Calcutta High Court
Hoogly River Bridges Commissioners vs Mbl Infrastructure Ltd on 23 December, 2024
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
ODC-5
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
(Commercial Division)
ORIGINAL SIDE
AP-COM/187/2024
[S.A.][Old case no. AP/340/2020]
IA NO: GA/2/2022, GA-COM/5/2023
HOOGLY RIVER BRIDGES COMMISSIONERS
VS
MBL INFRASTRUCTURE LTD
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date: 23rd December, 2024.
Appearance:
Mr. Ratnanko Banerjee, Sr. Adv.
Ms. Sristy Barman Ray, Advocate Ms. Pritha Basu, Advocate Ms. Nairanjana Ghosh, Advocate for the award-holder The Court:- None appears on behalf of the petitioner nor is any accommodation prayed for on their behalf even in the second call.
The matter has been repeatedly adjourned at the instance of the petitioner.
Despite an order of the Hon'ble Supreme Court directing expeditious disposal of the application under Section 34 of the Arbitration and Conciliation Act, 1996 the petitioner has repeatedly sought for adjournments of the hearing of this application.
As a last chance, let this matter appear on 20th January, 2025. Both parties are directed to file their Written Notes of Submission on or before the returnable date and exchange copies thereof. 2
It is made clear that no further adjournment would be granted to either of the parties. In default, appropriate orders for dismissal would be passed on the returnable date.
(RAVI KRISHAN KAPUR, J.) S.Bag.