Tripura Housing & Construction ... vs M/S Raimohan Majumder & Co
2023 Latest Caselaw 766 Tri

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                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                                        Arb.A. No.10 of 2022
Tripura Housing & Construction Board and others
                                                                               .........Appellant(s);
                                                              Versus
M/S Raimohan Majumder & Co.
                                                                            .........Respondent(s).

For Appellant(s) : Mr. Karnajit De, Addl. G.A. For Respondent(s) : Mr. A. Sengupta, Advocate. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH Order 12/09/2023 It appears that the appeal arises out of a judgment dated

19.03.2022 passed in Civil Misc (Arbitration) 05 of 2017 by the learned

Judge, District Commercial Court, West Tripura, Agartala 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 Arbitration and Conciliation

Act, 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.

List this matter on 05.10.2023.

Paper Book be obtained in the meantime.

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

Pijush MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.09.13 16:00:53 +05'30'