Calcutta High Court
Rvr Projects Pvt Ltd vs Visakhapatnam Port Logistics Park Ltd on 9 July, 2024
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OCD-13
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
(Commercial Division)
ORIGINAL SIDE
AP-COM/614/2024
RVR PROJECTS PVT LTD
VS
VISAKHAPATNAM PORT LOGISTICS PARK LTD
BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date : 9th July, 2024
Appearance:
Mr.Anirban Ray, Adv.
Mr.. Nilotpal Chatterjee, Adv.
Ms. Antara Biswas, Adv.
Mr. S. Banerjee, Adv.
...for the petitioner
Mr. K. Shah, Adv.
Mr. A. Chaudhury, Adv.
...for the respondent
The Court:- Affidavit of serviced filed in Court today be kept on record. Learned counsel for both sides agree that in view of the volume of the documents and evidence required to be considered by the sole Arbitrator, the mandate of the Arbitrator ought to be extended for a period of six months. Upon considering the pleadings in the application and the materials annexed, I am convinced of the veracity of such submission.
Accordingly AP-COM/614/2024 is allowed, thereby extending the mandate of the learned Arbitrator taking up the arbitral proceeding between the parties for a further period of six months from date.
(SABYASACHI BHATTACHARYYA, J.) S.Bag