Calcutta High Court
M/S. D-Monalisa Impex vs M/S. Karthik Exports And Anr on 17 January, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
ODC-6
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
AP/569/2021
M/S. D-MONALISA IMPEX
Versus
M/S. KARTHIK EXPORTS AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 17th January, 2022. (via video conference) Appearance:
Mr. Raja Basu Chowdhury, Adv.
Mr. Priyankar Saha, Adv.
Mr. Aniruddha Mitra, Adv.
The Court: This is an application under Section 29A of the Arbitration and Conciliation Act for extension of the mandate of the Arbitral Tribunal. The parties are represented and consent to the extension of time for the learned Arbitrator to make and publish the award.
In view of the submissions made on behalf of the parties there shall be an order in terms of prayer (a) of the Notice of Motion. The learned Arbitrator shall be entitled to a further consolidated remuneration in terms of the Arbitration and Conciliation Act, 1996. The other terms and conditions as consented to in the earlier order dated 15th February, 2021 remain unaltered.
In view of the aforesaid, AP/569/2021 stands disposed of.
(RAVI KRISHAN KAPUR, J.) mg 2