Gillanders Arbuthnot And Co.Ltd vs Steel Authority Of India Limited
2026 Latest Caselaw 1401 Cal/2

Calcutta High Court

Gillanders Arbuthnot And Co.Ltd vs Steel Authority Of India Limited on 25 February, 2026

      ORDER                                                          OD-8
                    IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                           AP/21/2026
                GILLANDERS ARBUTHNOT AND CO.LTD
                               VS
                 STEEL AUTHORITY OF INDIA LIMITED
         REPRESENTED THROUGH ITS CHIEF EXECUTIVE OFFICER

BEFORE
HON'BLE JUSTICE GAURANG KANTH
Date: February 25, 2026.



                                                                        Appearance:-
                                                              Mr. Rajarshi Dutta, Adv.
                                                               Mr. Vikas Baisya, Adv.
                                                               Ms. Ranjana Seal, Adv.
                                                              Mr. A. Chakraborty, Adv.
                                                                       ...for petitioner.
                                                                Mr. Prantik Gorai, Adv.
                                                                Ms. S. Mukherjee, Adv.
                                                              Ms. Sakshi Bagaria, Adv.
                                                                      ...for respondent.

The Court:- Affidavit of service is taken on record.

The petitioner has preferred the present petition under Section 29A of the

Arbitration and Conciliation Act, 1996, seeking extension of the mandate of the

arbitral tribunal for conclusion of the arbitral proceedings and publication of

the arbitral award.

At the outset learned counsel for the respondent raised a preliminary

objection as to the maintainability of the present petition. He submits that this

Court does not have the jurisdiction to entertain the present petition, in as

much as, in terms of the contract between the parties, the Court at Burnpur

would have the jurisdiction. He further states that the dispute between the

parties is a commercial dispute.

Learned counsel for the respondent seeks and is granted three weeks time

to file affidavit-in-opposition. Reply to the same, if any, be filed within one

week thereafter.

Let this matter be listed after four weeks.

(GAURANG KANTH, J.)

R. D. Barua