Calcutta High Court
Srei Equipment Finance Ltd vs Seirra Infraventure Pvt. Ltd on 8 February, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
OC-10
AP/246/2020
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
SREI EQUIPMENT FINANCE LTD.
VERSUS
SEIRRA INFRAVENTURE PVT. LTD.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date: 8th February, 2021. (Via Video Conference) Appearance:
Mr. Swatarup Banerjee, Adv.
Mr. Dripto Majumdar, Adv.
The Court: It is submitted on behalf of the petitioner that there is another application under Section 9 of the Arbitration and Conciliation Act, 1996 pending.
In such circumstances, it would be appropriate to dispose of this application under Section 9 of the Act of 1996 by keeping the points raised by the parties open.
AP 246 of 2020 is disposed of accordingly.
(DEBANGSU BASAK, J.) sp/