Calcutta High Court
Limited vs Bengal Energy Limited on 7 November, 2024
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD -7
AP-COM/895/2024
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
(Commercial Division)
ELLENBARRIE INDUSTRIAL GASES
LIMITED.
-VERSUS-
BENGAL ENERGY LIMITED.
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 7th November, 2024
Appearance:
Mr. Rishav Banerjee, Adv.
Mr. A. K. Awasthi, Adv.
Ms. P. Shaha, Adv.
...for the Petitioner.
Mr. Rudraman Bhattacharyya, Adv.
Mr. Sourajit Dasgupta, Adv.
Mr. Aasish Chowdhbury, Adv.
Ms. Uma Bagree, Adv.
...for the respondent.
The Court: Affidavit of service filed in Court today is taken on record.
This is an application under Section 11 of the Arbitration and Conciliation Act, 1996. The petitioner refers to the arbitration clause and also to the notice invoking arbitration. It appears that the amicable settlement has failed. Thus, the dispute is to be arbitrated upon.
This Court appoints Justice Girish Chandra Gupta, (Retd.) Former Chief Justice of Calcutta High Court to arbitrate the disputes 2 between the parties. The appointment is, however, subject to compliance of Section 12 of the 1996 Act. Learned Arbitrator shall fix his remuneration in terms of the Schedule of the said Act.
Accordingly, AP-COM/895/2024 is disposed of. All parties are to act on the basis of server copy of this order.
(SHAMPA SARKAR, J.) A/s.