Hindustan Steel Works Construction ... vs Pobi Technologies & Construction Pvt. ...
2026 Latest Caselaw 35 Tri

Tripura High Court

Hindustan Steel Works Construction ... vs Pobi Technologies & Construction Pvt. ... on 13 January, 2026

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                       HIGH COURT OF TRIPURA
                           _A_G_A_R_T_A_L_A_
                IA No. 02 of 2025 in Arb. A No.02 of 2025(d/o)

Hindustan Steel Works Construction Limited (A Government of India
Undertaking) 5/1, Commissariat Road( Hastings), Kolkata Pin-700022
(Represented by its General Manager having local office at Jackson Gate
(3rd Floor), Lenin Sarani, Agartala, West Tripura Pin-799001.

                                                              ...... Appellant(s)
                             VERSUS

1. Pobi Technologies & Construction Pvt. Limited, A company incorporated
under Companies Act 1956 having its office at Karanga Para Road
Durgapur, Burdwan, P.O. and P.S. Cokeoven, West Bengal, Pin 713201.
2. The State of Tripura (Represented by the Secretary)Urban Development
Department Government of Tripura, Agartala, Civil Secretariat, New Capital
Complex, P.O. Kunjaban, P.S. NCC, District- West Tripura, Pin-799006.

                                                             .....Respondent(s)

For Appellant(s) : Mr. Agniva Chakraborti, Advocate, Mr. Palash Debbarma, Advocate,

For Respondent(s) : Mr. Kohinoor N Bhattacharjee, G.A., Mr. Abhijit Sengupta, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

13.01.2026

This application is filed seeking restoration of the petition being

Arbitration Appeal No. 02 of 2025 which was withdrawn by the appellant's

counsel on 29.07.2025.

It is contended that the authorization to withdraw the appeal was

not there with the counsel who appeared in the matter and that the order passed

by this Court has placed the applicant in a precarious position as it had left the

applicant remediless in assailing the legality and validity of both the award and

the judgment.

We are not inclined to accept the contention of the applicant for the

reason that the person who withdrew the appeal was a Senior counsel and it is

presumed that he had the authority to withdraw the appeal as well. It is

impermissible for the applicant to level allegation against the Senior counsel at

this point of time and contend that he was not authorized to withdraw the appeal.

Therefore, this application is rejected.

No costs.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.01.15 01:00:14 -08'00'