Calcutta High Court

Limited vs Reliance Jute Mills on 1 May, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OD-1
                           AP-COM/186/2024
                       (Old case No. AP/322/2020)

                    IN THE HIGH COURT AT CALCUTTA
                           Commercial Division


                                   THE ORIENTAL INSURANCE COMPANY
                                   LIMITED

                                             -VERSUS-

                                   RELIANCE JUTE MILLS
                                   (INTERNATIONAL) LIMITED.

  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : May 01, 2025.


                                                                   Appearance:
                                                  Mr. Sanjay Kumar Paul, Adv.
                                                             For the petitioner.
                                           Mr. Sabyasachi Choudhury, Sr. Adv.
                                                    Mr. Abhijit Guha Roy, Adv.
                                                          Mr. S. E. Huda, Adv.
                                            Mr. Shounak Mukhopadhyay, Adv.
                                                   Mr. S. Bhattacharyya, Adv.
                                                 Ms. Anwesha Guha Roy, Adv.
                                                           For the Respondent.

The Court:- On the last day Mr. Sanjay Kumar Paul, learned Advocate

appearing for the petitioner award-debtor placed reliance on a judgment

reported at (2024) SCC Online (SC) 522 in support of their contention that

when vital evidence is not looked into by the arbitral Tribunal, the award

becomes perverse.

Mr. Sabyasachi Choudhury, learned senior Advocate has dealt with

this judgment and submits that the evidences, the award-debtor has talked

about, are not at all vital and therefore even if they are not considered the

award passed by the Tribunal is sustainable in law.

Parties have concluded their submission.

Judgment stands reserved.

(ANIRUDDHA ROY,J),