Srei Equipment Finance Limited vs Trinity Alternative Investment ...
2025 Latest Caselaw 2701 Cal/2

Calcutta High Court

Srei Equipment Finance Limited vs Trinity Alternative Investment ... on 22 September, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-4
                               ORDER SHEET

                              APOT/197/2025
                                  WITH
                            AP-COM/1049/2024

                          IA NO: GA-COM/1/2025

                    IN THE HIGH COURT AT CALCUTTA
                       Commercial Appellate Division
                             ORIGINAL SIDE

                  SREI EQUIPMENT FINANCE LIMITED
                                VS
        TRINITY ALTERNATIVE INVESTMENT MANAGERS LIMITED


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : September 22, 2025.

                                                                         Appearance:
                                                     Mr. Ranjan Bachawat, Sr. Adv.
                                                       Mr. Debnath Ghosh, Sr. Adv.
                                                    Mr. Biswaroop Mukherjee, Adv.
                                                 Ms. Pubali Sinha Chowdhury, Adv.
                                                      Ms. Rajeshwari Prasad, Adv.
                                                                  ..for the appellant

                                                    Mr. Krishnaraj Thaker, Sr. Adv.
                                                          Mr. Tanay Agarwal, Adv.
                                                        Mr. Deepak Kripalani, Adv.
                                                               ..for the respondent


                      Dictated by Arijit Banerjee, J.

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

dated June 18, 2025, whereby an application under Section 9 of the

Arbitration and Conciliation Act, 1996, filed by the appellant herein, being

AP-COM/1049/2024 was disposed of by a Learned Judge of this Court.

The appellant is aggrieved by the fact that the Learned Judge has

reduced the extent of security that was operating in favour of the appellant.

We have heard Mr. Bachawat, learned Senior Counsel representing

the appellant. He has completed his opening submission.

Mr. Thaker, learned Senior Advocate appearing for the respondent,

begins his argument but does not conclude.

List the matter tomorrow (September 23, 2025).

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

sg.