Shyam Guchait And Ors vs National Highway Authority And ...
2023 Latest Caselaw 5800 Cal

31.08.2023
KC(11)
                        F.M.A.T. (ARBAWARD) 39 of 2023
                             Shyam Guchait and Ors.
                                    -versus-
                       National Highway Authority and Anr.
                                      With
                                  CAN 1 of 2023



             Mr. Ramen Bose....................For the appellants.


             Mr. Dipankar Das.................For the respondents.

By the impugned judgment and order an award

dated 3rd April, 2017 passed by the District Magistrate,

North 24-Pargans has been set aside.

We admit this appeal under Section 37 of the

Arbitration and Conciliation Act, 1996.

There is no scope of any interim order. We

expedite hearing of the appeal dispensing with all

formalities.

Since the respondents have appeared, issuance

and service of the notice of appeal is waived.

Transmission of lower court record is dispensed

with for the time being. We may call for those records if

required at the time of hearing of the appeal.

Advocate-on-record for the appellants will

prepare an informal paper book and file the same

in this Court by 29th September, 2023 serving a copy

thereof on the advocate-on-record for the

respondents at least seven days before the date fixed for

hearing of the appeal.

List the appeal for hearing on 12th October,

2023.

The connected application (CAN 1 of 2023) is

disposed of.

As affidavits were not invited to the application

the allegations contained therein are deemed not to

have been admitted.

(I.P. MUKERJI, J.)

(BISWAROOP CHOWDHURY, J.)