State Of Tripura And Another vs Sri Arun Kumar Dey
2023 Latest Caselaw 739 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           Arb. A. No.11 of 2022

State of Tripura and another
                                                          ......... Appellant(s)
                               VERSUS
Sri Arun Kumar Dey
                                                          ...... Respondent(s)

For Appellant(s)   :      Mr. D. Sarma, Addl. GA,
For Respondent(s) :       Mr. A. Sengupta, Advocate.

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

_O_R_D_E_R_

31/08/2023

Since Mr. K. De, learned Additional Government Advocate for

the State is suffering from fever, matter is adjourned to 26.09.2023.

Learned counsel for the parties would submit written notes with

the relevant provisions of law and decisions on which they seek to rely upon at

least three days in advance before the next date.

The present appeal arises out of a judgment and order of the

District Commercial Court dated 23.02.2022 passed in Civil Misc.

(Arbitration) No.4 of 2020 by the Ld. Commercial Judge, District Commercial

Court, West Tripura, Agartala on 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 Curt, 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 within 3(three) days.

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

Munna S MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.09.02 11:29:18 +05'30'