West Bengal Housing Board vs M/S. Abhishek Construction
2023 Latest Caselaw 710 Cal/2

OD 41
                              ORDER SHEET
                               AP/189/2019
                  IA NO: GA/2/2020(Old No:GA/645/2020),
                      GA/3/2020(Old No:GA/646/2020)
                     IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                       WEST BENGAL HOUSING BOARD
                                   VS
                       M/S. ABHISHEK CONSTRUCTION


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 17th March, 2023.

Appearance:

Mr. Rohit Banerjee, Adv.

Ms. Shrayshee Das, Adv.

Mr. Aniruddha Mitra, Adv.

The Court: Counsel have argued on the issue of whether unilateral

appointment made by a party prior to the amendment in 2015 can be raised as

a point for setting aside of the award especially when the award has been

passed subsequent to the amendment.

Before going into the various other grounds raised by the petitioner in

the Section 34 application this Court feels it advisable to pass an order on the

above issue.

Accordingly, judgment is reserved with regard to the above issue.

(SHEKHAR B. SARAF, J.)

sp/