Jharkhand High Court
M/S Mecon Limited Through Shri Dilip ... vs M/S Hindustan Controls And Equipment ... on 20 July, 2018
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Arbitration Appeal No. 09 of 2018
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M/s MECON Limited through Shri Dilip Kumar, General Manager, Contracts --- --- Appellant Versus M/s Hindustan Controls and Equipment Pvt. Ltd.--- --- Respondent
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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh For the Appellant: Mr. Deepankar, Advocate For the Respondent: M/s Indrajit Sinha, Rohitashya Roy, Tarun Kr. Mahto, Advocate
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03/ 20.07.2018 Learned counsel for the appellant submits that this appeal is required to be heard by the Commercial Appellate Division, as per the Commercial Courts, Commercial Division and Commercial Appellate Division of High Court Act, 2015 in terms of Section 13 thereof. Learned counsel submits that inadvertently, he made correction in the nomenclature without leave of the court. His action may be condoned.
2. Learned counsel for the claimant is present.
3. The inadvertence on the part of the learned counsel for the appellant is condoned. Registry to undertake stamp reporting, if required, afresh. Defects to be removed by the counsel for the appellant thereafter.
5. Let the matter be listed before the appropriate Division Bench.
(Aparesh Kumar Singh, J) Ranjeet/