Calcutta High Court
Hi Life Traders Private Limited And Ors vs Idfc First Bank Limited on 22 June, 2021
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
ODC-5
AP/200/2021
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
HI LIFE TRADERS PRIVATE LIMITED AND ORS.
Versus
IDFC FIRST BANK LIMITED
(FORMERLY CAPITAL FIRST HOME FINANCE LIMITED)
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date :22nd June, 2021
(Via Video Conference)
Appearance:
Mr. Rajarshi Dutt, Adv.
Mr. Barnik Ghosh, Adv.
The Court: This is an application under Section 34 of The Arbitration and
Conciliation Act, 1996, for setting aside of an award dated 25th January, 2021
passed by a learned Sole Arbitrator. The ground of challenge is that no notice of
invocation of the arbitration clause was served on the petitioners.
Learned counsel appearing for the petitioners takes a fair stand to submit
that the petitioners have not been able to serve the respondent who is based in
Chennai and also has an office in Kolkata.
List this matter after a fortnight. Service to be completed in the meantime.
(MOUSHUMI BHATTACHARYA, J.) bp.