Calcutta High Court
And Development (Ctrd) vs The Director Of Vocational Education on 5 March, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
OD 27
ORDER SHEET
IA GA 1 of 2020
(Old GA 1218 of 2020)
AP 241 of 2020
IN THE HIGH COURT AT CALCUTTA
ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
CONSORTIUM FOR TRAINING RESEARCH
AND DEVELOPMENT (CTRD)
VS
THE DIRECTOR OF VOCATIONAL EDUCATION
AND TRAINING GOVT. OF WEST BENGAL
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date: 5th March, 2021.
(Via Video Conference)
Mr. Ranojit Chatterjee,
Mr. Aniruddha Mitra,
Ms. Deblina Banerjee, Advs.
...for the petitioner
Mr. Subhabrata Datta,
Mr. Debashis Sarkar,
Mr. Paritosh Sinha, Advs.
...for the respondent
The Court: Affidavits filed in Court be taken on record. This is an application under Section 11(6) of the Arbitration and Conciliation Act, 1996.
The parties entered into an agreement dated August 9, 2019. Such agreement contains an arbitration clause.
Disputes and differences arose between the parties consequent upon which the petitioner invoked an arbitration clause and made a reference under Section 21 of the Arbitration and Conciliation Act, 1996 by a letter dated July 7, 2020.
The parties are unable to agree to an arbitrator. 2 Learned advocate appearing for the respondent submits that in the event, the Court is pleased to appoint any person as an arbitrator, the respondent does not have any objection therein.
In such circumstances, since disputes and differences exist between the parties covered under the arbitration agreement contained in the agreement dated August 9, 2019, it would be appropriate to appoint Mr. Ajoy Krishna Chatterjee, senior advocate, Bar Library Club as an arbitrator. Learned arbitrator is at liberty to fix his remuneration. The parties will bear the costs, expenses and charges of the arbitration. The parties will inform the learned arbitrator of this order.
AP 241 of 2020 is disposed of accordingly.
The department will treat IA GA 1 of 2020 as disposed of.
(DEBANGSU BASAK, J.) TR/ 3