Calcutta High Court (Appellete Side)
M/S. S.B.I.W. Steels (Private) Limited vs Steel Authority Of India Limited (Sail) on 20 January, 2021
Author: I.P. Mukerji
Bench: I.P. Mukerji
20.01.2021
KC(4)
F.M.A.T. 313 of 2020
M/s. S.B.I.W. Steels (Private) Limited
-versus-
Steel Authority of India Limited (SAIL)
With
CAN 1 of 2020 (Old CAN No. 2795 of 2020)
(Via Video Conference)
Mr. S.N. Mitra,
Mr. Dipak Deb,
Ms. Noelle Banerjee....................For the appellant.
Mr. Prasun Mukherjee,
Me. Deepak Agarwal..................For the respondent.
This appeal is mistakenly appearing before the regular court. It is treated to have been taken up in the Civil Appellate Jurisdiction (Commercial Division).
This is an appeal under Section 37 of the Arbitration and Conciliation Act, 1996. The appellant is aggrieved by the judgment and order dated 12th February, 2020 passed in the court of the learned Judge, Commercial Court at Asansol setting aside an arbitral award in favour of the appellant.
The appeal is formally admitted.
As the respondent is represented by learned counsel, issuance and service of the notice of appeal is dispensed with.
Transmission of lower court records is also dispensed with.
2Advocate-on-record for the appellant will prepare and file informal paper book by 5th February, 2021, serving a copy thereof on the advocate-on-record for the respondent at least three days before the date fixed for hearing of the appeal.
List this appeal for hearing on 10th February, 2021 in the Civil Appellate Jurisdiction (Commercial Division).
The connected application [CAN 1 of 2020 (Old CAN No. 2795 of 2020)] is disposed of.
(I.P. MUKERJI, J.) (MD. NIZAMUDDIN, J.)