Satnam Global Infraprojects Ltd vs Bharat Heavy Electricals Ltd
2023 Latest Caselaw 3037 Cal/2

OCD-14
                                ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

                                 AP/716/2023

                   SATNAM GLOBAL INFRAPROJECTS LTD
                                  VS
                     BHARAT HEAVY ELECTRICALS LTD

   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
   Date : 17th October, 2023.
                                                                            Appearance:
                                                             Mr. Priyankar Saha, Adv.
                                                               Mr. Omar Ahmad, Adv.
                                                               Mr. Vikram Shah, Adv.
                                                             Mr. Hemant Tiwari, Adv.
                                                            Ms. Simran Khorana, Adv.
                                                                  Mr. Tuhin Dey, Adv.
                                                             Ms. Diyashree Rao, Adv.
                                                                    ...for the petitioner

                                                                   Mr. Rohit Das, Adv.
                                                    Mr. Aniruddha Bhattacharya, Adv.
                                                                   Ms. Sristi Roy, Adv.
                                                        Ms. Divya Jyoti Tekriwal, Adv.
                                                           Ms. Kishwar Rahman, Adv.
                                                                  ...for the respondent

The Court:- Learned counsel appearing for the petitioner seeks extension

of the Arbitrator's mandate and learned counsel appearing for the respondent

who opposes the prayer for extension, have handed up their respective short

points.

Reserved for judgment.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)