Calcutta High Court
Y D Transport Co And Anr vs Srei Equipment Finance Limited on 17 January, 2020
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-86
AP 430 of 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
Y D TRANSPORT CO AND ANR.
Versus
SREI EQUIPMENT FINANCE LIMITED
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 17th January, 2020.
Appearance:
Mr. S. Sengupta, Adv.
...for the petitioner.
The Court : On January 15, 2020, the Arbitrator, Mr. Partha
Sarathi Ghosh was directed to produce the records of the
arbitral proceeding today at 10.30 A.M.
However, even in the second call none appears to represent
the Arbitrator for submitting the records of the arbitral
proceeding before this Court.
Accordingly, the Arbitrator, Mr. Partha Sarathi Ghosh is
directed to be personally present before this Court today, at 1
P.M.
The Advocate-on-record of the respondent shall forthwith
communicate this order to the Arbitrator.
(ASHIS KUMAR CHAKRABORTY, J.) s.pal OD-86 AP 430 of 2019 IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE Y D TRANSPORT CO AND ANR.
Versus SREI EQUIPMENT FINANCE LIMITED BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY Date : 17th January, 2020.
Mr. Mr. S. Banerjee, S. Sengupta, Advs.
...for the petitioner.
The Court : The Arbitrator is present and he submits the records of the arbitral proceeding before this Court. The records of the arbitral proceeding be kept in a sealed cover.
The Arbitrator submits that he is conducting arbitral proceeding in more than 25 matters where the present respondent is the claimant.
(ASHIS KUMAR CHAKRABORTY, J.) pkd.