Gauhati High Court
Kanti Das vs Kishan Agencies Private Limited And Anr on 4 March, 2024
Page No.# 1/2
GAHC010033112024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.P./5/2024
KANTI DAS
SOLE PROPRIETOR OF M/S SUMMER 88 PVT. LTD., R/O- AZARA,
KONAPARA, DIST. KAMRUP(M), ASSAM, PIN- 781017.
VERSUS
KISHAN AGENCIES PRIVATE LIMITED AND ANR
REP. BY ITS DIRECTOR MR. RISHABH HIMATSINKA, REGISTERED OFFICE
AT P.P.-101, NAZRUL ISLAM AVENUE, KRISHNAPUR, KOLKATA, WEST
BENGAL, PIN- 700059.
2:RISHABH HIMATSINKA
P.P.-101
NAZRUL ISLAM AVENUE
KRISHNAPUR
KOLKATA
WEST BENGAL
PIN- 700059
LOCAL CORRESPONDENCE ADDRESS- ORIENTAL BISTO RESTURANT
1ST FLOOR ADITYAM BUILDING
G.S. ROAD
BEHIND KFC ULUBARI
LACHIT NAGAR
GUWAHATI
DIST. KAMRUP(M)
ASSAM
PIN- 781007
Advocate for the Petitioner : SONESWAR SAIKIA
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE K. SEMA
ORDER
Date : 04-03-2024 Heard Mr. U. Das, learned counsel for the petitioner. This application has been filed under section 11 of the Arbitration & Conciliation Act, 1996 for appointment of arbitrator to arbitrate the dispute between the parties.
Issue notice to the respondents returnable after 4(four) weeks. The learned counsel for the petitioner shall take steps for service of notice upon the respondent No. 1 & 2 by registered post with AD within a period of 3 days from today.
JUDGE Comparing Assistant