Calcutta High Court
Senbo Engineering Ltd vs Hooghly River Bridge Commissioners on 16 August, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET AP No.352 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SENBO ENGINEERING LTD.
Versus
HOOGHLY RIVER BRIDGE COMMISSIONERS
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 16th August, 2018.
Mr. Debnath Ghosh, Adv.
Mr. Nilay Sengupta, Adv.
Mr. Arik Banerjee, Adv.
..for Applicant.
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Sarvapriya Mukherjee, Adv.
Mr. Ayan Dey,Adv.
..for Respondent.
The Court:-This specially assigned arbitration
petition has been made invoking section 29A of Arbitration
& Conciliation Act, 1996. Claimant has applied for
extension of time for Arbitral proceedings being concluded.
Mr. Sengupta, learned Advocate appears on behalf of
petitioner and submits, Arbitral Tribunal entered upon
reference on 16th December, 2016. Last sitting of Arbitral
Tribunal was held on 20th June, 2018.
Arbitral proceedings have continued for one year and
six months. Parties will be ready to make submissions on
the basis of chart prepared to show delay, if any caused
during this period of one and half years and reasons for
the same.
2
List on 23rd August, 2018.
.
(ARINDAM SINHA, J.) nm