Calcutta High Court
M/S. Ravi Ranjan Developers Pvt.Ltd vs Aditya Kumar Chaterjee on 4 October, 2021
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. OD- 1
HIGH COURT AT CALCUTTA
(Original Side)
RVWO/14/2021
(Through Video Conferencing)
M/s. RAVI RANJAN DEVELOPERS PVT.LTD.
... Applicant(s)
Through :Mr. Jishne Chowdhury, Mr. Sarvapriyo
Mukherjee, Mr. Joyjit Roy Chowdhury
Advocates
v/s
ADITYA KUMAR CHATERJEE
....Respondent(s)
Through : Mr. Tanmay Mukherjee, Mr. Emon
Bhattacharya, Ms. Pooja Sah,
Advocates
Coram : HON'BLE MR. JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING)
ORDER
1. Review of order passed by this Court on August 13, 2021 has been sought by filing the present application. Learned Counsel for the applicant sought to withdraw the concession given by the learned Counsel for the applicant, who appeared on August 13, 2021 agreeing for appointment of Justice Ranjit Kumar Bag (Retd.) as arbitrator for resolution of the dispute. The present application has been filed with the change of Counsel.
2. The concession given by learned Counsel for the applicant, who appeared at the time of disposal of the main application, cannot be permitted to be withdrawn. 2 RVWO. No. 14 of 2021
3. The review application is dismissed.
KOLKATA (RAJESH BINDAL) 04.10.2021 Chief Justice, Acting PA(RB/SS)