Calcutta High Court
Altamas Kabir & Ors vs Magma Fincorp Ltd on 31 August, 2017
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD-18
AP No.609 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ALTAMAS KABIR & ORS.
Versus
MAGMA FINCORP LTD.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 31st August, 2017.
Appearance:
Mr. Anuj Singh, Adv.
Mr. K. K. Pandey, Adv.
Ms. A. Banerjee, Adv.
The Court : None appears for the petitioners. This is a Section 34 application arising out of an arbitral proceeding which commenced after coming into force of the Amendment Act of the 23rd October, 2015.
Mr. Singh points out that this arbitral proceeding commenced on 2nd December, 2015.
Let affidavits be exchanged in the Section 34 application according to the following directions:
Affidavit-in-opposition by 15th September, 2017. List this application on 25th October, 2017. Affidavit-in-reply may be filed in the meantime.
Neither is there any stay application nor stay prayed for. Hence, there is no stay for enforcement of the award.
(I. P. MUKERJI, J.) Cs.