Calcutta High Court
Techmens Hydrocarbons Pvt. Ltd vs Assam Carbon Products Limited on 1 September, 2023
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-37
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
EC/313/2018
TECHMENS HYDROCARBONS PVT. LTD
VS
ASSAM CARBON PRODUCTS LIMITED
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 1st September, 2023.
Appearance:
Mr. A. Kanodia, Adv.
Mr. R. Sarkar, Adv.
Mr. D. Dinda, Adv.
The Court : It is submitted on behalf of the award debtor that the award sought to be executed and has been set aside in an application under Section 34 of the Arbitration and Conciliation Act, 1996.
In such circumstances, EC/313/2018 stands dismissed as infructuous. Liberty is granted to the award holder to file a fresh execution application if the circumstances so warrant in accordance with law.
Liberty is also granted to the award holder to take back a copy of the original award after replacing of the same with a photocopy thereof.
(RAVI KRISHAN KAPUR, J.) SK.