Calcutta High Court (Appellete Side)
Cat'S Whiskers Pvt. Ltd vs G.D. Engineering Company (India) Pvt. ... on 2 May, 2025
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
D/L- 17 02/05/2025
Ct. No.-6 Aritra C.O. 1529 of 2025 Cat's Whiskers Pvt. Ltd.
Vs. G.D. Engineering Company (India) Pvt. Ltd.
Mr. Priyankar Saha Mr. Arindam Samanta Mr. Hemant Tiwari ....for the petitioner The petitioner raises an arguable point as to whether the learned Judge, Commercial Court at Rajarhat, District-North 24-Parganas could have held the execution application to be not maintainable without appreciating that the amount of award was within the pecuniary limits of the Commercial Court. In support of such contention the learned advocate appearing for the petitioner places reliance upon a decision of the Hon'ble Supreme Court in the case of Hyder Consulting (UK) Limited vs. Governor, State of Orrissa reported at (2015) 2 SCC 189, more particularly paragraphs 27 to 30 of the said decision.
Petitioner is directed to serve a copy of this application upon the opposite party by registered speed post with acknowledgement due and file an affidavit of service on the next date.
List this matter in the monthly list of June, 2025 under the heading 'Contested Application'.
(Hiranmay Bhattacharyya, J.)