The State Of Tripura vs Jain Irrigation System Ltd. ...
2023 Latest Caselaw 422 Tri

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                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                IA No.02 of 2023 IN ARB A No.01 of 2023
The State of Tripura
                                                      ...... Applicant(s)

                             VERSUS
Jain Irrigation System Ltd. Contractor
                                                       ......Respondent(s)

For Applicant(s) : Mr. K. De, Addl. G.A.

For Respondent(s) : None.

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

_O _R _D _E_ R_ 18.05.2023

This is an appeal against the judgment dated 19.11.2022

passed by the learned District Commercial Court, West Tripura, Agartala in

Civil Misc (Arbitration) No.08 of 2020 on an application under Section 34

of the Arbitration and Conciliation Act, 1996, as amended. However, it

appears that the provisions of law in the cause title have not been

adequately provided for since this appeal arises from the judgment of the

Commercial Court. The appeal is at the stage of condonation of delay.

Learned counsel for the appellant seeks one week time to

make necessary correction in the provisions of law in the cause title of the

memo of appeal. Office to undertake fresh stamp report.

Matter be listed on 01.06.2023.

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

Dipesh