Calcutta High Court
M/S. S. K. Swamy & Co vs Union Of India & Anr on 28 November, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
ORDER SHEET
AP No.434 of
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil
ORIGINAL SIDE
M/S. S. K. SWAMY & CO.
Versus
UNION OF INDIA & ANR.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date: 28th November, 2019
Appearance
Mr. Pratip Mukherjee. Adv. with
Mr. Sumalya Chakraborty, Adv.
..for the petitioner
Ms. Aparna Banerjee, Adv.
..for the respondents
The Court : In this application under Section 34 of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2016 (in short "the Act of 1996"), the petitioner has challenged the award made by the arbitral Tribunal on December 6, 2018, as corrected on February 28, 2019. In so far as the same rejected some of the claims of the petitioner were rejected.
The application has been filed within 30 days from the expiry of 90 days from the date of receipt of the award. Accordingly, in exercise of power under Proviso to Sub-section (3) of Section 34 of the Act of 1996, the delay in preferring the application is condoned and the application, A.P. 434 of 2019 stands admitted.
The petitioner shall file an informal paper book disclosing the records of the arbitral proceeding within the month of February, 2020.
The application will appear for hearing in the monthly list of March, 2020.
(ASHIS KUMAR CHAKRABORTY, J.) akg/