Shri Debasish Das vs The State Of Tripura & Another
2023 Latest Caselaw 710 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                    I.A. No.03/2023 in Arb.A. No.07/2022

Shri Debasish Das, Contractor
                                                 ......... Applicant/Respondent(s).

VERSUS The State of Tripura & another .........Respondent/Appellant(s).

For Applicant/Respondent(s) : Mr. Somik Deb, Sr. Advocate, Mr. H. Sarkar, Advocate, Mrs. Riya Chakraborty, Advocate.

For Respondent/Appellant(s) : Mr. Debalay Bhattacharya, G.A., Mr. Karnajit De, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 29/08/2023

Prayer for early hearing made by the applicant/respondent-Agency

is allowed without any opposition from the appellant side.

As prayed for, list the case [Arb.A. No.07 of 2022] on 12.09.2023.

Learned counsel for the parties undertake to supply written notes

with decisions on which they seek to rely upon 3(three) days in advance.

It appears that the appeal arises out of a judgment and order of the

District Commercial Court dated 16.03.2022 passed in Title Suit (Arbitration)

No.04 of 2020 by the learned District Judge, Unakoti District, Kailashahar on

an application under Section 34 of the Arbitration and Conciliation Act, 1996.

The appeal has been filed invoking Section 37(1)(c) of the Act of 1996.

However, since it arises from a judgment of the Commercial Court, let

necessary correction be made in the cause title by the learned counsel for the

appellants by adding Section 13(1A) of the Commercial Courts Act, 2015

during course of the day.

I.A. No.03 of 2023 stands disposed of.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.08.30 18:14:59 +05'30'