Calcutta High Court
M/S. Century Textiles And Industries ... vs Union Of India & Ors on 29 August, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
WP No.863 of 2013
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S. CENTURY TEXTILES AND INDUSTRIES LTD.
Versus
UNION OF INDIA & ORS.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 29th August, 2013.
Appearance:
Mr. P. Chatterjee, Adv.
The Court : Though the railways are not represented despite apparent service, the petitioner fairly submits that since disputed questions of fact arise the petitioner will invoke the arbitration clause contained in the agreement.
WP No.863 of 2013 is disposed of by requesting the railways to ensure that if the petitioner invokes any applicable arbitration agreement, the arbitral tribunal is constituted as expeditiously as possible.
It is made clear that the merits of the matter have not been gone into.
There will be no order as to costs.
Certified website copies of this order, if applied for, be urgently supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.