And Infrastructure Corporation ... vs Baid Power Services Private Limited
2024 Latest Caselaw 37 Cal/2

Calcutta High Court

And Infrastructure Corporation ... vs Baid Power Services Private Limited on 8 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

O-7 & 8

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

                                 AP/758/2023

                     THE BIHAR MEDICAL SERVICES
              AND INFRASTRUCTURE CORPORATION LIMITED
                                 VS
                BAID POWER SERVICES PRIVATE LIMITED
                    AMRITA PANDEY RAM RATAN MODI

                                      With

                                AP/757/2023
                        IA NO: GA/1/2023, GA/2/2023
                        IA NO: GA/1/2023, GA/2/2023

                     THE BIHAR MEDICAL SERVICES
              AND INFRASTRUCTURE CORPORATION LIMITED
                                 VS
                BAID POWER SERVICES PRIVATE LIMITED
                    AMRITA PANDEY RAM RATAN MODI

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 8th January, 2024.
                                                                           Appearance:
                                                            Mr. Kumar Manish, Adv.
                                                           Mr. Surendra Kumar, Adv.
                                                            Ms. Amrita Pandey, Adv.
                                                                   ...for the petitioner

                                                                 Mr. Pranit Bag, Adv.
                                                               Mr. Anuj Mishra, Adv.
                                                      Ms. Ahiddhima Mukherjee, Adv.
                                                                 ...for the respondent

The Court: Learned counsel appearing for the award-holder, who also

seeks to file an application of the execution of the award, prays that the matter

be adjourned for a fortnight. The basis of the prayer is that the Division Bench

is due to hear an appeal filed by the award-holder from a judgment passed by a

Co-ordinate Bench which would have a bearing on the award-holder's

arguments of the Section 34 application being filed out of time.

List this matter on 22nd January, 2024 as prayer for on behalf of the

award-holder.

(MOUSHUMI BHATTACHARYA, J.)

T.O. A.R.(C.R.)