Citation : 2022 Latest Caselaw 2568 Cal/2
Judgement Date : 26 September, 2022
OD 5
ORDER SHEET
EC/277/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LIMITED
VS
T.K. ENGINEERING CONSORTIUM PVT. LTD. AND ANR.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 26th September, 2022.
Appearance:
Mr. Swatarup Banerjee, Adv.
Ms. Indrani Basak, Adv.
The Court: This is an execution application in relation to an arbitration
award passed on 29th April, 2022 by a sole Arbitrator appointed by the petitioner
company. It is to be noted that the respondents in the arbitration had cited the
Supreme Court's judgments in Perkins Eastman Architects DPC & Anr. vs. HSCC
(India) Limited reported in (2019) 9 SCC Online SC 1517 and TRF Limited vs.
Energo Engineering Projects Ltd. reported in (2017) 8 SCC 377. The Arbitrator
had dismissed the plea of the respondents and had proceeded to pass the award.
In my view, this award is subject to challenge under Section 34 and the
date of receipt of the certified copy of the award as provided in page 81 of the
execution application not being clear, in my view, this execution application
should be taken up after vacation. It also appears that an affidavit of service has
been filed wherein the respondents have received a copy of the execution petition.
The petitioner is directed to once again intimate the respondents that the
matter shall be taken up after vacation on 14th December, 2022.
The Arbitrator is also directed to send to the Court all the documents in
relation to the said arbitration.
(SHEKHAR B. SARAF, J.) B.Pal
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