Calcutta High Court
Kaushalya Infrastructure Development ... vs National Highway Authority Of India on 30 November, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD 99
EC 418 of 2016
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
KAUSHALYA INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED
Versus
NATIONAL HIGHWAY AUTHORITY OF INDIA
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 30th November, 2016.
Mr. Joydip Kar,Advocate appears.
Ms. Manju Bhuteria,Advocate appears. Ms. Shreya Choudhury,Advocate appears.
Mr. Joy Saha,Advocate appears.
Mr. Aryak Dutt,Advocate appears.
Mr. Dipankar Das,Advocate appears.
The Court : - Since a substantial deposit has already been made by the award-
debtor and a part of such deposit has also been permitted to be received by the award-
holder, let the matter now appear ten weeks hence.
This order is made since the award-debtor has challenged the arbitral award and such challenge is pending elsewhere in this Court.
(SANJIB BANERJEE, J.) S.Chandra