Batliboi Limited vs M/S Citadel Instrumenttion on 23 December, 2025

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OIPD-3
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
(COMMERCIAL DIVISION)
ORIGINAL SIDE

AP-COM/651/2025

BATLIBOI LIMITED
VS
M/S CITADEL INSTRUMENTTION

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 23rd December, 2025

Appearance:
Mr. Mainak Bose, Sr. Adv.
Mr. Abhirup Chakraborty, Adv.
...for the petitioner.

Mr. Siddhartha Goswami,
...appears in person.

The Court: In view of urgency pleaded and by consent of the parties, the

matter is taken up for hearing.

This is an application under Section 36(2) of the Arbitration & Conciliation

Act, 1996. The petitioner seeks stay of the arbitral award dated 8 January,

2003 passed by the West Bengal Industrial Facilitation Council. In an earlier

round of proceedings, pursuant to an order dated 29 July, 2025 the petitioner

had furnished a bank guarantee of Rs.50 lakhs with the Registrar, Original Side

of this Court.

It is submitted on behalf of the petitioner that the bank guarantee is

subsisting till 8 January, 2026 and there is an interim order of stay, subject to

bank guarantee being kept alive and renewed until further orders of Court.

In view of the above and the security also furnished in terms of earlier

orders of Court, AP-COM/651/2025 stands disposed of.
2

Liberty is granted to both parties to take appropriate steps for expeditious

hearing of the application under section 34 of the Arbitration & Conciliation Act,

1996.

Without prejudice to the rights and contentions of the parties and in view

of the fact that the award is dated as far back as on 8 January, 2003, both

parties are requested to take steps to amicably resolve their disputes.

The order dated 25 August, 2025 stands confirmed.

Liberty is granted to regularize the appointment of Advocate who is

appearing on behalf of the respondent in accordance with law.

(RAVI KRISHAN KAPUR, J.) spal

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