Calcutta High Court
Hoogly River Bridges Commissioners vs Mbl Infrastructure Ltd on 17 September, 2024
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-1
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
AP-COM/187/2024
[Old case no. AP/340/2020]
IA NO: GA/2/2022, GA-COM/5/2023
HOOGLY RIVER BRIDGES COMMISSIONERS
VS
MBL INFRASTRUCTURE LTD.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 17th September, 2024.
Appearance :
Mr. Sarvapriya Mukherjee, Adv.
Mr. Aviroop Mitra, Adv.
...for petitioner.
Mr. Ratnanko Banerjee, Sr. Adv.
Mr. Shaunak Mitra, Adv.
Ms. Sristi Barman Roy, Adv.
Ms. Pritha Basu, Adv.
Ms. N.Ghosh, Adv.
Mr. Debartha Chakraborty, Adv.
...for respondent.
The Court : By consent of the parties, let this matter appear on 5th November, 2024.
As prayed for by the partiers, liberty is also granted to the parties to file their Written Notes of Submissions in so far as the main application under Section 34 of the Arbitration and Conciliation Act, 1996 is concerned.
(RAVI KRISHAN KAPUR, J. ) SN/nm.