Pradyumna Sinha And Orthers vs Srei Equipment Finance Limited
2026 Latest Caselaw 1967 Cal/2

Calcutta High Court

Pradyumna Sinha And Orthers vs Srei Equipment Finance Limited on 17 March, 2026

OD- 3

                               ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                      CIVIL APPELLATE JURISDICTION
                              ORIGINAL SIDE

                                APOT/23/2025
                                    WITH
                              AP-COM/857/2024

                           IA NO. GA-COM/1/2025

                     PRADYUMNA SINHA AND ORTHERS
                                  VS
                     SREI EQUIPMENT FINANCE LIMITED


BEFORE:
THE HON'BLE JUSTICE MADHURESH PRASAD

THE HON'BLE JUSTICE PRASENJIT BISWAS

Date: 17th March, 2026

                                                                       Appearance:
                                                          Mr. Anirban Ray, Sr. Adv.
                                                       Mr. Shaunak Mitra, Adv.(VC)
                                                         Mr. Sannidhya Dutta, Adv.
                                                         Mr. Arjun Kumar Ray, Adv.
                                                      Mr. Bishwarup Acharyya, Adv.
                                                                ...For the Appellants

                                                         Mr. Jishnu Saha, Sr. Adv.
                                                        Mr. Sankarsan Sarkar, Adv.
                                                          Mr. Aditya Kanodia, Adv.
                                                              ...For the Respondent

Mr. Sourojit Dasgupta, Adv.

Mr. Aniket Choudhury, Adv.

...For the Intervenor (Ashika Stock Broking Ltd.)

The Court:- The appeal arises out of an ad-interim order dated 16th

December, 2024 passed in a proceeding under Section 9 of the Arbitration

and Conciliation Act, 1996.

As per submission of the Learned Advocates representing the parties,

there is no dispute that the proceeding under Section 9 is fixed for final

hearing on 23rd March, 2026 and 25th March, 2026. The proceeding being at

the verge of conclusion, we dispose of the appeal and pending applications

reserving the liberty of the parties to agitate of the issues arising out of the

ad-interim order under appeal, which needless to say is subject to final

hearing and final orders being passed in the Section 9 application.

(MADHURESH PRASAD, J.)

(PRASENJIT BISWAS, J.)

DB