Calcutta High Court
Srmb Srijan Private Limited vs M/S. Nuclear Power Corporation Of India ... on 28 June, 2024
SL-1
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
[COMMERCIAL DIVISION]
IA No.GA 1/2022
In
CS-COM/413/2024
(Old No. CS 183/2022)
SRMB SRIJAN PRIVATE LIMITED
VERSUS
M/S. NUCLEAR POWER CORPORATION OF INDIA LIMITED AND ORS.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: June 28, 2024.
Appearance:
Mr. Arnab Das, Adv.
Ms. Akansha Yadav, Adv.
Ms. Syeda Romana Sultan, Adv.
...for the plaintiff Mr. Dipankar Das, Adv.
...for the defendant nos. 1 & 2 Mr. Prantik Garai, Adv.
Mr. Ramanuj Ray Chowdhury, Adv.
...for the defendant nos.3 & 4 The Court :- Though the matter is not listed in today's list but as per the submission made by the counsel for the plaintiff after serving notice upon the defendants, the matter is taken up today as the interim order passed on 4th March, 2024 is going to be expired today itself.
Counsel for the defendants are present and submits that they have preferred an appeal against an order passed by this Court wherein 2 this Court has dismissed the application filed by the defendants under Order VII Rule 11 of the Code of Civil Procedure as well as Sections 5 and 8 of the Arbitration and Conciliation Act, 1996 and it is submitted that the appeal is still pending.
In view of the submission made by the counsel for the respective parties, the interim order dated 4th March, 2024 is extended till 26th July, 2024 or until further orders, whichever is earlier.
List the matter on 23rd July, 2024.
(KRISHNA RAO, J.) sp3