Calcutta High Court
Coronation Infrastructure Pvt.Ltd. ... vs Srei Equipment Finance Ltd on 8 December, 2021
Author: I. P. Mukerji
Bench: I. P. Mukerji
ODC 1
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
(Commercial Division)
ORIGINAL SIDE
APOT No. 199 of 2021
With
AP No. 371 of 2021
IA No. GA 1 of 2021
CORONATION INFRASTRUCTURE PVT.LTD. AND ORS.
Versus
SREI EQUIPMENT FINANCE LTD.
Before:
The Hon'ble Justice I. P. MUKERJI
And
The Hon'ble Justice ANIRUDDHA ROY
Date: 8th December 2021
(via Video Conference)
Appearance:
Mr. Surojit Nath Mitra, Sr. Advocate
Mr. Vivek Basu, Advocate
Mr. Arindam Paul, Advocate
for the appellants
Mr. Swatarup Banerjee, Advocate
Mr. Soubhik Chowdhury, Advocate
Mr. Dripto Majumdar, Advocate
Mr. Prateek Sakseria, Advocate
Ms. Ayusmita Sinha, Advocate
Mr. Debottam Das, Advocate
for the respondent
The Court: This appeal from a judgment and order dated 18th November, 2021, passed on an application under Section 9 of the Arbitration and Conciliation Act, 1996, inter alia, appointing a receiver to take actual physical possession of the assets mentioned in Annexure 'B' relating to paragraph 14 of the petition, is formally admitted.
The supplementary affidavits brought ready to court by the appellants are accepted and taken on record.
The appeal and the application are appearing under the heading "To Be Mentioned". Let it appear under the correct heading "New Application" at the top on 13th December, 2021. 2
Mr. Banerjee, learned advocate for the respondent, makes a statement on behalf of his client before this court that till this court is in a position to consider the stay application, the receiver would not take possession of the assets in terms of the impugned order.
(I. P. MUKERJI, J.) (ANIRUDDHA ROY, J.) cs.