The State Of West Bengal vs Pam Developments Pvt Ltd
2026 Latest Caselaw 1432 Cal/2

Calcutta High Court

The State Of West Bengal vs Pam Developments Pvt Ltd on 25 February, 2026

OCD-37
                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                            AP-COM/90/2026

                      THE STATE OF WEST BENGAL
                                 VS
                      PAM DEVELOPMENTS PVT LTD


  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 25th February, 2026.

                                                                  Appearance:
                                                     Mr. Paritosh Sinha, AOR
                                                    Mr. Arindam Mandal, Adv.
                                                     Ms. Swagata Ghosh, Adv.
                                                            ...for the petitioner

                                                    Mr. Priyankar Saha, Adv.
                                                   Mr. Amritam Mandal, Adv.
                                                         ...for the respondent

The Court: The petitioner has preferred the present petition under

Section 36(2) of the Arbitration and Conciliation Act, 1996, seeking stay of

the operation of the award dated 23.06.2025 passed by the learned sole

Arbitrator as well as stay of the execution and enforcement of all future

proceedings in EC-COM/643/2025.

Learned Counsel for the petitioner submits that the petitioner has

already challenged the said award dated 23.06.2025 by filing AP-

COM/792/2025 and the same is pending adjudication before this Court. It

is further submitted that the respondent has already initiated execution

proceedings being EC-COM/643/2025.

Learned Counsel for the petitioner submits that the petitioner is ready

and willing to deposit the awarded amount along with interest before this

Court within a period of six weeks.

In view thereof, the petitioner is directed to deposit the entire awarded

amount along with interest accrued till date by way of cash security before

the Registrar, Original Side within a period of six weeks.

The Registrar, Original Side is directed to keep the said amount in an

interest bearing FDR with an auto renewal facility.

It is clarified that in the event the petitioner fails to deposit the said

amount within the stipulated time, the respondent shall be at liberty to

execute the award in accordance with law.

With the aforesaid directions, the present petition is disposed of.

(GAURANG KANTH, J.)

R.Bhar