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Bridge Track And Tower Private ... vs Simplex Infrastructures Limited
2023 Latest Caselaw 1584 Cal/2

Citation : 2023 Latest Caselaw 1584 Cal/2
Judgement Date : 14 July, 2023

Calcutta High Court
Bridge Track And Tower Private ... vs Simplex Infrastructures Limited on 14 July, 2023
OCD-9
                                 ORDER SHEET

                                   AP/291/2021

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                  BRIDGE TRACK AND TOWER PRIVATE LIMITED
                                  Versus
                     SIMPLEX INFRASTRUCTURES LIMITED


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 14th July, 2023.


                                                                       Appearance:
                                                          Mr. Priyankar Saha, Adv.
                                                       Mr. Aasish Choudhury, Adv.
                                                             Ms. Uma Bagree, Adv.
                                                         Mr. Tamoghna Saha, Adv.
                                                                 ...for the petitioner

                                                             Mr. Debraj Sahu, Adv.
                                                           Ms. Antara Biswas, Adv.
                                                               ...for the respondent

The Court: Learned counsel appearing for the respondent has taken a

preliminary point of the petitioner being required to file six separate

applications for appointment of the Arbitrator as also for seeking interim relief

under Section 9 of the 1996 Act.

The arguments have been countered by learned counsel appearing for

the petitioner.

List this matter on 18th July, 2023 under the heading "For Judgment".

Affidavits are complete in both the applications filed under Sections 9

and 11 of the 1996 Act.

Let both the applications appear together on the next date.

(MOUSHUMI BHATTACHARYA, J.)

sg/R.Bhar

 
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