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Judgment
Biswanath Somadder, CJ
This is an application filed under section 11 of the Arbitration and Conciliation Act, 1996 (as amended, till date), praying inter alia for appointment of Arbitrator/Arbitrators.
This application is required to be heard upon exchange of affidavits. Accordingly, let counter affidavit be filed within a period of three weeks. Reply thereto, if any, within a period of fortnight thereafter.
List this matter immediately after the expiry of the timeframe indicated hereinabove.
This Court makes it clear that no extension of time for filing of affidavits will be granted unless exceptional reasons – that too, cogent and justifiable – are put forth by the parties, which should be entirely to the satisfaction of this Court.