Calcutta High Court
Rajinder Singh Walia And Anr vs Nabanita Singh on 16 March, 2023
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
ORDER OD-1
AP/33/2023
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
RAJINDER SINGH WALIA AND ANR.
VERSUS
NABANITA SINGH
BEFORE:
THE HON'BLE CHIEF JUSTICE PRAKASH SHRIVASTAVA
DATE : 16TH MARCH, 2023
APPEARANCE:
Mr. Megnad Dutta, Advocate
Ms. Debanjanana De, Advocate
....for the petitioners
Mr. A. C. Kar, Advocate
Mr. T. K. Aich, Advocate
Mrs. Tanusri Sur (Aich), Advocate
...for the respondent
The Court:- The matter is listed today under the heading 'To Be Mentioned'. This Court by order dated 9th February, 2023 had appointed Mr. Daman Prasad Biswas, retired District Judge as Arbitrator subject to submission of declaration in terms of Section 12(1) in the form prescribed in the Sixth Schedule of the Arbitration and Conciliation Act, 1996 before the Registrar, Original Side of this Court within the time prescribed.
A communication dated 6th March, 2023 has been received from the proposed Arbitrator expressing his inability to take up the arbitration proceeding.
Hence, the order dated 9th February, 2023 passed in AP/33/2023 is modified and Mr. Suvra Shankar Bhatta, [9434125050] retired District Judge is appointed as the sole arbitrator to resolve the disputes between the parties, subject to submission of declaration by the Arbitrator in terms of Section 12(1) in the form prescribed in the Sixth Schedule of the Act before the Registrar, Original Side of this Court, within four weeks from today.
Let this order be conveyed to the Arbitrator by the Registrar, Original Side, forthwith.
(PRAKASH SHRIVASTAVA, C.J.) akg/