TATA CAPITAL FINANCIAL SERVICES LTD Vs. TEJU KHAN AND ANOTHER
LAWS(CAL)-2018-2-170
HIGH COURT OF CALCUTTA
Decided on February 13,2018

Tata Capital Financial Services Ltd Appellant
VERSUS
Teju Khan And Another Respondents

JUDGEMENT

Ashis Kumar Chakraborty, J. - (1.) This is an application under section 9 of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2016 (in short "the Act of 1996").
(2.) Xxx XXX XXX
(3.) From the affidavit filed by the petitioner it appears that in terms of the order dated January 15, 2018 it is published the notice of this application in the English newspaper, "The Times of India" and the Bengali newspaper "Aisamay".;


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