Pcc Logistics Pvt Ltd vs M/S Spml Infra Ltd And Anr
2026 Latest Caselaw 2697 Cal/2

Calcutta High Court

Pcc Logistics Pvt Ltd vs M/S Spml Infra Ltd And Anr on 6 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OC-9 TO 11

                 In the High Court at Calcutta
                     Commercial Division
                        Original Side
                   IA NO. GA-COM/4/2024
                    In CS-COM/770/2024

                   PCC LOGISTICS PVT LTD
                             Vs
                 M/S SPML INFRA LTD AND ANR

                              &


                   IA NO. GA-COM/5/2025
                    In CS-COM/770/2024

                   PCC LOGISTICS PVT LTD
                             Vs
                 M/S SPML INFRA LTD AND ANR

                              &


                   IA NO. GA-COM/6/2025
                    In CS-COM/770/2024

                   PCC LOGISTICS PVT LTD
                             Vs
                 M/S SPML INFRA LTD AND ANR


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : April 6, 2026.

                                                          Appearance:
                                               Mr. Rupak Ghosh, Adv.
                                                  Mr. Ayan Dutta, Adv.
                                          Mr. Dilip Kumar Ghosh, Adv.
                                                      ...for the plaintiff

                                          Mr. Swatarup Banerjee, Adv.
                                                Mr. Mohit Dang, Adv.
                                                  Mr. Aritra Deb, Adv.
                                             ...for the defendant No. 1

                                                 Mr. Aritra Basu, Adv.
                                        Mr. Uttam Kumar Mondal, Adv.
                                                 Ms. Maitree Roy, Adv.
                                              ...for the defendant No. 2
                                         2


          The Court : Mr. Swatarup Banerjee, learned Advocate appearing for

the Section 8 applicant has concluded his submissions in support of his

application.

          Mr. Aritra Basu, learned Advocate appearing for the defendant No. 2

shall commence his submissions on the next day. He submits that he will

first demonstrate that the scopes under Section 11 of the Arbitration Act

and Section 8 of Arbitration Act are totally different and he shall proceed

further.

          After Mr. Aritra Basu, learned Advocate concludes, Mr. Rupak

Ghosh, learned Advocate appearing for the plaintiff resisting Section 8

application shall commence his submissions.

          Thereafter, Mr. Swatarup Banerjee, learned Advocate shall reply only

on the point of law.

          On the joint prayer of the parties, the matter shall appear under the

heading "For Orders" on April 20, 2026.




                                                       (ANIRUDDHA ROY, J.)

Sbghosh




                                CS-COM/770/2024
                                     A.R., J.