Calcutta High Court
Batliboi Limited vs M/S Citadel Instrumentation on 25 August, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD -25
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
AP-COM/651/2025
BATLIBOI LIMITED
VS
M/S CITADEL INSTRUMENTATION
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 25th August, 2025.
Appearance:
Mr. Mainak Bose, Sr. Adv.
Mr. Abhirup Chakraborty, Adv.
Mr. Tuhin Ganguly, Adv.
Mr. Parth Rele, Adv.
.... for the petitioner Mr. PabitraMajumder ...appears in person The Court: The three issues which shall be decided in the matter are:-(a) Whether the application under Section 34 of the Arbitration and Conciliation Act, 1996 is maintainable; (b) Whether the said application has been filed within the period of limitation and (c) If the Court is satisfied that the application is maintainable, whether the bank guarantee already deposited pursuant to the direction of a coordinate Bench in a civil revisional application 2 could be accepted as a valid deposit for the purpose of stay of operation of the award.
The matter is adjourned for a week.
(SHAMPA SARKAR, J.) TR/