Ab Enterprises vs Union Of India
2024 Latest Caselaw 2910 Cal/2

Calcutta High Court

Ab Enterprises vs Union Of India on 11 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD-28 & 29
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                                   EC/52/2024

                                 AB ENTERPRISES
                                       VS
                                 UNION OF INDIA

                                        with

                                AP-COM/522/2024

                                  UNION OF INDIA
                                       VS
                                 AB ENTERPRISES


BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date : 11th September, 2024
                                                                                 Appearance:
                                                                   Ms. Noelle Banerjee, Adv.
                                                                     Mr. Dipanjan Dey, Adv.
                                                                    Ms. Suchaita Mitra, Adv.
                                                          ...for the petitioner in EC/52/2024
                                               and for the respondent in AP-Com/522/2024

Mr. Mohit Gupta, Adv.

Mr. Proloy Bhattacharjee, Adv.

Mrs. Sarda Sha, Adv.

...for the judgment-debtor in EC/52/2024 and for the petitioner in AP-Com/522/2024

The Court:- Affidavit-in-opposition and reply filed today be kept on record.

In view of the explanation for the delay beyond three months as stipulated in

Section 34(3), given in paragraph 20 of the present application, being sufficient,

such delay is condoned and the application under Section 34 of the Arbitration

and Conciliation Act, 1996 is taken on record.

Heard in part. For further hearing, tomorrow.

(SABYASACHI BHATTACHARYYA, J.)

S.Bag/B.pal