Calcutta High Court
Leonine Estates Pvt. Ltd. And Ors vs Ritman Infra Ltd. And Ors on 6 December, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-16
AP/491/2021
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
LEONINE ESTATES PVT. LTD. AND ORS.
Versus
RITMAN INFRA LTD. AND ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 6th December, 2021.
Appearance:-
Mr.Sanjoy Bose, Adv.
The Court : This is an application under Section 34 of the Arbitration
and Conciliation Act, 1996.
The respondents are represented and raise a question of maintainability.
The question of maintainability is left open. In the meantime, the respondents are directed to file their Affidavits-in- Opposition within three weeks from date. Reply, thereto, if any, be filed two weeks thereafter.
Let this matter appear in the monthly list of February, 2022. In the meantime, the petitioners are directed to serve Notes on all the remaining respondents and inform them of the returnable date.
(RAVI KRISHAN KAPUR, J.) D.Ghosh