Calcutta High Court (Appellete Side)
Akd M/S. B.B.M. Enterprises vs State Of West Bengal & Anr on 9 September, 2016
Author: Harish Tandon
Bench: Harish Tandon
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51 09.09.16 C.O. 3445 of 2016
Ct No. 2
akd M/s. B.B.M. Enterprises
Vs.
State of West Bengal & Anr.
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Mr. Amitava Ghosh, Mr. Navojit Mukherjee, Mr. Sourav Chatterjee.
... for the petitioner.
This is an application under Article 227 of the Constitution of India at the instance of the Award holder/petitioner seeking a direction upon the Court below to dispose of the Miscellaneous Case No. 67 of 2010 expeditiously.
The said Miscellaneous Case originated from an application under Section 34 of the Arbitration and Conciliation Act, 1996 filed by the opposite parties.
From the order sheets annexed to this revisional application it appears that the said Miscellaneous Case is otherwise ready for disposal. The next date is fixed on 19th November, 2016.
The Court below is requested to take up the aforesaid Miscellaneous Case on the said date and endeavour shall be shown to dispose of the same within two months therefrom in accordance with law.
This revisional application is thus disposed of. There will be no order as to costs.
(HARISH TANDON, J.) 2