Union Of India And Anr vs Bsle1 Construction Pvt Ltd
2026 Latest Caselaw 1791 Cal/2

Calcutta High Court

Union Of India And Anr vs Bsle1 Construction Pvt Ltd on 11 March, 2026

O- 13

                                 ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                               ORIGINAL SIDE

                                  AP/212/2019
                               IA NO: GA/2/2020

                         UNION OF INDIA AND ANR
                                   VS
                       BSLE1 CONSTRUCTION PVT LTD

  BEFORE:
  The Hon'ble JUSTICE GAURANG KANTH
  Date : 11th March, 2026.
                                                                       Appearance
                                                          Ms. Aparna Banerjee, Adv.
                                                                ...for the petitioners

                                                           Mr. Amitava Ghosh, Adv.
                                                         Mr. Sourav Chatterjee, Adv.
                                                                ...for the respondent

The Court: Learned Counsel for the parties points out that the present

matter pertains to a commercial dispute between the parties under Section

2(1)(c)(vi) of the Commercial Courts Act, 2015. They pray that the present

matter shall be listed on the commercial side.

Let the department take appropriate steps to renumber the matter

and place it on the commercial side within a period of two weeks.

List the matter on 29th April, 2026.

In Re: GA/2/2020

The present application has been filed seeking modification of the

order dated 2nd January, 2020, whereby this Court had directed the

Petitioner to deposit cash security of Rs. 1.75 Crores and to furnish a bank

guarantee of Rs. 1.75 Crores issued by a nationalised bank before the

Registrar, Original Side on or before 3rd February, 2020, upon compliance

with which the arbitral award dated 30th November, 2018 was directed to

remain stayed till the disposal of AP No. 212 of 2019.

By way of the present application, the Petitioner seeks modification of

the said order to the limited extent that, instead of furnishing a bank

guarantee for a sum of Rs. 1.75 Crores, the Petitioner be permitted to

deposit the said amount by way of cash security, as the Petitioner's

department is presently facing difficulty in procuring the requisite bank

guarantee.

It is pointed out by the learned Counsel for the respondent that the

petitioner has not deposited any amount and that even the cash security of

Rs. 1.75 Crores has not been deposited by the petitioner.

The petitioner undertakes to deposit the entire amount of Rs. 3.5

crores (Rs. 1.75 crores + Rs. 1.75 crores) by way of cash security deposit

within a period of four weeks. Subject to such deposit, the award dated 30th

November, 2018 shall remain stayed till the disposal of AP/212/2019.

With the aforesaid directions, the present application stands disposed

of.

(GAURANG KANTH, J.)

S. Mandi