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Calcutta High Court

Metro Infrastructure Development ... vs Archana Properties Pvt. Ltd on 22 November, 2017

Author: Ashis Kumar Chakraborty

Bench: Ashis Kumar Chakraborty

ORDER SHEET
                                 AP No.983 of 2017
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE



                                  METRO INFRASTRUCTURE DEVELOPMENT LIMITED
                                                                     Versus
                                                ARCHANA PROPERTIES PVT. LTD.



  BEFORE:
 The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
 Date: 22nd November, 2017

                                                                 Mr. Joydeep Kar, Sr. Adv. with
                                                                   Mr. Siddhartha Ghosh, Adv.
                                                                       Mr. Debdeep Sinha, Adv.
                                                                               ..for the petitioner
                                                              Mr. Debdut Mukherjee, Adv. with
                                                             Ms. Arunima Lala (Sengupta), Adv.
                                                                            ..for the respondent

The Court : This is an application under Section 11 of the Arbitration and Conciliation Act, 1996 (in short, "the Act of 1996") for appointment of an Arbitrator to adjudicate the disputes between the parties relating to the agreement dated February 27, 2015.

There is no dispute that the arbitration agreement containing the arbitration clause is binding upon the parties.

Mr. Malay Ghosh, learned Senior Advocate is appointed as Arbitrator to adjudicate the dispute between the parties which was previously pending before the Arbitrator named in the agreement.

Needless to mention that the learned Arbitrator would decide the disputes within the time frame mentioned under the Act of 1996 and would be free to fix his remuneration and also decide the administrative assistance, he may require. 2

With the above directions, AP No.983 of 2017 stands disposed of. There shall, however, be no order as to costs.

Let certified website copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.

All parties and the learned Arbitrator shall act on a copy of the certified server copy of this order.

(ASHIS KUMAR CHAKRABORTY, J.) akg/