Calcutta High Court
Tata Consultancy Services Limited vs Forum Project Holding Private Limited on 1 May, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD 31
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
(COMMERCIAL DIVISION)
AP-COM/323/2025
TATA CONSULTANCY SERVICES LIMITED
VS
FORUM PROJECT HOLDING PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date : 1st May, 2025
Appearance:
Mr. Sakya Sen, Sr. Adv.
Mr. Rohit Mukherji, Adv.
Mr. Subhojit Roy, Adv.
Ms. Swastika Sengupta, Adv.
... for appellant
Mr. Jishnu Chowdhury, Sr. Adv.
Mr. Ritoban Sarkar, Adv.
Mr. S.K Singhi, Adv.
Ms. Riti Basu, Adv.
Ms. Piyali Pan, Adv.
... for respondent.
The Court :- Mr. Sakya Sen, learned Senior Advocate submits that substantial portion of the awarded sum was already secured, upon a direction of the Court in a proceeding under Section 9 of the Arbitration and Conciliation Act, 1996. The said amount has also accrued interest. Such amount shall be adjusted from the awarded sum, and the balance shall be secured. The award also provided for such adjustment. 2
Mr. Jishnu Chowdhury, learned Senior Advocate, appearing for the respondent submits that the exact calculation shall be supplied to the award debtor, to enable the adjustment.
Accordingly, let this matter appear on 7th May, 2025.
(SHAMPA SARKAR, J.) JM/SN.