Calcutta High Court
Emta Coal Limited And Anr vs Liebherr India Private Ltd. And Ors on 19 June, 2023
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OCD-7
ORDER SHEET
AP/321/2022
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Commercial Division)
EMTA COAL LIMITED AND ANR.
Versus
LIEBHERR INDIA PRIVATE LTD. AND ORS.
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 19th June, 2023.
Appearance:
Mr. Sanjib Kumar Mal, Adv.
Mr. Atanu Roychaudhuri, Adv.
Mr. Pushan Mjumder, Adv.
...for the petitioner
Mr. Sukanta Chakrabarty, Adv.
Mr. Anindya Halder, Adv.
...for the respondent
The Court: The parties are represented. Learned counsel appearing for the parties submit that the matter has been settled. Hence, nothing remains of the application under Section 34 filed under The Arbitration Act.
AP/321/2022 is, accordingly, dismissed as not pressed. Interim orders, if any, stand vacated.
(MOUSHUMI BHATTACHARYA, J.) kc