Calcutta High Court
National Projects Construction ... vs West Bengal State Micro Small ... on 17 July, 2017
Author: Nishita Mhatre
Bench: Nishita Mhatre
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
GA 1273 of 2017
APO 99 of 2017
WP 294 of 2016
NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD. & ANR.
Versus
WEST BENGAL STATE MICRO SMALL ENTERPRISES FACILITATION COUNCIL & ORS.
BEFORE:
The Hon'ble ACTING CHIEF JUSTICE NISHITA MHATRE
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY
Date : 17th July, 2017.
Mr. R. Mitra, Adv.
Mr. A. K. Acharyya, Adv.
Mr. Y. Sengupta, Adv.
..for appellants
Mr. P. Dudhoria, Adv.
..for respondent nos. 1 and 2
Mr. Debdut Mukherjee, Adv.
..for respondent no.3 The Court : The appeal is admitted.
Since the respondents are represented through the learned advocates, service of notice of appeal is dispensed with.
Let informal paper book be prepared by the appellants and be served on the respondents within eight weeks from today. Liberty to mention the matter for hearing as and when the paper book is made ready.
2
The proceedings before the Arbitrator appointed under the Arbitration and Conciliation Act, 1996 and the Arbitrator appointed under the Micro Small and Medium Enterprises Development Act, 2006 are stayed.
The application is disposed of.
(NISHITA MHATRE, ACJ.) (TAPABRATA CHAKRABORTY, J.) sm