Calcutta High Court
Bluechip Projects Pvt. Ltd vs Asansol Municipal Corporation on 20 April, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
AP No.258 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
BLUECHIP PROJECTS PVT. LTD.
Versus
ASANSOL MUNICIPAL CORPORATION
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 20th April, 2016.
Mr.Chayan Gupta, Mr. S. Ray, Advocates for
the petitioner.
Mr.Hiranmoy Bhattacharya, Mr.Saunak
Bhattacharya, Advocates for the respondent.
The Court : Let the affidavit of service filed in Court today be taken on record.
This is an application under section 11 of the Arbitration and Conciliation Act, 1996. After considering the submissions made by the learned advocates for the parties it appears that this matter cannot be disposed of finally without calling for affidavits.
Accordingly, let affidavit in opposition be filed within a fortnight from date; reply thereto, if any, within a week thereafter. List this matter under the heading "Arbitration Motion Adjourned", in the monthly combined list to be published for the month of May, 2016.
(BISWANATH SOMADDER, J.) pa