Calcutta High Court
Eastern Coalfields Ltd vs Rungta Projects Ltd on 21 June, 2018
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OD-59 & 60
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
AP 271 of 2008
EASTERN COALFIELDS LTD.
Versus
RUNGTA PROJECTS LTD.
AP 299 of 2008
RUNGTA PROJECT LIMITED
Versus
COAL INDIA LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 21st June, 2018.
Appearance:
Mr. Sudhakar Prasad, Adv.
Mr. Pradipta Bose, Adv.
Mr. Ishan Saha, Adv.
The Court : Since a typographical error has been noticed on the first
page of the Judgement dated 18th May, 2018 in the above matter, the cause title
may be corrected as follows.
In the first page of the said judgement at second line 'CIVIL
APPELLATE JURISDICTION' be replaced by "ORDINARY ORIGINAL CIVIL
JURISDICTION".
The relevant part of the last page of the judgement should read as
follows.
2
The paragraph beginning with "In view of the decision ............... as
to costs." is deleted and in place of the said paragraph this may be added
"AP No.271 of 2008 is dismissed. No order as to costs.
In view of the decision in AP No.271 of 2008, no separate orders are
required to be passed in the respondent's application for stay of the Award being
AP No. 299 of 2008 and the said Arbitration Petition is disposed of on that basis."
The date recorded at the last page of the judgement in the later portion should be read as "23rd February, 2008" instead of '23rd February, 2018'.
Let such corrections be incorporated in the judgement dated 18th May, 2018.
(MOUSHUMI BHATTACHARYA, J.) sp3