Union Of India vs Senbo Engineering Limited
2025 Latest Caselaw 813 Cal/2

Calcutta High Court

Union Of India vs Senbo Engineering Limited on 4 August, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OC-1 & 2
                               ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                        Commercial Appellate Division
                              ORIGINAL SIDE

                              AO-COM/36/2024
                                   WITH
                              AP-COM/208/2024

                             UNION OF INDIA
                                 VERSUS
                        SENBO ENGINEERING LIMITED

                                    Wt2

                                OCOT/1/2025

                             UNION OF INDIA
                                 VERSUS
                        SENBO ENGINEERING LIMITED


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                 AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : August 4, 2025.

                                                                      Appearance:
                                                Mr. Nandlal Singhania, Sr. Adv.
                                                        Ms. Amrita Pandey, Adv.
                                                 ..for the appellant in Item no.1
                                                    and respondent in Item no.2

                                                         Mr. Pradip Dutt, Sr. Adv.
                                              Ms. Atmaja Bandyopadhyay, Adv.
                                                           Ms. Benazir Kazi, Adv.
                                                          Mr. Sujit Banerjee, Adv.
                                                ..for the respondent in Item no.1
                                                       And appellant in Item no.2



                           Dictated by Arijit Banerjee, J.

The Court: Supplementary paper-book filed in Court today be kept

with the records.

This appeal and cross-objection are directed against a judgment

and order dated August 5, 2024, passed by a Learned Judge of this Court in

AP-COM/208/2024, whereby the Learned Judge set aside some of the

claims allowed by the arbitral tribunal and upheld other claims. Being

aggrieved, both the claimant and the respondent have come up.

We have heard Mr. Singhania, learned Senior Counsel representing

the appellant Union of India, at some length.

List the matter once again on August 18, 2025, under the same

heading. On that date, the parties shall file short notes of argument.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

bp.