Calcutta High Court
Centrotrade Minerals & Metals Inc vs Hindusthan Copper Limited on 25 March, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
OD-20
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Extra Ordinary Original Civil Jurisdiction
(Via Video Conference)
IA No. G.A. No. 5 of 2021
In E.O.S. No. 11 of 2003
CENTROTRADE MINERALS & METALS INC.
VERSUS
HINDUSTHAN COPPER LIMITED
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date: 25th March, 2021.
Appearance:
Mr. Jishnu Saha, Sr. Adv.
Mr. Guddu Singh, Adv.
Mr. S. N. Mookherjee, Sr. Adv.
Mr. Arunabho Deb, Adv.
Ms. Ashika Daga, Adv.
The Court: - The interim application is in a pending execution petition. The execution petition relates to the execution of a foreign award. The execution petition should therefore be transferred to the Commercial Division. Consequently, the interim application in the execution petition should also be transferred to the Commercial Division.
Learned Advocate-on-Record for the award holder as well as the award debtor are granted leave to correct the cause title of the pleadings accordingly by deleting the words "Original Side" with the words "Commercial Division". 2
List IA No.: G.A. No. 5 of 2021 along with in E.O.S. No. 11 of 2003 in the Commercial Division on April 6, 2021.
(DEBANGSU BASAK, J.) S.Bag