Calcutta High Court
Apl Metals Limited vs Mountview Tracom Llp & Ors on 3 February, 2020
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
ODC-11
AP 4 of 2020
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
APL METALS LIMITED
Versus
MOUNTVIEW TRACOM LLP & ORS.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 3rd February, 2020.
Appearance:
Mr. Ahin Chowdhury, Sr. Adv.
Mr. S. Banerjee, Adv.
Mr. Saunak Sengupta, Adv.
Mr. Gopal Pahari, Adv.
Ms. Mandeep Kaur, Adv.
...for the petitioner.
Mr. Jishnu Chowdhury, Adv.
Mr. Chayan Gupta, Adv.
Mr. Aniruddha Agarwalla, Adv.
...for the respondents.
The Court : The petitioner being the respondents in the arbitral proceeding has filed this application under Section 34 of the Arbitration & Conciliation Act, 1996 to challenge the award made by the learned sole Arbitrator on October 1, 2019 which was subsequently corrected on December 3, 2019. By the impugned award the Arbitrator has directed the present petitioner, being the respondent in the arbitral proceeding to pay Rs.5,03,68,183/-. The application has been filed within three months from the date of receipt of the corrected award.
Accordingly, the application, AP No.4 of 2020 is admitted. The application will appear, under the heading 'For Hearing', in the monthly list of April, 2020. The admission of this application shall not be construed to stay of operation of the award.
(ASHIS KUMAR CHAKRABORTY, J.) s.pal