M/S Nbcc India Limited vs M/S J G Engineers Pvt Ltd
2026 Latest Caselaw 2696 Cal/2

Calcutta High Court

M/S Nbcc India Limited vs M/S J G Engineers Pvt Ltd on 6 April, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OC-1 & 2
                    IN THE HIGH COURT AT CALCUTTA
                          COMERCIAL DIVISION
                             ORIGINAL SIDE


                              AO-COM/13/2025
                           WITH AP-COM/485/2024

                         M/S NBCC INDIA LIMITED
                                    VS
                        M/S J G ENGINEERS PVT LTD

                                     AND

                              AO-COM/14/2025
                           WITH AP-COM/486/2024

                         M/S NBCC INDIA LIMITED
                                    VS
                        M/S J G ENGINEERS PVT LTD


BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
                 AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date : April 6, 2026.

                                                                     Appearance:
                                                        Mr. Arnab Chakraborty, Adv.
                                                         Mr. Pragya Bhowmick, Adv.
                                                              Ms. Rimi Mandal, Adv.
                                                                 ...for the appellant.

                                                    Mr. Surajit Nath Mitra, Sr. Adv.
                                                           Mr. Suman Dutt, Sr. Adv.
                                                              Mr. U. S. Menon, Adv.
                                                   Ms. Sananda Mukhopadhyay, Adv.
                                                        Mr. Aurin Chakraborty, Adv.
                                                      Mr. Abhirup Chakraborty, Adv.
                                                               ...for the respondent.

The Court: Two appeals are taken up for analogous hearing as they emanate

out of the same impugned judgment and order.

By the impugned order, the learned Single Judge, dismissed the application

under Section 34 of the Arbitration and Conciliation Act, 1996 filed by the appellant

and allowed the application under Section 34 of the Act of 1996 filed by the

respondent.

Heard learned Advocate appearing for the appellant in the two appeals.

Heard learned Senior Advocate appearing for the respondent in both the

appeals.

Hearing concluded. Judgment reserved.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

KB AR (CR)