Calcutta High Court
Texmaco Rail And Engineering Ltd vs Titagarh Wagons Ltd on 18 August, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD 24
ORDER SHEET
AP/771/2022
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
TEXMACO RAIL AND ENGINEERING LTD.
VS
TITAGARH WAGONS LTD.
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 18th August, 2025.
Appearance:
Mr. Suddhasatva Banerjee, Adv.
Mr. Aurin Chakraborty, Adv.
Mr. Shubradip Roy, Adv.
...for the petitioner
Mr. Sabyasachi Chaudhury, Sr. Adv.
Mr. Sayantan Bose, Adv.
Mr. Shounak Mukhopadhyay, Adv.
Ms. Dakshayani Basu, Adv.
...for the respondent
The Court: AP/771/2022 is disposed of upon recording that Rs.15 crores has been deposited in cash which has been withdrawn by the award-holder. The sufficiency of the amount deposited is not required to be gone into at this stage as the Court is inclined to hear out the applications being AP- COM/275/2024 and AP-COM/276/2024 filed under Section 34 of the Arbitration and Conciliation Act, 1996 by the parties.
Let the said applications be listed on 25th August, 2025 at 2 p.m. (SHAMPA SARKAR, J.) B.Pal