Calcutta High Court
Vodafone Essar East Ltd vs Shree Balasaria Construction Pvt. Ltd on 7 February, 2017
Author: I. P. Mukerji
Bench: I. P. Mukerji
GA No. 2081 of 2016
with
AP No. 1550 of 2014
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
Vodafone Essar East Ltd.
Versus
Shree Balasaria Construction Pvt. Ltd.
Before:
The Hon'ble Justice I. P. MUKERJI
Date: 7th February 2017
Appearance:
Mr. Jishnu Saha, Sr. Advocate
Mr. Atish Ghosh, Advocate
Mr. Srinanda Bose, Advocate
Mr. Souvik Ghosh, Advocate
for the petitioner
Mr. Moloy Kr. Ghosh, Sr. Advocate
Mr. Kumar Gupa, Advocate
Mr. Rajesh Kr. Ghosh, Advocate
Mr. Ramesh Dhara, Advocate
for the respondent
The Court: Mr. Ghosh for the respondent very fairly submits that this application is unnecessary inasmuch as the arbitration proceedings commenced before coming into force of the amendments to the Arbitration and Conciliation Act, 1996. I accept Mr. Ghosh's submissions.
This application (GA No. 2081 of 2016) is disposed of with the above observation.
Let the section 34 application (AP No. 1550 of 2014) be upgraded so that it is listed within the first five "Arbitration Matters (Adjourned)" on and from 13th February 2017.
(I. P. MUKERJI, J.) R. Bose