Development Corporation Ltd ... vs Kaushalya Infrastructure
2023 Latest Caselaw 832 Cal/2

ODC-25 & 26
                                ORDER SHEET

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

                            AP/174/2022
                  THE WEST BENGAL SMALL INDUSTRIES
                DEVELOPMENT CORPORATION LTD WBSIDC
                                 VS
                     KAUSHALYA INFRASTRUCTURE
                 DEVELOPMENT CORPORATION LTD KIDCO

                                      AND

                         AP/515/2019
               THE WEST BENGAL SMALL INDUSTRIES
                DEVELOPMENT CORP. LTD (WBSIDC)
                             VS
    KAUSHALYA INFRASTRUCTURE DEVELOPMENT CORP. LTD (KIDCO)

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date : 30th March, 2023

                                                                      Appearance:
                                                       Mr. Hirak Kr. Mitra, Sr. Adv.
                                             Ms. Suchismita Chatterjee Ghosh, Adv.
                                              Mr. Kamal Kr. Chattopadyayay, Adv.
                                                                    Mr. T. Ali, Adv.

                                                           Mr. Jaydip Kar, Sr. Adv.
                                                          Ms. Manju Bhuteria, Adv.
                                                       Ms. Shreya Choudhary, Adv.


      Re. AP/515/2019:-

      The Court: This is an application under Section 34 of the Arbitration and

Conciliation Act, 1996.

      This matter requires exchange of affidavits.
                                           2


       Accordingly, let affidavit-in-opposition be filed within four weeks from

date; reply thereto, if any, within three weeks thereafter.

       Parties are at liberty to mention for inclusion in the list.

       The additional volumes filed in the Section 34 application are taken on

record. I am given to understand that the same has also been served on the

Counsel appearing on behalf of the respondent.

Re. AP/174/2022:-

Heard Mr. Hirak Kr. Mitra, Senior Advocate appearing on behalf of the

petitioner in this matter. Also heard Mr. Jaydip Kar, Senior Advocate appearing

on behalf of the respondent.

Parties are directed to file their notes of arguments along with relevant

documents and judgments they are relying upon within two weeks. Parties are

directed to exchange the said notes of arguments.

Matter is made returnable on 1st May, 2023 at 12.30pm.

(SHEKHAR B. SARAF, J.)

R.Bhar/SP