Calcutta High Court
Exterior-Interiors Pvt. Ltd vs Hi Tech Point Technologies Pvt. Ltd. & ... on 17 March, 2010
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
GA No. 2636 of 2008
AP No. 62 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EXTERIOR-INTERIORS PVT. LTD.
Versus
HI TECH POINT TECHNOLOGIES PVT. LTD. & ORS.
Appearance
Mr. Samrat Sen, Advocate
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 17th March, 2010.
The Court : The respondents are not represented even at the second
call.
On February 19, 2008, an order was passed in A.P. No. 62 of 2008 in terms of prayers (b) and (d). The order was of limited duration. It was subsequently extended and by an order of August 12, 2008, the order was continued till disposal of the petition.
G.A. No. 2636 of 2008 has also been taken out by the petitioner seeking further orders under Section 9 of the Arbitration and Conciliation Act, 1996. The petitioner does not press such application. G.A. No. 2636 of 2008 is disposed of without any order as to costs. 2
A.P. No. 62 of 2008 is disposed of by confirming the subsisting orders in terms of prayers (b) and (d). The petitioner submits that on an application under Section 11 of the Arbitration and Conciliation Act, 1996, the Arbitration Court had made an order referring the matter to the Hon'ble Designate of the Hon'ble the Chief Justice for constituting an Arbitral Tribunal.
There will be no order as to costs.
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) sg.