Calcutta High Court
Srei Equipment Finance Ltd vs Likproof India(P) Ltd on 13 November, 2018
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
O-2
GA 2351 of 2018
With
APO 241 of 2018
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LTD.
Versus
LIKPROOF INDIA(P) LTD.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 13th November, 2018.
Appearance:
Mr. Swatarup Banerjee, Adv.
Ms. R. Saha, Adv.
Ms. Khusboo Chowdhury, Adv.
...for the petitioner.
The Court : It is submitted by Mr. Banerjee, learned counsel appearing for the petitioner that the petitioner does not wish to press the appeal under Section 37 of the Arbitration & Conciliation Act, 1996.
Accordingly, the appeal, APO NO.241 of 2018 and the application, GA No.2351 of 2018 stand dismissed as not pressed.
(ASHIS KUMAR CHAKRABORTY, J.) s.pal