Smt. Rita Banerjee And Anr vs S.E. Builders And Realtors ...
2023 Latest Caselaw 1425 Cal/2

OD-11

                      IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                             IA NO. GA 3 OF 2022
                                      IN
                              CS NO.57 OF 2022

                             IN THE MATTER OF:
                       SMT. RITA BANERJEE AND ANR.
                                     VS
                   S.E. BUILDERS AND REALTORS LIMITED


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 19th June, 2023.

Appearance:

Mr. Sumon Kr.Dutt,Adv.

Mr. Rajarshi Dutta, Adv.

Mr. A.P.Agarwalla, Adv..

For plaintiffs Mr. Siddhartha Banerjee, Adv.

Mr. Subir Banerjee, Adv.

Mr. Abhishek Baran Das, Adv.

Mrs. Srijoni Chongdar, Adv.

For defendant

The Court : On behalf of the plaintiff a judgment reported in 2023 SCC

Online SC 495 (M/s. N. N. Global Mercantile Private Limited Vs. M/s. Indo

Unique Flame Limited & Ors.) has been cited for the purpose of requirement of

stamp on the document which the defendant contends to be one containing the

arbitration agreement between the parties based on which the defendant has

filed this application under Section 8 of the Arbitration and Conciliation Act,

1996 for rejection of plaint and/or dismissal of the suit by relegating the parties

to arbitration.

Let this matter appear in the list on 26th June, 2023.

(ARINDAM MUKHERJEE, J.)

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