Greaves Cotton Limited vs United Machinery And Appliances
2025 Latest Caselaw 1867 Cal/2

Calcutta High Court

Greaves Cotton Limited vs United Machinery And Appliances on 20 June, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD- 2
                       IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                  ORIGINAL SIDE

                                 APO/78/2024
                                    WITH
                                  CS/2/2015

                        GREAVES COTTON LIMITED
                                  VS
                    UNITED MACHINERY AND APPLIANCES

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                     AND
  The Hon'ble JUSTICE RAI CHATTOPADHYAY
  Date : June 20, 2025.


                                                                        Appearance:
                                                              Mr. Jishnu Saha, Sr. Adv.
                                                                Mr. Rajarshi Dutta, Adv.
                                                       Mr. Sayak Ranjan Ganguly, Adv.
                                                                 Ms. Srijani Ghosh, Adv.
                                                            Ms. Indrani Majumdar, Adv.
                                                                     ...for the appellant.

                                                        Mr. Jishnu Chowdhury, Sr. Adv.
                                                                   Mr. Aritra Basu, Adv.
                                                                Mr. Dwip Raj Basu, Adv.
                                                                     Mr. Avijit Kar, Adv.
                                                                     Mr. Ratul Das, Adv.
                                                                    ...for the respondent.


                            Dictated by Arijit Banerjee, J.

The Court: This appeal is directed against a judgment and order dated

March 21, 2024, whereby a learned Judge of this Court dismissed the

appellant's application under Sections 5 and 8 of the Arbitration and

Conciliation Act, 1996. The learned Judge in a nutshell held that since there

are serious allegations of fraud, the disputes between the parties should not be

referred to arbitration.

Mr. Saha, learned senior counsel appearing for the appellant begins his

submission but does not conclude.

List this matter once again on June 23, 2025.

The interim order that is in operation shall continue till the end of July,

2025 or until further order, whichever is earlier.

(ARIJIT BANERJEE, J.)

(RAI CHATTOPADHYAY, J.)

KB AR (CR)