The State Of Tripura And Another vs Sri Ratan Datta
2023 Latest Caselaw 776 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            Arb.A. No.14 of 2022
The State of Tripura and another
                                                         .........Appellant(s);
                                      Versus
Sri Ratan Datta, Contractor
                                                      .........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 14/09/2023 Request for adjournment has been made by Mr. Karnajit De,

learned Additional Government Advocate for the appellants, with consent of

the other side, on the ground that Mr. Debalay Bhattacharya, learned

Government Advocate is out of station.

As such, let the matter appear on 21.11.2023.

Learned counsel for both sides shall submit their written notes

at least 3(three) days in advance.

It appears that the appeal arises out of a judgment dated

05.04.2022 passed in Civil Misc. (Arbitration) 16 of 2018 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.

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

Pijush MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.09.15 16:50:29 +05'30'