Calcutta High Court
The State Of West Bengal & Anr vs Pam Developments Private Limited on 27 February, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
AP 967 OF 2017
WITH
AP 973 OF 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
THE STATE OF WEST BENGAL & ANR.
Versus
PAM DEVELOPMENTS PRIVATE LIMITED
............
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA Date : 27th February, 2019.
Mr. Priyankar Saha, Mr. Amritam Mondal, advs...for petitioner. The Court : Mr. Saha, learned advocate appears on behalf of petitioner in AP 973 of 2017, which he submits, is a petition for direction that mandate of arbitrator stands terminated. He submits further, AP 967 of 2017 is arbitration petition of respondent for extension of time to make and publish award. He wants to proceed with his client's petition but on court noticing absence of respondent he informs that they are never there.
Petitioner will obtain and serve copy of this order on learned advocate representing petitioner in AP 967 of 2017. Court will proceed to deal with these two petitions on adjourned date irrespective of representation by either party or both and in the first call.
List on 5th March, 2019.
(ARINDAM SINHA, J.) pkd.