Calcutta High Court
Tufan Chatterjee vs Rangan Dhar on 15 September, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-61
AP No.1450 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
TUFAN CHATTERJEE
Versus
RANGAN DHAR
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 15th September, 2015.
Appearance:
Mr. Arif Ali, Adv.
Ms. Shohini Chakraborty, Adv.
The Court : The parties agree that the live disputes between them are
covered by an arbitration agreement and the reference be made to Mr. Swatarup
Banerjee, Advocate. The parties have also agreed that the consolidated remuneration of
the Arbitrator will be Rs.2 lakh and the reference should be completed within four
months of the completion of the pleadings.
Accordingly, AP No.1450 of 2015, which is a request under Section 11 of
the Arbitration and Conciliation Act, 1996, is disposed of by recording the parties'
agreement and referring the disputes covered by the arbitration agreement to the agreed
Arbitrator at a consolidated remuneration of Rs.2 lakh to be shared by the parties in
2
equal measure at the first instance, subject to the directions in such regard as may be
contained in the final award.
The petitioner has agreed to file the statement of claim within three weeks
from date and the respondent has agreed to file the counter-statement within three
weeks thereafter. The Arbitrator should make every effort to respect the parties' sentiment that the reference would be concluded within four months of the completion of the pleadings.
There will be no order as to costs.
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) Bp.