Calcutta High Court
Titagarh Rail Systems Limited vs Texmaco Rail And Engineering Limited on 3 July, 2024
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OCD 17 & 18
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
AP-COM/275/2024
[Old Case No. AP/683/2022]
AP/684/2022
TITAGARH RAIL SYSTEMS LIMITED
VS
TEXMACO RAIL AND ENGINEERING LIMITED
AP-COM/276/2024
M/S. TEXMACO RAIL AND ENGINEERING LTD
VS
TITAGARH RAIL SYSTEMS LIMITED
BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date: 3rd July, 2024.
Appearance:
Mr. Sayantan Bose, Adv.
Mr. S. Sarawgi, Adv.
Mr. Saunak Mukhopadhyay, Adv.
Mr. Dipak Verma, Adv.
...for the Titagarh Rail Systems Ltd. Mr. Suddhasatva Banerjee, Adv.
Mr. Shubradip Roy, Adv.
Ms. Sananda Ganguli, Adv.
...for the M/s. Texmaco Rail and Engineering Ltd. The Court: Learned counsel for the parties indicate in a nutshell the contour of their arguments in connection with the competing challenges under Section 34 of the Arbitration and Conciliation Act, 1996. 2
Upon such preliminary hearing, the matter is fixed for hearing at 10:30 a.m. on July 16, 2024.
It is made clear that each side will be allotted 40 minutes (+ 5 minutes) for advancing their oral arguments as well as file their written notes of arguments simultaneously. Copies of the written notes of arguments shall be exchanged between the parties sufficiently in advance before the next returnable date.
(SABYASACHI BHATTACHARYYA, J.) B.Pal