Calcutta High Court
Apl Metals Limited vs Mountview Tracom Llp And Ors on 27 January, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
ODC-7
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO: GA/1/2022
In AP/4/2020
APL METALS LIMITED
Versus
MOUNTVIEW TRACOM LLP AND ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 27th January, 2022.
Appearance:
Mr. Jishnu Chowdhury, Adv.
Ms. Radhika Singh, Adv.
Mr. Chayan Gupta, Adv.
The Court : GA/1/2022
This is an application under Section 36 of the Arbitration and Conciliation
Act, 1996. Liberty is granted to the respondent to file their Affidavit-in-Opposition
by 31st January, 2022. Reply, if any, be filed by 4th February, 2022.
Let this matter appear on 7th February, 2022.
AP/4/2020 This is an application under Section 34 of the Arbitration and Conciliation Act, 1996. It is submitted on behalf of the parties that the matter is ready for hearing.
2
Let this matter appear on 7th February, 2022. The parties are directed to file a preliminary note of submissions on the returnable date.
(RAVI KRISHAN KAPUR, J.) TO