Calcutta High Court (Appellete Side)
The State Of West Bengal & Anr vs M/S Motilal Agarwala & Anr on 26 August, 2015
Author: Indira Banerjee
Bench: Indira Banerjee
1
6.
26.08.2015.
debajyoti
FMAT No.438 of 2015
With
CAN 7655 of 2015
The State of West Bengal & Anr.
Vs.
M/s Motilal Agarwala & Anr.
Mr. Samrat Sen,
Mr. Arindam Mandal
..... For the Appellants.
Mr. Bijon Majumdar
..... For the Respondent.
On the prayer of Mr. Majumdar, learned Counsel, appearing on behalf of the claimant respondent, leave is granted to the claimant respondent to prepare and file informal paper books incorporating all pleadings and documents filed before the arbitral Tribunal.
All formalities, including formal service of notice of appeal, are dispensed with.
Mr. Majumdar undertakes to file informal paper books within two weeks from date.
Let the appeal be listed for hearing three weeks hence. A copy of the paper books be served on the learned Counsel, appearing on behalf of the appellant State, in advance.
The application being CAN 7655 of 2015 is disposed of.
( Indira Banerjee, J. ) 2 ( Sahidullah Munshi, J. )