Calcutta High Court
Tata Consultancy Services Limited vs Forum Project Holdings Pvt. Ltd on 4 August, 2023
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OCD-10
ORDER SHEET
IA No.GA/1/2023
In
AP/429/2023
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Commercial Division)
TATA CONSULTANCY SERVICES LIMITED
Versus
FORUM PROJECT HOLDINGS PVT. LTD.
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 4th August, 2023.
Appearance:
Mr. Jishnu Chowdhury, Adv.
Mr. Soumabho Ghose, Adv.
Mr. Ritoban Sarkar, Adv.
Mr. S. K. Singhee, Adv.
Mr. Sayan Banerjee, Adv.
...for the petitioner
Mr. Suddhasatva Banerjee, Adv.
Mr. Aditya Sarkar, Adv.
...for the respondent
The Court: This is an application filed by the respondent in a Section 9 application which was disposed of by an order dated 12th July, 2023. The respondent was directed to put in the amount of Rs.1.64 crores in a separate interest bearing account with the State Bank of India and maintain the same until orders are passed in the arbitration proceedings. 2
Learned counsel appearing for the applicant (respondent in the arbitration proceeding) submits that the respondent has complied with the directions passed by the Court but has deposited the amount with ICICI Bank instead of the State Bank of India.
The receipt of the ICICI Bank reflecting the fixed deposit amount is part of the application.
Since the respondent has carried out the directions of the order dated 12th July, 2023, this Court finds no difficulty in allowing the respondent to change the bank.
GA/1/2023 is, accordingly, allowed and disposed of. The petitioner in the arbitration proceeding is represented.
(MOUSHUMI BHATTACHARYA, J.) kc