMMERCIAL DIVISION)

                     FMA 1290 of 2021

                 MSV Laboratories Pvt. Ltd.
                            Vs.
             West Bengal Essential Commodities
                    Supply Corporation

                           With
                       CAN 1 of 2021


              Mr. Arup Nath Bhattacharyya
              Mr. Saptarshi Banerjee
              Ms. Sayani Das
              Ms. S. Biswas
                                               ...for the appellant
              Mr. Susanta Dutta
              Mr. S. Saha
                                              ...for the respondent

We admit this appeal from the judgment

and order dated 30th September, 2021 setting

aside an arbitral award in an application under

Section 34 of the Arbitration and Conciliation

Act, 1996.

As the respondent is represented by learned

counsel, issuance and service of the notice of

appeal are dispensed with.

Transmission of the lower court records is

dispensed with for the time being. We shall only

call for them if and when required.

The advocate on record for the appellant is

to prepare and file the requisite number of

informal paper books by 7th April, 2022, serving

at least one copy thereof on the advocate on

record for the respondent not later than 7 days

before the date of hearing of the appeal.

All other formalities regarding preparation of

paper books are dispensed with.

In view of the above, the application (CAN 1

of 2021) is disposed of.

As affidavits were not invited, the

allegations, if any, contained in the petition are

deemed not to have been admitted.

List this appeal for hearing on 25th April,

2022.

( Aniruddha Roy,J. ) ( I. P. Mukerji,J. )