Calcutta High Court
Leonine Estates Pvt Ltd And Ors vs Ritman Infra Ltd And Ors on 28 February, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-11
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
AP/491/2021
LEONINE ESTATES PVT LTD AND ORS
VS
RITMAN INFRA LTD AND ORS
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 28th February, 2022.
Appearance:
Mr. Debnath Ghosh, Adv.
Ms. A. Pandey, Adv.
Ms. S. Das, Adv.
Mr. S. Das, Adv.
The Court:- Affidavit of Service and Affidavit-in-Reply filed on behalf of the
petitioners be kept with the records.
This is an application under Section 34 of the Arbitration and Conciliation
Act, 1996.
None appears on behalf of the respondents nor is any accommodation
prayed for on their behalf.
Let this matter appear on 16th March, 2022. In the meantime, the petitioners are directed to serve a notice on the Advocate appearing on behalf of the respondents as well as the respondents informing them of the returnable date.
(RAVI KRISHAN KAPUR, J.) S.Bag