Calcutta High Court
Texmaco Rail And Engineering Ltd vs Bangladesh Railway Rep. By The Project ... on 15 February, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
ODC-6
AP/26/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
[COMMERCIAL DIVISION]
TEXMACO RAIL AND ENGINEERING LTD
VS
BANGLADESH RAILWAY REP. BY THE PROJECT DIRECTOR REHABILITATION
OF KULAURA SHAHBAZPUR SECTION
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 15th February, 2022.
Appearance:
Mr. Dhruba Ghosh, Sr. Adv.
Mr. Rajarshi Dutta, Adv.
Mr. V.V.V. Sastry, Adv.
Mr. Nischay Mall, Adv.
The Court : This is an application under Section 9 of the Arbitration and
Conciliation Act, 1996.
By an order dated 3 February, 2022, this Court had entertained this
application and also passed an order in terms of prayer (c) of the Notice of
Motion.
None appears on behalf of the respondent nor is any accommodation
prayed for on their behalf. An Affidavit of Service filed on behalf of the petitioner be kept with the records. It appears from the earlier orders that notwithstanding having effected service on three prior occasions on the respondent, the respondent has chosen not to appear in this proceeding. 2
In view of the aforesaid, the interim order dated 3 February, 2022 is confirmed. The petitioner is directed to take appropriate steps in accordance with law.
Accordingly, AP 26 of 2022 stands disposed of.
(RAVI KRISHAN KAPUR, J.) SK.