Calcutta High Court
Tata Consultancy Services Limited vs Forum Project Holding Private Limited on 10 June, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
ORDER OC-111
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
AP-COM/323/2025
TATA CONSULTANCY SERVICES LIMITED
VS
FORUM PROJECT HOLDING PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 10th June 2025.
Appearance:-
Mr. Sakya Sen, Sr. Adv.
Ms. Swastika Sengupta, Adv.
Mr. Rohit Mukherjee, Adv.
... for award-debtor/petitioner.
Mr. Jishnu Chowdhury, Sr. Adv.
Mr. Ritoban Sarkar, Adv.
S.K. Singhi, Adv.
Ms. RitiBasu, Adv.
Ms. Piyali Pan, Adv.
Mr. Ayant Shaw, Adv.
...for award-holder/respondent.
The Court:- This is an application for stay of operation of the award. Mr. Chowdhury has handed over a calculation and submits that a sum of Rs.14.80 lakhs is due and payable under the award. The security which was furnished at the time of disposal of the application under Section 9 of the Arbitration and Conciliation Act, 1996 had been adjusted against the awarded amount and Rs.14,80,850/- still remains unpaid. It is submitted that the said amount should be deposited in Court, to enable the award-debtor to obtain an order of stay of enforcement of the award. Let the calculation be kept with the record.
2
Let the matter retain its position in the list.
(SHAMPA SARKAR, J.) S. Kumar / R.D. Barua