Calcutta High Court
Srei Equipment Finance Pvt. Ltd vs Spanco Limited on 14 January, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
AP No.1001 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE PVT. LTD.
Versus
SPANCO LIMITED
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 14th January, 2015.
Appearance:
Ms. Ruby Jaiswal, Adv.
The Court : This application under section 9 of the Arbitration and Conciliation Act, 1996, is pending since the year 2013. A receiver has already been appointed. It is submitted by the learned advocate for the petitioner that the receiver is taking steps to take possession of all the assets covered by the agreement.
In such circumstances, this application is disposed of by confirming the earlier interim orders and with liberty to the petitioner to approach the learned Arbitrator for appropriate reliefs, in accordance with law.
Urgent photostat certified copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BISWANATH SOMADDER, J.) bp.