Suguna Poultry Firm Ltd. Now Known As ... vs Kunal Impex Pvt. Ltd. & Anr on 22 March, 2017

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ORDER SHEET

AP No.112 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE

SUGUNA POULTRY FIRM LTD. NOW KNOWN AS SUGUNA FOODS PVT. LTD.
Versus
KUNAL IMPEX PVT. LTD. & ANR.

BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 22nd March, 2017.

Mr. Kaushik Pradhan, Adv. for the petitioner.

The Court : In spite of notice none appears to oppose this

application.

The grievance of the petitioner is that although the

Arbitrator has entered reference in the year 2011 but no substantial progress

has been made in the arbitration proceeding. The last meeting was held on 12th

December, 2011.

It is submitted that the pleadings are complete. The learned

Counsel, in all fairness, has submitted that a peremptory direction may be

granted so that pending reference may be disposed of at the earliest instead of

terminating the mandate of the Arbitrator.

Under such circumstances, this application is disposed of by

directing the Arbitrator to dispose of the reference within a period of six

months from the date of communication of this order, failing which the mandate

of the Arbitrator shall stand terminated and the petitioner shall be entitled to

apply afresh for appointment of an Arbitrator.

The petitioner is directed to communicate this order to the

respondents within a week from date by speed post with acknowledgement due.

(SOUMEN SEN, J.)

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