Calcutta High Court
Sambhu Nath Ghosh vs State Of West Bengal on 22 April, 2010
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No. 2196 of 1994
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SAMBHU NATH GHOSH.
Versus
STATE OF WEST BENGAL.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 22nd April, 2010.
Appearance:
Mr. Sumita Mukherjee, Adv.
The Court : The petitioner says that this is a petition under
Sections 5, 11 and 12 of the Arbitration Act, 1940 which has remained
pending for a long period. The petitioner says that the matter had
been mentioned on occasions but it is also evident that no steps have
been taken to prosecute the matter since 1995.
2
The petitioner will inform the respondent that the matter will
appear as an 'Adjourned Motion' in the supplementary list on May 6, 2010.
An affidavit of service should be filed on the adjourned date.
(SANJIB BANERJEE, J.) bp.
A.R(C.R)