Calcutta High Court
L & T Finance Limited vs Apl Metals Limited & Ors on 2 May, 2018
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
ORDER SHEET
AP 441/2017
GA 2894/2017
GA 3140/2017
GA 3136/2017
GA 3185/2017
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
L & T FINANCE LIMITED
Versus
APL METALS LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 2nd May, 2018.
Appearance :
Mr.Paritosh Sinha,
Ms. S. Das, Advs.
The Court : Mr. Sinha appearing for the petitioner under
Section 9 of the Arbitration and Conciliation Act, 1996
submits that the disputes between the parties have been
settled in an arbitration proceeding before an Arbitrator and
resulting in passing of a consent award being passed by the
arbitrator. He further submits that in terms of the arbitral
award, the petitioner has received its due payment from the
respondent and, as such, the petitioner cannot press this
application any further.
Let the copy of the consent award passed by the Arbitrator as produced by Mr.Sinha be kept on record. 2
None appears for any of the respondents to dispute the above submission made on behalf of the petitioner.
Under the circumstances, the application, AP No.441 of 2017 along with GA No.2894 of 2017, GA No.3140 of 2017, GA No.3136 of 2017, GA No.3185 of 2017 stands dismissed as not pressed.
All interim orders passed in this application stand vacated. Receivers appointed, if any, stand discharged.
There shall, however, be no order as to costs.
(ASHIS KUMAR CHAKRABORTY, J.) sd/