Calcutta High Court
Tata Consultancy Services Limited vs Forum Project Holding Private Limited on 11 August, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OC-118
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
COMMERCIAL DIVISION
AP-COM/323/2025
TATA CONSULTANCY SERVICES LIMITED
VS
FORUM PROJECT HOLDING PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 11th August, 2025.
Appearance:
Mr. Sakya Sen, Sr. Adv.
Ms. Swastika Sengupta, Adv.
Mr. Rohit Mukherjee, Adv.
... for award-debtor/petitioner.
Mr. Jishnu Chowdhury, Sr. Adv.
Mr. Ritoban Sarkar, Adv.
...for award-holder/respondent.
The Court:- AP-COM/323/2025 is disposed of upon directing that there shall be unconditional stay of operation of the award dated December 31, 2024 passed by the learned sole Arbitrator for a period of four weeks. Within such time, the award-debtor will deposit a sum of Rs.7 lakhs by way of a demand draft before the Learned Registrar, Original Side, High Court, Calcutta. The said amount shall be invested in an interest bearing auto- renewable short term fixed deposit with any nationalized bank. The issue raised by Mr. Chowdhury that the interest which accrued on the fixed deposit made by the respondent pursuant to an order of a co- ordinate Bench on an application under Section 9 of the Arbitration and Conciliation Act, 1996 was to be enjoyed by the award holder, will be decided at the time of execution.
2
If the deposit as directed above is made, the stay shall continue till disposal of the application under Section 34 of the Arbitration and Conciliation Act, 1996. In case of default, the award-holder will be at liberty to execute the award.
(SHAMPA SARKAR, J.) S.Mandi/S. Kumar