Calcutta High Court
M/S. Servotech India Limited vs West Bengal Live Stock Development on 19 July, 2023
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OD-10
ORDER SHEET
AP/460/2023
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
M/S. SERVOTECH INDIA LIMITED
Versus
WEST BENGAL LIVE STOCK DEVELOPMENT
CORPORATION LIMITED
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 19th July, 2023.
Appearance:
Mr. Pradyumna Sinha, Adv.
Mr. Sidhant Chowdhary, Adv.
Mr. Sannidhya Datta, Adv.
...for the petitioner
Mr. Indranil Roy, Adv.
Mr. Suvrodal Choudhury, Adv.
...for the respondent
The Court: Learned counsel appearing for the respondent does not oppose the extension of the Arbitrator's mandate under Section 29-A of the 1996 Act. The mandate, admittedly, will end on 26th August, 2023 and the parties are at the stage of arguments.
AP/460/2023 is accordingly disposed of by extending the mandate for a period of three months from today.
(MOUSHUMI BHATTACHARYA, J.) sg.