Calcutta High Court
Shree Saibaba Plasto Products Pvt. Ltd vs National Insurance Company Limited on 10 April, 2023
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OD-14
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
AP/119/2023
SHREE SAIBABA PLASTO PRODUCTS PVT. LTD.
VS.
NATIONAL INSURANCE COMPANY LIMITED
BEFORE :
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
Date : 10th April, 2023
Appearance :
Mr. S. N. Ganguly, Mr. Rajdeep Bhattacharya, Advs.
.....for petitioner.
Mr. Guddu Singh, Adv... for respondent.
The Court : - Learned counsel for the petitioner seeks to appoint an arbitrator, which is opposed by the respondent primarily on the ground that there was full and final settlement regarding the disputes between the parties and, as such, there is no live dispute at present between the parties.
Accordingly, the respondent is directed to file its affidavit in opposition within three weeks from date; reply thereto, if any, be filed within a week thereafter. Liberty to mention the matter for inclusion in the list after the time-frame for filing of affidavits expires.
(SABYASACHI BHATTACHARYYA, J.) pkd.