Calcutta High Court
Darcl Logistics Limited & Cj Darcl ... vs Hindustan Cables Ltd on 20 June, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-10
ORDER SHEET
EC 285 OF 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DARCL LOGISTICS LIMITED & CJ DARCL LOGISTICS LTD.
Versus
HINDUSTAN CABLES LTD.
............
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY Date : 20th June, 2019.
Mr. Chayan Gupta, Mr. Ajit Kumar Chaubey, Mr. Rahul K. Pandey, Mr. Noorul Islam, advs...for decree holder.
Mr.Rajarshi Dutta, Ms. Shyantee Datta, Ms. S. Das Chowdhury, advs...for judgment debtor. The Court : It appears that in terms of the earlier direction passed in this execution application the respondent/award debtor has already deposited Rs.48 lac with the Registrar, Original Side of this court.
In view of such payment made by the respondent/award debtor in an application filed under section 36[2] of the Arbitration and Conciliation Act, 1996 (in short, "the Act of 1996"), the learned District Judge, Paschim Burdwan has already passed an order directing stay of operation of the arbitral award till disposal of the application for setting aside of the arbitral award. The said application is yet to be decided by the learned District Judge, Paschim Burdwan.
Let this application go out of the list with liberty to mention.
(ASHIS KUMAR CHAKRABORTY, J.) pkd.