Smt Archana Paul vs Mr Swapan Acharya And Anr
2026 Latest Caselaw 1488 Cal/2

Calcutta High Court

Smt Archana Paul vs Mr Swapan Acharya And Anr on 26 February, 2026

Author: Shampa Sarkar

Bench: Shampa Sarkar

 ORDER                                                                  OCD - 35
                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                              ORIGINAL SIDE

                           IA NO. GA-COM/1/2026
                                     In
                              AP-COM/393/2025
                             SMT ARCHANA PAUL
                                     Vs
                       MR SWAPAN ACHARYA AND ANR.

BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 26th February 2026
                                                                       Appearance:-
                                                   Mr. Sayak Chakraborti, Advocate
                                                      Mr. Wrickbrata Roy, Advocate
                                                           Mr. Iswar Das, Advocate
                                             Mr. Shwashwitwik Chatterjee, Advocate
                                                         Mr. Nistar Molla, Advocate
                                                       Mr. Farhan Haider, Advocate
                                                               ... for the petitioner.



1.   Despite service, none appears on behalf of the respondents.

2. The petitioner had filed an application for appointment of an arbitrator.

The same was also heard ex parte and was allowed on July 7, 2025 and

AP-COM-393/2025 was disposed of by appointing Ms. Urmila

Chakraborty as the learned arbitrator. The learned arbitrator has

expressed her inability to take up the matter in view of the conflict of

interest by giving a declaration, a copy of which is taken on record.

3. Accordingly, GA-COM/1/2026 is allowed by appointing Mr. Debanik

Banerjee, Advocate (Mobile: 9830308225) as the substitute arbitrator to

arbitrate upon the disputes between the parties. The learned Arbitrator

shall comply with the provisions of Section 12 of the Arbitration and

Conciliation Act, 1996. The learned Arbitrator shall be at liberty to fix his

remuneration as per the schedule of the Arbitration and Conciliation Act,

1996.

4. GA-COM/1/2026 is disposed of accordingly.

5. The petitioner is directed to serve a copy of this order upon the

respondents.

(SHAMPA SARKAR, J.)

S. Kumar