Premco Rail Engineering Ltd vs Kesar Multimodal Logistics Ltd
2023 Latest Caselaw 900 Cal/2

ODC-11-12

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                          [COMMERCIAL DIVISION]


                                  AP/231/2019

                       PREMCO RAIL ENGINEERING LTD
                                    VS
                      KESAR MULTIMODAL LOGISTICS LTD

                              AP/44/2018
 IA NO: GA/5/2018(Old No:GA/2507/2018), GA/6/2018(Old No:GA/2508/2018)
 IA NO: GA/5/2018(Old No:GA/2507/2018), GA/6/2018(Old No:GA/2508/2018)

                        PREMCO RAIL ENGINEERS LTD
                                   VS
                      KESAR MULTIMODAL LOGISTICS LTD


BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date : 10th April, 2023.
                                                                             Appearance:
                                                       Mr. Sourav Kumar Mukherjee, Adv.
                                                           Mr. Chandra Sekhar Jha, Adv.
                                                                  Mr. Aditya Kumar, Adv.
                                                           ...for premco rail engineers ltd.

                                                                      Mr. Rohit Das, Adv.
                                                              Ms. Kishwar Rahman, Adv.
                                                             Mr. Preetam Majumdar, Adv.
                                                                       ...for respondents.

The Court:- Heard learned Counsel appearing on behalf of the parties.

GA/5/2018 and GA/6/2018 are applications made for recalling of an order passed

in Section 11 application (AP/44/2018) for appointment of an Arbitrator.

GA/5/2018 is for condonation of the delay in filing of the application and

GA/6/2018 is an application filed for a recalling of the said order. Affidavits have

been exchanged in these applications.

AP/231/2019 is an application made under Section 29(a) of the Arbitration

and Conciliation Act for extension of the mandate of the Arbitrator for completion

of the reference. Let all of these matters appear on May 17, 2023.

The parties are directed to file their Notes of Arguments alongwith the

judgments that parties are going to rely upon by May 2, 2023.

(SHEKHAR B. SARAF, J.)

SK.