Mr. S.M. Chakraborty vs Mr. P.K. Dhar
2021 Latest Caselaw 112 Tri

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                     HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
                              ARB P. No.03 of 2021
For Petitioner(s)         :       Mr. S.M. Chakraborty, Sr. Advocate,
                                  Ms. Ankita Pal, Advocate.
For Respondent(s)         :       Mr. P.K. Dhar, Sr. G.A.,
                                  Mr. Anujit Dey, Advocate.

         HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

                                 ORDER

04/02/2021

Case of the petitioner is that the award passed by the

Arbitrator was challenged before the District Court and the District Court

remanded the issues before the Arbitrator for giving a fresh decision by a

judgment dated 14.03.2019. Thereafter, the Arbitrator has not taken any

steps for fresh hearing and disposal of the disputes.

Issue notice to the respondents, returnable for 4th March,

2021.

(AKIL KURESHI), CJ

Dipesh