Srmb Srijan Limited vs Great Eastern Energy Corporation
2025 Latest Caselaw 172 Cal/2

Calcutta High Court

Srmb Srijan Limited vs Great Eastern Energy Corporation on 14 May, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-7
                     IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                                ORIGINAL SIDE
                          (COMMERCIAL DIVISION)

                             AO-COM/30/2024
                                  WITH
                             AP-COM/281/2024

                         SRMB SRIJAN LIMITED
                                  VS
                  GREAT EASTERN ENERGY CORPORATION
                               LIMITED

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                     AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : May 14, 2025.


                                                                   Appearance :
                                                      Mr. Jayanta Kr. Mitra, Sr. Adv.
                                                            Mr. Sakya Sen, Sr. Adv.
                                                                Mr. Arnab Das, Adv.
                                                             Mr. Rehan Ansari, Adv.
                                                          Mr. Vaibhav Sharma, Adv.
                                                                 ...for the appellant.

                                                     Mr. Sarvapriya Mukherjee, Adv.
                                                           Mr. Debargha Basu, Adv.
                                                          Mr. kaushik Kejriwal, Adv.
                                                               ...for the respondent.

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

learned Single Judge of this Court whereby the appellant's application under

Section 34 of the Arbitration and Conciliation Act, 1996 was dismissed.

In the course of hearing Mr. Jayanta Kumar Mitra, learned senior

Advocate representing the appellant, it suddenly came to the notice of this

Bench that one of us (Arijit Banerjee, J.) is a second cousin of one of the

learned Arbitrators (Aloke Chakraborty, J.). Upon this Bench expressing

reluctance to take up the matter, learned Advocates for both the parties, on

instruction, insisted that this Bench takes up the matter and they have no

objection whatsoever.

Thereupon, we proceeded to hear the matter. Mr. Mitra does not

conclude today.

List the matter once again on May 15, 2025 as the first matter under

the heading "Appeals From Orders".

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

KB AR (CR)