East Central Railway Through ... vs M/S Pratibha Royal (Jv) Through ...
2022 Latest Caselaw 3514 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Arbitration Appeal No. 7 of 2021
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East Central Railway through Chief Administrative Officer (Construction), East Central Railway, Mahendru Ghat, Patna & Others .... .... .... Appellants Versus M/s Pratibha Royal (JV) through its authorized signatory Dhanajay Kumar .... .... .... Respondent

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellants : Mr. Anil Kumar, Advocate Mr. Pratyush Lala, Advocate For the Respondent :

Oral Order 04/ Dated :31.08.2022

It is submitted by learned counsel on behalf of appellants that inadvertently Arbitration Appeal has been preferred but since the matter arises out of the judgment of Commercial Court, Commercial Appeal should have been filed in this case under Section 13 of Commercial Courts Act. Under the circumstance, it is prayed to convert this Arbitration Appeal into Commercial Appeal.

Prayer is allowed.

Appellant is permitted to convert this Arbitration Appeal into Commercial Appeal.

(Gautam Kumar Choudhary, J.) Anit