Calcutta High Court (Appellete Side)
(Basirhat Food Supply Mohila ... vs State & Ors.) on 27 June, 2013
1
M. A. T. 1400 OF 2011
(Basirhat Food Supply Mohila Co-operative Society Ltd. & Anr vs. State & Ors.)
27.06.13
ag/jb Sl. No. 41 None appears to prosecute the matter.
There are various defects, which have not been removed. Time was granted to remove the defects on 30th November, 2012. In spite of that defects have not been removed.
The appeal is liable to be dismissed for non-removal of defects. However, we have perused the order dated 6th July, 2011 passed by the Single Bench in W. P. 10854 (W) of 2011. There was an arbitration clause. As such, dispute has to be referred to the arbitrator.
Thus, we find no illegality warranting interference in the impugned order.
The appeal is dismissed for the aforesaid reasons.
(Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)